Shanavas Khan K vs State Bank Of India
2022 Latest Caselaw 7351 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                         WP(C) NO. 20209 OF 2022
PETITIONERS

     1        SHANAVAS KHAN K,
              AGED 45 YEARS
              S/O KOCHU KUNJU, PALASSERI KIZHAKKETHIL, KAMPALADY,
              PORUVAZHY P.O, KOLLAM-690 520.
     2        SMT. SAJITHA A,
              W/O SHANAVAS KHAN K, PALASSERI KIZHAKKETHIL, KAMPALADY,
              PORUVAZHY P.O, KOLLAM-690 520.
              BY ADV VINOY VARGHESE KALLUMOOTTILL


RESPONDENTS:

     1        STATE BANK OF INDIA,
              REPRESENTED BY AUTHORISED OFFICER,
              STRESSED ASSESTS RECOVERY BRANCH, LMS COMPOUND,
              OPP MUSEUM WEST GATE, VIKAS BHAVAN
              P.O.THIRUVANANTHAPURAM-695 033.
     2        BRANCH MANAGER,
              STATE BANK OF INDIA, PORUVAZHY BRANCH,
              CHAKKUVALLY, KOLLAM.

              M.JITHESH MENON, SC R1 & R2
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20209 OF 2022
                                     2




                          JUDGMENT

Dated this the 23rd day of June, 2022

The learned counsel for the petitioner submits that the

sale proposed to be held on 22.06.2022 did not take place due

to want of bidders. In the circumstances, the petitioner does

not want to prosecute this writ petition. The petitioner seeks

leave to withdraw the writ petition with liberty to move again, if

the situation so warrants.

Granting such liberty, the writ petition is dismissed as

withdrawn.

sd/-

N.NAGARESH JUDGE hmh