A.P Spices vs South Indian Bank Ltd
2023 Latest Caselaw 7525 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
        FRIDAY, THE 7TH DAY OF JULY 2023 / 16TH ASHADHA, 1945
                      OP (DRT) NO. 263 OF 2023
     IN SA 157/2022 OF DEBT RECOVERY TRIBUNAL- 2, ERNAKULAM
PETITIONERS:

    1       A.P SPICES
            BUILDING NO13/133, MUTTUKAD,BISON VALLEY P.O, IDUKKI
            DISTRICT, REPRESENTED BY ITS PROPRIETOR, PAUL P.A,
            S/O ALIAS, PIN - 685565

    2       PAUL P.A
            AGED 54 YEARS
            BUILDING NO13/133, MUTTUKAD,BISON VALLEY P.O, IDUKKI
            DISTRICT,, PIN - 685565

            BY ADV LATHEESH SEBASTIAN


RESPONDENTS:

    1       SOUTH INDIAN BANK LTD.
            SIB HOUSE, T.D ROAD, THRISSUR , REPRESENTED BY ITS
            MANAGING DIRECTOR, PIN - 680001

    2       THE AUTHORIZED OFFICER UNDER THE SARFAESI ACT
            SOUTH INDIAN BANK LTD., REGIONAL OFFICE, REGENCY
            SQUARE, K.K. ROAD, COLLECTORATED P.O, KOTTAYAM,
            PIN - 686002

    3       THE BRANCH MANAGER
            SOUTH INDIAN BANK LTD, CHINNAKKANAL BRANCH, 4/247,
            SOORYANELLI P.O, CHINNAKKANAL, IDUKKI, PIN - 685613

            BY ADV SUNIL SHANKER

      THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR
ADMISSION ON 07.07.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(DRT)No.263/2023

                                      -:2:-




                       Dated this the 7th day of July,2023

                             JUDGMENT

The learned counsel appearing for the petitioner

seeks leave of this Court to withdraw the original

petition, in view of the apparent mistake that has

occurred while drafting the original petition. He seeks

leave to file a fresh original petition on the same cause

of action.

2. Leave sought for is granted.

Resultantly, the original petition is dismissed as

withdrawn, without prejudice to the right of the

petitioner to file a fresh original petition on the same

cause of action.

Sd/-

                                              C.S.DIAS,JUDGE

DST/07.07.23                                                 //True copy//

                                                             P.A.To Judge