P.Chandra Mohanan Pillai vs Authorised Officer
2022 Latest Caselaw 5622 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
      THURSDAY, THE 26TH DAY OF MAY 2022 / 5TH JYAISHTA, 1944
                        WP(C) NO. 11264 OF 2012
PETITIONER/S:

            P.CHANDRA MOHANAN PILLAI, PULIMPARAVEEDU
            PANTHAPLAVU PO, PATTAZHY, PATHANAPURAM, KOLLAM

            BY ADV SRI.SYAM J SAM



RESPONDENT/S:

            AUTHORISED OFFICER, KERALA STATE CO-OPERATIVE BANK
            REGIONAL OFFICE, THIRUVANANTHAPURAM - 691 002


     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
26.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11264 OF 2012          ..2..




                         JUDGMENT

This writ petition is filed challenging Ext.P1 order

issued under the SARFAESI Act on 24.02.2012. This Court

has not passed any interim order in this writ petition. In

case the petitioner has any surviving grievance, the

petitioner is free to approach the 1 st respondent with

appropriate petition.

With liberty as above, the writ petition is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/26/05/2022 WP(C) NO. 11264 OF 2012 ..3..

APPENDIX

PETITIONERS EXTS.

EXT.P1 TRUE COPY OF THE NOTICE UNDER SECTION 13(4) OF THE SARFAESI ACT ISSUED BY THE RESPONDENT BANK TO THE PETITIONERS.