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Murali T.V vs The Union Bank Of India
2023 Latest Caselaw 5682 Ker

Citation : 2023 Latest Caselaw 5682 Ker
Judgement Date : 16 May, 2023

Kerala High Court
Murali T.V vs The Union Bank Of India on 16 May, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
        TUESDAY, THE 16TH DAY OF MAY 2023 / 26TH VAISAKHA, 1945
                       WP(C) NO. 14276 OF 2023
PETITIONERS:

    1       MURALI T.V
            AGED 52 YEARS
            S/O. VASU, THANDAMPARAMBIL HOUSE, VALAPAD P.O.,
            THRISSUR DISTRICT, PIN - 686567
    2       MRS. PREETHY MURALI
            AGED 48 YEARS
            W/O. MURALI, THANDAMPARAMBIL HOUSE, VALAPAD P.O.,
            THRISSUR DISTRICT- 686 567., PIN - 686567
            BY ADV BIJU ABRAHAM


RESPONDENTS:

    1       THE UNION BANK OF INDIA
            TRIPRAYAR BRANCH, THATTUPARAMBIL COMPLEX, GROUND FLOOR,
            NATTIKA GRAMA PANCHAYAT, THRISSUR DISTRICT, PIN -
            680566
    2       THE CHIEF MANAGER AND AUTHORISED OFFICER
            UNION BANK OF INDIA, 5/161, NH 17 TRIPRAYAR, OPP. EMMAY
            PROJECTS INDIA LTD., NATTIKA GRAM PANCHAYAT, THRISSUR
            DISTRICT., PIN - 680566


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 14276 OF 2023
                                   2

                               JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw this writ petition with

liberty to approach this Court again appropriately.

This request is granted. Consequently, this

writ petition is dismissed as withdrawn, reserving

liberty to the petitioner to file a fresh writ

petition if necessary.

sd/-

SHOBA ANNAMMA EAPEN JUDGE Nsd WP(C) NO. 14276 OF 2023

APPENDIX OF WP(C) 14276/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE POSSESSION NOTICE DATED 19-12-2022 OF THE 2ND RESPONDENT TO THE PETITIONERS Exhibit P2 A TRUE COPY OF THE OBJECTION FILED BY THE PETITIONERS DATED 21-02-2023 TO THE 2ND RESPONDENT Exhibit P3 A TRUE COPY OF THE REPLY NOTICE OF THE 2ND RESPONDENT TO THE PETITIONERS DATED 02-03-

Exhibit P4 A TRUE COPY OF THE COMMUNICATION DATED 10-03-

2023 TO THE 2ND RESPONDENT Exhibit P5 A TRUE COPY OF THE AUCTION NOTICE DATED 04-

03-2023 ISSUED BY THE 2ND RESPONDENT Exhibit P6 A TRUE COPY OF THE COMMUNICATION NIL DATED OF THE 2ND RESPONDENT TO THE PETITIONERS Exhibit P7 A TRUE COPY OF THE REQUEST GIVEN BY THE 1ST PETITIONER ON 17-03-2023 TO THE 1ST RESPONDENT Exhibit P8 A TRUE COPY OF THE NOTICE UNDER SECTION 13(2) OF THE SECURITISATION ACT DATED 03-09-2022 BY THE 2ND RESPONDENT Exhibit P9 . A TRUE COPY OF THE OBJECTION SUBMITTED BY THE PETITIONERS TO THE 2ND RESPONDENT DATED 18-03-2023 Exhibit P10 A TRUE COPY OF THE NOTICE GIVEN BY THE ADVOCATE COMMISSIONER TO THE PETITIONERS ON 13-04-2023

 
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