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P.M.Sandeep vs The Chief Manager (Authorized Officer)
2024 Latest Caselaw 33668 Ker

Citation : 2024 Latest Caselaw 33668 Ker
Judgement Date : 21 November, 2024

Kerala High Court

P.M.Sandeep vs The Chief Manager (Authorized Officer) on 21 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

                                                                2024:KER:87761

WP(C) NO. 39821 OF 2024

                                         1
                   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

                           WP(C) NO. 39821 OF 2024


PETITIONER/S:

            P.M.SANDEEP,
            AGED 48 YEARS
            S/O P.G.MANIYAPPAN, (PROPRIETOR M/S V2 MOTORS),
            PAREIPEEDIKAYIL HOUSE, ITHITHANAM. P.O., CHANGANASSERY,
            KOTTAYM DISTRICT, PIN - 686535


            BY ADV PRASAD CHANDRAN


RESPONDENT/S:

     1      THE CHIEF MANAGER (AUTHORIZED OFFICER) ,
            BANK OF BARODA , REGIONAL OFFICE, ROSARB, ERNAKULAM 1ST
            FLOOR, PALLIMUKU, M.G.ROAD ERNAKULAM DISTRICT, PIN - 682015

     2      THE BRANCH MANAGER,
            BANK OF BARODA, KODIMATHA, OLD M.C ROAD ,KOTTAYAM DISTRICT,
            PIN - 686039


            BY ADV ROJO JOSEPH


     THIS   WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
21.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                     2024:KER:87761

WP(C) NO. 39821 OF 2024

                                      2


                            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petition is dismissed as withdrawn.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:87761

WP(C) NO. 39821 OF 2024

APPENDIX OF WP(C) 39821/2024

PETITIONER EXHIBITS

Exhibit-P1. A TRUE COPY OF THE PASS BOOK OF THE PETITIONER

Exhibit-P2. A TRUE COPY OF THE REQUEST FOR SETTLEMENT OF THE LOAN ISSUED TO THE 1ST RESPONDENT DATED 22/06.2023

Exhibit-P3. A TRUE COPY OF THE NOTICE ISSUED UNDER RULE 6(2) AND 8 (6) SARFAESI ACT ISSUED BY THE 1ST RESPONDENT OF SALE TO BE CONDUCTED ON 13/11/2024

 
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