State Bank Of India vs Debt Recovery Tribunal
2023 Latest Caselaw 7043 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  THURSDAY, THE 22ND DAY OF JUNE 2023 / 1ST ASHADHA, 1945
                   OP (DRT) NO. 3634 OF 2011
        SA 39/2007 OF DEBT RECOVERY TRIBUNAL, ERNAKULAM
PETITIONER

           STATE BANK OF INDIA
           STRESSED ASSETS RECOVERY BRANCH, M.G.ROAD,,
           ERNAKULAM, REPRESENTED BY ITS AUTHORISED OFFICER.
           BY ADVS.
           SRI.K.S.DILIP
           SRI.A.S.SAJUSH PAUL


RESPONDENTS

    1      DEBT RECOVERY TRIBUNAL
           LAKSHADWEEP), VTH FLOOR, KSHB BUILDING,,
           PANAMPILLY NAGAR, KOCHI-36.
    2      P.G.GOPALAKRISHNAN S/O GOVINDAN
           PANDARAPARAMBIL HOUSE, MULAVUKAD P.O.,,
           ERNAKULAM, KOCHI - 682
           BY ADVS.
           SRI.C.S.ULLAS




     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP
FOR ADMISSION ON 22.06.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 OP(DRT).3634 of 2011
                                    2


                        ANU SIVARAMAN, J.
                            --------------------
                       OP(DRT).3634 of 2011
                          -----------------------
                       Dated : 22nd June, 2023

                             JUDGMENT

This Original Petition is filed on 8.11.2011 and notice was

ordered to be taken by speed post on 9.11.2011. Notice to the 2 nd

respondent was duly served. Since the 1st respondent is the DRT,

I am of the opinion that service of notice on the 1 st respondent

can be dispensed with. In view of the efflux of time, I am of the

opinion that, the prayers sought for in this Original Petition have

been rendered infructuous.

The OP(DRT) is accordingly closed as infructuous.

Sd/-

ANU SIVARAMAN, Judge

Mrcs