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Judgment
3 paragraphs · 114 words
Bechu Kurian Thomas, J
1.
It is submitted by the learned counsel for the petitioner that the Debt Recovery Tribunal is not sitting till tomorrow, and hence petitioner is unable to get reliefs, since he has already moved the DRT in S.A.No.171/2021.
2.
In view of the above submissions, there will be a direction to the respondent to defer all proceedings to dispossess the petitioner from his property for a period of two weeks, on condition that the petitioner deposits an amount of Rs.2,00,000/- (Rupees Two lakhs only) on or before 20.09.2021. Reserving liberty of the petitioner to workout the remedies before the Tribunal after the said period, the original petition is disposed of.