Chemmarathil Cashew Company vs Canara Bank
2023 Latest Caselaw 10458 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE K. BABU
     SATURDAY, THE 30TH DAY OF SEPTEMBER 2023 / 8TH ASWINA, 1945
                       WP(C) NO. 32075 OF 2023
PETITIONERS:

     1     M/S CHEMMARATHIL CASHEW COMPANY
           REPRESENTED BY ITS PARTNERS SYAM C. K. AND SAM C. K.,
           SN PURAM, PAVITHRESWARAM P.O., PUTHOOR,
           KOLLAM, PIN - 691524
     2     SYAM C. K.
           S/O. C. K. KUTTAPPAN, AGED 41 YEARS,
           CHEMMARATHIL VEEDU, PAVITHRESWARAM P.O.,
           PUTHOOR, KOLLAM ,, PIN - 691524
     3     SAM C. K.
           S/O. C. K. KUTTAPPAN, AGED 40 YEARS
           CHEMMARATHIL VEEDU, PAVITHRESWARAM P.O.,
           PUTHOOR, KOLLAM, PIN - 691524
     4     MRS.BHAMINI
           W/O. C. K. KUTTAPPAN, AGED 67 YEARS,
           CHEMMARATHIL VEEDU, PAVITHRESWARAM P.O.,
           PUTHOOR, KOLLAM, PIN - 691524
     5     MR.VIJAYABHANU
           S/O. RAGAVAN, AGED 65 YEARS, PABHU NIVAS,
           PAVITHRESWARAM P.O, PUTHOOR, KOLLAM,
           PIN - 691524
     6     MR.PRABHULAL
           S/O. VIJAYABHANU, AGED 34 YEARS, PABHU NIVAS,
           PAVITHRESWARAM P.O, PUTHOOR, KOLLAM,
           PIN - 691524
           BY ADVS.
           B.J.JOHN PRAKASH
           P.PRAMEL
           COLIN ALEX
           SOORAJ M.S.
 W.P.(C) No.32075 of 2023

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RESPONDENT:

            CANARA BANK
            REPRESENTED BY THE CHIEF MANAGER,
            MAIN BRANCH, THAMARAKULAM, KOLLAM,
            PIN - 691006
            ADV.M.GOPIKRISHNAN NAMBIAR - STANDING COUNSEL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.32075 of 2023

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                               K.BABU, J.
                    --------------------------------------
                  W.P.(C). No.32075 of 2023
                   ---------------------------------------
            Dated this the 30th day of September, 2023

                             JUDGMENT

The learned counsel for the petitioners seeks permission to

withdraw the writ petition with liberty to approach the Debts Recovery

Tribunal.

The permission sought for is granted. Accordingly, the Writ

Petition is dismissed as withdrawn.

Sd/-

K.BABU JUDGE SMF