Deepak Mathew Emmanuel vs The Authorised Officer, Pala ...
2021 Latest Caselaw 13048 Ker

W.P.(C)NO.12109 OF 2021



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE V.G.ARUN
          FRIDAY, THE 18TH DAY OF JUNE 2021 / 28TH JYAISHTA, 1943
                          WP(C) NO. 12109 OF 2021
PETITIONER:

              DEEPAK MATHEW EMMANUEL
              AGED 35 YEARS,
              S/O.P.M.EMMANUEL, POOVATHINKAL HOUSE, PADINJATTINKARA
              P.O., KIDANGOOR VILLAGE, MEENACHIL TALUK, KOTTAYAM
              DISTRICT, PIN - 686574.
              BY ADV K.K.JYOTHILAKSHMY


RESPONDENTS:

      1       THE AUTHORISED OFFICER, PALA URBAN CO-OPERATIVE BANK
              LTD.NO.1850
              PALA, KOTTAYAM, PIN - 686 001.

      2       THE BRANCH OFFICER
              PALA URBAN CO-OPERATIVE BANK LTD.NO.1850, KIDANGOOR
              BRANCH, KOTTAYAM DISTRICT, PIN - 686 572.
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
  18.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)NO.12109 OF 2021

                                    2




                            JUDGMENT

Dated this the 18th day of June 2021

Learned Counsel for the petitioner seeks

permission to withdraw the writ petition with liberty

to file afresh.

Accordingly, the writ petition is dismissed as

withdrawn with the liberty sought.

Sd/-

V.G.ARUN

JUDGE NB/18.6.21 W.P.(C)NO.12109 OF 2021

APPENDIX OF WP(C) 12109/2021

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE JUDGMENT, DATED 02/02/2017 IN WP(C) NO.1842 OF 2017 OF THE FILE OF THIS HONOURABLE COURT.

EXHIBIT P2 TRUE COPY OF THE DEMAND NOTICE DATED 04/08/2020 ISSUED UNDER SECTION 13(2) OF THE SARFAESI ACT BY THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE SALE NOTICE, DATED 27/11/2020 ISSUED BY THE 1ST RESPONDENT UNDER RULE 8(6) OF THE SECURITIZATION INTERESTS (ENFORCEMENT) RULES, 2002.

EXHIBIT P4 TRUE COPY OF THE SALE NOTICE, DATED 30/01/2021 ISSUED BY THE 1ST RESPONDENT UNDER RULE 8(6) OF SECURITIZATION OF INTERESTS (ENFORCEMENT) RULES, 2002.

EXHIBIT P5 TRUE COPY OF THE SALE NOTICE, DATED 16/04/2021 ISSUED BY THE 1ST RESPONDENT U/R 8(6) OF SECURITIZATION OF INTERESTS (ENFORCEMENT) RULES, 2002.

RESPONDENT'S EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE