Citation : 2021 Latest Caselaw 13908 Ker
Judgement Date : 6 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 6TH DAY OF JULY 2021 / 15TH ASHADHA, 1943
WP(C) NO. 30142 OF 2019
PETITIONERS:
CHIEF MANAGER, SYNDICATE BANK,
REGIONAL OFFICE, KANNOOR, NADAPURAM, KOZHIKODE RURAL,
KERALA, MR.HEMANTH RAMAN, S/O.RAMAN, AGED 59 YEARS.
BY ADVS.
C.K.SREEJITH
P.K.SAJEEVAN (KANNUR)
RESPONDENTS:
1 THE STATION HOUSE OFFICER, NADAPURAM POLICE STATION,
NADAPURAM, KOZHIKODE DISTRICT-673 506.
2 DISTRICT POLICE CHIEF, KOZHIKODE,
PIN-677 001.
3 BIJUMON.K.M.,
AGED 42 YEARS
S/O.MADHAVAN, RESIDING AT PAROLLATHIL, KALLAC P.O.,
NADAPURAM, KOZHIKODE-673 506. (DELETED)
4 PREMA,
RESIDING AT PAROLLATHIL, KALLAC P.O., NADAPURAM,
KOZHIKODE-673 506.
5 V.T.PRADEEP KUMAR,
RESIDING AT PAROLLATHIL, KALLAC P.O., NADAPURAM,
KOZHIKODE-673 506. (DELETED)
6 MOIDU KANNANKODAN,
RESIDING AT PAROLLATHIL, KALLAC P.O., NADAPURAM,
KOZHIKODE-673 506. (DELETED)
7 SURESH BABU,
RESIDING AT PAROLLATHIL, KALLAC P.O., NADAPURAM,
WP(C) NO. 30142 OF 2019
2
KOZHIKODE-673 506. (DELETED)
8 PUSHPAVALLI,
RESIDING AT PAROLLATHIL, KALLAC P.O., NADAPURAM,
KOZHIKODE-673 506. (DELETED)
9 K.T.VIRAJ,
RESIDING AT PAROLLATHIL, KALLAC P.O., NADAPURAM,
KOZHIKODE-673 506. (DELETED)
(RESPONDENT NOS. 3, 5, 6, 7, 8 AND 9 ARE DELETED
FROM THE PARTY ARRAY AS PER THE ORDER DATED
09/12/2019 IN IA 01/2019)
OTHER PRESENT:
SRI.N.B.SUNIL NATH, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.07.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 30142 OF 2019
3
P.V.KUNHIKRISHNAN, J.
===================
WP(C) No. 30142 OF 2019
===================
Dated this the 6th day of July 2021
JUDGMENT
When this writ petition came up for consideration on
02.07.2021, there is no representation for the petitioner.
Today also there is no representation, when the case was
called. Therefore, I passed over this matter. After my work,
the case was again called. Even then there is no
representation. Therefore, this writ petition is dismissed for
default.
( Sd/-)
P.V.KUNHIKRISHNAN
JUDGE LU WP(C) NO. 30142 OF 2019
APPENDIX OF WP(C) 30142/2019
PETITIONER ANNEXURE
EXHIBIT P1 THE TRUE COPY OF THE NOTICE DATED 04.04.2019 AS PER SEC.8(1) OF THE ACT.
EXHIBIT P2 THE TRUE COPY OF THE ORDER IN MC NO.,186/2019 PASSED BY THE CHIEF JUDICIAL MAGISTRATE COURT, KOZHIKODE DATED 14.05.2019.
EXHIBIT P3 THE TRUE COPY OF THE NOTICE ISSUED BY ADVOCATE COMMISSIONER TO THE BORROWER.
EXHIBIT P4 THE TRUE COPY OF THE NEWS PAPER CUTTING OF MATHRUBHUMI DATED 28.07.2019.
EXHIBIT P5 THE TRUE COPY OF THE COMPLAINT FILED BEFORE THE POLICE.
EXHIBIT P6 THE TRUE COPY OF THE FIR NO.428/2019 ON THE FILE OF NADAPURAM POLICE STATION.
// True Copy //
PA to Judge
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