Kerala Financial Corporation vs The Syndicate Bank
2024 Latest Caselaw 13352 Ker

Kerala High Court

Kerala Financial Corporation vs The Syndicate Bank on 23 May, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
        THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                       WP(C) NO. 25005 OF 2015
PETITIONER:

            KERALA FINANCIAL CORPORATION
            REPRESENTED BY ITS CHIEF MANAGER, BRANCH
            OFFICE,MALAPPURAM.
            BY ADVS.
            SRI.T.V.GEORGE, SC, KFC
            SRI.M.R.VENUGOPAL, SC, KFC
            DHANYA P.ASHOKAN (SR.)(K/001671/2000)


RESPONDENTS:

    1       THE SYNDICATE BANK
            PERINTHALMANNA BRANCH, REPRESENTED BY ITS BRANCHMANAGER
            - 679322
    2       AKBAR ALI P
            PROPRIETOR, M/S.PARADISE COCONUT DRYING UNIT,KURUVA
            AMSOM, KANJRINJAMBADI DESOM, PERINTHALMANNAMALAPPURAM
            DISTRICT.PIN 679322
            BY ADVS.
            SRI.R.S.KALKURA
            SRI.M.KRISHNAKUMAR



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No. 25005 of 2015
                                     2




                           JUDGMENT

Dated this the 23rd day of May, 2024

Learned counsel for the petitioner submits that the

writ petition is not pressed.

Therefore, the present writ petition is dismissed as

not pressed.

Sd/-

DINESH KUMAR SINGH JUDGE AP