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
8 paragraphs · 239 wordsC. S. Dias, J
The original petition is filed, inter alia, to direct the Debt Recovery Tribunal-II, Ernakulam to consider and dispose of I.A. No.2538/2023 in S.A No.405/2023, expeditiously.
Pursuant to the order dated 16.8.2023 passed by this Court, the Tribunal by communication dated 18.8.2023, has informed this Court that I.A. No.2538/2023 stands posted to 8.9.2023. The Tribunal requires one month’s time to dispose of the application.
Heard; Sri. Ranadeep K, the learned counsel appearing for the petitioner and Sri. A.S.P.Kurup, the learned counsel appearing for the respondents 1 to 3. Notice to the fourth respondent is dispensed with.
Having considered the pleadings and materials on record and after perusing the communication of the Tribunal, I deem it appropriate to dispose of the original peitition.
Resultantly, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I order the original petition as follows:-
(i) The Debt Recovery Tribunal-II, Ernakulam is directed to consider and dispose of the I.A. No.2538/2023 in S.A. No.405/2023, 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, the respondents 1 to 3 are directed to defer recovery proceedings as against the secured asset.