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Kaduthuruthy Urban Co-Op Bank Ltd vs Sini Albert
2024 Latest Caselaw 16539 Ker

Citation : 2024 Latest Caselaw 16539 Ker
Judgement Date : 11 June, 2024

Kerala High Court

Kaduthuruthy Urban Co-Op Bank Ltd vs Sini Albert on 11 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
          Tuesday, the 11th day of June 2024 / 21st Jyaishta, 1946
                          OP (DRT) NO. 104 OF 2024
            SA 239/2019 OF DEBT RECOVERY TRIBUNAL- 2, ERNAKULAM
PETITIONER:

     KADUTHURUTHY URBAN CO-OP BANK LTD K.NO.399, KADUTHURUTHY,KOTTAYAM,
     REP BY ITS AUTHORISED OFFICER, PAUL T MANI,AGED 56 YEARS, S/O LATE
     T.T.MANI, THEKKUNILKUMTHADATHIL HOUSE, KAPPUMTHALA P.O.,
     KADUTHURUTHY, MUTTUCHIRA VILLAGE, VAIKOMTALUK,KOTTAYAM DISTRICT,
     PIN-686604

RESPONDENT:

     SINI ALBERT, AGED 50 YEARS, W/O. ALBERT JOSEPH, RESIDING
     AT MAMPALLIL HOUSE,VELLASSERY, KADUTHURUTHY P.O.,KOTTAYAM DISTRICT,
     PIN-686604

     OP (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 call for a report from drt II, Ernakulam
enquiring about the minimum time required for disposal of S.A. NO.
239/2019, pending before the said Tribunal, in the interest of justice.
     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of OP (DRT), this court's order dated
06.03.2024 and upon hearing the arguments of SHRI. VARGHESE C.KURIAKOSE,
Advocate for the petitioner, the court passed the following:
                            N.NAGARESH, J.
                  -----------------------------------------
            O.P(DRT) Nos.103, 104 and 105 of 2024
              -------------------------------------------------
              Dated this the 11th day of June, 2024


                                ORDER

Considering the request made by the Debts Recovery

Tribunal-2, Ernakulam in all these cases, the time granted as per

judgment dated 18.03.2024 in O.P(DRT) Nos.103, 104 and 105 of

2024 for the disposal of SA Nos.77/2018, 91/2018, 239/2019 and

94/2018 will stand extended by a period of two months from today.

Sd/-

N.NAGARESH JUDGE spk

 
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