[Cites 1, Cited by 0]
Madras High Court
Sri Ramakrishna Tapovanam vs The Authorized Officer on 20 February, 2026
Author: G.K. Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
CRP(MD). No.1591 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 20.02.2026
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
AND
THE HONOURABLE MS. JUSTICE R. POORNIMA
CRP(MD). No.1591 of 2025
and
CMP(MD)Nos.8207 of 2025 and 117 of 2026
Sri Ramakrishna Tapovanam,
Through its Secretary,
Swami Sathyananda Sri Ramakrishna Tapovanam
Thiruparauathurai,
Srirangam Taluk,
Trichy District. ... Petitioner
Vs.
1. The Authorized Officer,
Indian Bank,
Bodinayakanur Branch,
Theni District..
2. The Chief Judicial Magistrate,
Theni District Cjm Court,
District Court Campus, Theni..
3. S.Palvannan,
4. M/s.Frozen Fruits and Vegeta,
Bles, Represented by its Partners,
Mr.G.Vijayakumar,
Mr.K.Mugunthan,
Mr.S.Anand and
Mrs. J.V.Nikitha,
1/5
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CRP(MD). No.1591 of 2025
5. G.Vijayakumar,
6. K.Mugunthan,
7. S.Anand,
8. J.V.Nikitha,
New Partner,
Represented by Her Power Agent,
Mr.B.Rajagopalan,
9. S.Gnanavel,
10. R.Venkatesan,
11. P.Selvaraj,
12. S.Ambigavathy, ... Respondents
PRAYER :- Civil Revision Petition filed under Article 227 of the
Constitution of India, to call for the records relating to order dated
13.05.2025 made in I.A.No.1697 of 2025 in S.A.No.311 of 2025 on the
file of the Learned Debts Recovery Tribunal, Madurai and set aside the
same and allow this Civil Revision Petition.
For Petitioner : Mr.V.Ramakrishnan
for Mr.T.Antony Arulraj,
For Respondents : Mr.R.Gowri Shankar for R1
: Mr.D.Saravanan for R3
: No appearance for R2, 4 to 12
2/5
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CRP(MD). No.1591 of 2025
ORDER
(Order of the Court was made by G.K. ILANTHIRAIYAN,J.)
This Civil Revision Petition is filed to set aside the order dated
13.05.2025 made in I.A.No.1697 of 2025 in S.A.No.311 of 2025 on the
file of the Debts Recovery Tribunal, Madurai.
2. At the admission stage, the petitioner also obtained interim stay
and it is in force till today.
3. The learned counsel for the first respondent submits that let the
stay order may continue and the Tribunal may be directed to dispose the
main second appeal within the stipulated time.
4. Considering the above facts and circumstances, this Civil
Revision Petition is allowed and the interim order granted by this Court
shall continue till the disposal of the second appeals.
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5. The Tribunal is directed to dispose the second appeal in S.A.No.
311 of 2025 along with S.A.No.836 of 2024 within a period of six
months from the date of receipt of a copy of this order. No costs.
Consequently, connected Miscellaneous Petitions are disposed of.
[G.K.I., J.] [R.P., J.]
20.02.2026
NCC :Yes/No
Internet: Yes/No
LS
TO
1. The Authorized Officer,
Indian Bank,
Bodinayakanur Branch,
Theni District.
2. The Chief Judicial Magistrate,
Theni District CJM Court,
District Court Campus, Theni.
3. The Debts Recovery Tribunal,
Madurai.
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G.K. ILANTHIRAIYAN,J.
AND
R. POORNIMA,J.
LS
20.02.2026
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