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Rajesh K vs The Authorized Officer
2022 Latest Caselaw 4712 Ker

Citation : 2022 Latest Caselaw 4712 Ker
Judgement Date : 22 April, 2022

Kerala High Court
Rajesh K vs The Authorized Officer on 22 April, 2022
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                    WP(C) NO. 34060 OF 2019
PETITIONER:

           RAJESH K., AGED 41 YEARS, S/O.SANKARAN K.,
           KEENERI HOUSE, ELAMBACH, SOUTH THRIKKARIPUR,
           ELAMBACHI P.O., KASARGOD - 671 311.

           BY ADV P.K.MOHAMED JAMEEL



RESPONDENTS:

    1       THE AUTHORIZED OFFICER,, SYNDICATE BANK,
            SYNDICATE BANK REGIONAL OFFICE, KASARGOD,
            KASARGOD DIST. - 671 310.

    2       THE SYNDICATE BANK, TRIKARIPUR BRANCH, FIRST
            FLOOR, AZEEZIA COMPLEX, TRIKARIPUR, KASARGOD -
            671 310, REPRESENTED BY ITS MANAGER.

           BY ADV SRI.K.P.SUJESH KUMAR




        THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 22.04.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 34060 OF 2019

                                 ..2..




                      JUDGMENT

In view of the not press memo dated 20.04.2022 filed by the

learned counsel for the petitioner, this writ petition is dismissed as

not pressed.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE PR WP(C) NO. 34060 OF 2019

..3..

APPENDIX OF WP(C) 34060/2019

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE STATEMENT OF ACCOUNT FROM 01/01/2014 TO 21/01/2019.

EXHIBIT P2 THE TRUE COPY OF THE RECEIPT ISSUED BY 2ND RESPONDENT ACKNOWLEDGING THE RECEIPT OF RS.30,000/- ON 14/06/2019.

EXHIBIT P3 TRUE COPY OF DEMAND NOTICE U/S 13(2) OF THE SARFAESI ACT DATED 29/10/2019.

 
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