Raveendran vs Canara Bank, Rep.By Its Authorized ...
2023 Latest Caselaw 13018 Ker

Kerala High Court

Raveendran vs Canara Bank, Rep.By Its Authorized ... on 8 December, 2023

Author: N.Nagaresh

Bench: N.Nagaresh

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                     OP (DRT) NO. 365 OF 2022
        SA 109/2020 OF DEBT RECOVERY TRIBUNAL, ERNAKULAM
PETITIONER:

           RAVEENDRAN,
           AGED 79 YEARS, S/O. KUTTAN, AVITTOM,
           MANACUADU .P.O. BYE-PASS, KAMALESWARAM,
           THIRUVANANTHAPRUAM, PIN - 695 009.

           BY ADV
                E.V.MOLY


RESPONDENTS:

    1      CANARA BANK,
           REP.BY ITS AUTHORIZED OFFICER & ANOTHER,
           VAZHUTHACAUD BRANCH, FIRST FLOOR,
           LAKSHMI CHAMBERS, GANAPATHI KOVIL ROAD,
           VAZHUTHACAUD, THIRUVANANTHAPURAM,
           PIN - 695 001.

    2      LAL PRASAD,
           AGED 50 YEARS,AVITTOM, MANACUADU .P.O.,
           BYE-PASS , KAMALESWARAM,
           THIRUVANANTHAPRUAM - 695 009.

           BY ADVS.
                ANIRUDH KADAVIL
                M.J.RAJASREE
                K.V.ANIL

     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR
ADMISSION ON 08.12.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 O.P.(DRT) No.365 of 2022
                              :2:




                           JUDGMENT

Dated this the 8th day of December, 2023

Counsel for the petitioner submits that the

disputes between the parties are settled out of court and the

petitioner does not want to prosecute the O.P.(DRT).

Recording the said submission, the O.P.(DRT) is

dismissed as not pressed.

Sd/-

N. NAGARESH JUDGE AMR