Pradeep R vs The State Bank Of India
2023 Latest Caselaw 528 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                         WP(C) NO. 820 OF 2023
          SA 4/2023 OF DEBT RECOVERY TRIBUNAL, ERNAKULAM


PETITIONER :

          PRADEEP R.,
          AGED 32 YEARS,
          S/O LATE RAMACHANDRAN,THEJUS,
          THIRUVALLAMALA, THRISSUR,
          PIN - 680 594

          BY ADV G.SREEKUMAR (CHELUR)



RESPONDENTS :

    1     THE STATE BANK OF INDIA,
          REO BY ITS BRANCH MANANGER,
          OTTAPALAM BRANCH, OTTAPALAM P.O.,
          PALAKKAD, PIN - 679 101

    2     THE AUTHORIZED OFFICER,
          STATE BANK OF INDIA,
          STESSED ASSET RECOVERY BRANCH,
          7TH FLOOR, VANKARATH TOWERS,
          PALARIVATTOM BYE-PASS JUNCTION,
          ERNAKULAM, PIN - 682 024

          BY ADV SHRI.JITHESH MENON, SC, SBI



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 820 OF 2023
                                     2

                     BECHU KURIAN THOMAS, J.
                    =-=-=-=-=-=-=-=-=-=-=-=-=-=
                        W.P.(C) No.820 of 2023
                    =-=-=-=-=-=-=-=-=-=-=-=-=-=
                Dated this the 11th day of January, 2023


                               JUDGMENT

The learned counsel for the petitioner seeks permission to withdraw

this writ petition.

Accordingly, this writ petition is dismissed as withdrawn.

BECHU KURIAN THOMAS, JUDGE

RKM