M/S.United Premium Builders vs Karur Vysya Bank Ltd
2021 Latest Caselaw 7689 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                       WP(C).No.4157 OF 2021(T)

PETITIONERS:

      1        M/S.UNITED PREMIUM BUILDERS,
               CHAKKALACKAL HOUSE, CHAMMANY ROAD, KALOOR, ERNAKULAM,
               KERALA-682 017, REPRESENTED BY ITS MANAGING PARTNER
               MR.VINOD MARCILIN, S/O.MARCILIN THOMMI, CHAKKALACKAL
               HOUSE, CHAMMANY ROAD, KALOOR, ERNAKULAM,
               KERALA-682 017

      2        MR.ANOOB HABEL,
               S/O.HABEL.V.K., PARTNER OF M/S.UNITED PREMIUM
               BUILDERS, HOUSE NO.6/356, VETTUVELI VEEDU,
               KAZHAKUTTOM, THIRUVANANTHAPURAM, KERALA-695 582.

      3        MRS. SUNITHA SURESH,
               W/O.SURESH METHIL, PARTNER OF M/S.UNITED PREMIUM
               BUILDERS, 37/1383 A6, HIMADRI, PANORAMA RESIDENCY,
               KUMARANASAN ROAD, KATHRIKADAVU BRIDGE, KADAVANTHRA,
               ERNAKULAM, KERALA-682 020.

               BY ADVS.
               SRI.K.J.GLAXON
               SRI.RAGHUL SUDHEESH
               SMT.J.LAKSHMI
               SHRI.AMAL JEES ALEX

RESPONDENTS:
       1     KARUR VYSYA BANK LTD.
             ERNAKULAM DIVISIONAL OFFICE, 40/1045C, FIRST FLOOR,
             AMRITHA TOWERS, OPP.MAHARAJAS COLLEGE GROUND,
             M.G.ROAD, ERNAKULAM, PIN-682 011, REPRESENTED BY ITS
             AUTHORISED OFFICER.

      2        KARUR VYSYA BANK LTD.,
               THRIPUNITHURA BRANCH, 18/275 A, PARAMESWAR ENCLAVE, S
               N JUNCTION, TRIPUNITHURA, KERALA, PIN-682 301,
               REPRESENTED BY THE BRANCH MANAGER.

               R1-2 BY ADV. SRI.P.S.GEORGE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.4157/2021              2


                            JUDGMENT

Dated this the 4th day of March 2021

Learned counsel for petitioners submits that the petitioners

are approaching the Debts Recovery Tribunal and therefore, they

want to withdraw the instant writ petition.

This writ petition is dismissed as withdrawn with liberty as

prayed subject to all just exceptions available in law to the

respondents.

Sd/-

A.M.BADAR

JUDGE

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