Thomas Joseph (Alias Joseph) vs The Authorized Officer
2021 Latest Caselaw 12159 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE MR. JUSTICE T.R.RAVI

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

                      WP(C).No.9957 OF 2021(T)


PETITIONER:

              THOMAS JOSEPH (ALIAS JOSEPH)
              S/O.THOMAS, RESIDING AT MANIYAMMACKAL HOUSE,
              ALLAPPARA, MUNDANKAL P.O., PROPRIETRIX OF
              M/S.P. M. JOSEPH AND COMPANY, REP. BY THE PARTNER
              MR.THOMAS JOSEPH (ALIAS JOSEPH), KOTTAYAM-686 574.

              BY ADV. SRI.E.A.BIJUMON


RESPONDENT:

              THE AUTHORIZED OFFICER,
              THE SOUTH INDIAN BANK LTD,
              REGIONAL OFFICE, FIRST FLOOR,
              REGENCY SQUARE, COLLECTORATE P.O.,
              KOTTAYAM - 686 002.

              R1 BY ADV. SRI.SUNIL SHANKER
              R1 BY ADV. SMT.VIDYA GANGADHARAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.9957 of 2021
                                      2


                                  JUDGMENT

Dated this the 20th day of April, 2021

Learned standing counsel for the respondent Bank submits that

the sale did not materialise since there were no bidders.

2. In the circumstances, learned counsel for the petitioner prays

that he may be permitted to withdraw the writ petition with liberty to

raise the contentions as and when the situation arises.

The writ petition is hence dismissed as withdrawn, reserving

such liberty to the petitioner.

Sd/-

T.R.Ravi Judge

vpv

/true copy/

P.A. to Judge