Renjith P P vs Authorized Officer Pnb Housing Finance Ltd

C. S. Dias, J

The original petition is filed to direct the Debt Recovery Tribunal-I, Ernakulam (in short, ‘Tribunal’) to consider and dispose of I.A. No.2223/23 (Ext.P6) in I.A. No.1433/23 in S.A. No.211/23, expeditiously.

The petitioners’ case is that, they had filed S.A. No.211/2023 challenging the recovery proceedings initiated by the respondents. The Tribunal, by Ext.P3 order, has directed the petitioners to remit an amount of Rs.2,63,290/-each in two instalments. The petitioners have filed Ext.P6 application seeking enlargement of the time period to pay the second instalment. The petitioners are apprehensive that the Tribunal may not consider the application. Hence, the original petition.

Heard; Sri.Praveen K.Joy, the learned Counsel appearing for the petitioners and Sri.Paulochan Antony, the learned Counsel appearing for the respondents.

Having considered the pleadings and materials on record and taking note of the fact that Ext.P6 is pending consideration before the Tribunal in exercise of the supervisory powers of this Court under Article 226 of the Constitution of India, I deem it appropriate to direct the Tribunal to consider and dispose of the same immediately.

Resultantly, I order the original petition as follows:

(i) The Debt Recovery Tribunal-I, Ernakulam is directed to consider and dispose of Ext.P6 application, in accordance with law, as expeditiously as possible, at any rate, within a period of two weeks from the date of receipt of a certified copy of this judgment, after affording both sides an opportunity of being heard.