Ameer Sulthan vs State Bank Of India
2022 Latest Caselaw 11586 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
       Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944
                  IA.NO.1/2022 IN WP(C) NO. 33634 OF 2022
PETITIONERS/PETITIONERS:

  1. AMEER SULTHAN, AGED 12 YEARS ,(MINOR), S/O MUHAMMED NABEEL, RESIDING
     AT KARATTU CHALI HOUSE, OZHUKKOOR P.O., MORAYOOR, MALAPPURAM,
     REPRESENTED BY FATHER MOHAMMED NABEEL, S/O OF UMMER HAJI, AGED 34
     YEARS,RESIDING AT KARATTU CHALI HOUSE, OZHUKKOOR P.O., MORAYOOR,
     MALAPPURAM , PIN - 673642
  2. SHAN RAHMAN, AGED 12 YEARS ,(MINOR),S/O MUHAMMED NABEEL,RESIDING AT
     KARATTU CHALI HOUSE, OZHUKKOOR P.O., MORAYOOR,
     MALAPPURAM,REPRESENTED BY FATHER MOHAMMED NABEEL, S/O OF UMMER HAJI,
     AGED 34 YEARS,RESIDING AT KARATTU CHALI HOUSE, OZHUKKOOR P.O.,
     MORAYOOR, MALAPPURAM , PIN - 673642

RESPONDENTS/RESPONDENTS:

  1. STATE BANK OF INDIA, MONGAM BRANCH, MALAPPURAM,REPRESENTED BY THE
     AUTHORISED OFFICER, PIN - 673642
  2. THE AUTHORISED OFFICER, ARM BRANCH, ERNAKULAM ,REPRESENTING FOR
     MONGAM BRANCH, STATE BANK OF INDIA, MALAPPURAM, PIN - 673642
  3. MAJID UMMER, S/O OF UMMER HAJI, AGED 29 YEARS, RESIDING AT KARATTU
     CHALI HOUSE, OZHUKKOOR P.O., MORAYOOR, MALAPPURAM, PIN - 673642
  4. MAIMOONA, W/O. OF UMMER HAJI, AGED 75 YEARS, RESIDING AT KARATTU
     CHALI HOUSE, OZHUKKOOR P.O., MORAYOOR, MALAPPURAM, PIN - 673642

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to permit the
petitioner to correct the judgment by adding "with a liberty to approach
the Honourable Debt Recovery Tribunal by filing Securitization
Application" also in Annexure 1 Judgment of the above writ petition in the
interest of justice.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's Judgment
dated 25.11.2022 and upon hearing the arguments of SHRI.M.A.JINSA MOL,
Advocate for the petitioner, the court passed the following:
 I.A.No.1/ 2022 in W.P.C.No.33634/2022




                     BECHU KURIAN THOMAS, J.
                    ====================
                             I.A.No.1 of 2022
                                     in
                      W.P.(C).No.33634 of 2022
                   =====================
                Dated this the 20th day of December, 2022


                                    ORDER

This is an application to correct the judgment. According to the

learned counsel for the petitioners there is an omission to include the

words "with liberty to approach the Debts Recovery Tribunal".

2. Having heard the learned counsel for the petitioners as well

as the learned counsel for the respondents, I am satisfied that the

judgment dated 25.11.2022, has, by a typographical error, omitted to

include the words "with liberty to approach the Debts Recovery

Tribunal".

Accordingly, the petitioners are granted the liberty to move the

Debts Recovery Tribunal in accordance with law, notwithstanding the

withdrawal of the writ petition.

BECHU KURIAN THOMAS JUDGE

jka/20.12.22