Anjana vs State Bank Of India
2021 Latest Caselaw 23069 Ker

WP(C) NO. 32753 OF 2011                  1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                            WP(C) NO. 32753 OF 2011
PETITIONER/S:

               ANJANA GANESAN, AGED 38 YEARS,
               W/O.LATE V.M.GANESAN, PONNARASSERY HOUSE,,
               P.O.ANJOOR, KUNNAMKULAM, THRISSUR DISTRICT.

               BY ADV SRI.SURAJ.S



RESPONDENT/S:

      1        STATE BANK OF INDIA
               BRANCH, KUNNAMKULAM, THRISSUR DT., REPRESENTED BY,
               ITS MANAGER, PIN-680503.

      2        THE BANKING OMBUDSMAN OFFICE OF THE
               BANKING OMBUDSMAN, (KERALA, LAKSHADWEEP AND MAHE),
               RESERVE BANK OF INDIA, TRIVANDRUM,PIN-695033.

              BY ADV SRI.P.V.SURENDRANATH




       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.11.2021,          THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 32753 OF 2011           2




                      P.V.KUNHIKRISHNAN, J
                --------------------------------------------
                    W.P.(C.) No.32753 of 2011
                   --------------------------------------
            Dated this the 23rd day of November, 2021


                             JUDGMENT

The learned counsel for the Bank submitted that the loan

account itself is closed, subsequent to the filing of the writ

petition. Hence, the writ petition is infructuous.

Therefore, this writ petition is dismissed as infructuous.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS