Krishnan Bavukka vs The South Indian Bank Ltd
2023 Latest Caselaw 1471 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     FRIDAY, THE 20TH DAY OF JANUARY 2023 / 30TH POUSHA, 1944
                       WP(C) NO. 31165 OF 2022
PETITIONER:

          KRISHNAN BAVUKKA,
          AGED 52 YEARS, S/O BALAN,
          PROPRIETOR, HOTEL JYOTHIS RESIDENCY
          MOOKAMBIKA, KOLLUR
          RESIDING AT PARIKKAL HOUSE,
          VAZHAYILCHAL, KOODALI, KANJIRODE, KANNUR, PIN - 670592

          BY ADVS.
          ABDUL RAOOF PALLIPATH
          K.R.AVINASH (KUNNATH)
          M.K.SUMOD
          E.MOHAMMED SHAFI
          PRAJIT RATNAKARAN



RESPONDENTS:

    1     THE SOUTH INDIAN BANK LTD.,
          REGIONAL OFFICE, KANNUR
          DOOR NO. 4/110-K, KVR TOWER,
          TALAP, KANNUR
          REPRESENTED BY ITS BRANCH MANAGER, PIN - 670002

    2     THE AUTHORIZED OFFICER
          SOUTH INDIAN BANK LTD,
          DOOR NO. 4/110-K, KVR TOWER,
          TALAP, KANNUR-670002

    3     THE CHIEF MANAGER
          SOUTH INDIAN BANK LTD,
          GUNDERT ROADTHALASSERY, KANNUR, PIN - 670101

          BY ADVS.
          SRI.K.K.JOHN,SC,SOUTH INDIAN BANK
          Sunil Shankar A
          VIDYA GANGADHARAN(K/000424/2020)
          SANDHRA.S(K/001610/2021)

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.31165/2022                      -2-

                                   JUDGMENT

When this matter is taken up for consideration today, it is the submission of

the learned counsel for the respondent bank that accounts have been regularised

and the securitization measures have been dropped by the respondent bank.

In the light of the above submission, no further orders are necessary in the

writ petition. It is accordingly closed.

Sd/-

GOPINATH P.

JUDGE

AMG

APPENDIX OF WP(C) 31165/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE REPLY OF THE PETITIONER DATED 17.2.2022

Exhibit P2 TRUE COPY OF THE NOTICE DATED 24.2.2022 ISSUED BY THE 2ND RESPONDENT

Exhibit P3 TRUE COPY OF THE NOTICE DATED 19.2.2022 ISSUED BY THE 2ND RESPONDENT

Exhibit P4 TRUE COPY OF THE REPRESENTATION MADE BY THE PETITIONER DATED 7.3.2022

Exhibit P5 TRUE COPY OF THE POSSESSION NOTICE DATED 18.5.2022 ISSUED BY THE 2ND RESPONDENT

Exhibit P6 TRUE COPY OF THE JUDGMENT IN WPC NO. 9993/2022 DATED 30.8.2022 OF THIS HON'BLE COURT

Exhibit P7 TRUE COPY OF THE PROPOSAL FOR REGULARIZATION DATED 15.9.2022

Exhibit P8 TRUE COPY OF THE DEMAND DRAFTS FOR RS. 25 LAKHS

Exhibit P9 TRUE COPY OF THE LETTER DATED 22.9.2022

Exhibit P10 TRUE COPY OF ACKNOWLEDGEMENT OF APPEAL ISSUED BY COMMISSIONER OF GST DATED 6.6.2022

Exhibit P11 TRUE COPY OF THE ACCOUNT STATEMENT WITH RESPECT TO LOAN ACCOUNT NO. 00078655000000578

Exhibit P12 TRUE COPY OF THE ACCOUNT STATEMENT WITH RESPECT TO LOAN ACCOUNT NO. 00078655000000603

Exhibit P13 TRUE COPY OF THE ACCOUNT STATEMENT WITH RESPECT TO LOAN ACCOUNT NO. 00078655000000780

Exhibit P14 TRUE COPY OF THE ACCOUNT STATEMENT WITH RESPECT TO LOAN ACCOUNT NO 00078655000000781