Jayalal.D vs The Authorized Officer/Chief Manager
2024 Latest Caselaw 11980 Ker

Kerala High Court

Jayalal.D vs The Authorized Officer/Chief Manager on 7 May, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE JOHNSON JOHN
     TUESDAY, THE 7TH DAY OF MAY 2024 / 17TH VAISAKHA, 1946
                      WP(C) NO. 16628 OF 2024
PETITIONER:

             JAYALAL.D
             AGED 48 YEARS, S/O.DIVAKARAN,
             'ATHAM', MANAKKADU NAGAR, VADAKKEVILA P.O,
             KOLLAM - 691010 NOW RESIDING AT
             'THIRUVONAM", SANTHI NAGAR 297-A,
             AYATHIL P.O, KOLLAM, PIN - 691021
             BY ADVS.
             S.ABHILASH
             ANJANA KANNATH
             MARIYA JOSE

RESPONDENT:

             THE AUTHORIZED OFFICER/CHIEF MANAGER
             STATE BANK OF INDIA, SARB, LMS COMPOUND, OPP.
             MUSEUM WEST GATE, VIKAS BHAVAN P.O,
             THIRUVANANTHAPURAM, PIN - 695033
             BY ADV.
             SRI.JITHESH MENON - SC



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   07.05.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.16628 of 2024
                                  :2:




                         JOHNSON JOHN, J.
                 =========================
                      W.P.(C) No.16628 of 2024
                ==========================
                  Dated this the 7th day of May, 2024

                             JUDGMENT

The learned counsel for the petitioner represented that a

Memo has been filed to withdraw the writ petition.

Hence this writ petition is dismissed as not pressed.

Sd/-

JOHNSON JOHN JUDGE anm

APPENDIX OF WP(C) 16628/2024

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER IN MC NO.620/2023 ON THE FILE OF THE CHIEF JUDICIAL MAGISTRATE COURT, KOLLAM DATED 26.09.2023 Exhibit P2 A TRUE COPY OF NOTICE DATED 01.11.2023 ISSUED BY THE ADVOCATE COMMISSIONER Exhibit P3 THE COPY OF NOTICE DATED 10.11.2023 ISSUED BY ANOTHER ADVOCATE COMMISSIONER REGARDING TAKING OVER POSSESSION OF ITEM NOS. 4, 5 AND 6 OF THE SCHEDULED PROPERTY Exhibit P4 A TRUE COPY OF THE ONETIME SETTLEMENT OFFER SUBMITTED BY THE PETITIONER ON 22.02.2024 Exhibit P5 A TRUE COPY OF THE LETTER DATED 18.03.2024 ISSUED BY THE RESPONDENT BANK TO THE PETITIONER Exhibit P6 A TRUE COPY OF THE REVISED PROPOSAL FOR ONETIME SETTLEMENT DATED 15.04.2024 Exhibit P7 A TRUE COPY OF THE NOTICE DATED 09.04.2024 ISSUED BY THE ADVOCATE COMMISSIONER TO THE PETITIONER Exhibit P8 A TRUE COPY OF IA NO.1714/2024 IN SA NO.657/2023 ON THE FILE OF HON'BLE DEBT RECOVERY TRIBUNAL DATED 17.4.2024 Exhibit P9 A TRUE COPY OF THE JUDGMENT IN OP(DRT) NO.498/2023 DATED 5.12.2023