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Kiran Rajan vs Authorized Officer
2022 Latest Caselaw 9797 Ker

Citation : 2022 Latest Caselaw 9797 Ker
Judgement Date : 26 August, 2022

Kerala High Court
Kiran Rajan vs Authorized Officer on 26 August, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        FRIDAY, THE 26TH DAY OF AUGUST 2022 / 4TH BHADRA, 1944
                       WP(C) NO. 10178 OF 2022
PETITIONER:

            KIRAN RAJAN
            AGED 32 YEARS
            S/O. K.M. RAJAN, KUZHIKANDATHIL HOUSE, PAINGARAPPILLY
            P.O, MULANTHURUTHY, ERNAKULAM, PIN - 682314.

            BY ADVS.
            P.J.JOSEPH JOHN
            J.RAMKUMAR


RESPONDENTS:

    1       AUTHORIZED OFFICER
            CANARA BANK, MULANTHURUTHY BRANCH, ERNAKULAM - 682314.

    2       CANARA BANK
            MULANTHURUTHY BRANCH, ERNAKULAM - 682314, REPRESENTED
            THROUGH ITS AUTHORIZED OFFICER.

            BY ADV.M.GOPIKRISHNAN NAMBIAR - SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10178 OF 2022

                                        2


               BECHU KURIAN THOMAS, J.
             ===========================
                W.P.(C) No.10178 of 2022
            ============================
                 Dated this the 26th day of August, 2022

                                  JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw this writ petition with liberty to challenge the sale notice

now issued, before the Debts Recovery Tribunal.

In view of the circumstances, this writ petition is dismissed

as withdrawn, reserving the aforesaid liberty.

BECHU KURIAN THOMAS JUDGE ssa/ WP(C) NO. 10178 OF 2022

APPENDIX OF WP(C) 10178/2022

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE NOTICE DATED 14.01.2022 UNDER SECTION 13(2) OF THE SECURITISATION AND RECONSTRUCTION OF FINANCIAL ASSETS AND ENFORCEMENT OF SECURITY INTEREST ACT, 2002.

Exhibit P2 A TRUE COPY OF THE NOTICE DATED 17.03.2022 UNDER SECTION 13(4) OF THE SECURITISATION AND RECONSTRUCTION OF FINANCIAL ASSETS AND ENFORCEMENT OF SECURITY INTEREST ACT, 2002.

 
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