Abhilash.T.P vs Canara Bank
2023 Latest Caselaw 7217 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                 THE HONOURABLE MR.JUSTICE C.S.DIAS

        FRIDAY, THE 23RD DAY OF JUNE 2023 / 2ND ASHADHA, 1945

                       WP(C) NO. 18648 OF 2023

PETITIONER:

           ABHILASH.T.P., AGED 58 YEARS, S/O.PRABHAKRAN,
           PROPRIETOR, M/S.H.R.HARDWARE SHOP, 18/796C,
           PUTHIRITHARA JUNCTION, THRISSUR ROAD, PAZHAYANNUR,
           THALAPPILLY TALUK, THRISSUR DISTRICT, PIN - 680587

           BY ADV LATHEESH SEBASTIAN


RESPONDENTS:

    1      CANARA BANK, REPRESENTED BY ITS REGIONAL MANAGER,
           REGIONAL OFFICE, KOORKANCHEERY,
           THRISSUR DISTRICT, PIN - 680 699

    2      AUTHORISED OFFICER UNDER THE SARFAESI ACT
           CANARA BANK, REGIONAL OFFICE, KOORKANCHEERY,
           THRISSUR DISTRICT, PIN - 680 699

    3      BRANCH MANAGER, CANARA BANK, CHELAKKARA BRANCH,
           THRISSUR DISTRICT, PIN - 680 586

           BY ADV SHRI.M.GOPIKRISHNAN NAMBIAR, SC, CANARA BANK


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18648 OF 2023
                            :: 2 ::




                          JUDGMENT

Dated this the 23rd day of June 2023

The learned counsel appearing for the petitioner

submits that as the sale did not take place, petitioner

has no subsisting grievance. Hence, he seeks leave to

withdraw the writ petition without prejudice to right to

file a fresh writ petition on the same cause of action.

Leave sought for is granted and the writ petition is

dismissed as withdrawn.

sd/-

C.S.DIAS JUDGE jes