Citation : 2024 Latest Caselaw 14062 Ker
Judgement Date : 28 May, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
WP(C) NO. 3464 OF 2024
PETITIONER:
ABDUL ASHRAF,
AGED 49 YEARS,
S/O MUHAMMAD, VADAKKEKKARA HOUSE,
VATTAPADAM, VAZHIKADAVU P.O.,
MALAPPURAM DISTRICT, PIN - 679333
BY ADVS.
R.SURAJ KUMAR
SUNIL J.CHAKKALACKAL
N.G.SINDHU
SUNITHA G.
ANJANA R.S.
RESPONDENTS:
1 NILAMBUR CO-OPERATIVE URBAN BANK LTD.,
REPRESENTED BY ITS CHAIRMAN,
NO.F1043 NILAMBUR P.O,
MALAPPURAM DISTRICT, PIN - 676542
2 THE AUTHORIZED OFFICER,
NILAMBUR CO-OPERATIVE URBAN BANK
LTD.NO.F1043 NILAMBUR P.O.,
MALAPPURAM DISTRICT, PIN - 676542
3 THE BRANCH MANAGER,
NILAMBUR CO-OPERATIVE URBAN BANK
LTD.NO.F1043, VAZHIKADAVU P.O,
MALAPPURAM DISTRICT, PIN - 679333
BY ADVS.
RAMESH BABU T
C.K.SREEJITH(K/2048/1999)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C) No.3464/2024
:2:
JUDGMENT
Dated this the 28th day of May, 2024
The learned counsel for the petitioner submits
that the dispute has been settled between the parties and
the petitioner does not want to prosecute the writ petition.
Accordingly, the writ petition is disposed of
recording the above submission.
Sd/-
N. NAGARESH JUDGE SR
APPENDIX OF WP(C) 3464/2024
PETITIONER'S EXHIBITS:
Exhibit P1 TRUE COPY OF THE DEMAND NOTICE DATED 20.12.2022 Exhibit P2 TRUE COPY OF NOTICE OF POSSESSION DATED 15.03.2023 ISSUED BY THE 3RD RESPONDENT Exhibit P3 TRUE COPY OF THE STATEMENT OF ACCOUNT Exhibit P4 TRUE COPY OF THE REPRESENTATION TO THE 2ND RESPONDENT DATED 27.03.2023 Exhibit P5 TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER ON 26/12/2023 Exhibit P6 TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 20/01/2024.
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