We Build (P) Limited vs State Bank Of India
2021 Latest Caselaw 22461 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                 &
           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                      RP NO. 592 OF 2021
   AGAINST THE JUDGMENT IN WA 267/2021 OF HIGH COURT OF
               KERALA, ERNAKULAM DATED 15.3.2021
REVIEW PETITIONER/APPELLANT:

           WE BUILD (P) LIMITED
           HAVING ITS REGISTERED OFFICE AT TC 16/713,
           JAGATHY, THIRUVANANTHAPURAM-695 014,
           REPRESENTED BY ITS MANAGING DIRECTOR
           MR. C.KAMALASANAN.
           BY ADVS.
           K.P.DANDAPANI (SR.)
           MILLU DANDAPANI


RESPONDENTS/RESPONDENTSIN WA:

    1      STATE BANK OF INDIA
           (ERSTWHILE STATE BANK OF TRAVANCORE),
           POOJAPURA BRANCH, THIRUVANANTHAPURAM-695 012
           REPRESENTED BY THE CHIEF MANAGER.
    2      THE AUTHORISED OFFICER/CHIEF MANAGER
           STATE BANK OF INDIA, POOJAPURA BRANCH,
           THIRUVANANTHAPURAM-695 012.
    3      THE CHIEF MANAGER/AUTHORISED OFFICER
           STRESSED ASSETS RECOVERY BRANCH, IST FLOOR,
           'SANGAMAM', GENERAL HOSPITAL ROAD,
           GAS HOUSE JN., THIRUVANANTHAPURAM-695 001.
    4      THE GENERAL MANAGER
           LOCAL HEAD OFFICE, STATE BANK OF INDIA,
           S.S. KOVIL ROAD, THIRUVANANTHAPURAM-695 001.
  R.P. 592/2021 in W.A.267/2021
                                 2

     5       UNION OF INDIA
             REPRESENTED BY ITS SECRETARY TO GOVERNMENT OF
             INDIA, MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
             CABINET SECRETARIAT, RAISINA HILL,
             NEW DELHI-110 011.
             BY ADVS.
             R.S.KALKURA
             SHRI.P.VIJAYAKUMAR, ASG OF INDIA


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
09.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
   R.P. 592/2021 in W.A.267/2021
                                      3




                                  ORDER

Dated this the 9th day of November, 2021

S. Manikumar, CJ.

Being aggrieved by the judgment in W.A.No.267 of 2021, dated

15.3.2021, appellant therein has filed Review Petition No.592 of 2021.

2. On this day, when the matter came up for hearing, Mr. Millu

Dandapani, learned counsel for the review petitioner submitted that

permission may be granted to withdraw the review petition.

Recording the same, review petition is dismissed as withdrawn.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Shaji P. Chaly, Judge sou.