Rani R vs Authorised Officer Under ...
2023 Latest Caselaw 4309 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
     FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                           RP NO. 865 OF 2022
AGAINST THE JUDGMENT DATED 12.07.2022 IN WP(C) 22058/2022 OF HIGH
                            COURT OF KERALA
REVIEW PETITIONER/PETITIONER:

            RANI R,
            AGED 39 YEARS,
            W/O ABHILASH, MALIAKAL HOUSE, NORTH ARYAD,
            ALAPPUZHA DISTRICT, PIN - 688 521.
            BY ADV K.K.JYOTHILAKSHMY


RESPONDENTS/RESPONDENTS:

    1       AUTHORISED OFFICER UNDER SARFAESI ACT,
            STATE BANK OF INDIA, RASMEC, ALAPPUZHA DISTRICT,
            PIN - 688 012.
    2       MANAGER (SARC),
            STATE BANK OF INDIA, RASMEC,
            ALAPPUZHA DISTRICT, PIN - 688 012.
            BY ADVS.
            SRI.P.GOPAL, SC, SBI


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 865 OF 2022 IN W.P(C)NO.225058/2022

                                        2




                                   ORDER

When this matter is taken up for consideration today, it is

submitted by Adv.P.Gopal, the learned counsel appearing for the

respondent Bank that the loan account, which is subject matter of the

writ petition, has been fully settled. Therefore, no further orders are

necessary in the Review Petition and it is accordingly closed.

Sd/-

GOPINATH P.

JUDGE DK