Seena Mathew vs The Federal Bank Ltd
2023 Latest Caselaw 5985 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
                        OP (DRT) NO. 180 OF 2023
 AGAINST THE ORDER/JUDGMENTSA 199/2023 OF DEBT RECOVERY TRIBUNAL,
                               ERNAKULAM
PETITIONER/S:

          SEENA MATHEW
          AGED 48 YEARS
          W/O SRI. PRAKASHAN C K, CHERIYA NANDHANATH, MAYNAD MLA
          ROAD, KOZHIKODE, KERALA, PIN - 673008

          BY ADV E.A.BIJUMON



RESPONDENT/S:

    1     THE FEDERAL BANK LTD
          KOZHIKODE MAIN BRANCH 1ST FLOOR, FEDERAL TOWER, MAVOOR
          ROAD, KOZHIKODE. REPRESENTED BY THE AUTHORIZED
          OFFICER., PIN - 673016

    2     THE DEBTS RECOVERY TRIBUNAL I, ERNAKULAM
          1ST FLOOR, K.S.H.B OFFICE COMPLEX, PANAMPILLY NAGAR,
          COCHIN, REPRESENTED BY ITS REGISTRAR., PIN - 682036

          BY ADVS.
          P.PAULOCHAN ANTONY
          Mohan Jacob George
          P.V.PARVATHY (P-41)(K/000036/1991)
          REENA THOMAS(R-364)
          NIGI GEORGE(K/1169/2012)



  THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION ON
24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (DRT) NO. 180 OF 2023
                              2




                           JUDGMENT

The learned Counsel appearing for the petitioner

seeks leave to withdraw the original petition. Leave sought

for is granted. The original petition is dismissed as

withdrawn.

Sd/-

C.S.DIAS JUDGE rkc/24.05.23