M/S. Smart Offset Printing Press vs Chief Manager & Authorized Officer
2024 Latest Caselaw 8832 Ker

Kerala High Court

M/S. Smart Offset Printing Press vs Chief Manager & Authorized Officer on 27 March, 2024

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
            THE HONOURABLE MR. JUSTICE EASWARAN S.
   WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                    WP(C) NO. 13156 OF 2018


PETITIONER/S:

    1     M/S. SMART OFFSET PRINTING PRESS
          XXIV 590-609, MAMOM, KIZHUVILAM PO,
          ATTINGAL, THIRUVANANTHAPURAM-695104,
          REPRESENTED BY PROPRIETOR SHIBU S.
    2     SHIBU S
          AGED 39 YEARS, S/O SHAMSUDEEN, SHIBU MANZIL,
          ALAMCODE PART, THIRUVANANTHAPURAM-695102.
    3     ANUJA A
          AGED 38 YEARS, W/O MUHAMMED RAFEEK,
          ARAMAM, AYIROOR, VARKALA,
          THIRUVANANTHAPURAM-695141.
    4     MUHAMMED RAFEEK
          AGED 55 YEARS, S/O MUHAMMED KASSIM,
          PARAKKATTIL VEEDU,ALAMCODE PO,
          THIRUVANANTHAPURAM-695102.
    5     SAJITHA
          AGED 46 YEARS, W/O MUHAMMED RAFEEK,
          MELATTINGAL,ALAMOCODE PO, ALAMCODE (PART),
          THIRUVANANTHAPURAM-695102.
          BY ADV M/S. SMART OFFSET PRINTING PRESS(Party-In-
          Person)


RESPONDENT/S:

    1     CHIEF MANAGER & AUTHORIZED OFFICER
          LEGAL AND RECOVERY DEPARTMENT, KARNATAKA BANK
          LTD,REGD. & HEAD OFFICE, P.B.NO. 599, MAHAVEERA
          CIRCLE,KANKANADY, MANGALURU-575002.
 W.P. (C) No.13156 of 2018            2

     2       BRANCH MANAGER
             KARNATAKA BANK LTD, S NO.703/1, 1ST FLOOR,
             MUTUPPA BUILDING, THAKARAPARAMBU ROAD,
             PAZHAVANGADI, THIRUVANANTHAPURAM-695023.
             BY ADVS.
             SMT.K.R.NAYANA NATH
             SRI.P.SHRIHARI


      THIS    WRIT     PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION     ON     27.03.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P. (C) No.13156 of 2018            3




                          EASWARAN S. , J.
                        -------------------------
                    W.P. (C) No.13156 of 2018
                   -----------------------------------
               Dated this the 27th day of March 2024

                              JUDGMENT

There is no appearance for the petitioners who appears as the

party in person.

2. The learned counsel appearing for the respondents submits

that the issue raised in the writ petition has become infructuous.

The above submission is recorded and this writ petition is

dismissed as infructuous.

Sd/-

EASWARAN S. JUDGE

NS

APPENDIX OF WP(C) 13156/2018

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE DEMAND NOTICE DATED 23.02.2018.