Bharat Steel House vs State Bank Of India Sbi
2022 Latest Caselaw 8086 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                        WP(C) NO. 21210 OF 2022
PETITIONER/S:

          BHARAT STEEL HOUSE
          ANAKKATTY ROAD, NELLIPUZHA JUNCTION, MANNARKKAD,
          PALAKKAD - 678 582, REPRESENTED BY ITS PROPRIETOR
          YOOSUF,S/O AVARANKUTTY, AGED 60 YEARS, KARUNAKARATH
          HOUSE, THENGARA P.O., MANNARKKAD, PALAKKAD - 678582
          BY ADV S.SUJIN


RESPONDENT/S:

          STATE BANK OF INDIA
          MANNARKKAD BRANCH, PB NO.1, NAMBOOTHIRIS ARCADE,
          MANNARKKAD PO, KERALA - 67858, REPRESENTED BY ITS
          MANAGER,X
          SBI (STRESSED ASSESSTS RECOVERY BRANCH)
          7TH FLOOR, VANKARATH TOWERS, PALARIVATTOM BYE-PASS
          JUNCTION, ERNAKULAM, KOCHI - 682024
     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. 21210 OF 2022
                              2

                   JUDGMENT

Dated this the 29th day of June, 2022

This writ petition is filed aggrieved by the alleged

refusal on the part of the respondent bank to return the

title documents submitted at the time of availing loan. The

petitioner contends that the entire amount due under the

loan account is paid and the loan closed, despite which the

documents are not being returned.

2. Learned Standing Counsel for the Bank submits,

on instructions, that, the petitioner can approach the Bank

at any time and thereupon, the documents will be

returned.

In the light of the above submission, the Writ Petition

is closed, directing the Bank to return the petitioner's title

documents, the petitioner approaching the Branch

Manager with an appropriate request.

Sd/-

V.G.ARUN JUDGE RK WP(C) NO. 21210 OF 2022

APPENDIX OF WP(C) 21210/2022

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE STATEMENT ISSUED BY THE RESPONDENT BANK SHOWING THAT NO AMOUNT IS DUE FROM THE PETITIONER Exhibit P2 THE PHOTOCOPY OF THE COMMUNICATION DATED 16/12/2021 ISSUED IN THE FORM OF A CERTIFICATE ISSUED BY THE 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE NOTICE DATED 11/04/2022 ISSUED BY THE LAWYER TO THE 2ND RESPONDENT BANK