Renjith Krishna M vs North Malabar Gramin Bank
2021 Latest Caselaw 21228 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA,
                                1943
                    WP(C) NO. 9867 OF 2011
PETITIONER/S:

            MR.RENJITH KRISHNA M.
            MADAPPATTU HOUSE, THALANADU P.O., TEEKOY (VIA),,
            KOTTAYAM DISTRICT, PIN-686 580.
            BY ADVS.
            SRI.V.V.NANDAGOPAL NAMBIAR
            SMT.PREEJA. P.VIJAYAN


RESPONDENT/S:

            THE MANAGER, NORTH MALABAR GRAMIN BANK
            ERATTUPETTA BRANCH,, KOTTAYAM-686 121.
            BY ADVS.
            SRI.K.M.ANEESH
            SRI.DEVAN RAMACHANDRAN
            SRI.S.NIKHIL SANKAR



     THIS    WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   20.10.2021,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                             -2-
W.P.(C). No. 9867 of 2011



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


                            W.P.(C) No. 9867 of 2011 - G
                     ===================================================================================


                   Dated this the 20th day of October, 2021


                                                JUDGMENT

The learned counsel for the petitioner submitted that the

matter is pending before the Debt Recovery Tribunal and the

petitioner may be allowed to raise all the contentions in the

writ petition before the Tribunal and the writ petition may be

closed with such an observation.

Therefore, the writ petition is closed with liberty to the

petitioner to raise all the contentions raised in the writ petition

before the Debt Recovery Tribunal.

Sd/-

P.V.KUNHIKRISHNAN JUDGE das