C.Sunil Kumar vs Authorized Officer
2022 Latest Caselaw 6197 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                       OP (DRT) NO. 44 OF 2021
   S.A.NO.137/2021 ON THE FILE OF DEBT RECOVERY TRIBUNAL - II,
                               ERNAKULAM
PETITIONER:

          C.SUNIL KUMAR,
          AGED 41 YEARS,
          S/O.CHELLATHAMPI, 'SREERAGAM', KAVUNADA ROAD, CHOWARA,
          KOTTUKAL P.O., THIRUVANANTHAPURAM - 695 501.

          BY ADVS.
          ZAKEER HUSSAIN
          SMT.K.A.SANJEETHA
          SHRI.BHARATH SENAN



RESPONDENTS:

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

    2     STATE BANK OF INDIA,
          STRESSED ASSETS RECOVERY BRANCH,
          LMS COMPOUND, OPP. MUSEUM WEST GATE, VIKAS BHAVAN P.O.,
          THIRUVANANTHAPURAM - 695 033.
          REPRESENTED BY ITS CHIEF MANAGER.

    3     DEBT RECOVERY TRIBUNAL-II,
          1ST FLOOR, KSHB BUILDING, PANAMPILLY NAGAR,
          ERNAKULAM - 682 036, REPRESENTED BY ITS REGISTRAR.

          BY ADV TOM K.THOMAS

          ADV.M.JITHESH MENON, SC




     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (DRT) NO. 44 OF 2021

                                  2




                           JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the original petition. In the light of the permission

sought by the learned counsel for the petitioner, the original

petition is dismissed as withdrawn.

Sd/-

GOPINATH P.

JUDGE DK