Beevi V.C vs The State Bank Of India
2024 Latest Caselaw 33099 Ker

Kerala High Court

Beevi V.C vs The State Bank Of India on 14 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

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WP(C)No. 26935 OF 2024
                                              2024:KER:85896

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MR. JUSTICE D. K. SINGH

  THURSDAY, THE 14TH DAY OF NOVEMBER 2024/23RD KARTHIKA,

                            1946

                 WP(C) NO. 26935 OF 2024

PETITIONERS:

    1    BEEVI V. C,
         AGED 67 YEARS, W/O LATE P.V MAMMU,
         'FEBIN HOUSE' J.T ROAD, VADAKARA,
         KOZHIKODE DISTRICT, PIN - 673101.

    2    NAJMA M.P,
         AGED 38 YEARS, W/O FENVER V C,
         'CRESCENT HOUSE' MADAPPALLY COLLEGE P.O.,
         VADAKARA,KOZHIKODE DISTRICT, PIN - 673102.


         BY ADVS.
         S.SHANAVAS KHAN
         S.INDU
         KALA G.NAMBIAR



RESPONDENTS:

    1    THE STATE BANK OF INDIA,
         SME KOYILANDY BRANCH, P.B. NO.14,
         NIYAZ BUILDING, MAIN ROAD, KOYILANDY,
         KOZHIKODE, PIN - 673305,
         REPRESENTED BY ITS MANAGER.

    2    THE CHIEF MANAGER/ AUTHORISED OFFICER,
         THE STATE BANK OF INDIA, SME KOYILANDY BRANCH,
         P.B. NO.14, NIYAZ BUILDING, MAIN ROAD,
         KOYILANDY, KOZHIKODE, PIN - 673305.
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WP(C)No. 26935 OF 2024
                                             2024:KER:85896

    3    THE CHIEF MANAGER,
         STATE BANK OF INDIA,
         STRESSED ASSETS RECOVERY BRANCH - II(SARB-II),
         R.S BUILDING, M.G.ROAD, ERNAKULAM, PIN - 682011.


         BY ADVS.
         JAWAHAR JOSE - SC
         CISSY MATHEWS
         SAFEER BAWA A.S.
         ANGEL ROSE

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.11.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C)No. 26935 OF 2024
                                                    2024:KER:85896

                        D. K. SINGH, J.
                       --------------------------
                   W.P.(C) No. 26935 of 2024
                         -------------------------
            Dated this the 14th day of November, 2024

                           JUDGMENT

1. The learned Counsel for the petitioners submits that the writ

petition has been rendered infructuous.

2. In view of the aforesaid submission of the learned Counsel for

the petitioners, the writ petition is dismissed as infructuous.

Interim Order, if any, stands vacated.

Sd/-

D. K. SINGH JUDGE Svn

WP(C)No. 26935 OF 2024 2024:KER:85896

APPENDIX OF WP(C) 26935/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE 13(2) NOTICE UNDER SARFAESI ACT DATED 04/01/2024 ISSUED BY THE 2ND RESPONDENT TO ONE SMT.FEBITHA, WHO IS THE DAUGHTER OF FIRST PETITIONER

EXHIBIT P2 TRUE COPY OF THE COMMUNICATION DATED 25/04/2024 ISSUED BY THE THIRD RESPONDENT TO THE PETITIONERS AND OTHER LEGAL HEIRS

EXHIBIT P3 TRUE COPY OF STATEMENT OF ACCOUNTS FOR THE PERIOD FROM 10/06/2020 TO 23/05/2024 IN RESPECT OF TERM LOAN A/C NO.39395538234

EXHIBIT P4 TRUE COPY OF STATEMENT OF ACCOUNTS FOR THE PERIOD FROM 06/11/2021 TO 23/05/2024 IN RESPECT OF TERM LOAN A/C NO.40560140178

EXHIBIT P5 TRUE COPY OF STATEMENT OF ACCOUNTS FOR THE PERIOD FROM 01/04/2021 TO 22/05/2024 IN RESPECT OF CASH CREDIT A/C NO.37256921380

EXHIBIT P6 TRUE COPY OF STATEMENT OF ACCOUNTS FOR THE PERIOD FROM 01/04/2021 TO 22/05/2024 IN RESPECT OF CASH CREDIT A/C NO. 39641006754