ARUN R. FREDRICK Vs. CANARA BANK

JUDGEMENT

(1.) MR . C.R. Prasanan, Advocate for the appellants is present, Mr. K.S.V. Prasad, Advocate for the 1st respondent Bank is present. Mr. Vijaya Kumar representing Advocate Mr. Srinath Sridevan for the 2nd and 3rd respondents is present. Mr. Dhanaraj representing Advocate Mr. R. Murari for 4th respondent is present.

(2.) HEARD , Perused the proceedings.

(3.) I have heard all the sides. I have also perused the proceedings and in my view, the learned Presiding Officer, DRT has not committed any error. The prayers in the three applications are indeed very peculiar. In one such application, prayer is made that the co -defendants be restrained from alienating the valuable brands and assets of the 2nd respondent company. Another prayer is that the Tribunal should give instructions to the Registrar of Central Insecticides Board and Registration Committee not to issue duplicate Registration Certificate to R3 Mr. S. James Fredrick and R4 Mr. Anand R. Fredrick who are the co -defendants, one being Chairman and the other being one of the Directors of original defendant No. 1 company M/s Coromandel Indaq Products India Limited. The 3rd prayer is that Receiver be appointed with respect to the property mentioned in the schedule, which appears to be a property belonging to 1st defendant company. These prayers are rightly rejected by the learned Presiding Officer, DRT on the ground of lack of jurisdiction.