D RAJKUMAR S/O DAMODARAN Vs. CO-OPERATIVE URBAN BANK LTD; AUTHORIZED OFFICER, CO-OPERATIVE URBAN BANK LTD AND ORS

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned senior counsel appearing for the respondents 1 and 2.

(2.) It appears that in the meanwhile 3rd respondent has filed S.A.No.219/2013 before the Debt Recovery Tribunal, Ernakulam and has obtained an order of stay subject to payment of Rs.10 lakhs. A copy of the order has been produced by the bank as Ext.R2(a). It was also submitted by the bank that in compliance with the said order, payment has been made.

(3.) According to the petitioner, he has already made an application to get himself impleaded in the proceedings before the Debt Recovery Tribunal. Parties also submit that the case is coming up for orders before the court today.