Lakshmikutty K.V vs Syndicate Bank
2024 Latest Caselaw 12966 Ker

Kerala High Court

Lakshmikutty K.V vs Syndicate Bank on 22 May, 2024

Author: P Gopinath

Bench: P Gopinath

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE GOPINATH P.
     WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
                      WP(C) NO. 35870 OF 2018
PETITIONER:

          LAKSHMIKUTTY K.V.,
          AGED 67 YEARS,
          W/O HARISHANKAR POCKYARATH, AMRUTAM, TALAP, CIVIL
          STATION PO, KANNUR CIVIL STATION, KANNUR - 670 002.

          BY ADVS.
          P.R.SREEJITH
          SMT.MAYA CHANDRAN
          SRI.AADITYA NAIR
          SRI.K.B.SAJEESH
          SRI.M.PROMODH KUMAR



RESPONDENT:

          SYNDICATE BANK,
          MATHAMANGALAM BRANCH,REP. BY ITS ASSISTANT
          MANAGER,MATHAMANGALAM ,KANNUR DISTRICT - 570 306.

          BY ADV SRI.R.S.KALKURA




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 35870 OF 2018
                                  2

                            JUDGMENT

The learned counsel appearing for the petitioner and the

learned counsel appearing for the respondent Bank would submit

that the loan account in question has been settled.

Therefore, no further orders are necessary in the writ

petition. The writ petition is accordingly closed.

Sd/-

GOPINATH P. JUDGE DK WP(C) NO. 35870 OF 2018

APPENDIX OF WP(C) 35870/2018

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE DEMAND NOTICE DATED 15.09.2008 OF THE RESPONDENT.