Sreeprakash.A.P vs The State Bank Of India
2022 Latest Caselaw 11153 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
  WEDNESDAY, THE 30TH DAY OF NOVEMBER 2022 / 9TH AGRAHAYANA, 1944
                       WP(C) NO. 26211 OF 2019
PETITIONER:

          SREEPRAKASH.A.P
          AGED 52 YEARS
          SOLE PROPRIETOR,BUIL-TECH ENGINEERS AND M/S.BUIL-TECH
          COLOURS, T.C.53/1476,SREE PADMAM, PADMA NAGAR,
          MANKULAM ROAD, PAPPANAMCODE.P.O,
          THIRUVANANTHAPURAM-695 018.

          BY ADVS.
                    DINESH R.SHENOY
                    K.C.BALAGOPAL (ALWAYE)
                    EBIN MATHEW
                    P.ROHIT PREMANANDAN SHENOY



RESPONDENTS:

    1     THE STATE BANK OF INDIA
          STRESSED ASSETS RECOVERY BRANCH,
          REP.BY THE ASSISTANT GENERAL
          MANAGER,THIRUVANANTHAPURAM-605 012.

    2     THE STATE BANK OF INDIA,
          POOJAPPURA BRANCH, OPP.PAREEKSHA BHAVAN,
          THIRUVANANTHAPURAM-695 012,
          REP.BY THE BRANCH MANAGER.

          BY ADV SRI.TOM K.THOMAS




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.11.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(C).No.26211 of 2019




                          JUDGMENT

When this matter is taken up for consideration today,

learned counsel appearing for the petitioner submits that the

matter has become infructuous.

Accordingly, the Writ Petition will stand dismissed as

infructuous.

Sd/-

GOPINATH P.

JUDGE

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