PUNARTHAM CASHEWS Vs. CANARA BANK

JUDGEMENT

(1.) The Original Petition is filed to direct the Debt Recovery Tribunal-II, Ernakulam to consider and dispose of I.A.No.596/2023 (Ext.P6) filed in S.A. No.99/2023, expeditiously.

(2.) Pursuant to the order dtd. 14/6/2023 passed by this Court, the Tribunal has by communication dtd. 14/6/2023, informed this Court that S.A No.99/2023 was originally posted to 25/7/2023. The Tribunal has advanced the hearing and has posted the case on 14/6/2023. The Tribunal is ready to dispose of I.A. No.596/2023 within one month.

(3.) Heard; Sri.Prinsun Philip, the learned counsel for the petitioners and Sri.Issac Paul,the learned counsel appearing for the respondent.