Sudevan vs Kerala State Financial ...
2023 Latest Caselaw 11827 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                      WP(C) NO. 25277 OF 2018
PETITIONER:

          SUDEVAN
          S/O.LATE MUTHU,SIVABHAVAN,TRIPPALUR, ERIMAYUR,
          PALAKKAD DISTRICT.
          BY ADV SRI.P.R.VENKATESH


RESPONDENTS:

    1     KERALA STATE FINANCIAL ENTERPRISES LTD.
          REPRESENTED BY ITS GENERAL MANAGER, HEAD OFFICE,
          THRISSUR 680 001.
    2     THE BRANCH MANAGER
          K.S.F.E, KOLLENGODE BRANCH,PALAKKAD DISTRICT- 678 018
    3     THE BRANCH MANAGER
          KERALA STATE FINANCIAL ENTERPRISES, PALAKKAD-II,
          BRANCH, PALAKKAD DISTRICT-678 001.
          BY ADVS.
          BINDU MOHAN
          SURYA BINOY
          SALIL NARAYANAN K.P.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25277 OF 2018            2

                             JUDGMENT

It is submitted by the learned counsel for the petitioner that the

writ petition has become infructuous by efflux of time and that he is not

pressing the same.

This writ petition is, therefore, dismissed as having become

infructuous.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/16.11

APPENDIX OF WP(C) 25277/2018

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE NOTICE IN RESPECT OF THE LIABILITY IN RESPONCET OF THE PALAKKAD-II BRANCH ISSUED ON 12-7-2017 EXHIBIT P2 TRUE COPY OF RECOVERY NOTICE DATED 13-10-

2017 ISSUED TO THE PETITIONER INR ESPECT OF THE LIABILITY DUE TO THE KOLLENGODE BRANCH EXHIBIT P3 TRUE COPY OF THE NOTICE DATED 24-2-2018 FROM THE KSFE, KOLLENGODE.