Kerala High Court
George Joseph vs State Bank Of India on 24 May, 2024
Author: N. Nagaresh
Bench: N.Nagaresh
OP (DRT) No.183/2024 1/3 Order Date : 24-05-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Friday, the 24th day of May 2024 / 3rd Jyaishta, 1946
OP (DRT) NO. 183 OF 2024
DRC 3253/2010 OF DEBT RECOVERY TRIBUNAL, ERNAKULAM
PETITIONERS:
1. GEORGE JOSEPH , AGED 64 YEARS, S/O. JOSEPH, THALIYATH HOUSE, CHURCH
LANDING ROAD, PALLIMUKKU, KOCHI - 682016, ERNAKULAM DISTRICT, NOW
RESIDING AT FLAT NO. VII A SHANTHI RIVER DALE, THYKOODAM P.O.
ERNAKULAM DISTRICT, PIN - 682016
2. MINI GEORGE, AGED 57 YEARS , W/O. GEORGE JOSEPH, THALIYATH HOUSE,
CHURCH LANDING ROAD, PALLIMUKKU, KOCHI -682016, ERNAKULAM DISTRICT,
NOW RESIDING AT FLAT NO. VII A SHANTHI RIVER DALE, THYKOODAM P.O.
ERNAKULAM DISTRICT, PIN - 682019
RESPONDENTS:
1. STATE BANK OF INDIA REPRESENTED BY ITS MANAGER, STRESSED ASSETS
MANAGEMENT BRANCH, RS BUILDING, M.G ROAD, ERNAKULAM, PIN - 682011
2. THE RECOVERY OFFICIER-1, DEBT RECOVERY TRIBUNAL - I, ERNAKULAM 1ST
FLOOR, KSHB BUILDING, PANAMPALLY NAGAR P.O. ERNAKULAM, PIN - 682036
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 pass an interim order staying all further
proceedings in Ext P2 and P7 and P8 pending disposal of this original
petition (drt), in the interest of justice.
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 M/S. GEORGEKUTTY MATHEW & R.PREM SANKAR, Advocates for the
petitioners, the court passed the following:
OP (DRT) No.183/2024 2/3 Order Date : 24-05-2024
N. NAGARESH, J.
--------------------------------------------
OP(DRT) No.183 of 2024
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Dated this the 24th day of May, 2024
ORDER
Admit. Standing Counsel takes notice for the 1 st
respondent.
2. Further proceedings pursuant to Exts.P2, P7 and
P8 will stand deferred for a period of one month in the light
of Ext.P5 Division Bench judgment.
3. Respondents to file counter affidavit.
Post on 14.06.2024.
Sd/-
N. NAGARESH
JUDGE
ams
OP (DRT) No.183/2024 3/3 Order Date : 24-05-2024
APPENDIX OF OP (DRT) 183/2024
Exhibit P1 TRUE COPY OF THE FINAL ORDER DATED 30.06.2010 IN O.A
NO. 134/2009 PASSED BY DEBT RECOVERY TRIBUNAL - I,
ERNAKULAM
Exhibit P2 TRUE COPY OF THE DRC NO. 3253 IN OA NO 134/2009 DATED
30.06.2010 IN THE FILE OF DEBT RECOVERY TRIBUNAL ,
ERNAKULAM
Exhibit P3 TRUE COPY OF THE DEMAND NOTICE IN DRC NO. 3253/2010
DATED 01.09.2010 ISSUED BY THE 2ND RESPONDENT RECOVERY
OFFICER OF DEBT RECOVERY TRIBUNAL, ERNAKULAM TO THE
PETITIONERS
Exhibit P4 TRUE COPY OF THE I.A NO. 18/2024 IN DRC NO. 3253/2010
IN O.A NO. 134/2010 IN THE FILE OF DEBT RECOVERY
TRIBUNAL - I, ERNAKULAM
Exhibit P5 TRUE COPY OF THE JUDGEMENT DATED 06.12.2017 PASSED BY
THE DIVISION BENCH OF THIS HON'BLE COURT IN KUTTAGUPTAN
VS. CANARA BANK VIZ. W.A NO. 60/2010
Exhibit P6 TRUE COPY OF THE COUNTER AFFIDAVIT DATED 27.02.2024
FILED BY LST RESPONDENT/CERTIFICATE HOLDER IN I.A NO.
18/2024 IN DRC NO. 3253/2010 IN O.A NO. 134/2010 IN THE
FILE OF DEBT RECOVERY TRIBUNAL - I, ERNAKULAM
Exhibit P7 A TRUE COPY OF THE ORDER DATED 12.03.2024 PASSED BY THE
DEBT RECOVERY TRIBUNAL - I, ERNAKULAM IN I.A NO.
18/2024 IN DRC NO. 3253/2010 IN 0.A NO. 134/2010
Exhibit P8 TRUE COPY OF THE ORDER DATED 14.03.2024 PASSED BY THE
2ND RESPONDENT RECOVERY OFFICER OF DEBT RECOVERY
TRIBUNAL - I, EMAKULAM IN DRC NO. 3253/2010
Exhibit P9 TRUE COPY OF THE INTERIM ORDER DATED 13.02.2024 IA
2/2024 IN O.P (DRT) NO. 394 0F 2022, PASSED BY THIS
HON'BLE COURT
Exhibit P10 TRUE COPY OF THE INTERIM ORDER DATED 01.11.2023 IN O.P
(DRT) NO. 446 0F 2023, PASSED BY THIS HON'BLE COURT
