M/S. M.K. Cashews vs The Authorized Officer Under ...
2022 Latest Caselaw 3541 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                         WP(C) NO. 3371 OF 2022
PETITIONERS :

    1     M/S. M.K. CASHEWS,
          SITUATED AT MUTTAYKAVU, NEDUMPANA P.O., KOLLAM
          DISTRICT-691 580, REPRESENTED BY MUNEER .P. PROPRIETOR
          S/O. POOKUNJU, RESIDING AT KINARUVIZHA KIZHAKKATHIL,
          MUTTAYKAVU, NEDUMPANA P.O., KOLLAM DISTRICT-691 580

    2     MUNEER.P.,
          AGED 48 YEARS,
          S/O. POOKUNJU, RESIDING AT KINARUVIZHA KIZHAKKATHIL,
          MUTTAYKAVU, NEDUMPANA P.O., KOLLAM DISTRICT-691 580

    3     JOWHARA,
          AGED 45 YEARS,
          RESIDING AT KINARUVIZHA KIZHAKKATHIL, MUTTAYKAVU,
          NEDUMPANA P.O., KOLLAM DISTRICT-691 580

          BY ADVS.
          M.KIRANLAL
          MANU RAMACHANDRAN
          R.RAJESH (VARKALA)
          T.S.SARATH
          SAMEER M NAIR
          V.M.VISHNU MOHAN
          HARSHA SUSAN SAM


RESPONDENT :

          THE AUTHORIZED OFFICER UNDER SECURITIZATION ACT
          KRALA GRAMIN BANK OFFICE AT DHAMODHAR PANICKER
          BUSINESS, CENTRE, KADAPPAKADA,
          KOLLAM DISTRICT-691 008

          BY M. GOPIKRISHNAN NAMBIAR, SC FOR BANK


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3371 OF 2022
                                    2

                    BECHU KURIAN THOMAS, J.
                  =-=-=-=-=-=-=-=-=-=-=-=-=-=
                     W.P.(C).No.3371 of 2022
                  =-=-=-=-==-=-=-=-=-=-=-=-=-=
               Dated this the 22nd day of March, 2022


                               JUDGMENT

The learned counsel for the petitioners seeks permission to

withdraw the writ petition. The learned counsel for the respondent

submitted that the interim order dated 01.02.2022 has not been complied

with.

However, having regard to the request of the petitioners to

withdraw the writ petition, the same is dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM