Mohammed Ashraf C M vs Federal Bank, Kasargod Branch
2022 Latest Caselaw 4020 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
      TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
                          WP(C) NO. 6467 OF 2022
PETITIONER:

              MOHAMMED ASHRAF C M
              AGED 36 YEARS
              S/O. ABBAS, ALLAMA, IQBAL NAGAR, CHERKALA,
              KASARGOD-671541.
              BY ADVS.
              M.S.IMTHIYAZ AHAMMED
              SHIRAZ ABDULLA


RESPONDENT:

              FEDERAL BANK, KASARGOD BRANCH,
              EMERALD TOWER, M.G.ROAD, KASARGOD-671121,
              REPRESENTED BY MANAGER.

              BY ADV LEO GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO.6467 OF 2022

                                     2




                            JUDGMENT

Dated this the 5th day of April, 2022

The learned Standing Counsel representing the

respondent submits that the party has repaid the entire

outstanding amount towards the gold loan and the cause of

action does not survive.

Recording the said submission, the writ petition is

dismissed as infructuous.

sd/-

N.NAGARESH JUDGE hmh