Reena Muraleedharan vs State Bank Of India
2024 Latest Caselaw 6060 Ker

Kerala High Court

Reena Muraleedharan vs State Bank Of India on 23 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
 FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                      WP(C) NO. 1939 OF 2024
PETITIONERS:

    1     REENA MURALEEDHARAN
          AGED 62 YEARS, W/O.LATE MURALEEDHARAN,
          VALIYAPARAMBIL HOUSE, PULLUT P.O.
          KODUNGALLUR, THRISSUR - 680663.

    2     MRS.SEETHAL
          AGED 34 YEARS, D/O.LATE MURALEEDHARAN,
          VALIYAPARAMBIL HOUSE,PULLUT P.O.
          KODUNGALLUR, THRISSUR - 680663.

    3     MS. MAMTHA LAKSHMI
          AGED 39 YEARS, D/O.LATE MURALEEDHARAN,
          VALIYAPARAMBIL HOUSE,PULLUT P.O.
          KODUNGALLUR, THRISSUR - 680663.

          BY ADVS.
          SANTHOSH P.PODUVAL
          R.RAJITHA
          CHITHRA S.BABU

RESPONDENTS:

    1     STATE BANK OF INDIA
          ASSET RECOVERY MANAGEMENT BRACH,
          40/947,. 1ST FLOOR, R.S.BUILDING,
          NEAR METRO PILLAR NO.697,
          OPP: MAHARAJA'S COLLEGE GROUND,
          M.G.ROAD, . ERNAKULAM - 682011
          REPRESENTED BY THE BRANCH MANAGER.

    2     THE CHIEF MANAGER AND AUTHORIZED OFFICER
          STATE BANK OF INDIA, ASSET RECOVERY MANAGEMENT
          BRACH, , 40/947, 1ST FLOOR, R.S.BUILDING,
          NEAR METRO PILLAR NO.697,
          OPP: MAHARAJA'S COLLEGE GROUND,
          M.G.ROAD, . ERNAKULAM - 682011.

          BY ADV JAYESH MOHANKUMAR K
 W.P.(C) No.1939 of 2024

                          :2:


     THIS WRIT PETITION (CIVIL) HAVING COME UP   FOR
ADMISSION ON 23.02.2024, THE COURT ON THE SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.1939 of 2024

                              :3:




                      JUDGMENT

Dated this the 23rd day of February, 2024

Counsel for the petitioners submits that the petitioners

do not want to prosecute the writ petition.

The writ petition is therefore dismissed as not pressed.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF WP(C) 1939/2024

PETITIONER EXHIBITS Exhibit -P1 A COPY OF STATEMENT OF ACCOUNTS CONCERNING THE LOAN ACCOUNT IN THE NAME OF MR.MURALLEDHARAN Exhibit -P2 A NOTICE DATED 28/12/22 ISSUED BY THE 1ST RESPONDENT