JOY PAUL Vs. SOUTH INDIAN BANK

JUDGEMENT

(1.) The original petition is filed, inter alia, to direct the Debt Recovery Appellate Tribunal(Appellate Tribunal) Chennai, to consider and dispose of Ext P9 appeal [AIR (SA)Diary No.1095/2023] and Ext 10 application for stay petition, expeditiously and until such time, to direct the respondents 1 to 3 to defer further recovery proceedings as against the secured asset.

(2.) Pursuant to the order dtd. 17/8/2023 passed by this Court, the Appellate Tribunal, by communication dtd. 24/8/2023 has informed this Court that the petitioner has filed the above appeal through the e-drt portal on 8/8/2023 along with an application to stay coercive proceedings. The appeal and the application have been scrutinised on 23/8/2023 and the petitioner has given time for compliance of the objections to the defects till 6/9/2023. The Appellate Tribunal, will consider and dispose of the same as directed by this Court.

(3.) Heard; Sri. C.S. Manu, the learned counsel appearing for the petitioner and Sri. Mohan Jacob George, the learned standing counsel appearing for the respondents 1 and 2.