Prasanna Kumar.K vs M/S. Indusland Bank Ltd
2023 Latest Caselaw 12626 Ker

Kerala High Court

Prasanna Kumar.K vs M/S. Indusland Bank Ltd on 22 November, 2023

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
 WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023/1ST AGRAHAYANA,
                                   1945
                          CRP NO.338 OF 2023
  AGAINST THE ORDER/JUDGMENT IN EP 92/2017 OF ADDITIONAL
                 DISTRICT COURT(ADHOC II), THRISSUR
REVISION PETITIONER/RESPONDENT NO.2:

               PRASANNA KUMAR.K, AGED 67 YEARS,
               S/O.GOVINDAN NAIR, PROPRIETOR, SMART LOGISTICS,
               BYJU ROAD, KUNNAMKULAM, THRISSUR,
               NOW RESIDING AT KOLAZHI HOUSE, PORKULAM P.O.,
               KUNNAMKULAM, THRISSUR, PIN - 680542.

               BY ADVS.
               P.B.SUBRAMANYAN
               SABU GEORGE
               CHITHIRA VENUGOPAL
               B.ANUSREE
               MEERA P.
               MANU VYASAN PETER
               P.B.KRISHNAN
               DEEPA NOBLE


RESPONDENTS/PETITIONER AND RESPONDENT NO.1:

    1          M/S.INDUSLAND BANK LTD,
               REGISTERED OFFICE AT 116, GN CHETTY ROAD,
               T.NAGAR, CHENNAI - 600017,
               REPRESENTED BY JAYARAJ P.S., S/O.R.S.N.PILLAI,
               AGED 45, EXECUTIVE (LEGAL), ERNAKULAM,
               RAMA BHAVAN, NO.XXVI, NEAR PARUTHELI PALAM,
               TOLL JUNCTION, EDAPPALY, KOCHI, PIN - 682024.

    2          K.RAJENDRAN, AGED 69 YEARS, S/O.GOVINDAN NAIR,
               NOW RESIDING AT VINAYAKA BUILDINGS,
               OPP. AKKARA CLINIC, P.O. AKKIKAVU,
               THRISSUR, PIN - 680519.


        THIS    CIVIL   REVISION    PETITION   HAVING    COME   UP   FOR
ADMISSION       ON   22.11.2023,    THE   COURT   ON    THE   SAME   DAY
DELIVERED THE FOLLOWING:
 CRP No.338 of 2023
                            - 2 -




                          O R D E R

Dated, this the 22nd October, 2023

The petitioner in this Revision Petition filed a

memo stating that the matter has been settled out

of the court by entering into a one time

settlement and that this C.R.P can be closed, in

the light of the said settlement. This submission

of the learned counsel is recorded.

Accordingly, this C.R.P is closed.

Sd/-

C.JAYACHANDRAN, JUDGE

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