P E MADHAVAN Vs. REGISTRAR DEBT RECOVERY TRIBUNAL

JUDGEMENT

(1.) The petitioner, a borrower, has been facing recovery proceedings under the SARFAESI Act. On 11.11.2016 he filed a Securitisation Appeal (S.A.) before the Debt Recovery Tribunal-I, Ernakulam. As the S.A. was defective, the Tribunal's Registry returned it on 30.11.2016 for "compliance and re-presentation."

(2.) On 17.03.2018, the petitioner represented the S.A. with a delay of 462 days. On 19.03.2018, though the Tribunal took up the matter to consider the delay, the petitioner, it seems, was absent. Then, the Tribunal adjourned the matter to 20.04.2018. That day, too, the petitioner failed to show up. Then, to 26.06.2018 the matter stood posted.

(3.) In the meanwhile, the petitioner approached this Court, filing this Writ Petition seeking early disposal of his delay condonation petition in the S.A. So this Court required the Tribunal's Registry to appraise it on the issue. In response, the learned Presiding Officer, through communication dated 07.05.2018, informed this Court about the delay in re-presentation and the petitioner's repeated absence before the Tribunal. Eventually, the Tribunal has informed this Court: