Bindu Benny vs State Bank Of India
2022 Latest Caselaw 11591 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
                        WP(C) NO. 31974 OF 2022
PETITIONERS :

    1     BINDU BENNY,
          AGED 53 YEARS,
          W/O BENNY PAUL,
          NADUVATH HOUSE,
          PLAMUDY P O, KOTTAPPADY,
          ERNAKULAM DISTRICT,
          PIN - 686 692

    2     BENNY PAUL,
          AGED 58 YEARS,
          S/O. POULOSE, NADUVATH HOUSE,
          PLAMUDY P.O., KOTTAPPADY,
          ERNAKULAM DISTRICT,
          PIN - 686 692

          BY ADVS.
          M.B.SOORI
          N.SAJU THOMAS
          M.K.RADHAKRISHNAN



RESPONDENTS :

    1     STATE BANK OF INDIA,
          STRESSED ASSETS RECOVERY BRANCH,
          6TH FLOOR, VANKARATH TOWERS,
          PALARIVATTAM,
          KOCHI REPRESENTED BY ITS CHIEF MANAGER,
          PIN - 682 024

    2     AUTHORISED OFFICER,
          STATE BANK OF INDIA,
          STRESSED ASSETS RECOVERY BRANCH,
          6TH FLOOR, VAKARATH TOWERS,
          PALARIVATTAM,
          KOCHI, PIN - 682 024

    3     STATE BANK OF INDIA,
          KOTTAPPADY BRANCH,
 WP(C) NO. 31974 OF 2022
                                      2

             KOTHAMANGALAM - 686 695
             ERNAKULAM DISTRICT,
             REPRESENTED BY ITS BRANCH MANAGER,
             PIN - 686 695

             BY SRI.M.JITHESH MENON, SC




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   20.12.2022,   THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 31974 OF 2022
                                       3



                     BECHU KURIAN THOMAS, J.
                      --------------------------------
                       W.P.(C) No.31974 of 2022
                     ---------------------------------
                Dated this the 20th day of December, 2022

                               JUDGMENT

The learned counsel for the petitioners seeks permission to

withdraw this writ petition reserving the liberty of the petitioners to move

the appropriate forum in accordance with law.

Permission granted. Accordingly, this writ petition is dismissed as

withdraw with the aforesaid liberty.

BECHU KURIAN THOMAS, JUDGE

RKM WP(C) NO. 31974 OF 2022

APPENDIX OF WP(C) 31974/2022

PETITIONERS' EXHIBITS :

Exhibit P1 TRUE COPY OF THE NOTICE DATED 14-07-2022 UNDER SECTION 13(2) OF THE SARFAESI ACT

Exhibit P2 TRUE COPY OF THE NOTICE UNDER SECTION 13(4) DATED 16-09-2022