Santhosh Kumar M G vs State Bank Of India
2022 Latest Caselaw 12274 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                       WP(C) NO. 38929 OF 2022
PETITIONERS:

    1     SANTHOSH KUMAR M G,
          AGED 54 YEARS
          S/O. C K GOPALAN, MALAYIL THOPPIL HOUSE, PARUMALA P.O,
          THIRUVALLA, PATHANAMTHITTA - 689 626.

    2     SUSEELA SANTHOSH,
          AGED 53 YEARS,
          W/O.SANTHOSH KUMAR M G, MALAYIL THOPPIL HOUSE,
          PARUMALA P.O, THIRUVALLA, PATHANAMTHITTA - 689 626.

          BY ADVS.
          S.SUNIL KUMAR (PALAKKAD)
          LEKSHMI S.SEKHER
          B.JITHU
          FEMY M.ANTONY



RESPONDENT:

    1     STATE BANK OF INDIA,
          STRESSED ASSETS RECOVERY BRANCH, LMS COMPOUND,
          OPPOSITE MUSEUM WEST GATE, VIKAS BHAVAN P.O,
          THIRUVANANTHAPURAM - 695 033.
          REPRESENTED BY ITS AUTHORIZED OFFICER.

    2     STATE BANK OF INDIA
          CORPORATE CENTRE, MADAME CAMA ROAD, NARIMAN POINT,
          MUMBAI - 400 001.
          REPRESENTED BY ITS MANAGING DIRECTOR.

          BY ADV SHRI.JITHESH MENON, SC, SBI




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 38929 OF 2022

                                 2


                           JUDGMENT

When this matter is taken up for consideration today, it is

the submission of the learned counsel for the petitioners that

the matter has been settled in mediation.

Since the matter has been settled, no further orders are

necessary in the writ petition and it is accordingly closed.

Sd/-

GOPINATH P.

JUDGE DK