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The South Indian Bank Ltd vs Authorised Officer
2022 Latest Caselaw 6406 Ker

Citation : 2022 Latest Caselaw 6406 Ker
Judgement Date : 3 June, 2022

Kerala High Court
The South Indian Bank Ltd vs Authorised Officer on 3 June, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                        WP(C) NO. 29360 OF 2021
PETITIONER:

            THE SOUTH INDIAN BANK LTD.
            VALIYAPARAMBU BRANCH, W/10/493X, MALA PANCHAYAT,
            KURUVILASSERY P.O., THRISSUR-680 732 REPRESENTED BY ITS
            MANAGER, MRS. TEENA JOSEPH.

            BY ADVS.
            K.N.SIVASANKARAN
            SUNIL SHANKER



RESPONDENTS:

    1       AUTHORISED OFFICER
            HDB FINANCIAL SERVICES LIMITED, PROCESS HOUSE,
            2ND FLOOR, KAMALA MILLS COMPOUND, SENAPATI BAPAT MARG,
            LOWER PAREL, MUMBAI-400 013.

    2       HDB FINANCIAL SERVICES LIMITED
            2ND FLOOR, IRIMBANS AINGEL, RUDY TOWER, NH-47 ALUVA,
            OPP. OF ST. JOSEPH SCHOOL, ANGAMALY, ERNAKULAM-683 572
            REPRESENTED BY ITS BRANCH MANAGER.

    3       A R RADHAKRISHNAN
            ATHIYARATH HOUSE, KURUVILASSERY, VALIYAPARAMBU, MALA,
            THRISSUR-680 732.


OTHER PRESENT:

            SRI. PRADEESH CHACKO (SC)




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C) No.29360 of 2021            2



                          JUDGMENT

This writ petition was filed by the South Indian Bank Limited

being aggrieved by the securitisation proceedings initiated against

the premises occupied by them at the instance of the 1st

respondent. Today, when this matter is taken up for consideration,

it is the submission of the learned counsel appearing for the 5 th

respondent, that the dues of the 1 st respondent in respect of which

the proceedings were initiated has been settled in full and the

proceedings have been withdrawn. This is recorded and this writ

petition is closed.

Sd/-

GOPINATH P.

JUDGE

ats

APPENDIX OF WP(C) 29360/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF LEASE DEED NO.1729 OF 2014 ANNAMANADA SRO DATED 26.5.2014.

Exhibit P2 TRUE COPY OF NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 28.7.2021.

Exhibit P3 TRUE COPY OF INTERIM ORDER OF THIS HON'BLE COURT IN WPC NO.27705 OF 2021 DATED 4.12.2021.

 
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