Madras High Court
A.Anand Prasad vs Kotak Mahindra Bank Ltd on 10 October, 2022
C.R.P.No.3268 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.10.2022
CORAM:
THE HONOURABLE Mr. JUSTICE S.SOUNTHAR
C.R.P.No.3268 of 2022
and C.M.P.No.17341 of 2022
A.Anand Prasad .. Petitioner
Vs.
1. Kotak Mahindra Bank Ltd.,
Represented by its Authorised Signatory
Mr.G.Ramachandran Srikanth,
Asset Reconstruction Division, 5th Floor,
Samson Towers,
No.402-L, Pantheon Road,
Egmore, Chennai 600 008.
2. A. Indira Anand
3. A.Manohar Prasad
4. M/s.Ravishankar Industries Pvt Ltd.,
Rep. by The Provisional Liquidator,
Corporate Bhawan, Second Floor,
No.29, Rajaji Salai,
Chennai - 600 001.
5. A.Lakshmi Anandhi
6. A.Anjali Krishna Mani
7. A.Chandini Prasad
8. The Recovery Officer,
Debts Recovery Tribunal - II,
6th Floor Additional Office Building,
Shastri Bhavan, Haddows Road,
Nungambakam, Chennai 600 006. .. Respondents
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Page 1 of 4
C.R.P.No.3268 of 2022
PRAYER: Civil Revision Petition filed under Article 227 of Constitution of India,
pleased to issue a direction to the Hon'ble VI Assistant City Civil Court Judge to
sign and issue a certified copy of the Judgment and Decree dated 06.09.2022 in
I.A.No.05 of 2022 in O.S.No.7963 of 2021 under a Copy Application CDSR
No.18098 of 2022 filed on 07.09.2022.
For Petitioner : Mr.V.Ragavachari
for Mr.R.Vignesh
For Respondent : Mr.H.Karthik Seshadri for R1 Caveator
ORDER
This Civil Revision Petition has been filed seeking a direction to the learned
VI Assistant Judge, City Civil Court, Chennai to issue a certified copy of the
judgment and decree dated 06.09.2022 in O.S.No.7963 of 2021 under a Copy
Application in C.D.SR.18098 of 2022 filed on 07.09.2022.
2. Heard the learned counsel for the petitioner and the counsel for the
caveator.
3. The learned counsel for the petitioner referring to the notice received from
the Advocate Commissioner dated 06.10.2022 submitted that the 1st respondent
Bank is trying to precipitate the matter, taking advantage of uploading of the
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C.R.P.No.3268 of 2022
judgement dated 06.09.2022 in website, but however the petitioner is unable to
move appellate forum due to non furnishing of certified copy.
4. The learned counsel for the caveator has no objection for issuing
direction to the learned VI Assistant Judge, City Civil Court, Chennai to issue a
certified copy forthwith.
5. In view of the urgency shown by the petitioner and also the consensus
arrived at among the counsel appearing on either side, I am inclined to direct the
Court below to issue a certified copy of the judgment and decree dated 06.09.2022
in O.S.No.7963 of 2021 to the revision petitioner immediately. With the above
direction, this Civil Revision Petition is disposed of. No costs. Consequently,
connected miscellaneous petition is closed.
10.10.2022
Jai
Index: Yes/ No
Internet: Yes/No
Speaking Order / Non-Speaking Order
Note: Issue order copy on 10.10.2022
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C.R.P.No.3268 of 2022
S.SOUNTHAR, J.
Jai
To
1. The VI Asst. City Civil Court,
Chennai.
2. The Recovery Officer,
Debts Recovery Tribunal - II,
6th Floor Additional Office Building,
Shastri Bhavan, Haddows Road,
Nungambakam, Chennai 600 006.
C.R.P.No.3268 of 2022
10.10.2022
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