Molly Thomas vs Bank Of Baroda
2023 Latest Caselaw 3267 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                       WP(C) NO. 10015 OF 2023
PETITIONER:

          MOLLY THOMAS
          AGED 80 YEARS
          W/O.THOMAS,PATHIYAMOOLAYIL HOUSE
          PALLIPPURAM PO , CHERTHALA,
          ALAPPUZHA DISTRICT. KERALA, PIN - 688 541

          BY ADV GEORGIE JOHNY



RESPONDENTS:

    1     BANK OF BARODA
          REPRESENTED BY ITS AUTHORIZED OFFICER,
          PALLIMUKKU, M.G.ROAD, ERNAKULAM, PIN - 682 016

    2     BETHLEHEM FARM PRIVATE LTD
          SANTHANPARA P O, NEDUMKANDAM IDUKKI, PIN - 685 619

    3     NELSON P V
          PANACHICKAL HOUSE, ALLAPRA,
          VENGOLA P O, PERUMBAVOOR, PIN - 683 554



          SRI. NAGARAJ NARAYANAN, SC.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10015 OF 2023
                                      2




                             T.R.RAVI, J.
                     ----------------------------------------
                      WP (C) No.10015 of 2023
                   -------------------------------------------
              Dated this the 23rd day of March, 2023

                           JUDGMENT

Admit. Adv. Nagaraj Narayanan takes notice for the 1st

respondent. In view of the order that is proposed to be

issued, notice to respondents 2 and 3 is disposed with.

When the case is taken up today, it is submitted by the

counsel for the respondents that the sale which was proposed

to be held did not take place for want of bidders.

Nothing survives in this writ petition. The writ petition

is closed without prejudice to contentions raised by the

petitioner with regard to the other aspects on the loan

transaction.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 10015 OF 2023

APPENDIX OF WP(C) 10015/2023

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE LOAN SANCTION LETTER DATED 18.03.2017

Exhibit-P2 TRUE COPY OF THE AGREEMENT ENTERED INTO BETWEEN THE PETITIONER, HER SON AND THE RESPONDENT 2 & 3

Exhibit-P3 TRUE COPY OF THE NOTICE DATED 01.03.2023 ISSUED BY THE 1ST RESPONDENT BANK

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE