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Judgment
8 paragraphs · 241 wordsC.S.Dias, J.
The Original Petition is filed to direct the Debt Recovery Tribunal-II, Ernakulam to consider and dispose of I.A.No.596/2023 (Ext.P6) filed in S.A. No.99/2023, expeditiously.
Pursuant to the order dated 14.06.2023 passed by this Court, the Tribunal has by communication dated 14.06.2023, informed this Court that S.A No.99/2023 was originally posted to 25.07.2023. The Tribunal has advanced the hearing and has posted the case on 14.06.2023. The Tribunal is ready to dispose of I.A. No.596/2023 within one month.
Heard; Sri.Prinsun Philip, the learned counsel for the petitioners and Sri.Issac Paul,the learned counsel appearing for the respondent.
Having considered the pleadings and material on record and taking note of the communication of the Tribunal, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I dispose of the Original Petition as follows:
i) The Tribunal is directed to consider and dispose of I.A. No.594/2023 (Ext.P6) filed in S.A No. 99/2023, in accordance with and as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a certified copy of this judgment, after affording the petitioners and the respondent an opportunity of being heard.
ii) I make it clear that, this Court has not expressed anything on the merits of Ext.P6 application.
iii) Until such time orders are passed on Ext.P6 application, all further coercive proceedings initiated by the respondent shall stand deferred.