V.S.Johnson vs Debt Recovery Tribunal-11
2023 Latest Caselaw 12963 Ker

Citation : 2023 Latest Caselaw 12963 Ker
Judgement Date : 8 December, 2023

Kerala High Court

V.S.Johnson vs Debt Recovery Tribunal-11 on 8 December, 2023

Author: N.Nagaresh

Bench: N.Nagaresh

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE N.NAGARESH
   FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                      OP (DRT) NO. 454 OF 2023
        AGAINST THE ORDER DATED 06.02.2015 IN TSA 763/2016 OF
                DEBT RECOVERY TRIBUNAL- 2, ERNAKULAM
PETITIONER:

            V.S.JOHNSON
            AGED 47 YEARS, VADAKKEPARAMBIL ,
            CHEMBUPURAM CHAMPAKULAM P.O
            ALAPPUZHA DISTRICT, PIN - 688 505.

            BY ADVS.
                 C.S.ULLAS
                 M.P.SHERIN


RESPONDENTS:

    1       DEBT RECOVERY TRIBUNAL-11
            ERNAKULAM,1 ST FLOOR,
            KSIIB BUILDING PANAMPILLY NAGAR,ERNAKULAM REPRESENTED
            BY ITS REGISTRAR, PIN - 682 036.

    2       THE AUTHORISED OFFICER REGIONAL MANAGER
            STATE BANK OF INDIA REGIONAL BUSINESS OFFICE KOLLAM,
            PIN - 691 001.

    3       THE CHAIRMAN & MANAGING DIRECTOR
            CORPORATE OFFICE STATE BANK OF INDIA,
            MADAME CAMA ROAD MUMBAI, PIN - 400 001.

    4       THE VILLAGE OFFICER
            NEDUMUDI KUTTANAD TALUK
            ALAPPUZHA DISTRICT,
            PIN - 688 505.

           BY ADV
                MABLE C. KURIAN
                K. ANIL
      THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR
ADMISSION ON 08.12.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(DRT) No.454 of 2023
                              :2:




                           JUDGMENT

Dated this the 8th day of December, 2023

Counsel for the respondents submits that the

parties have entered into a settlement, pending the original

petition. Hence, the original petition has become infructuous.

Recording the said submission, the O.P.(DRT) is

dismissed as infructuous.

Sd/-

N. NAGARESH JUDGE AMR