Jayasankar T vs The Authorised Officer
2022 Latest Caselaw 7837 Ker

O.P(DRT).153/21                          1

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                    THE HONOURABLE MR. JUSTICE GOPINATH P.
          TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                           OP (DRT) NO. 153 OF 2021
             SA 160/2020 OF DEBTS RECOVERY TRIBUNAL, ERNAKULAM
PETITIONER/S:

      1       JAYASANKAR T.
              AGED 57 YEARS
              S/O.MADHAVA PANICKER, 33/1541 A, THEMPAT HOUSE,
              PRIYADHARSHANI ROAD, CHAKKARAPARAMBU, VENNALA P.O.,
              KOCHI-28.
      2       JEEJA NAIR,
              AGED 50 YEARS
              W/O.JAYASANKAR T., 33/1541 A, THEMPAT HOUSE,
              PRIYADHARSHANI ROAD, CHAKKARAPARAMBU, VENNALA P.O.,
              KOCHI-28.
              BY ADVS.
              GEORGE KURUVILLA(ALAPPUZHA)
              JOHN NUMPELI (JUNIOR)


RESPONDENT/S:

              THE AUTHORISED OFFICER,
              CHIEF MANAGER, THE SOUTH INDIAN BANK LTD., REGIONAL
              OFFICE, GROUND FLOOR, SIB BUILDING, INFO PARK ROAD,
              RAJAGIRI VALLEY POST, KAKKANADU, ERNAKULAM-682039.
              BY ADVS.
              SUNIL SHANKER
              VIDYA GANGADHARAN


      THIS    OP     (DEBTS   RECOVERY   TRIBUNAL)   HAVING   COME   UP   FOR
ADMISSION ON 28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P(DRT).153/21                             2



                                   JUDGMENT

Since the petitioners have already approached the Debts Recovery

Tribunal by filing a securitisation application and since it is reported that the

securitisation application is listed on 07.7.2022, this original petition is closed

permitting the petitioner to pursue his remedies before the Debts Recovery

Tribunal.

Sd/-

GOPINATH P.

JUDGE okb/28.6.22 //True copy// P.S. to Judge