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Nidhin Mon Thaankachan vs The Authorized Officer
2023 Latest Caselaw 5741 Ker

Citation : 2023 Latest Caselaw 5741 Ker
Judgement Date : 16 May, 2023

Kerala High Court
Nidhin Mon Thaankachan vs The Authorized Officer 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. 15921 OF 2023
PETITIONER:

          NIDHIN MON THAANKACHAN
          AGED 36 YEARS, S/O. THANKACHAN,
          SOBHA SADANAM, VAZHODU,
          KARUKONE P.O, ANCHAL, KOLLAM, PIN - 691306

          BY ADV M.R.SARIN


RESPONDENT:

          THE AUTHORIZED OFFICER,
          CHIEF MANAGER,
          STATE BANK OF INDIA, SARB,
          LMS COMPOUND, OPP. MUSEUM WEST GATE,
          VIKAS BHAVAN P.O,
          THIRUVANANTHAPURAM,, PIN - 695033

          SRI. JITHESH MENON (SC)




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

16.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 15921/2023
                             ..2..




                         JUDGMENT

Dated this the 16th day of May, 2023

The petitioner seeks permission to withdraw this writ

petition, with liberty to approach the Debt Recovery Tribunal.

Permission is granted.

This Writ Petition (C) is thus dismissed as withdrawn with

liberty to the petitioner to approach before the Debts Recovery

Tribunal, in accordance with law.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

ACR W.P.(C) No. 15921/2023 ..3..

APPENDIX OF WP(C) 15921/2023

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE E- AUCTION SALE NOTICE ISSUED BY THE RESPONDENT BANK DATED ON 29.06.2022

Exhibit P2 THE TRUE COPY OF THE COMMISSIONER NOTICE ISSUED BY THE ADVOCATE COMMISSIONER TO THE PETITIONER DATED ON 4/5/2023

Exhibit P3 THE TRUE COPY OF THE ORDER CRL.MP NO 1626/2022 OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT-II-PUNALUR DATED 2.6.2022

Exhibit P4 THE TRUE COPY OF THE JUDGMENT IN WP[C] 5546/19 DATED ON 26.2.2019

Exhibit P5 THE TRUE COPY OF THE JUDGMENT IN WP[C] 27598/2019 DATED ON 13.2.2020

 
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