Abdul Gafoor vs Nilambur Co-Operative Urban Bank
2023 Latest Caselaw 2092 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                       WP(C) NO. 22431 OF 2022
PETITIONERS:

    1       ABDUL GAFOOR
            AGED 40 YEARS
            S / O KHADER HAJI, PANDHAR (H), MAMPAD (P.O)
            MALAPPURAM DT, PIN - 676542

    2       SHAMSHAD BEEGUM
            AGED 35 YEARS
            W/ O ABDUL GAFOOR, PANDHAR (H), MAMPAD (P.O)MALAPPURAM
            DT, PIN - 676542

            BY ADVS.
            BINDU SREEKUMAR
            GOUTHAM SREEKUMAR



RESPONDENT:

            NILAMBUR CO-OPERATIVE URBAN BANK
            REPRESENTED BY ASSISTANT GENERAL MANAGER,(AUTHORISED
            OFFICER) NILAMBUR CO-OPERATIVE URBAN BANK,NILMBUR, PIN
            - 679323

            BY ADV SRI.P.J.DEVAPRASANTH,SC




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22431 OF 2022              2


                              T.R. RAVI, J.
               --------------------------------------------
                       W.P.(C).No.22431 of 2022
                --------------------------------------------
                Dated this the 3rd day of February, 2023


                              JUDGMENT

When the case taken up today, it is submitted by the Counsel

for the respondent that the petitioner has already settled the loan

account.

In the above circumstances, this writ petition is closed as

infructuous.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 22431/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DEMAND NOTICE DATED ON 09.6.22 UNDER SARFAESI ACT ISSUED BY THE RESPONDENT BANK

Exhibit P2 TRUE COPY OF THE REPRESENTATION DATED 24.6.22 SENT BY THE PETITIONER