Sreedharan V.V vs The Registrar
2023 Latest Caselaw 3220 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                       OP (DRT) NO. 88 OF 2023
AGAINST THE ORDER/JUDGMENT ID 2949/2023 OF DEBT RECOVERY TRIBUNAL-
                            II, ERNAKULAM
PETITIONERS:

    1     SREEDHARAN V.V
          AGED 70 YEARS
          S/o.VELAYI,
          VAIKKATHODAN HOUSE, ANATHADAM, ALOOR, THRISSUR, PIN -
          680683

    2     DEVAYANI
          AGED 65 YEARS
          W/O.SREEDHARAN,
          VAIKKATHODAN HOUSE, ANATHADAM, ALOOR, THRISSUR., PIN -
          680683

          BY ADVS.
          MUMTAZ SHUMSUDDIN
          ALISHA ASLAM
          AMINA RUBY FAIZAL



RESPONDENTS:

    1     THE REGISTRAR
          DEBTS RECOVERY TRIBUNAL -II KSHB BUILDING, PANAMPILLY
          NAGAR, ERNAKULAM, PIN - 682036

    2     IRINJALAKKUDA TOWN CO-OPERATIVE BANK
          REPRESENTED BY THE AUTHORIZED OFFICER
          HEAD OFFICE , TANA SOUTH , IRINJALAKKUDA, PIN - 680121

          DR. THUSHARA JAMES, SR.GP.
          SRI.DEVAPRASANTH P.J, SC



     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (DRT) NO. 88 OF 2023            2




                            T.R. RAVI, J.
             --------------------------------------------
                      O.P.(DRT).No.88 of 2023
              --------------------------------------------
               Dated this the 23rd day of March, 2023


                            JUDGMENT

When the case is taken up today, it is submitted that the

petitioners have already moved to the Debts Recovery Tribunal and

the case now stands posted on 11.04.2023.

In the above circumstances, this writ petition is closed without

prejudice to the contentions of the parties before the Debts Recovery

Tribunal. The dispossession of the petitioners shall be kept in

abeyance till 18.04.2023 to facilitate the petitioners to move the

Debts Recovery Tribunal for orders.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF OP (DRT) 88/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ADVOCATE COMMISSIONER'S NOTICE DATED 08/02/2023

Exhibit P2 TRUE COPY OF THE MEMORANDUM OF SECURITISATION APPLICATION BEARING ID NO.2949/2023 FILED BY THE PETITIONER BEFORE DEBTS RECOVERY TRIBUNAL -11 ERNAKULAM

Exhibit P3 STAY PETITIONER FILED ALONG WITH MEMORANDUM OF SECURITIZATION APPEAL AS IA VIDE ID NO 2951/2023