Shiju George vs Yes Bank Kottayam Branch
2024 Latest Caselaw 14525 Ker

Kerala High Court

Shiju George vs Yes Bank Kottayam Branch on 31 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                      WP(C) NO. 24665 OF 2022
PETITIONER:

         SHIJU GEORGE
         AGED 45 YEARS
         S/O. GEORGE, PATHODATHIL HOUSE, MALLAPPALLY EAST
         DESOM, MALLAPPILLY TALUK, PATHANAMTHITTA DISTRICT,
         PIN - 689654
         BY ADV NAVANEETH.N.NATH


RESPONDENTS:

    1    YES BANK KOTTAYAM BRANCH
         REPRESENTED BY MANAGER, GROUND FLOOR, STEELITE
         BUILDING, K.K.ROAD, KOTTAYAM P.O., KOTTAYAM TALUK,
         KOTTAYAM DISTRICT, PIN - 686002.
    2    YES BANK
         REPRESENTED BY AUTHORISED OFFICER, YES BANK TOWER,
         ONE INTERNATIONAL CENTRE, TOWER II, 15TH FLOOR,
         SENAPATI BAPAT MARG, ELPHINSTONE WEST, MUMBAI,
         MAHARASHTRA, PIN - 400013.
         BY ADVS.
         P.PAULOCHAN ANTONY P
         SREEJITH K.(K/380/2005)



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.24665/2022
                                ..2..



                DEVAN RAMACHANDRAN, J.
            =========================
                 W.P.(C)No.24665 of 2022
           ==========================
            Dated this the 31st day of May, 2024

                           JUDGMENT

When this matter was called today, learned Standing

Counsel for the respondents, Sri.P.Paulochan Antony, submitted

that his client has no role to play because, they have assigned

the secured asset in favour of an Asset Reconstruction

Company by name JC Flowers, Asset Reconstruction Private

Limited, 12th Floor, Crompton Greaves House, Dr.Annie Basant

Road, Worli, Mumbai, Pin.400030.

2. The learned counsel for the petitioner, Sri.Navneeth

N.Nath, at this time requested that this writ petition be allowed

to be withdrawn, so that his client can file a fresh one arraying

the afore ARC also.

In the afore circumstances, this writ petition is dismissed

as having been withdrawn with the afore requested liberty

being reserved to the petitioner, for which purpose all rival

contentions are left undecided.

Sd/-

DEVAN RAMACHANDRAN, JUDGE ACR

..3..

APPENDIX OF WP(C) 24665/2022

PETITIONER EXHIBITS Exhibit-P1 A TRUE COPY OF CERTIFICATE OF REGISTRATION OF KL-07-BU-22 ISSUED FROM MALLAPPILLY SRTO DATED 27/3/2012 Exhibit-P2 A TRUE COPY OF LOAN RECALL NOTICE ISSUED BY THE 2ND RESPONDENT DATED 13/11/2020