Santhosh Kumar K vs The State Bank Of India
2021 Latest Caselaw 12150 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

                THE HONOURABLE MR.JUSTICE V.G.ARUN

                                &

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

 TUESDAY, THE 20TH DAY OF APRIL 2021 / 30TH CHAITHRA, 1943

                        WA.No.647 OF 2021

    AGAINST THE ORDER/JUDGMENT IN WP(C) 7389/2021 DATED
       31.3.2021 ON THE FILE OF HIGH COURT OF KERALA


APPELLANT/PETITIONER:

               SANTHOSH KUMAR K,
               AGED 45 YEARS,
               S/O.LATE KUMARESAN ASARI, SWATHI, VIVEKANANDA
               NAGAR, PARASSALA P.O., THIRUVANANTHAPURAM, PIN-
               695502.

               BY ADVS.
               SRI.K.MOHANAKANNAN
               SMT.D.S.THUSHARA
               SRI.H.PRAVEEN (KOTTARAKARA)

RESPONDENTS:

      1        THE STATE BANK OF INDIA,
               STRESSED ASSET RECOVERY BRANCH, LMS COMPOUND,
               OPP.MUSEUM WEST GATE, VIKAS BHAVAN P.O.,
               THIRUVANANTHAPURAM, PIN-695003, REP.RESENTED BY
               THE AUTHORIZED OFFICER, CHIEF MANAGER.

      2        THE CHIEF MANAGER,
               THE STATE BANK OF INDIA, STRESSED ASSET RECOVERY
               BRANCH TRIVANDRUM (10058), LMS COMPOUND,
               OPP.MUSEUM WEST GATE, VIKAS BHAVAN P.O.,
 WA.No.647 OF 2021                  2

               THIRUVANANTHAPURAM, PIN-695003,

               R1-2 BY ADV. SRI.R.S.KALKURA

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
20.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA.No.647 OF 2021                 3




            V.G.ARUN & MURALI PURUSHOTHAMAN,JJ.
          --------------------------------------
                 Writ Appeal.No.647 of 2021
              -------------------------------
         Dated this the 20th day of April, 2021

                            JUDGMENT

V.G.Arun,J

The learned counsel for the petitioner submits

that possession of the secured asset was taken by

the bank on 17.4.2021. In the said circumstances,

the Writ Appeal is closed without prejudice to the

petitioner's right to ventilate his grievances

before the Debt Recovery Tribunal.

Sd/-

V.G.ARUN,JUDGE

sd/-

MURALI PURUSHOTHAMAN, JUDGE

pm

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 7.4.2021 (MISTAKENLY NOTED AS 17.4.2021) IN MC 1489/2019 ON THE FILE OF CHIEF JUDICIAL MAGISTRATE COURT, THIRUVANANTHAPURAM.