Mohan Kumar.V vs Kerala Bank Ltd
2021 Latest Caselaw 6512 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

   TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA, 1942

                       WP(C).No.3409 OF 2021(A)


PETITIONER:

               MOHAN KUMAR.V.
               AGED 65 YEARS
               S/O VELAYUDHAN NAIR,
               PREETHA SADANAM,
               MAYILAPALIL, POWDIKONAM, KERALADITHYAPURAM,
               THIRUVANANTHAPURAM DISTRICT-695588.

               BY ADV. SRI.LATHEESH SEBASTIAN

RESPONDENTS:

      1        KERALA BANK LTD.
               CO-BANK TOWER, PALAYAM, THIRUVANANTHAPURAM-695001,
               REPRESENTED BY ITS GENERAL MANAGER.

      2        AUTHORIZED OFFICER
               UNDER THE SARFAESI ACT,
               KERALA BANK LTD, CO-BANK TOWER.

      3        THE BRANCH MANAGER
               HEAD OFFICE BRANCH (MAIN),
               KERALA BANK LTD, PALAYAM, THIRUVANANTHAPURAM-695001.

               R1-3 BY ADV. SHRI.THOMAS ABRAHAM

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3409 OF 2021(A)

                                   2

                             JUDGMENT

Dated this the 23rd day of February 2021

The learned counsel for the petitioner submits that because of

factual mistakes crept in the petition, petitioner wants to withdraw the

instant petition with liberty to challenge the proceedings in future

before the appropriate forum, if necessary. He drew my attention to

the withdrawal memo.

This petition is therefore dismissed as withdrawn.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.3409 OF 2021(A)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE NOTICE OF THE 1ST RESPONDENT DATED 11.09.2018 WITH ENGLISH TRANSLATION.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION OF THE PETITIONER DATED 02.02.2021.