K.K.Thomas vs The Canara Bank Ltd
2021 Latest Caselaw 1253 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                      WP(C).No.22654 OF 2020(F)


PETITIONER:

               K.K.THOMAS
               AGED 62 YEARS
               S/O KURIAKOSE,KALAPURACKAL HOUSE,
               PUTHUPARIYARAM.P.O,MANAKKAD,
               THODUPUZHA,IDUKKI-685608.

               BY ADVS.
               SRI.GEORGE MATHEW
               SRI.M.D.SASIKUMARAN
               SHRI.PRAVEEN S.
               SHRI.SUNIL KUMAR A.G
               SRI.DIPU JAMES
               SHRI.MATHEW K.T.
               SHRI.GEORGE K.V.

RESPONDENTS:

      1        THE CANARA BANK LTD
               RAMANASHREE ARCADE,NO.18 III,
               MAHATMA GANDHI ROAD,BENGALURU,
               KARNATAKA-560001,REPRESENTED BY ITS CHAIRMAN.

      2        THE CHIEF MANAGER,REGIONAL OFFICE,
               CANARA BANK LTD,PUKALAKKAT LAKSHMI BAI
               TOWER,T.D.ROAD,
               NORTH END,ERNAKULAM,KOCHI-682035.

      3        THE AUTHORISED OFFICER,
               CANARA BANK,THODUPUZHA BRANCH,
               PUTHIYAKUNNEL BUILDINGS,KANJIRAMATTOM,BYE-PASS
               ROAD,THODUPUZHA,IDUKKI DISTRICT-685584.

      4        CANARA BANK,
               THODUPUZHA BRANCH,PUTHIYAKUNNEL
               BUILDINGS,KANJIRAMATTOM BYE-PASS ROAD,
               THODUPUZHA,IDUKKI DISTRICT-685584,
               REPRESENTED BY BRANCH MANAGER.

               R1-4 BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR
               R1-4 BY ADV. SRI.K.JOHN MATHAI
               R1-4 BY ADV. SRI.JOSON MANAVALAN
 WP(C).No.22654 OF 2020(F)

                               2

             R1-4 BY ADV. SRI.KURYAN THOMAS
             R1-4 BY ADV. SRI.PAULOSE C. ABRAHAM
             R1-4 BY ADV. SRI.RAJA KANNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.22654 OF 2020(F)

                                 3

                            JUDGMENT

Dated this the 13th day of January 2021

Learned counsel for the parties submits that the matter has been

settled amicably outside the Court. Accepting the said statement

made by the learned counsel appearing for both the parties, the

petition is closed.

Sd/-

                                             A.M.BADAR

Nsd                                            JUDGE
//true copy//
PA to Judge

WP(C).No.22654 OF 2020(F)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF DEMAND NOTICE DTD.17.01.2019 ISSUED BY 3RD RESPONDENT U/S.13(2)OF SARFAESI ACT 2002.

EXHIBIT P2 TRUE COPY OF NOTICE DTD.15.09.2020 ISSUED BY 4TH RESPONDENT TO PETITIONERS.

EXHIBIT P3 TRUE COPY OF NOTICE DTD.28.09.2020 ISSUED TO PETITIONERS BY 3RD RESPONDENT U/S.13(4)OF SARFAESI ACT 2002.

EXHIBIT P4 TRUE COPY OF LICENSE NO.D-6231 DTD.17.02.2020 ISSUED TO 1ST PETITIONER BY CONTROLLER OF LEGAL METROLOGY.

EXHIBIT P5 TRUE COPY OF LICENSE REGISTRATION CERTIFICATE NO.32ABTPT2344L2Z5 DTD.29.02.2020 UNDER GST ACT.