V. Shareef vs The Authorised Officer
2022 Latest Caselaw 11065 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
 THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA, 1944
                     OP (DRT) NO. 419 OF 2022
AIR (SA) NO.105 OF 2022 OF DEBTS RECOVERY APPELLATE TRIBUNAL,
                               CHENNAI
PETITIONERS/ APPELLANTS :

    1       V. SHAREEF,
            AGED 54 YEARS, S/O.V.AHAMMEDKUTTY,
            EXCEL PLAZA, PETTA, FEROKE,
            KOZHIKODE DISTRICT, PIN - 673 301

    2       SUHARA,
            AGED 48 YEARS, W/O.SHAREEF,
            EXCEL PLAZA, PETTA, FEROKE,
            KOZHIKODE DISTRICT, PIN - 673 301

            BY ADVS.
            NISHA GEORGE
            N.SASI


RESPONDENTS/ RESPONDENT & THIRD PARTY :

    1       THE AUTHORISED OFFICER,
            STATE BANK OF INDIA,
            STRESSED ASSETS MANAGEMENT BRANCH,
            NO.32/1747, K1, 7TH FLOOR,
            VENKARATH TOWERS,
            PALARIVATTOM, KOCHI,
            PIN - 682 024

    2       THE REGISTRAR,
            DEBTS RECOVERY APPELLATE TRIBUNAL,
            CHENNAI, 7TH FLOOR, SASTRI BHAVAN ANNEX,
            HADDSON ROAD, CHENNAI, TAMIL NADU STATE,
            PIN - 600 006

            BY SRI.JITHESH MENON, SC


     THIS   OP   (DEBT   RECOVERY   TRIBUNAL)   HAVING   COME   UP   FOR
ADMISSION ON 03.11.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 OP (DRT) NO. 419 OF 2022
                                    2

                    BECHU KURIAN THOMAS, J.
                 =-=-=-=-=-=-=-=-=-=-=-=-=-=
                    O.P. (DRT) No.419 of 2022
                 =-=-=-=-=-=-=-=-=-=-=-=-=-=
             Dated this the 3rd day of November, 2022


                             JUDGMENT

The learned counsel for the petitioners seeks permission to

withdraw this original petition.

In view of the above, this original petition is dismissed as

withdrawn.

BECHU KURIAN THOMAS, JUDGE

RKM