Akshara P.S vs State Bank Of India
2025 Latest Caselaw 12636 Ker

Kerala High Court

Akshara P.S vs State Bank Of India on 30 December, 2025

                                                     2025:KER:98895


             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

                                  &

           THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA

     TUESDAY, THE 30TH DAY OF DECEMBER 2025 / 9TH POUSHA, 1947

                         WA NO. 3226 OF 2025

     AGAINST THE JUDGMENT DATED 23.12.2025 IN WP(C) NO.48355 OF

2025 OF HIGH COURT OF KERALA

APPELLANT/PETITIONER:

          AKSHARA P.S
          AGED 43 YEARS
          D/O SADASIVAN, RESIDING AT TC 32/111, MADHAVAPURAM,
          TITANIUM,THIRUVANANTHAPURAM, PIN - 695021
          BY ADV SRI.S.MOHAMMED AL RAFI
RESPONDENT/RESPONDENT:

          STATE BANK OF INDIA
          REPRESENTED BY ITS CHIEF MANAGER / AUTHORIZED OFFICER ,
          STRESSED ASSETS RECOVERY BRANCH, FIRST FLOOR (SARB)
          STATE BANK OF INDIA, LMS COMPOUND, OPPOSITE MUSEUM WEST
          GATE, VIKAS BHAVAN POST, THIRUVANANTHAPURAM, PIN -
          695033
OTHER PRESENT:

          ADV. JITHESH MENON-SC


     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 30.12.2025,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A.No.3226 of 2025
                                 2

                                                   2025:KER:98895




                           JUDGMENT

ZIYAD RAHMAN.A.A,J.

The learned Counsel for the appellant seeks permission

to withdraw this writ appeal without prejudice to his contentions.

Permission granted. Accordingly, this writ appeal is

dismissed as withdrawn.

Sd/-

ZIYAD RAHMAN.A.A, JUDGE

Sd/-

M.B. SNEHALATHA, JUDGE

Mms