M.R. Rasheed vs Indusind Bank Ltd
2022 Latest Caselaw 9663 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
             THE HONOURABLE MR.JUSTICE C.S.DIAS
  THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                   OP(C) NO. 3386 OF 2018

 IN EP 146/2012 IN Arb.S.G.R.T.W.C.V.NO.281/2008 OF THE III
            ADDITIONAL DISTRICT COURT, THRISSUR
PETITIONERS/ JUDGMENT DEBTORS:

    1    M.R. RASHEED,
         AGED 36 YEARS,
         S/O.MOHAMMED, KIZHUTHULLINGAL HOUSE,
         TALI P.O., VARAVOOR THRISSUR, PIN-680585.

    2    HAMSA,
         AGED 52 YEARS,
         S/O.MOHAMMED KIZHUTHULLINGAL HOUSE,
         TALI P.O., VARAVOOR THRISSUR, PIN-680585.

         BY ADV P.K.SAJEEV


RESPONDENT/DECREE HOLDER

         INDUSIND BANK LTD.,
         HAVING ITS REG.OFFICE AT 2401, GENERAL THIMMAYA
         ROAD, CONDONMENT, PUNE, PIN-411001.
         REPRESENTED BY JAYARAJ P.S., EXECUTIVE (LEGAL),
         INDUSIND BANK LTD.- CFD, RAMA BHAVAN,
         NO. XXVI, NEAR PARUTHELI PALAM, TOLL JN.
         EDAPPALLI, KOCHI-682024.

         BY ADV SRI.VARGHESE C.KURIAKOSE

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.3386/2018

                                       -:2:-




                      Dated this the 25th day of August,2022

                              JUDGMENT

The learned counsel appearing for the petitioners

submits that the original petition may be dismissed as

withdrawn.

2. The said submission is recorded.

The original petition is dismissed as withdrawn.

Sd/-

C.S.DIAS,JUDGE

DST/25.08.22 //True copy/

P.A.To Judge