Navas T vs State Bank Of India
2022 Latest Caselaw 4855 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
          THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
     FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                         WP(C) NO. 6527 OF 2022
PETITIONER:

             NAVAS T
             SON OF THAJUDEEN,
             RESIDING AT ANCHUVILA HOUSE,
             MEKKONE, CHANDANATHOPPE P.O.
             KOLLAM - 691014, PIN - 691014
             BY ADVS.
             B.J.JOHN PRAKASH
             NIMMY SHAJI
             P.PRAMEL


RESPONDENTS:

     1       STATE BANK OF INDIA
             REPRESENTED BY ITS MANAGER,
             KILIKOLLUR BRANCH, P.B. NO. 4,
             KARAMANA COMPLEX,
             KILIKOLLUR P.O.,
             KOLLAM-691004, PIN - 691004
     2       AUTHORISED OFFICER OR CHIEF MANAGER
             STATE BANK OF INDIA,
             STRESSES ASSETS RECOVERY BRANCH (S.A.R.B)
             LMS COMPOUND, OPPOSITE MUSEUM WEST GATE,
             VIKAS BHAVAN P.O.,
             THIRUVANANTHAPURAM - 695033, PIN - 695033
             BY ADVS.
             SHRI.JITHESH MENON, SC, SBI
             JAWAHAR JOSE



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   29.04.2022,   THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 7985 OF 2022
                                        2




                       MOHAMMED NIAS. C.P.,J
                               ------------
                        WP(C)No. 6527 of 2022
                       - - - - - - - - - - - - - - - - - - ----
                   Dated this the 29th day of April, 2022


                                 JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the writ petition with liberty to approach this Court

by filing a fresh writ petition as and when advised. I.A.No.2 of

2022 to that effect is also filed on 19.04.2022. Accordingly, this

writ petition is dismissed as withdrawn without prejudice to the

rights of the petitioner to move again, if required.

Writ petition is dismissed as withdrawn.

Sd/-

MOHAMMED NIAS. C.P.,JUDGE

dlK 29.04.2022 WP(C) NO. 7985 OF 2022

APPENDIX OF WP(C) 6527/2022

PETITIONER'S EXHIBITS Exhibit-P1 THE TRUE COPY OF THE COMMON JUDGMENT IN W.P. (C) NO. 11635 OF 2021 AND W.P. (C) NO. 17918 OF 2021 Exhibit-P2 TRUE COPY OF THE ORDER DATED 12.01.2022 IN R.P. NO. 774 OF 2021 Exhibit-P3 THE TRUE COPY OF THE OTS SCHEME DATED 31.01.2022 ISSUED BY THE RESPONDENT BANK Exhibit-P4 TRUE COPY OF THE ACCEPTANCE LETTER DATED 21.02.2022 ALONG WITH THE COPY OF THE ENDORSEMENT IN THE COPY OF THE OTS PROPOSAL BY THE PETITIONER Exhibit-P5 THE TRUE COPY OF THE NOTICE DATED 19.02.2022 ISSUED BY THE ADVOCATE COMMISSIONER