Shanaz Shabeer vs The Bank Of Baroda
2021 Latest Caselaw 3367 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                    THE HONOURABLE MR. JUSTICE A.M.BADAR

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                           WP(C).No.1212 OF 2021(B)


PETITIONERS:

      1        SHANAZ SHABEER
               AGED 45 YEARS
               S/O. SHABEER, MANGULAM HOUSE, PRIYADARSINI LANE,
               MUTTADA, THIRUVANANTHAPURAM.

      2        SHADIL SHABEER
               S/O. SHABEER, MANGULAM HOUSE, PRIYADARSINI LANE,
               MUTTADA, THIRUVANANTHAPURAM.

               BY ADVS.
               SRI.ANIL SIVARAMAN
               SMT.RAJI VINCENT

RESPONDENT:

               THE BANK OF BARODA
               KESAVADASAPURAM BRANCH, KESAVADASAPURAM P.O, PATTOM
               PALACE, THIRUVANANTHAPURAM - 695004, (REPRESENTED BY
               ITS AUTHORISED OFFICER)

               R1   BY   ADV.   SRI.K.M.ANEESH
               R1   BY   ADV.   SRI.K.SANTHOSH KUMAR (KALIYANAM)
               R1   BY   ADV.   SRI.ADARSH KUMAR
               R1   BY   ADV.   SRI.DILEEP CHANDRAN
               R1   BY   ADV.   SRI.SHASHANK DEVAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1212 OF 2021(B)

                                    2


                              JUDGMENT

Dated this the 29th day of January 2021

Learned counsel for the respondent submits that petitioners

have paid the OTS amount and the matter has been settled outside

the Court by amicable settlement.

No representation for the petitioners.

In view of the statement of the learned counsel for the

respondent, this petition is closed.

Sd/-

                                                 A.M.BADAR
Nsd                                                JUDGE
//true copy//
PA to Judge
 WP(C).No.1212 OF 2021(B)




                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE LOAN AGREEMENT DATED

21.02.2018 AS WAS HANDED OVER TO THE PETITIONERS BY THE VIJAYA BANK, KESAVADASAPURAM BRANCH.

EXHIBIT P2 TRUE COPY OF THE POSSESSION NOTICE ISSUED BY THE RESPONDENT DATED 30.08.2019.

EXHIBIT P3 TRUE COPY OF THE LETTER DATED 24.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE LETTER DATED 26.11.2020 ISSUED BY THE RESPONDENT.

EXHIBIT P5 TRUE COPY OF THE LEGAL NOTICE DATED 28.12.2020.

EXHIBIT P6 TRUE COPY OF THE POSTAL COVER.

EXHIBIT P7 TRUE COPY OF NOTICE UNDER RULE 8 AND 9 OF THE SECURITY INTEREST(ENFORCEMENT) RULES 2002 DATED 2.01.2021 ISSUED BY THE RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE STATEMENT OF ACCOUNTS FROM 1.1.2020 TO 3.3.2020.

EXHIBIT P9 COPY OF THE STATEMENT OF ACCOUNTS FROM 21.2.2018 TO 12.09.2020.

EXHIBIT P10 TRUE COPY OF STATEMENT OF ACCOUNTS FROM 14.09.2020 TO 13.1.2021 DATED 13.01.2021.