State Bank Of Travancore vs Shafeeque M.V
2021 Latest Caselaw 3647 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

             RP.No.44 OF 2017(M) IN WP(C). 40130/2016

 AGAINST THE JUDGMENT IN WPC 40130/2016 OF HIGH COURT OF KERALA


REVIEW PETITIONERS/RSPONDENTS 1 & 2:

      1      STATE BANK OF TRAVANCORE
             VADAKARA BRANCH, P.B.NO.6,
             THILLERI COMPLEX, CONVENT ROAD,
             KOZHIKODE 673101

      2      THE AUTHORIZED OFFICER
             THE CHIEF MANAGER,
             STATE BANK OF TRAVANCORE,
             KOZHIKODE DIST-673101

             BY ADVS.
             SRI.T.SETHUMADHAVAN (SR.)
             SRI.K.JAYESH MOHANKUMAR

RESPONDENT/PETITIONER:

             SHAFEEQUE M.V.
             S/O ABOOBACKER, PROPRIETOR CHERRY FOOD PRODUCTS,
             BUILDING CP/111 458-459, UMMATHUR, PARAKADAVU PO,
             VIA. NADAPURAM, VADAKARA, KOZHIKODE-673509


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION            ON
01.02.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.P.NO.44 OF 2017

                                     2


                              O R D E R

Dated this the 01st day of February 2021

The learned counsel for review petitioners seeks

time. This is a case in which invoking the extra ordinary

jurisdiction of this Court, some time had been granted to

the writ petitioner to pay the amounts due to the Bank, in

the matter relating to SARFAESI Act. I don't think that

anything further survives to be decided in this review

petition.

Therefore, this review petition is dismissed.

Sd/-

A.M.SHAFFIQUE JUDGE

VPK