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Judgment
8 paragraphs · 239 wordsC.S Dias, J
The original petition is filed to direct the Debt Recovery Tribunal II, Ernakulam to consider and dispose of I.A.2458/23 in S.A.384/23, expeditiously.
Pursuant to the order dated 2.8.2023 passed by this Court, the Tribunal by communication dated 3.8.2023 has informed this Court that the respondent has appeared in S.A.2458/2023 and has filed vakalath, counter in the I.A. and written statement in the SA. The Tribunal requires one month’s time to dispose of the I.A.2458/2023.
Heard; Smt.Mumtaz Shumsuddin, the learned counsel for the petitioner and Sri.Paulochan Antony, the learned counsel appearing for the second respondent. Notice to the first respondent is dispensed with.
Having considered the pleadings and materials on record and after perusing the communication of the Tribunal, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I am inclined to dispose of the original petition.
Resultantly, I dispose of the original petition as follows:
(i) The Debt Recovery Tribunal II, Ernakulam is directed to consider and dispose of I.A.2458/23 in S.A.384/23, in accordance with law and as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a certified copy of the judgment, after affording the parties an opportunity of being heard.
(ii) Until such time orders are passed on the above application, all further coercive proceedings as against the secured asset shall stand deferred.