RINU.V LUCKOSE Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) The original petition is filed to direct the Debts Recovery Tribunal-2, Ernakulam(Tribunal), to consider and dispose of I.A.Nos.2243 and 2244/2023 (Exts P3 and P4) filed in S.A.No.98/2023, expeditiously.

(2.) The petitioners' case is that they have filed Ext P1 Securitization Application before the Tribunal on 18/2/2023. Subsequently, an Advocate Commissioner has issued Ext P2 notice. Then, the petitioners have filed Ext P3 application to amend the Securitization Application and Ext P4 application to stay further recovery proceedings. During the pendency of Exts P3 and P4, the petitioners are apprehensive that the respondent may take physical possession of the secured asset. Hence, the original petition.

(3.) Heard; Sri. Jose Antony, the learned counsel appearing for the petitioners and Sri. ASP Kurup, the learned standing counsel appearing for the respondent.