Ganeshan Pillai vs Muthoot Fincorp Limited
2023 Latest Caselaw 11832 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE N.NAGARESH
    THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                        OP (DRT) NO. 6 OF 2021
PETITIONER/APPLICANT:

           GANESHAN PILLAI
           AGED 51 YEARS
           S/O. SHANTHAPPAN PILLAI, VRINDAVAN, VISHNATHUKAVU,
           MKRA 68A, THIRUMULLAVARAM P.O., KOLLAM-691012.
           BY ADV ARUN BABU


RESPONDENTS:

     1     MUTHOOT FINCORP LIMITED
           MUTHOOT CENTRE, PUNNEN ROAD, THIRUVANANTHAPURAM-695034.
     2     AUTHORISED OFFICER,
           MUTHOOT FINCORP LIMITED, MUTHOOT CENTRE, PUNNEN ROAD,
           THIRUVANANTHAPURAM-695034.
           BY ADVS.
           SAJU N. A.
           G.LEKHA(K/1507/2000)
           UMA.G.KRISHNAN(K/973/2004)
           P.J.FLONY(K/313/2007)
           ALEESHA.M.P.(K/1513/2023)


     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION ON
16.11.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP (DRT) NO.6 OF 2021
                                 2




                          JUDGMENT

Dated this the 16th day of November, 2023

Counsel for the petitioner seeks leave to withdraw this

O.P (DRT) with liberty to prosecute the case before the Debt

Recovery Tribunal.

The petitioner is permitted to prosecute his

remedies before the Debt Recovery Tribunal. The O.P (DRT)

is dismissed as withdrawn.

Sd/-

N.NAGARESH JUDGE hmh