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Biju.M.G vs Yes Bank Limited
2023 Latest Caselaw 540 Ker

Citation : 2023 Latest Caselaw 540 Ker
Judgement Date : 11 January, 2023

Kerala High Court
Biju.M.G vs Yes Bank Limited on 11 January, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
    WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA, 1944
                       WP(C) NO. 41657 OF 2022
PETITIONER:

          BIJU.M.G
          AGED 45 YEARS
          S/O.GEORGE.M.A.,
          MALAKKARAN HOUSE,
          PUTHUPARAMBU, CHALAKUDY.P.O,
          THRISSUR - 680 307.

          BY ADVS.
          LINDONS C.DAVIS
          E.U.DHANYA
          SWATHY A.P.
          HAFIZ C. JAINI



RESPONDENTS:

    1     YES BANK LIMITED,
          REPRESENTED BY ITS MANAGER,
          LEVEL 4TH, 5TH AND 14TH (A) MAX TOWERS,
          16 B, NOIDA (U.P.) - 201 301.

    2     AUTHORIZED OFFICER,
          YES BANK LIMITED,
          REPRESENTED BY ITS MANAGER,
          LEVEL 4TH, 5TH AND 14TH (A) MAX TOWERS,
          16 B, NOIDA (U.P.) - 201301.

    3     BRANCH MANAGER,
          YES BANK LIMITED,
          GROUND FLOOR, 39/4162,
          SHEMA BUILDING, MG ROAD,
          RAVIPURAM, KOCHI - 682 016.

          BY ADV P.PAULOCHAN ANTONY P




     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. 41657 OF 2022

                                      2


                                JUDGMENT

This writ petition has been filed challenging the

proceedings initiated against the petitioner under the provisions

of the SARFAESI Act.

2. When this matter is taken up for consideration, it is

the submission of the learned counsel appearing for the

respondent Bank that the loan port folio has been assigned to an

Asset Reconstruction Company and no proceedings have been

continued by the respondent Bank against the petitioner under

the provisions of the SARFAESI Act.

This is recorded and the writ petition is closed, leaving open

all contentions taken by the petitioner.

Sd/-

GOPINATH P.

JUDGE DK WP(C) NO. 41657 OF 2022

APPENDIX OF WP(C) 41657/2022

PETITIONER EXHIBITS

Exhibit P1 A COPY OF THE NOTICE U/S 13(4) OF THE SARFAESI ACT DATED 20.10.2022.

 
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