Sri. Baiju R vs State Bank Of India, Represented By ...
2024 Latest Caselaw 10002 Ker

Kerala High Court

Sri. Baiju R vs State Bank Of India, Represented By ... on 5 April, 2024

Author: V.G.Arun

Bench: V.G.Arun

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                   &
                THE HONOURABLE MR.JUSTICE V.G.ARUN
      FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                           WA NO. 441 OF 2024
AGAINST THE JUDGMENT DATED 11.01.2024 IN WP(C) NO.29736 OF 2022 OF
HIGH COURT OF KERALA
APPELLANT(S)/PETITIONER:

          SRI. BAIJU R
          AGED 52 YEARS
          SRI. BAIJU R, CHAVARASHIKOM, PATTATHANAM NAGAR -2,
          KOLLAM - 691 021, PIN - 691021
          BY ADV SRI. BAIJU R(Party-In-Person)


RESPONDENT(S)/RESPONDENT:

          STATE BANK OF INDIA, REPRESENTED BY MANAGER
          RACPC, 1ST FLOOR, RAVI'S ARCADE, NEAR IRON BRIDGE,
          KOLLAM-691 013, PIN - 691013


          ADV. JAWAHAR JOSE FOR SBI


     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 05.04.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA NO. 441 OF 2024
                                 -2-

                           JUDGMENT

V.G.ARUN, J.

By way of the present appeal filed under Section 5 of the Kerala

High Court Act, 1958, the appellant has challenged the judgment

dated 11.01.2024, delivered by the learned Single Judge in the

captioned W.P.(C) No.29736/2022.

2.After arguing for some time, the appellant sought permission

to withdraw the writ appeal with liberty to approach the Debt

Recovery Tribunal and raise all contentions there.

Accordingly, the writ appeal is dismissed as withdrawn,

reserving the appellant's liberty to move the Debt Recovery Tribunal

and raise all contentions before that forum.

Sd/-

A.J.DESAI CHIEF JUSTICE

Sd/-

V.G.ARUN JUDGE uu 05.04.2024 WA NO. 441 OF 2024

PETITIONER ANNEXURES Annexure A1 COPY OF THE OP TICKET NUMBER 24-31188 DATED:26/02/2024 ISSUED BY DISTRICT HOSPITAL KOLLAM Exhibit P5 English translation of Exhibit P5 Annexure A2 COPY OF THE ADVOCATE COMMISSIONER NOTICE REGARDING WILL BE TAKE THE PHYSICAL POSSESSION OF PROPERTY ON THE DATE OF MARCH 15TH 2024 Exhibit R(1)b/2 English translation of Exhibit R(1)b/2