Muhammed Aslam vs Versus Debts Recovery Tribunal €“Ii
2024 Latest Caselaw 9393 Ker

Kerala High Court

Muhammed Aslam vs Versus Debts Recovery Tribunal €“Ii on 3 April, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
 WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                    OP (DRT) NO. 134 OF 2024
  AGAINST THE ORDER/JUDGMENT IN SA NO.548 OF 2023 OF DEBT
                RECOVERY TRIBUNAL- 2, ERNAKULAM
PETITIONER:

         MUHAMMED ASLAM VS
         AGED 32 YEARS
         S/O SALIM, VALANGATTIL HOUSE, EAST NADA,
         GURUVAYUR, THRISSUR., PIN - 680101

         BY ADVS.
         S.MUMTAZ
         ALISHA ASLAM
         AMINA RUBY FAIZAL


RESPONDENTS:

    1    DEBTS RECOVERY TRIBUNAL -II,
         REPRESENTED BY THE REGISTRAR,
         KSHB BUILDING, PANAMPILLY NAGAR,
         ERNAKULAM., PIN - 682036
    2    THE SOUTH INDIAN BANK LTD.,
         REP BY THE AUTHORIZED OFFICER,
         REGIONAL OFFICE THRISSUR, 1ST FLOOR,
         PLATINUM JUBILEE BUILDING, CIVIL LINE ROAD,
         NEAR CHILDREN'S PARK, AYYANTHOLE,
         THRISSUR., PIN - 680003

         BY ADV SRI.SUNIL SHANKAR-R2

     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR
ADMISSION ON 03.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 OP(DRT) No.134 of 2024


                                2




                             JUDGMENT

Dated this the 3rd day of April, 2024

Counsel for the petitioner seeks leave to withdraw this

O.P(DRT) as not pressed. A Memo dated 26.03.2024 has

been filed to that effect.

The O.P(DRT) is therefore dismissed as not pressed.

Sd/-

N.NAGARESH JUDGE spk