Simon K Francis vs The South Indian Bank
2023 Latest Caselaw 4295 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
 FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                   WP(C) NO. 21263 OF 2022
PETITIONER:

         SIMON K FRANCIS
         S/O.LATE FRANCIS,
         KUTTIKADAN HOUSE,
         ARISTO ROAD,
         THRISSUR -680 005.

         BY ADVS.N.SASI
                 RASMI NAIR T.
RESPONDENT:

         THE SOUTH INDIAN BANK,
         THRISSUR MAIN BRANCH,
         REGD.OFFICE,
         SIB HOUSE,
         TB ROAD, MISSION QUARTERS,
         THRISSUR - 680 001,
         REPRESENTED BY ITS BRANCH MANAGER.


         BY SRI.K.K.JOHN, SC


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD   ON    31.03.2023,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C.) No. 21263/2022                 2




                                   JUDGMENT

This writ petition is filed by the petitioner seeking the

following reliefs:-

"i. To call for the records relating to Exhibit P2 from the respondent bank, scrutinize and quash the same.

ii. pass such other orders, interlocutory or otherwise, which are deemed fit and proper in the interest of justice; and.

iii. Allow this Writ Petition with costs."

2. However, today when the matter was taken up, learned

counsel for the petitioner submitted that the entire amount was

paid to the respondent Bank and the gold is released to the

petitioner. Therefore, the writ petition has virtually become

infructuous.

The writ petition is dismissed as infructuous.

Sd/-

SHAJI P. CHALY JUDGE DCS/31.03.2023