Manikandan K vs State Bank Of India
2024 Latest Caselaw 30162 Ker

Kerala High Court

Manikandan K vs State Bank Of India on 24 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 37380 OF 2024




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                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT

                            THE HONOURABLE MR. JUSTICE D. K. SINGH

                THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                                    WP(C) NO. 37380 OF 2024


PETITIONER/S:

                MANIKANDAN K
                AGED 48 YEARS
                S/O NARAYANAN ,KEERITHODIYIL HOUSE KIZHAYUR P.O, PATTAMBI (PO) PALAKKAD
                DISTRICT, KERALA STATE, PIN - 679303


                BY ADVS.
                SHINTO THOMAS
                NAVANEETH.N.NATH
                ABHIRAMI S.




RESPONDENT/S:

       1        STATE BANK OF INDIA
                PATTAMBI BRANCH, PATTAMBI, PALAKKAD DISTRICT, REPRESENTED BY ITS CHIEF
                MANAGER, PIN - 679303

       2        ASSISTANT GENERAL MANAGER
                STATE BANK OF INDIA ASSET RECOVERY MANAGEMENT BRANCH, ERNAKULAM-RS
                BUILDING, MG ROAD, BRANCH CODE -70683, PIN - 682011

       3        THE BRANCH MANAGER
                KSFE, ERNAKULAM SOUTH BRANCH, RAM MEENA BUILDING GROUND FLOOR,
                BUILDING NO 62/1550, NEAR VALANJAMBALAM TEMPLE, ERNAKULAM SOUTH POST,
                PIN - 682016
 WP(C) NO. 37380 OF 2024




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OTHER PRESENT:

               SRI. JAYESH MOHAN KUMAR K.-SC


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.10.2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 37380 OF 2024




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                                 JUDGMENT

The learned Counsel for the petitioner submits that the petitioner

would like to withdraw the writ petition.

Recording the said submission, the writ petition is dismissed as

withdrawn.

Sd/-

D. K. SINGH JUDGE jjj WP(C) NO. 37380 OF 2024

2024:KER:79202

APPENDIX OF WP(C) 37380/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE NOTICE SENT BY THE ADVOCATE COMMISSIONER TO THE PETITIONER, DATED 02.03.2023

Exhibit P2 THE TRUE COPY OF THE JUDGMENT IN WPC NO. 24619 OF 2023 DATED 26.07.2023

Exhibit P3 THE TRUE COPY OF THE JUDGMENT IN WRIT APPEAL NO1384/2023 DATED 31.10.2023

Exhibit P4 THE TRUE COPY OF THE JUDGEMENT IN WPC NO 37694 OF 2023 DATED 30.11.2023

Exhibit P5 THE TRUE COPY OF THE LETTER ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER DATED 13.10.2022

Exhibit P6 THE LETTER ISSUED BY THE 3RD RESPONDENT REVEALING THE STATUS OF THE CHIT-DATED 30.05.2024

Exhibit P7 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 19.06.2024