Abdul Gafoor vs South Indian Bank Ltd
2022 Latest Caselaw 11434 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE GOPINATH P.
         MONDAY, THE 5TH DAY OF DECEMBER 2022 / 14TH AGRAHAYANA, 1944
                             WP(C) NO. 26016 OF 2022
PETITIONERS:

     1        ABDUL GAFOOR
              AGED 70 YEARS
              ARAKKAL VETTATH,
              POONKUNNAM P.O,
              THRISSUR, PIN - 680002
     2        ABDUL JABBAR
              AGED 65 YEARS
              CHUNAT HOUSE,
              PUTHUMANASSERY PAVRATTY P.O,
              THRISSUR, PIN - 680507
     3        NAVARIN GAFOOR
              AGED 35 YEARS
              ARAKKAL VETTATH,
              POONKUNNAM P.O,
              THRISSUR, PIN - 680002
              BY ADVS.
              ANIRUDH KADAVIL
              M.J.RAJASREE
              K.V.ANIL

RESPONDENTS:

     1        SOUTH INDIAN BANK LTD.
              REPRESENTED BY ITS AUTHORIZED OFFICER
              THRISSUR REGIONAL OFFICE, PLATINUM
              JUBILEE BUILDING, CIVIL LANE ROAD, AYYANTHOLE,
              THRISSUR, PIN - 680003
     2        SOUTH INDIAN BANK LTD.
              VIYYUR BRANCH
              REPRESENTED BY ITS BRANCH MANAGER
              VIYYUR - ST.JOSEPHS I.S.PRESS BUILDING
              SHORNUR ROAD, PATTURAIKKAL
              THRISSUR, PIN - 680001

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
05.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.26016 of 2022
                                 2




                          JUDGMENT

Dated this the 05th day of December, 2022

When this matter is taken up for consideration

today, the learned counsel for the petitioners seek

permission to withdraw the writ petition. The writ

petition is accordingly dismissed as withdrawn.

Sd/-

GOPINATH P.

JUDGE SKP/05-12 WPC No.26016 of 2022

APPENDIX OF WP(C) 26016/2022

PETITIONERS' EXHIBITS:

EXHIBIT1 A TRUE COPY OF THE DEMAND NOTICE DATED 23.05.2022 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONERS EXHIBIT2 A TRUE COPY OF THE DISCHARGE SUMMARY DATED 20.06.2022 ISSUED BY THE RELIANCE FOUNDATION HOSPITAL EXHIBIT3 A TRUE COPY OF THE ONE TIME SETTLEMENT ENTERED BY THE PETITIONERS WITH THE RESPONDENT BANK ON 24.06.2022 EXHIBIT4 A TRUE COPY OF THE LETTER DATED 27.06.2022 WITH REFERENCE NO.RO-TCR/REC/09/2022-23 ISSUED BY THE 1ST RESPONDENT IN FAVOUR OF 1ST AND 2ND PETITIONER EXHIBIT5 A TRUE COPY OF THE DISCHARGE SUMMARY DATED 25.07.2022 ISSUED BY THE RELIANCE FOUNDATION HOSPITAL EXHIBIT6 A TRUE COPY OF THE POSSESSION NOTICE DATED 30.07.2022 ISSUED BY 1ST RESPONDENT TO THE PETITIONERS EXHIBIT7 A TRUE COPY OF THE LETTER DATED 03.08.2022 GIVEN BY THE PETITIONER TO THE RESPONDENT BANK RESPONDENTS' EXHIBITS:NIL

TRUE COPY

P.A.TO JUDGE