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Johnson K.Vettomveli vs Theauthorized Officer
2023 Latest Caselaw 8351 Ker

Citation : 2023 Latest Caselaw 8351 Ker
Judgement Date : 1 August, 2023

Kerala High Court
Johnson K.Vettomveli vs Theauthorized Officer on 1 August, 2023
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
         TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                          WP(C) NO. 35223 OF 2018
PETITIONER/S:

             JOHNSON K. VETTOMVELI, AGED 50 YEARS
             S/O KURUVILA, VETTOMVELY HOUSE, VALLAKAM KARA,
             PADINJAREKKARA P.O., UDAYANAPURAM VILLAGE, VYKOM TALUK,
             KOTTAYAM DISTRICT, PIN - 686 146.

             BY ADV P.S.SUJETH



RESPONDENT/S:

     1       THE AUTHORIZED OFFICER,
             FEDERAL BANK LIMITED, LCRB- KOTTAYAM DIVISION, THKKUMKAL
             BUILDING, T.B ROAD, KOTTAYAM, PIN - 686 001.

     2       THE BRANCH MANAGER, FEDERAL BANK LTD., VYKOM BRANCH,
             KOTTAYAM DISTRICT-686141.


         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR HEARING ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.35223/2018
                                    -2-




                        JUDGMENT

The learned Counsel for the petitioner submits that the

matter has been settled between the parties, and the petition

may be closed.

2. Considering the aforesaid submission of the learned

Counsel for the petitioner, the writ petition is dismissed as

having been rendered infructuous. Interim order, if any,

stands vacated.

Sd/-

DINESH KUMAR SINGH JUDGE

jjj W.P.(C) No.35223/2018

APPENDIX OF WP(C) 35223/2018

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 25.5.2018 SUBMITTED BY THE PETITIONER

EXHIBIT P2 TRUE COPY OF THE POSSESSION NOTICE U/S 13(24) DATED 25.10.2018 ISSUED BY THE AUTHORIZED OFFICER

 
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