Febitha vs South Indian Bank
2023 Latest Caselaw 8124 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                   THE HONOURABLE MR.JUSTICE C.S.DIAS

         MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945

                          WP(C) NO. 23958 OF 2023


PETITIONER:

              FEBITHA, AGED 36 YEARS
              W/O MOHAMMED SHAFI, KANNANNUR HOUSE, EDAKKAZHIYOOR
              DESOM, EDAKKAZHIYOOR P.O., CHAVAKKAD TALUK, THRISSUR, PIN
              - 680515

              BY ADVS.ANAND KALYANAKRISHNAN
              C.DHEERAJ RAJAN


RESPONDENTS:

    1         SOUTH INDIAN BANK,
              EDAKKAZHIYOOR BRANCH, DO. NO.212/A, WARD NO. 13, WEST
              SIDE OF NH 17, EDAKKAZHIYUR, THRISSUR, REPRESENTED BY ITS
              MANAGER, PIN - 680515

    2         AUTHORIZED OFFICER,
              SOUTH INDIAN BANK, REGIONAL OFFICE, SIB PLATINUM JUBILEE
              BUILDING, 1ST FLOOR, AYYANTHOLE, THRISSUR, PIN - 680003

              BY ADVS.SUNIL SHANKER
              P.A.AUGUSTINE AREEKATTEL D.D.TEX WORLD, MARKET ROAD ,
              ERNAKULAM


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23958 OF 2023

                            :: 2 ::




                          JUDGMENT

Dated this the 31st day of July 2023

The learned counsel appearing for the petitioner

seeks leave to withdraw the writ petition without

prejudice to her right to approach the Debt Recovery

Tribunal, Ernakulam.

Leave sought for is granted. Writ petition is

dismissed as withdrawn, without prejudice to the right

of the petitioner to approach the Tribunal.

sd/-

C.S.DIAS JUDGE jes