Kerala High Court
Surendranatha Swamy vs State Bank Of India on 23 February, 2024
Author: N. Nagaresh
Bench: N.Nagaresh
OP (DRT) No.83/2024 1/3 Order Date : 23-02-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Friday, the 23rd day of February 2024 / 4th Phalguna, 1945
OP (DRT) NO. 83 OF 2024
PETITIONER:
SURENDRANATHA SWAMY, AGED 59 YEARS, S/O.KRISHNA PILLAI,
'GEETHANJALI' ENNAKKAD (P.O.), CHENGANNUR, ALAPPUZHA, PIN - 689624.
RESPONDENTS:
1. STATE BANK OF INDIA, REPRESENTED BY IT'S MANAGER, (SUCCESSOR OF
STATE BANK OF TRAVANCORE), ENNAKKAD BRANCH, CHENGANNUR, ALAPPUZHA,
PIN - 689624.
2. THE AUTHORIZED OFFICER/RECOVERY OFFICER DEBTS RECOVERY TRIBUNAL-II,
2ND FLOOR, KSHB BUILDING, PANAMPALLY NAGAR, ERNAKULAM, PIN - 682036.
3. DEEPU S.NAIR, KUNNATHU VEEDU, SREERAMAPURAM, KALLUVATHUKKAL (P.O.),
KOLLAM, PIN - 691578.
Original Petition (Debt Recovery Tribunal) praying inter alia that
in the circumstances stated in the affidavit filed along with the OP (DRT)
the High Court be pleased to stay all further proceedings pursuant to
confirmation of sale is issued to the 3rd respondent, pending disposal of
the OP (DRT).
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of OP (DRT) and upon hearing the arguments
of SMT.NIDHI BALACHANDRAN, Advocate for the petitioner, the court passed
the following:
OP (DRT) No.83/2024 2/3 Order Date : 23-02-2024
N. NAGARESH, J.
----------------------------
O.P.(DRT) No.83 of 2024
--------------------------------------------------
Dated this the 23rd day of February, 2024
ORDER
Issue urgent notice on admission by speed post to the
3rd respondent.
Post on 15.03.2024.
Sd/-
N. NAGARESH
JUDGE
SR
OP (DRT) No.83/2024 3/3 Order Date : 23-02-2024
APPENDIX OF OP (DRT) 83/2024
Exhibit P1 A TRUE COPY OF THE ORDER DATED 27/1/22 IN WPC NO
2685/22 OF THIS HON'BLE COURT
Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 21/2/22 IN WPC NO
2685/22 OF THIS HON'BLE COURT
Exhibit P3 TRUE COPY OF THE NOTICE DATED 23/2/22 ISSUED BY THE
DEBT RECOVERY TRIBINAL
Exhibit P4 TRUE COPY OF THE COMMUNICATION NO A3-3021/2021 DATED
25/11/21 OF THE SECRETARY OF THE BUDHANOOR GRAMA
PANCHAYATH
Exhibit P5 TRUE COPY OF THE IA NO 150/22 IN OA 155/15 FILED BEFORE
THE HON'BLE DRT-2, ERNAKULAM FOR SETTING ASIDE EX PARTE
ORDER
Exhibit P6 TRUE COPY OF THE IA NO 149/22 IN OA 155/15 FILED BEFORE
THE HON'BLE DRT-2, ERNAKULAM FOR CONDONING THE DELAY IN
FILING PETITION FOR SETTING ASIDE EX PARTE ORDER
Exhibit P7 TRUE COPY OF THE IA NO 116 OF 2022 IN DRC NO 65/2019 IN
TA NO 981/16 DATED 10/9/22 BEFORE THE RECOVERY OFFICER,
DRT 2
Exhibit P8 TRUE COPY OF THE ORDER DATED 30/11/22 IN IA NO 116/22
IN DRC NO 65/19 IN TA NO 981/16 BEFORE THE 2ND
RESPONDENT
Exhibit P9 TRUE COPY OF THE PROCEEDINGS DATED 7/12/22 OF THE 2ND
Exhibit P10 TRUE COPY OF THE JUDGMENT DATED 3/1/23 IN OP (DRT) NO
503/22 OF THIS HON'BLE COURT
Exhibit P11 A TRUE COPY OF THE ORDER DATED 13/2/23 IN RP NO 194/23
OF THIS HON'BLE COURT
Exhibit P12 A TRUE COPY OF THE JUDGMENT DATED 14/2/23 IN OP (DRT)
NO 65/23 OF THIS HON'BLE COURT
Exhibit P13 A TRUE COPY OF THE IA NO 24/23 IN DRC NO 65/19 N TA NO
981 OF 2016 ON THE FILE OF DRT-II, ERNAKULAM
Exhibit P14 A TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE 1ST
RESPONDENT IN IA NO 24/23 IN DRC NO 65/19 N TA NO 981
OF 2016 ON THE FILE OF DRT-II, ERNAKULAM ERNAKULAM
Exhibit 15 A TRUE COPY OF THE COUNTER AFFIDAVIT FILED BY THE 3RD
RESPONDENT IN IA NO 24/23 IN DRC NO 65/19 N TA NO 981
OF 2016 ON THE FILE OF DRT-II, ERNAKULAM
Exhibit P16 A TRUE COPY OF THE ORDER DATED 6/2/24 IN IA NO 24/23 IN
DRC NO 65/19 N TA NO 981 OF 2016 ON THE FILE OF DRT-II,
ERNAKULAM
