Santha E.N vs People'S Urban Co Operative Bank ...
2021 Latest Caselaw 12162 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.7164 OF 2021(U)


PETITIONER:

              SANTHA E.N
              AGED 56 YEARS, D/O.NARAYANAN,
              EDAVATTOM HOUSE, KANJIRAMATTOM,
              MARITHAZHAM P.O., ERNAKULAM, PIN - 682 315.

              BY ADVS.
              SRI.S.RENJITH
              SRI.K.R.PRATHISH

RESPONDENT:

              PEOPLE'S URBAN CO OPERATIVE BANK LIMITED NO. 51
              THRIPPUNITHURA BRANCH, MAIN ROAD,
              EAST FORT GATE, THRIPPUNITHURA MAIN ROAD,
              SH15, THRIPPUNITHURA, KOCHI, KERALA 682 301,
              REP BY ITS MANAGER/AUTHORISED OFFICER.

              R1 BY ADV. SRI.DEVAPRASANTH.P.J.

OTHER PRESENT:

              G.P VINEETHA. B

     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.7164 of 2021
                                      2




                                JUDGMENT

Dated this the 20th day of April, 2021

The learned standing counsel for the Bank submits that the

property involved has already been sold and has been purchased by the

Bank. In the circumstances, the learned counsel for the petitioner

submits that the writ petition may be closed, giving him the liberty to

move the Debt Recovery Tribunal for appropriate reliefs.

This writ petition is hence closed, leaving open the right of the

petitioner to move the Debt Recovery Tribunal for appropriate reliefs.

Sd/-

T.R.Ravi Judge

vpv W.P.(C)No.7164 of 2021

APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE SALE NOTICE ISSUED BY THE RESPONDENT BANK TO THE PETITIONER DATED 19.02.2021 ALONG WITH TRANSLATION.

/true copy/

P.A. to Judge