Annie Thomas vs M/S. Canara Bank
2022 Latest Caselaw 1686 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                       OP (DRT) NO. 138 OF 2022
         ID 1333/2022 OF DEBTS RECOVERY TRIBUNAL-I, ERNAKULAM


PETITIONER/ APPLICANT :

            ANNIE THOMAS,
            AGED 74 YEARS,
            W/O.LATE V.V.THOMAS, 34/2586A,
            VITHAYATHIL HOUSE, EDAPPALLY P.O.,
            PIN - 682 024


            BY ADVS.
            K.S.BHARATHAN
            C.J.LIZY
            ALPHIN ANTONY
            AADITHYAN S.MANNALI
            VISAKH ANTONY
            ABEL ANTONY
            CHRISTINE MATHEW



RESPONDENTS/ DEFENDANTS :

    1.     M/S.CANARA BANK,
           REPRESENTED BY AUTHORIZED OFFICER AND CHIEF MANAGER,
           CANARA BANK, ERNAKULAM, SOUTH BRANCH,
           CHITTOOR ROAD, ERNAKULAM, PIN - 682 016

    2.     M/S.VITHAYATHIL ENTERPRISES,
           REPRESENTED BY PROPRIETOR, MRS.SEENIYA TONY,
           VITHAYATHIL BUILDING, EDAPPALLY P.O.,
           PIN - 682 024

    3.     M/S.VITHAYATHIL MOTORS, NH 47,
           OPP.MGF HUNDAI, PARAVOOR, ALAPPUZHA,
           PIN - 688 014,
           REPRESENTED BY ITS PROPRIETOR TONY THOMAS
 OP (DRT) NO. 138 OF 2022
                                     2

    4.      MRS.SEENIYA TONY, W/O.TONY THOMAS,
            VITHAYATHIL HOUSE, EDAPPALLY P.O.,
            PIN - 682 024

    5       TONY THOMAS, S/O.V.V.THOMAS,
            VITHAYATHIL HOUSE, EDAPPALLY P.O.,
            PIN - 682 024


            BY ADV. GOPIKRISHNAN NAMBIAR


     THIS    OP   (DEBT   RECOVERY   TRIBUNAL)   HAVING   COME   UP   FOR
ADMISSION ON 15.02.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 OP (DRT) NO. 138 OF 2022
                                     3




                     BECHU KURIAN THOMAS, J.
                    -----------------------------------
                     O.P.(D.R.T) No. 138 of 2022
                  --------------------------------------
               Dated this the 15th day of February, 2022


                                JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw this original petition with liberty to file a fresh original

petition.

Permission granted and this original petition is dismissed as

withdrawn with the aforesaid liberty.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM