Mahesh Kumar R vs Indian Bank
2024 Latest Caselaw 33571 Ker

Kerala High Court

Mahesh Kumar R vs Indian Bank on 21 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

                                                            2024:KER:87773
OP (DRT) NO. 261 OF 2024

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                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                  THE HONOURABLE MR. JUSTICE D. K. SINGH

     THURSDAY, THE 21ST DAY OF NOVEMBER 2024 / 30TH KARTHIKA, 1946

                         OP (DRT) NO. 261 OF 2024

         AGAINST THE ORDER/JUDGMENT DATED IN SA NO.413 OF 2024 OF DEBT

RECOVERY TRIBUNAL- 2, ERNAKULAM


PETITIONER/S:
            MAHESH KUMAR R,
            AGED 71 YEARS
            S/O RAMAKRISHNA,KUNGUMATHU, KAIRALI NAGAR, K.P. 11/737,
            PADINJATTINKARA,KOTTARAKARA, KOLLAM, PIN - 691506
            BY ADV HARIKUMAR G. (GOPINATHAN NAIR)

RESPONDENT/S:

     1       INDIAN BANK,
             KOTTARAKARA BRANCH, PB NO. 7, KOLLAM- CHENKOTTA
             ROAD,KOTTARAKARA,REPRESENTED BY ITS AUTHORISED OFFICER, PIN
             - 691506
     2       THE AUTHORISED OFFICER,
             INDIAN BANK, KOTTARAKARA BRANCH, PB NO. 7, KOLLAM-
             CHENKOTTA ROAD,KOTTARAKARA, PIN - 691506
     3       MR. SUBIN P,
             S/O PARAYIL SURENDRAN,PANCHAJANYAM, PERINAGANADU P.О.,
             PATHANAMTHITTA, PIN - 691551

             BY ADVS.
             BINOY VASUDEVAN
             R.S.KALKURA
             M.S.KALESH(K/109/1997)
             K.V.RAJESWARI(K/1308/2002)



     THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP FOR ADMISSION ON
21.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                      2024:KER:87773
OP (DRT) NO. 261 OF 2024

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                            JUDGMENT

The Learned counsel for the petitioner seeks permission to

withdraw the writ petition. Permission granted and the present writ

petition is dismissed as withdrawn.

Sd/-

D. K. SINGH JUDGE SJ 2024:KER:87773 OP (DRT) NO. 261 OF 2024

APPENDIX OF OP (DRT) 261/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE NOTICE FOR INTENDED SALE DATED 06.05.2024

Exhibit P2 TRUE COPY OF THE NOTICE DATED 07.05.2024 PUBLISHED IN THE MATHRUBHUMI NEWSPAPER DAILY

Exhibit P3 TRUE COPY OF A VALUATION CERTIFICATE DATED 27.05.2024 BY A GOVERNMENT-APPROVED VALUER SUBMITTED BEFORE THE SUB-REGISTRAR

Exhibit P4 A TRUE COPY OF THE CAVEAT PETITION DATED 31.05.2024 FILED ON BEHALF OF THE 3RD RESPONDENT BEFORE THE HON'BLE DEBTS RECOVERY TRIBUNAL, ERNAKULAM- II

Exhibit P5 A TRUE COPY OF THE SECURITISATION APPLICATION NO. 413 OF 2024 ALONG WITH STAY PETITION WITHOUT ANNEXURES DATED 19.06.2024 FILED BEFORE THE HON'BLE DEBT RECOVERY TRIBUNAL – II, ERNAKULAM

Exhibit P6 A TRUE COPY OF THE ORDER IN IA NO. 2386/2024 IN S.A NO. 413/2024 DATED 03.07.2024 PASSED BY THE HON'BLE DEBT RECOVERY TRIBUNAL – II, ERNAKULAM

RESPONDENT EXHIBITS

Exhibit R3(a) True copy of the Registered Sale Certificate bearing No. 1021 of 2024 dated 30.05.2024

Exhibit R3(b) True copy of the Tax receipt No. KL02040206458/2024 Dated 07.06.2024 issued by the Village office, Kottarakkara

Exhibit R 1 (a) True copy of the statement of accounts of the e-

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