Ittoop Thomas vs Kerala Gramin Bank
2021 Latest Caselaw 6258 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

    MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942

                      WP(C).No.10506 OF 2019(K)


PETITIONER:

               ITTOOP THOMAS
               AGED 58 YEARS
               S/O THOMAS, NJARLELY HOUSE, ALOOR VILLAGE,
               KARUR P.O., THRISSUR DISTRICT-680 697.

               BY ADV. SRI.P.MOHAMED SABAH

RESPONDENTS:

      1        KERALA GRAMIN BANK
               ANGAMALY BRANCH KALLOOKKARAN TOWERS, P.O. ANGAMALY,
               ERNAKULAM, KERALA, PIN-683 572 REPRESENTED BY ITS
               BRANCH MANAGER.

      2        THE DEPUTY THAHASILDAR
               CHALAKUDY TALUK, THIRD FLOOR, MUNICIPAL TOWN HALL
               COMPLEX, MAIN ROAD, OLD HWY, CHALAKUDY,
               THRISSUR DISTRICT-680 307.

               R1 BY ADV. SRI.RAJESH NAMBIAR, SC.

OTHER PRESENT:

               SMT.POOJA SUREDRAN, GOVT. PLEADER


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.10506/2019             2


                            JUDGMENT

Dated this the 22nd day of February 2021

Learned counsel for the petitioner, on instructions, submits

that the matter has been settled outside the court and therefore,

the petitioner does not want to prosecute the instant writ petition.

In this view of the matter, this writ petition is dismissed as

withdrawn.

Sd/-

A.M.BADAR

JUDGE

smp

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE LOAN APPLICATION DATED 5.2.2014 SUBMITTED BY THE BORROWER.

EXHIBIT P2 TRUE COPY OF THE GUARANTEE AGREEMENT DATED 5.2.2014 EXECUTED BETWEEN THE PETITIONER AND IST RESPONDENT BANK.

EXHIBIT P3A TRUE COPY OF ACCOUNT STATEMENT OF THE CASH CREDIT FACILITY AVAILED BY THE BORROWER FROM 18.7.2014 TO 18.2.2019.

EXHIBIT P3B TRUE COPY OF ACCOUNT STATEMENT OF THE CASH CREDIT FACILITY AVAILED BY THE BORROWER FROM 20.7.2014 TO 30.12.2017.

EXHIBIT P4 TRUE COPY OF THE LETTER OF CONSENT DATED 1.2.2016 ALLEGEDLY ISSUED BY THE PETITIONER.

EXHIBIT P5 TRUE COPY OF THE ACCOUNT STATEMENT OF LOAN AVAILED BY THE PETITIONER FROM IST RESPONDENT BANK.

EXHIBIT P6 TRUE COPY OF APPLICATION DATED 21.1.2019 SUBMITTED BY THE PETITIONER BEFORE THE IST RESPONDENT UNDER RIGHT TO INFORMATION ACT.

EXHIBIT P7 TRUE COPY OF THE REPLY ISSUED DATED 18.2.2019 BY THE IST RESPONDENT BANK TO THE PETITIONER.

EXHIBIT P8 TRUE COPY OF THE NOTICE DATED 12.12.2018 ISSUED BY THE 2ND RESPONDENT.