The Trivandrum Co-Operative ... vs Kerala Transport Company
2021 Latest Caselaw 8675 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

    TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942

                       OP (DRT).No.109 OF 2020

    AGAINST THE ORDER/JUDGMENT IN SA 240/2019 OF DEBT RECOVERY
                       TRIBUNAL, ERNAKULAM


PETITIONER:

               THE TRIVANDRUM CO-OPERATIVE URBAN BANK LTD, NO. 1959
               PB NO.114,M.G.ROAD,THIRUVANANTHAPURAM-
               695001,REPRESENTED BY ITS AUTHORISED OFFICER/GENERAL
               MANAGER.

               BY ADV. SMT.NISHA GEORGE

RESPONDENTS:

      1        KERALA TRANSPORT COMPANY
               REPRESENTED BY ITS SENIOR MANAGER SRI SUBRAMANIAN,T.C
               3/690,KOCHAR ROAD,
               VALIYASALA,THIRUVANANTHAPURAM-695036.

      2        RAVIKUMAR.P
               SUMAM,T.C.28/1482/1,SRA-56,SREEKANTESHWARAM,
               FORT.P.O, THIRUVANANTHAPURAM-695023.

      3        VANAJAKUMARI.K,
               SUMAM,T.C.28/1482/1,SRA-56,SREKANTESWARAM,
               FORT.P.O, THIRUVANANTHAPURAM-695023.


     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 16.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (DRT).No.109 OF 2020

                                   2

                             JUDGMENT

Dated this the 16th day of March 2021

The learned counsel for the petitioner on instructions seeks

permission to withdraw the instant writ petition, as the same is

rendered infructuous.

Accepting the said statement, the writ petition is closed.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge OP (DRT).No.109 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE POSSESSION NOTICE REF.NO.58/18 DATED 21.05.2018 ISSUED BY THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE ORDER IN M.C.NO.569/2019 DATED 27.05.2019 PASSED BY THE CHIEF JUDICIAL MAGISTRATE COURT, THIRUVANANTHAPURAM.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN W.P(C)NO.18432/2019 DATED 05.07.2019 PASSED BY THIS HON'BLE COURT.

EXHIBIT P4 TRUE COPY OF THE SA 240 OF 2019 FILED BY THE 1ST RESPONDENT HEREIN BEFORE THE DEBT RECOVERY TRIBUNAL,ERNAKULAM,EXCLUDING ANNEXURES

EXHIBIT P5 TRUE COPY OF THE WRITTEN STATEMENT IN SA 24 OF 2019 FILED BY THE PETITIONER HEREIN BEFORE THE DEBT RECOVERY TRIBUNAL,ERNAKULAM.