Wilson Paulose vs Hdfc Bank Ltd
2023 Latest Caselaw 9107 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE C.S.DIAS
        WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                             WP(C) NO. 26593 OF 2023
PETITIONER:

              WILSON PAULOSE
              AGED 61 YEARS
              S/O.N.K.PAULOSE
              NEDUMPURATHKUDILIL HOUSE,
              KUREEKKAD, THIRUVANKULAM,
              KUREEKADU P.O., ERNAKULAM DISTRICT,
              PIN - 682305
              BY ADV BLOSSOM MATHEW

RESPONDENT:

              HDFC BANK LTD
              1ST FLOOR, CHOICE TOWERS,
              NEAR MALAYALA MANORAMA, KOCHI,
              REPRESENTED BY ITS AUTHORISED OFFICER UNDER THE SARFAESI
              ACT, 2002, PIN - 682016
              BY ADVS.
              JOHN PRAKASH B J
              P.PRAMEL(K/351/2009)
              ALTHEA EDWINA ROZARIO(K/699/2008)
              COLIN ALEX(K/000541/2020)
              SOORAJ M.S.(K/717/2023)

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.26593 of 2023
                                    2




                              C. S. DIAS, J.
                -------------------------
                       W.P.(C.) No.26593 of 2023
                -------------------------
            Dated this the 23rd day of August, 2023

                              JUDGMENT

The learned Counsel appearing for the

petitioner seeks leave to withdraw the writ

petition without prejudice to the right of the

petitioner to approach the Debt Recovery

Tribunal to exhaust his statutory remedies.

2. Leave sought for is granted.

Resultantly, the writ petition is dismissed as

withdrawn without prejudice to the right of the

petitioner to work out his statutory remedies.

Sd/-

C. S. DIAS JUDGE SKP/23-08 WPC No.26593 of 2023

APPENDIX OF WP(C) 26593/2023

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DEMAND NOTICE DATED 26.05.2022 UNDER SECTION 13(2) OF THE SECURITISATION AND RECONSTRUCTION OF FINANCIAL ASSETS AND ENFORCEMENT OF SECURITY INTEREST ACT, 2002 EXHIBIT P2 TRUE COPY OF THE NOTICE OF DISPOSSESSION DTD.

27.07.2023, ISSUED BY THE ADVOCATE COMMISSIONER APPOINTED VIDE PROCEEDINGS IN MC NO. 993/2022 BEFORE THE CHIEF JUDICIAL MAGISTRATE'S COURT(MP/MLA), ERNAKULAM RESPONDENT'S EXHIBITS:NIL

TRUE COPY

P.A. TO JUDGE