Santhosh Thomas vs The Authorised Officer
2024 Latest Caselaw 11874 Ker

Kerala High Court

Santhosh Thomas vs The Authorised Officer on 3 May, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE G.GIRISH
     FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                      OP (DRT) NO. 168 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN SA NO.586 OF 2024 OF DEBT
RECOVERY TRIBUNAL, ERNAKULAM
PETITIONER(S)/APPELLANT:

            SANTHOSH THOMAS
            AGED 54 YEARS
            KALLUMKAL HOUSE, CHIRAMKADAVU PANATHUR P.O
            VELLARIKUNDU TALUK KASARAGOD, PIN - 671532
            BY ADVS.
            AJEESH S.BRITE
            FRANCIS ASSISI
            ARUNDHATHI J. NAIR


RESPONDENT(S)/DEFENDANTS:

            THE AUTHORISED OFFICER
            KERALA STATE CO OPERATIVE BANK LTD REGIONAL OFFICER
            KANNUR NEAR HEAD POST OFFICE KANNUR P.O, KANNUR
            DISTRICT, PIN - 670001
            BY ADV M.SASINDRAN


     THIS   OP   (DEBT   RECOVERY   TRIBUNAL)   HAVING   COME   UP   FOR
ADMISSION ON 03.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                       G.GIRISH, J.
                                     -------------------
                              OP(DRT) No.168 of 2024
                              --------------------------------
                        Dated this the 3rd day of May, 2024
                       -----------------------------------------------
                                     JUDGEMENT

Learned counsel for the petitioner submitted that a memo is being filed for

withdrawing this OP. Permission granted.

Accordingly, this OP is closed as withdrawn.

Sd/-

G.GIRISH, JUDGE

mus APPENDIX OF OP (DRT) 168/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE RESPONDENT UNDER SECTION 13 (2)OF SARFAESI ACT 2002 ON 24.08.2023 Exhibit P2 TRUE ENGLISH TRANSLATION OF EXHIBIT P1 DATED 24.08.2023 Exhibit P3 TRUE COPY OF THE PETITION FILED BY THE RESPONDENT IN CMP NO.651/2024 BEFORE THE HON'BLE CHIEF JUDICIAL MAGISTRATE COURT AT KASARAGOD DATED12.02.2024 Exhibit P4 TRUE COPY OF THE AFFIDAVIT FILED BY THE RESPONDENT BEFORE THE HON'BLE CHIEF JUDICIAL MAGISTRATE COURT AT KASARAGOD IN

Exhibit P5 TRUE COPY OF THE ORDER ISSUED BY THE LEARNED CHIEF JUDICIAL MAGISTRATE AT KASARAGOD IN CMP. NO.651/2024 DATED 17.02.2024 Exhibit P6 TRUE COPY OF THE S.A DAIRY NO.586/2024 WITHOUT ANNEXURES IN S.A DAIRY NO.586/2024 FILED BY THE PETITIONER BEFORE THE DEBT RECOVERY TRIBUNAL I AT ERNAKULAM DATED 23.03.2024 Exhibit P7 TRUE COPY OF THE STAY PETITION FILED BY THE PETITIONER BEFORE THE DEBT RECOVERY TRIBUNAL I AT ERNAKULAM DATED 23.03.2024