Ambily vs State Bank Of Travancore
2022 Latest Caselaw 9145 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
                        WP(C) NO. 24083 OF 2022
PETITIONER/S:

          AMBILY
          AGED 40 YEARS
          W/O REJI KRISHNAN NAIR , KATHADI AYYATHU, PANDALA PO,
          KURAMPALA, PATHANAMTHITTA , KERALA, PIN - 689501
          BY ADVS.
          RAJIT
          LAKSHMI V.PILLAI


RESPONDENT/S:

    1     STATE BANK OF TRAVANCORE
          (PRESENTLY STATE BANK OF INDIA), SREERAM CHARITABLE
          TRUST BUILD ING, KURAMPALA BRANCH, PUNYA BHOOMI
          MANDIRAM, KURAMPALA - PAZHAKULAM RD, PANDALAM,
          KERALA,REP BY ITS GENERAL MANAGER, PIN - 689501
    2     CHIEF MANAGER,
          AUTHORIZED OFFICER, 1. STATE BANK OF TRAVANCORE
          (PRESENTLY STATE BANK OF INDIA), SREERAM CHARITABLE
          TRUST BUILD ING, KURAMPALA BRANCH, PUNYA BHOOMI
          MANDIRAM, KURAMPALA - PAZHAKULAM RD, PANDALAM, KERALA,
          PIN - 689501
          SRI. JAWAHAR JOSE
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24083 OF 2022             2



                                  JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner submits that the

matter is not pressed. Accordingly, the writ petition is dismissed

as not pressed.

sd/-

GOPINATH P.

JUDGE ajt

APPENDIX OF WP(C) 24083/2022

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER IN M C 91/2021 OF THE CHIEF JUDICIAL MAGISTRATE COURT, PATHANAMTHITTA DATED 25.08.2021 HEREIN U/S 14 OF THE SARFAESI ACT