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Kamarudheen K.A vs The Authorized Officer
2021 Latest Caselaw 2998 Ker

Citation : 2021 Latest Caselaw 2998 Ker
Judgement Date : 27 January, 2021

Kerala High Court
Kamarudheen K.A vs The Authorized Officer on 27 January, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

TUESDAY, THE 15TH DAY OF DECEMBER 2020 / 24TH AGRAHAYANA, 1942

                     WP(C).No.26838 OF 2020(D)


PETITIONER:

               KAMARUDHEEN K.A.
               AGED 50 YEARS
               S/O AHAMED, POKKAKILLATH HOUSE, CHAKKAMANDAM
               PALUVAI, THRISSUR-680 522.

               BY ADV. SRI.L.RAJESH NARAYAN

RESPONDENTS:

      1        THE AUTHORIZED OFFICER,
               CANARA BANK, GURUVAYOOR, THRISSUR DISTRICT-680
               101.

      2        THE BRANCH MANAGER,
               CANARA BANK, GURUVAYOOR, BRANCH, VENUS ENCLAVE,
               NEAR RAILWAY GATE, TRICHUR ROAD, GURUVAYOOR-680
               101.


               BY ADV.SRI. V.B HARI NARAYANAN,SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 15.12.2020, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                      :2:
W.P(C).No.26838 of 2020




                               JUDGMENT

The Writ Petition is dismissed without prejudice to the right of the

petitioner to move the Debt Recovery Tribunal for appropriate reliefs.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

W.P(C).No.26838 of 2020

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF NOTICE DATED 7.3.2020 ISSUED BY THE 1ST RESPONDENT

EXHIBIT P2 TRUE COPY OF NOTICE DATED 20.11.2020 ISSUED BY THE 1ST RESPONDENT

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE

 
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