B.Suresh Kumar vs Authorized Officer, Asset ...
2023 Latest Caselaw 1803 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                    WP(C) NO. 33803 OF 2016
PETITIONER/S:

    1       B.SURESH KUMAR,AGED 50, S/O. V.BALAKRISHNAN NAIR,
            HOUSE NO.1, SHANOOR VILLA, PERUKAVU P.O., PEYAD,
            THIRUVANANTHAPURAM-695 573.
    2       LEKHA SURESH KUMAR
            W/O. B.SURESH KUMAR, HOUSE NO.1, SHANOOR VILLA,
            PERUKAVU P.O., PEYAD, THIRUVANANTHAPURAM-695 573.
            BY ADVS.
            SRI.R.T.PRADEEP
            SMT.M.BINDUDAS
RESPONDENT/S:

    1       AUTHORIZED OFFICER, ASSET RECONSTRUCTION COMPANY
            (INDIA) LIMITED
            ASSET RECONSTRUCTION COMPANY (INDIA) LIMITED,
            OFFICE NO.715-C, 7TH FLOOR, SPENCER PLAZA-PHASE
            II, NO.769, ANNA SALAI, CHENNAI-2.
    2       STATE BANK OF INDIA
            REPRESENTED BY ITS CHIEF MANAGER, STRESSED ASSETS
            RESOLUTION CENTRE, LHO ANNEXE (WING-1), 1ST
            FLOOR, CHILD WELFARE COMPLEX, LMS COMPOUND,
            THIRUVANANTHAPURAM-695 033.
    3       STATE BANK OF INDIA
            GENERAL HOSPITAL BRANCH, GENERAL HOSPITAL ROAD,
            THIRUVANANTHAPURAM-695 001.
            BY ADVS.
            SRI.B.S.SURESH KUMAR
            SRI.GEORGE THOMAS(MEVADA), SC, SBI
     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   01.02.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 33803 of 2016



                             P.V.KUNHIKRISHNAN, J.
                             ======================================================

                              W.P.(C) No. 33803 of 2016
                         =============================================================

                   Dated this the 1st day of February, 2023

                                          JUDGMENT

The learned counsel for the petitioners submitted that the

prayers in this writ petition have become infructuous. Therefore,

this writ petition is dismissed as infructuous.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

W.P.(C). No. 33803 of 2016

APPENDIX OF WP(C) 33803/2016

PETITIONER EXHIBITS EXHIBIT P1 COPY OF THE JUDGMENT DATED 28.9.2010 IN WPC NO.26992/2010.

EXHIBIT P2 COPY OF THE POSSESSION NOTICE DATED 5.10.2016 BY 1ST RESPONDENT.