Union Bank Of India vs Green Gateway Leisure Ltd
2022 Latest Caselaw 3511 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                     OP (DRT) NO. 185 OF 2022
    AGAINST THE ORDER/JUDGMENT IN OA 417/2018 OF DEBT RECOVERY
                       TRIBUNAL, ERNAKULAM
PETITIONER/2ND APPLICANT:

          UNION BANK OF INDIA
          CHALAI BAZAR BRANCH,
          TC.38/438-1, GOURI PLAZA,
          NEAR CHENTHITTA JUNCTION,
          CHALAI P. O, TRIVANDRUM - 695 036,
          REPRESENTED BY ITS BRANCH MANAGER ABHILASH R.

          BY ADVS.
          A.S.P. KURUP
          SADCHITH. P. KURUP
          C.P. ANIL RAJ


RESPONDENTS/DEFENDANT 1 TO 6, 3RD PARTY:

    1     M/S.GREEN GATEWAY LEISURE LTD.,
          NEW CORPORATION BUILDING,
          PALAYAM, TRIVANDRUM - 695 033.
    2     M/S.AIR TRAVEL ENTERPRISES INIDA LTD.,
          1ST FLOOR, NEW CORPORATION BUILDING,
          PALAYAM, TRIVANDRUM - 695 033.
    3     SRI. E.M. NAJEEB ELLIAS MOHAMMED,
          6D, KOWDIAR MANOR,
          JAWAHAR NAGAR,
          TRIVANDRUM - 695 041.
    4     DR. SAHADULLA M.I,
          69, RASTANURA, RPD MARG,
          KURAVANKONAM, KOWDIAR,
          TRIVANDRUM - 695 003.
    5     SRI.ZAHEER R.N.,
          T.C.4/1240, PADIYATH HOUSE,
          66, RPD MARG, KOWDIAR,
          KURAVANKONAM,
          TRIVANDRUM - 695 003.
    6     SRI. E.IQBAL,
          MULLASERRY HOUSE,
          SASTHAMVATTOM, PERUNKUZHI,
          TRIVANDRUM - 690 305.
 OP(DRT) NO.185 of 2022

                                     2

    7        GREAT INDIA ESTATES PRIVATE LIMITED,
             1ST FLOOR,
             NEW CORPORATION BUILDING,
             LMS JUNCTION, PALAYAM,
             TRIVANDRUM - 695 033.



     THIS    OP   (DEBT   RECOVERY   TRIBUNAL)   HAVING   COME   UP   FOR
ADMISSION ON 22.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 OP(DRT) NO.185 of 2022

                                   3




                             JUDGMENT

Since the Debts Recovery Tribunal - I,

Ernakulam has already commenced functioning, the

petitioner will have liberty to move the Debts

Recovery Tribunal - I, Ernakulam appropriately.

2. In view of the urgency pointed out by the

learned counsel for the petitioner in OP(DRT), the

Debts Recovery Tribunal may take up Ext.P4

application for consideration, expeditiously.

Accordingly, the OP(DRT) is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR OP(DRT) NO.185 of 2022

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF OA NO.417/2018 FILED BY THE PETITIONER BEFORE DRT-I, ERNAKULAM ON 24.07.2018.

EXHIBIT P2 TRUE COPY OF ORDER DATED 15.10.2020 PASSED IN IBA/01/KOB/2020. EXHIBIT P3 TRUE COPY OF ORDER DATED 09.09.2021 PASSED BY NCLAT, DELHI IN COMPANY APPEAL (AT), (INSOLVENCY) NO.993/2020. EXHIBIT P4 TRUE COPY OF THE SAID IA NO.241/2022 IN OA NO.417/2018 DATED 16.02.2022. EXHIBIT P5 TRUE COPY OF THE ATTACHMENT SCHEDULE DATED 16.02.2022 FILED ALONG WITH EXT. P4 IA.

RESPONDENTS EXHIBITS: NIL.