Mylath Sandeep vs Reserve Bank Of India
2021 Latest Caselaw 22725 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA,
                            1943
                  WP(C) NO. 24759 OF 2020
PETITIONER/S:

    1     MYLATH SANDEEP
          AGED 49 YEARS
          S/O NARAYANAN KUTTY, PROPRIETOR, M/S NANDANAM
          SANITARIES NEAR SOBHA CITY, KUNNAMKULAM RD
          PUZHAKKAL P.O.TRISSUR-680 003.
    2     DEEPA P,
          AGED 42 YEARS
          W/O MYLATH SANDEEP, RESIDING AT MYLATH HOUSE,
          KANNAPURAM, CHETTUPUZHA P.O.TRISSUR-680 0012.
          BY ADVS.
          R.S.KALKURA
          SRI.HARISH GOPINATH
          SRI.JOHNSON JOSE PANJIKKARAN


RESPONDENT/S:

    1     RESERVE BANK OF INDIA
          REGIONAL OFFICE, TRIVANDRUM, BAKERY JUNCTION,
          P.B. NO 6507, THIRUVANANTHAPURAM-695 033,
          REPRESENTED BY ITS REGIONAL DIRECTOR.
    2     NATIONAL CREDIT GUARANTEE TRUSTEE COMPANY LTD,
          MINISTRY OF FINANCE, GOVERNMENT OF INDIA, HAVING
          ITS REGISTERED OFFICE SWALAMBAN BHAVAN, C11,G
          BLOCK, BANDRA KURLA COMPLEX, BANDRA E, MUMBAI-
          400051, REPRESENTED BY ITS MANAGING DIRECTOR
    3     INDIA BULLS HOUSING FINANCE LTD,
          REGISTERED OFFICE AT M-62 AND 63, 1ST FLOOR,
          CONNAUGHT PLACE, NEW DELHI-110 001, REPRESENTED
          BY ITS MANAGING DIRECTOR.
                                         -2-
W.P.(C). No. 24759 of 2020



      4          INDIA BULLS HOUSING FINANCE LTED,
                 A-1 AND C, 1ST FLOOR AND 4TH FLOOR, TEEPEYEM
                 TOWERS, RAVIPURAM, M.G.ROAD, OPPOSITE SHIPYARD
                 COCHIN-682 020.
      5          UNION OF INDIA,
                 REPRESENTED BY SECRETARY TO GOVERNMENT,
                 DEPARTMENT OF FINANCIAL SERVICES, 3RD FLOOR,
                 JEEVAN DEEP BUILDING, SANSAD MARG, NEW DELHI-
                 110 001.
                 BY ADVS.
                 VISHNU J., CGC
                 SRI.MADHU RADHAKRISHNAN
                 SRI.NELSON JOSEPH
                 SRI.M.D.JOSEPH
                 SHRI.DEEPAK ASHOK KUMAR


OTHER PRESENT:

                 SRI.S.MANU, ASGI



          THIS    WRIT       PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION         ON    19.11.2021,     THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                     -3-
W.P.(C). No. 24759 of 2020




                             P.V.KUNHIKRISHNAN, J.
                              =================================================

                             W.P.(C) No.24759 of 2020
                       =============================================================

                Dated this the 19th day of November, 2021

                                        JUDGMENT

The learned counsel for the petitioner submitted that the

matter may be dismissed as withdrawn. Therefore, the writ

petition is dismissed as withdrawn.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 24759 of 2020

APPENDIX OF WP(C) 24759/2020

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE LETTER OF SANCTION DATED 13.11.2014 ISSUED BY THE FOURTH RESPONDENT TO THE PETITIONER EXHIBIT P2 THE TRUE COPY OF THE FINANCIAL STATEMENT PERTAINING TO M/S NANDANAM SANITARIES AS ON 31.3.2017 EXHIBIT P3 THE TRUE COPY OF THE EMERGENCY CREDIT LINE GUARANTEE SCHEME UPDATED AS ON 31.10.2020 EXHIBIT P4 TRUE COPY OF THE REGISTRATION CERTIFICATE UNDER THE GT VALID FROM 21.9.2017 EXHIBIT P5 TRUE COPY OF THE EMAIL DATED 1.10.2020 ISSUED BY THE PETITIONERS TO THE 3RD RESPONDENT EXHIBIT P6 TRUE COPY OF THE EMAIL DATED 7.11.2020 ISSUED BY THE PETITIONERS TO THE 3RD RESPONDENT EXHIBIT P7 TRUE COPY OF THE E-MAIL DATED 17/3/2021 ISSUED BY THE DIRECTOR, MSME TO THE PETITIONER AS WELL AS RESPONDENTS 3 AND 4