Murali Purushothaman, J
1. Since the Debts Recovery Tribunal - I, Ernakulam has already commenced functioning, the petitioner will have liberty to move the Debts Recovery
Tribunal - I, Ernakulam appropriately.
2. In view of the urgency pointed out by the learned counsel for the petitioner in OP(DRT), the Debts Recovery Tribunal may take up Ext.P4
application for consideration, expeditiously.
Accordingly, the OP(DRT) is closed.
