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K.O.Anto vs The South Indian Bank Ltd
2021 Latest Caselaw 12233 Ker

Citation : 2021 Latest Caselaw 12233 Ker
Judgement Date : 23 April, 2021

Kerala High Court
K.O.Anto vs The South Indian Bank Ltd on 23 April, 2021
WP(C).No.9867 OF 2021(G)

                                       1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

          THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

    FRIDAY, THE 23RD DAY OF APRIL 2021 / 3RD VAISAKHA, 1943

                       WP(C).No.9867 OF 2021(G)


PETITIONER/S:

      1         K.O.ANTO
                AGED 61 YEARS
                KALLARACKAL HOUSE, ANGAMALY P.O, CHURCH NAGAR,
                THURVAOOR,
                ERNAKULAM DISTRICT, PIN-683572.

      2         VINCY ANTO
                AGED 55 YEARS
                W/O K.O. ANTO,
                KALLARACKAL HOUSE,
                ANGAMALY P.O,
                CHURCH NAGAR, THURVAOOR,
                ERNAKULAM DISTRICT, PIN-683572.

      3         JOSE ANTO
                AGED 30 YEARS
                S/O K.O.ANTO,
                KALLARACKAL HOUSE,
                ANGAMALY P.O.
                CHURCH NAGAR, THURVAVOOR, ERNAKULAM DISTRICT,
                PIN-683572.

                BY ADVS.
                SRI.ARUN ASHOK
                SMT.NEENA JAMES
                SRI.ARUN SAMUEL

RESPONDENT/S:

      1         THE SOUTH INDIAN BANK LTD.,
                HEAD OFFICE, S.I.B HOUSE, T.B. ROAD, P.B.NOO.28,
                THRISSUR,
                PIN-680001, REPRESENTED BY ITS SENIOR GENERAL
                MANAGER (RECOVERY).

      2         THE AUTHRIZED OFFICER/CHIEF MANAGER
                    THE SOUTH INDIAN BANK LTD, ANGAMALY BRANCH,
 WP(C).No.9867 OF 2021(G)

                                        2

             ERNAKULAM, PIN-683572.

             R1-2   BY   ADV.   SRI.MOHAN JACOB GEORGE
             R1-2   BY   ADV.   SMT.P.V.PARVATHY (P-41)
             R1-2   BY   ADV.   SMT.REENA THOMAS
             R1-2   BY   ADV.   SMT.NIGI GEORGE
             R1-2   BY   ADV.   SMT.CHINNA ASWATHY ABRAHAM

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9867 OF 2021(G)

                                       3




                              JUDGMENT

Dated this the 23rd day of April 2021

Today when the matter is taken up, learned Counsel for the

petitioner seeks permission of this Court to withdraw this writ

petition. Permission granted. The writ petition is dismissed as

withdrawn with liberty to file fresh, if he is advised so.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE

Jm/ WP(C).No.9867 OF 2021(G)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE ONE TIME SETTLEMENT REQUEST LETTER SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 30.03.2021.

EXHIBIT P2 A TRUE COPY OF THE REPLY COMMUNICATION TO THE EXT.P1 BY THE THE 1ST RESPONDENT BANK DATED 31.03.2021.

EXHIBIT P3 A TRUE COPY OF THE REPLY COMMUNICATION TO THE EXT.P1 BY THE THE 1ST RESPONDENT BANK DATED 07.04.2021.

EXHIBIT P4 A TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 24.03.2021.

 
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