Shafeeque Youseph vs The Authorised Officer, ...
2022 Latest Caselaw 6693 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                       OP (DRT) NO. 172 OF 2021
    AGAINST THE ORDER/JUDGMENT IN SA 195/2021 OF DEBT RECOVERY
                         TRIBUNAL, ERNAKULAM
PETITIONER:

          SHAFEEQUE YOUSEPH
          AGED 37 YEARS, S/O. YOUSEPH,
          DARUL AMAN HOUSE, KARAMEL, VELLUR P.O., PAYYANNUR,
          KANNUR DISTRICT- 670307

          BY ADVS.
          VISHAK.K.JOHNSON
          V.PRASANTH



RESPONDENTS:

    1     THE AUTHORISED OFFICER,
          M/S.SOUTH INDIAN BANK LTD.
          REGIONAL OFFICE, KVR TOWER, OPP. LIC OFFICE, TALAP,
          KANNUR, PIN-670002.

    2     SOUTH INDIAN BANK LTD.,
          PAYYANNUR BRANCH, REPRESENTED BY MANAGER, 1ST FLOOR,
          D.NO.XXI/687, A 27 TO 29, SEASON COMPLEX,
          CENTRAL BAZAR, PAYYANNUR, KANNUR, PIN-670307.

          BY ADVS.
          SUNIL SHANKER
          VIDYA GANGADHARAN




     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION
ON 09.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 O.P(DRT).No.172/2021              2




                       JUDGMENT

The learned counsel for the petitioner submits that the

Petition is not pressed. With liberty to pursue remedies before

the Debts Recovery Tribunal, this O.P(DRT) will stand dismissed

as not pressed.

Sd/-

GOPINATH P.

JUDGE

ats

APPENDIX OF OP (DRT) 172/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF RELEVANT PAGES OF THE SA NO.195/2021 FILED BY THE PETITIONER BEFORE THE HON'BLE DEBT RECOVERY TRIBUNAL-I, ERNAKULAM.

Exhibit P2 TRUE COPY OF DEMAND NOTICE DATED 21.5.2021 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.

Exhibit P2(A) TRUE COPY OF SANCTION ORDER DATED 17.8.2015 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

Exhibit P3 TRUE COPY OF POSSESSION NOTICE DATED 25.8.2021 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.