Lusious Miranda vs Union Bank Of India
2022 Latest Caselaw 8052 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
          THE HONOURABLE MR. JUSTICE GOPINATH P.
  WEDNESDAY, THE 29TH DAY OF JUNE 2022/8TH ASHADHA, 1944
                 WP(C) NO. 17761 OF 2022


PETITIONER:

         LUSIOUS MIRANDA, AGED 66 YEARS,
         S/O. MIRANDA MARSHAL NAZARATH,
         PROPRIETOR, M/S. ALLIANCE GLOBAL,
         RESIDING AT SYMPHONY, 85, PRASANTHI NAGAR,
         VADAKKEVILA P.O., KOLLAM, PIN-691 010.

         BY ADV SERGI JOSEPH THOMAS


RESPONDENTS:

    1    UNION BANK OF INDIA REPRESENTED BY
         THE BRANCH MANAGER, KOLLAM BRANCH,
         HOTEL KARTHIKA COMPOUND, CHINNAKKADA,
         KOLLAM - 691 001.

    2    THE AUTHORISED OFFICER,
         UNION BANK OF INDIA, KOLLAM BRANCH,
         HOTEL KARTHIKA COMPOUND, CHINNAKKADA,
         KOLLAM - 691 001.

    3    STATE LEVEL BANKERS COMMITTE (SLBC)
         REPRESENTED BY ITS CONVENER,
         DEPUTY GENERAL MANAGER, SLBC CELL,
         CANARA BANK, CIRCLE OFFICE,
         CANARA BANK BUILDING,
         THIRUVANANTHAPURAM. - 695 001.

    4    STATE OF KERALA REPRESENTED BY
         ITS SECRETARY TO GOVERNMENT,
         GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM. - 695 001.
 WP(C) No.17761/2022
                            :2 :


           BY ADVS.
           ASP.KURUP
           SADCHITH.P.KURUP(K/1419/2002)
           C.P.ANIL RAJ(K/872/2007)
           SMT K B SONY-G.P.
           PAULY MATHEW MURIKKAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP   FOR
ADMISSION ON 29.06.2022, THE COURT ON THE SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.17761/2022
                                  :3 :



                            JUDGMENT

Dated this the 29th day of June, 2022

After arguing for some time, the learned counsel for the

petitioner seeks to withdraw this writ petition with liberty to

approach the Debts Recovery Tribunal for appropriate reliefs. He

states that ten days time may be granted to the petitioner to

approach the tribunal for reliefs including interim relief.

Having regard to the facts and circumstances of the case,

this writ petition will stand dismissed as withdrawn reserving

liberty to the petitioner to approach the Debts Recovery Tribunal

for reliefs. If the petitioner approaches the Debts Recovery

Tribunal within a period of one week from today, the coercive

steps against the petitioner shall be kept in abeyance for a period

of ten days to enable the petitioner to seek appropriate relief from

the tribunal. I make it clear that I have not expressed any opinion

on the merits of the matter.

Sd/-

GOPINATH P.

JUDGE ncd/29.06.22