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Mohanan M vs The Federal Bank
2023 Latest Caselaw 3025 Ker

Citation : 2023 Latest Caselaw 3025 Ker
Judgement Date : 13 March, 2023

Kerala High Court
Mohanan M vs The Federal Bank on 13 March, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     MONDAY, THE 13TH DAY OF MARCH 2023 / 22ND PHALGUNA, 1944
                          WP(C) NO. 8565 OF 2023
PETITIONER:

              MOHANAN M, AGED 67 YEARS
              S/O MADHAVAN NADAR, RESIDING AT AKHIL NIVAS,
              KARAKKODE, KUZHINJANVILA, THEKKEKKARA KULATHOOR,
              UCHAKKADA P.O, THRIUVANANAHAPURAM,, PIN - 695506
              BY ADV P.T.SHEEJISH


RESPONDENTS:

      1       THE FEDERAL BANK REPRESENTED BY ITS MANAGER,
              POOVAR BRANCH, POOVAR P.O, THRIUVANANAHAPURAM,
              DISTRICT, KERALA, PIN - 695525
      2       THE AUTHORISED OFFICER
              THE FEDERAL BANK, POOVAR BRANCH, POOVAR P.O,
              THRIUVANANAHAPURAM, DISTRICT, KERALA, PIN - 695525
      3       SREENA. LK, ADVOCATE COMMISSIONER
              K. SATHEESHKUMAR ASSOCIATES, PERA-19,
              ANAND GARDENS, VANCHIYOOR. P.O.,
              TRIVANDRUM-35
              BY ADVS.
              P.PAULOCHAN ANTONY
              SUJESH KUMAR K P
              KEERTHI K.NARAYANAN(K/1078/2005)
              S.SHALU(K/254/2012)
              ASWIN B.(K/002831/2022)


OTHER PRESENT:

              GP-SMT.THUSHARA JAMES

          THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   13.03.2023,    THE    COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No.8565 of 2023                                    2




                                VIJU ABRAHAM, J.
                .................................................................
                            W.P.(C) No.8565 of 2023
                .................................................................
                  Dated this the 13th day of March, 2023

                                      JUDGMENT

Learned counsel for the petitioner seeks permission to

withdraw the writ petition with liberty to move again.

Liberty granted. Writ petition is dismissed as withdrawn.

Sd/-

VIJU ABRAHAM JUDGE

cks

APPENDIX OF WP(C) 8565/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE NOTICE ISSUED BY THE 1ST RESPONDENT TOWARDS TO THE PETITIONER DATED 18.07.2022 Exhibit P2 TRUE COPY OF NOTICE ISSUED BY 3RD RESPONDENT ADVOCATE COMMISSIONER TO PETITIONER DATED 24.02.2023

 
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