Puthankadavath Naseema vs Union Bank Of India
2024 Latest Caselaw 19041 Ker

Kerala High Court

Puthankadavath Naseema vs Union Bank Of India on 28 June, 2024

Author: Amit Rawal

Bench: Amit Rawal

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
        FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                        WP(C) NO. 6422 OF 2014
AGAINST THE ORDER/JUDGMENT DATED IN CMP NO.501 OF 2014 OF CHIEF
JUDICIAL MAGISTRATE ,THALASSERY


PETITIONER:

           PUTHANKADAVATH NASEEMA
           W/O.K.K.SHUKKOOR, ALQUADIRI, VENGAD P.O.,
           ANKARAKKANDY, KANNUR DISTRICT.

           BY ADV SRI.CIBI THOMAS



RESPONDENTS:

    1      UNION BANK OF INDIA
           THALASSERY BRANCH REP; BY ITS BRANCH MANAGER,
           THALASSERY KANNUR DISTRICT - 670 701.

    2      THE AUTHORISED OFFICER
           UNION BANK OF INDIA, THALASSERY BRANCH,
           SANTHOSH BUILDING, THALASSERY - 670 701.

    3      MS. RAMDEV COTTONS
           KCNK COMPLEX, NEW BUS STAND COMPLEX,
           THALASSERY REP; BY ITS MANAGING PARTNER N.C.ASHOKAN,
           BEENALAYAM, THOTTADA P.O., KIZHUNNA,
           KANNUR DISTRICT - 670 703.

    4      N.C. ASHOKAN
           S/O.LATE C.H.GOPALAN, BEENALAYAM, THOTTADA,
           KIZHUNNA P.O., KANNUR DISTRICT - 670 702.

    5      P. LEELA
           W/O.LATE KARUNAKARAN, KORAMBETH HOUSE,
           MOWANCHERRY P.O., MACHERI,
           KANUR DISTRICT - 670 705.

    6      P. ROJA
           D/O.LATE KARUNAKARAN, RESIDING DO.
 WP(C) NO. 6422 OF 2014
                            2

    7    P. REEJA
         D/O.LATE KARUNAKARAN, RESIDING DO.

    8    P.SHEEJA
         W/O.N.C. ASHOKAN, RESIDING DO.

         BY ADV SRI.A.S.P.KURUP, SC, UBI




     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 28.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 6422 OF 2014
                                3


                          JUDGMENT

Learned counsel for the petitioner submits that there is

no instructions from the client. In this view of the matter, this

writ petition is dismissed as non prosecution.

Sd/-

AMIT RAWAL JUDGE nak WP(C) NO. 6422 OF 2014

APPENDIX OF WP(C) 6422/2014

PETITIONER EXHIBITS

TRUE COPY OF THE NOTICE DATED 09.11.2013 EXHIBIT P1 : ISSUED UNDER SECURITY INTEREST (ENFORCEMENT) RULES 2002

TRUE COPY OF THE ORDER DATED 29.01.2014 EXHIBIT P2 : OF THE CHIEF JUDICIAL MAGISTRATE COURT, THALASSERY

TRUE COPY OF THE NOTICE ISSUED BY THE EXHIBIT P3 :

COMMISSIONER DATED 25.02.2014