Shafi C.A vs The Authorized Officer, South ...
2023 Latest Caselaw 5972 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
     WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                       WP(C) NO. 16396 OF 2023
PETITIONER:

          SHAFI C.A
          AGED 46 YEARS
          S/O. ABOOBAKKAR CHENGALA, RESIDING AT MARA HOUSE,
          FOURTH MILE, CHENGALA P.O.,KASARAGOD DISTRICT, PIN -
          671541

          BY ADVS.
          T.MADHU
          C.R.SARADAMANI
          RENJISH S. MENON
          VRINDA T.S.
          AISWARYA JAYAPAL



RESPONDENTS:

    1     THE AUTHORIZED OFFICER, SOUTH INDIAN BANK LTD.
          REGIONAL OFFICE, K.V.R.TOWER, PAMPAN MADHAVAN ROAD,
          OPPOSITE LIC OFFICE, TALAP, KANNUR, KERALA, PIN -
          670002

    2     THE MANAGER, SOUTH INDIAN BANK LTD.
          CHERKALA BRANCH,CHENGALA P.O., KASARAGOD DISTRICT, PIN
          - 671541

          BY ADV K.K.JOHN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16396 OF 2023              2



                            C.S.DIAS, J.
            --------------------------------------------
                  W.P.(C).No.16396 of 2023
                --------------------------------------------
            Dated this the 24th day of May, 2023

                           JUDGMENT

The writ petition is filed to direct the respondents to

permit the petitioner to clear off the overdue amount in

15 equated monthly instalments.

The learned counsel appearing for the petitioner

seeks leave to withdraw this original petition. Leave

sought for is granted. The original petition is dismissed

as withdrawn.

Sd/-

C.S.DIAS JUDGE

LEK

APPENDIX OF WP(C) 16396/2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE NOTICE BEARING NO.RO-KNR/LD/SAR513/RN/05/2023-24 DATED 2/5/2023 ISSUED BY THE FIRST RESPONDENT