SHINE P JACOB Vs. DEBT RECOVERY APPELLATE TRIBUNAL

JUDGEMENT

(1.) The original petition is filed to direct the first respondent ' Debt Recovery Appellate Tribunal, Chennai (in short, 'Appellate Tribunal') to consider and dispose of Ext.P14 appeal, Ext.P15 stay petition and Ext.P16 waiver petition, expeditiously and until such time to direct the respondents 3 to 5 to defer further recovery proceedings as against the secured asset.

(2.) The petitioner's case is that, aggrieved by Ext.P13 order passed by the Debt Recovery Tribunal-II, Ernakulam, in S.A. No.50/2022, the petitioner has preferred Ext.P14 appeal along with Ext.P15 stay petition and Ext.P16 waiver petition. The petitioner prays that the Appellate Tribunal may be directed to consider and dispose of Exts.P15 and P16 immediately.

(3.) Pursuant to the order dtd. 3/8/23 passed by this Court, the Appellate Tribunal, by communication dtd. 8/8/2023, has informed this Court that the petitioner has preferred the appeal along with the applications before the Appellate Tribunal. The matter was scrutinised and is posted to 11/8/2023. The Appellate Tribunal is ready to consider and dispose of the waiver petition and the stay petition as directed by this Court.