Mohamed Ashraf vs The Authorized Officer (Chief Manager)
2024 Latest Caselaw 4721 Ker

Kerala High Court

Mohamed Ashraf vs The Authorized Officer (Chief Manager) on 6 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
  TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                    WP(C) NO. 42638 OF 2023
PETITIONER:

         MOHAMED ASHRAF
         AGED 52 YEARS
         S/O ALI HASSAN KUTTY,
         RESIDING AT ATHAKKA VEETTIL HOUSE,
         BEHIND R.V.HALL, PONNANI.P.O,
         MALAPPURAM DISTRICT, PIN - 679577

         BY ADVS.
         K.R.AVINASH (KUNNATH)
         ABDUL RAOOF PALLIPATH
         E.MOHAMMED SHAFI
         C.H.ABDUL RASAC
         PRAJIT RATNAKARAN
         KRISHNAPRIYA R.


RESPONDENTS:

    1    THE AUTHORIZED OFFICER (CHIEF MANAGER)
         PUNJAB NATIONAL BANK - PONNANI BRANCH,
         CHANTHAPPADI, PONNANI.P.O,
         MALAPPURAM DISTRICT., PIN - 679577
    2    THE AUTHORISED OFFICER (CHIEF MANAGER)
         PUNJAB NATIONAL BANK, PONNANI BRANCH, CHANDAPADI,
         PONNANI PO., MALAPPURAM DISTRICT, PIN - 679597

         BY ADV.
         SRI.SANTHEEP ANKARATH

     THIS WRIT PETITION       (CIVIL) HAVING COME UP     FOR
ADMISSION ON 06.02.2024,      THE COURT ON THE SAME      DAY
DELIVERED THE FOLLOWING:
 WP(C) No.42638 of 2023
                               2




                         JUDGMENT

Dated this the 6th day of February, 2024

Counsel for the petitioner submits that the petitioner may

be permitted to withdraw the writ petition with liberty to

approach the Debts Recovery Tribunal.

Granting such liberty, the writ petition is dismissed as

withdrawn.

Sd/-

N.NAGARESH JUDGE spk