AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 203 wordsC.S.Dias, J
The original petition is filed to direct the Debt Recovery Tribunal-I, Ernakulam (in short, ‘Tribunal’) to consider and dispose of S.A. No.187/2020, expeditiously.
Pursuant to the order dated 26.06.2023 passed by this Court, the Tribunal by communication dated 01.07.2023 has informed this Court that the S.A. stands posted to 19.09.2023. The Tribunal would dispose of the S.A. itself within three months.
Heard; Sri.Jacob Sebastian, the learned Counsel appearing for the petitioner, Sri.Robin Thomas Philip, the learned Counsel appearing for the first respondent and Sri.Sunil Shankar, the learned Counsel appearing for the respondents 2 and 3.
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 dispose of the original petition.
Resultantly, the original petition is ordered as follows:
(i) The Debt Recovery Tribunal-I, Ernakulam, is directed to consider and dispose of S.A. No.187/2020, in accordance with law and as expeditiously as possible, at any rate, within a period of three months from the date of receipt of a certified copy of this judgment and after affording the parties an opportunity of being heard.