RAVINDRAKUMAR V . Vs. S. NOOR MOHAMMED

JUDGEMENT

(1.) 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.

(2.) Pursuant to the order dtd. 26/6/2023 passed by this Court, the Tribunal by communication dtd. 1/7/2023 has informed this Court that the S.A. stands posted to 19/9/2023. The Tribunal would dispose of the S.A. itself within three months.

(3.) 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.