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Smt. Assina Banu vs The Branch Manager
2022 Latest Caselaw 4378 Ker

Citation : 2022 Latest Caselaw 4378 Ker
Judgement Date : 7 April, 2022

Kerala High Court
Smt. Assina Banu vs The Branch Manager on 7 April, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                        WP(C) NO. 13082 OF 2022
PETITIONER/S:

          SMT. ASSINA BANU
          W/O LATE AYOOB KHAN MUSALIAR,
          SHAFI MANZIL, KARICODE,
          TKMC P.O., KOTTAMKARA
          KOLLAM, PIN - 691002
          BY ADVS.
          E.D.GEORGE
          LINU G. NATH
          BENET SELVAN S.


RESPONDENT/S:

     1.   THE BRANCH MANAGER, PUNJAB NATIONAL BANK,
          Q.S.ROAD BRANCH,
          CHINNAKKADA, KOLLAM - 691001

     2.   AUTHORISED OFFICER,
          PUNJAB NATIONAL BANK,
          Q.S.ROAD BRANCH
          CHINNAKKADA, KOLLAM - 691001

          BY ADV. MOHAN JACOB GEORGE, SC
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13082 OF 2022


                                   -2-




                 BECHU KURIAN THOMAS, J.
               =========================
                   W.P.(C).No.13082 of 2022
               =========================
               Dated this the 7th day of April, 2022


                             JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the writ petition to enable her to move the Debts Recovery

Tribunal.

Accordingly, the writ petition is dismissed as withdrawn,

reserving the liberty of the petitioner to move the statutory Tribunal.

Sd/-

BECHU KURIAN THOMAS JUDGE

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