Shaji Tom vs Kerala Bank
2024 Latest Caselaw 14674 Ker

Kerala High Court

Shaji Tom vs Kerala Bank on 31 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE N.NAGARESH
         FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                        WP(C) NO. 6389 OF 2024
PETITIONERS:

     1      SHAJI TOM
            AGED 54 YEARS
            S/O TOMAS, VELLAPPAT HOUSE,
            KIZHAPRAYAR P.O. VIA BHARANGANAM,
            KOTTAYAM DISTRICT, PIN - 686578
     2      MARIAMMA SHAJI
            AGED 50 YEARS
            W/O SHAJI TOM, VELLAPATTU HOUSE,
            KIZHAPRAYAR P.O. VIA BHARANGANAM,
            KOTTAYAM DISTRICT, PIN - 686578

            BY ADVS.
            C.J.JOY
            VALSAMMA KURIAN JOSE


RESPONDENTS:

     1      KERALA BANK
            (KERALA STATE CO-OP BANK LTD, KOTTAYAM,
            REGIONAL OFFICE , P.B. NO.140,
            CENTRAL JUNCTION, KOTTAYAM P.O.
            REPRESENTED BY ITS AUTHORIZED OFFICER
            UNDER THE SARFAESI ACT', PIN - 686001
     2      THE MANAGER
            KERALA BANK (KERALA STATE CO-OPERATIVE BANK LTD)
            PALA MAIN BRANCH,
            PALA P.O., PIN - 686575

            SRI.ATHUL SHAJI-R1 & R2

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.6389 Of 2024
                                   2




                           JUDGMENT

Dated this the 31st day of May, 2024

Counsel for the petitioners submits that the writ petition

has become infructuous due to subsequent events.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

N.NAGARESH JUDGE hmh