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Kerala High Court

A.M.Abhilash vs State Bank Of India on 23 January, 2020

Author: Alexander Thomas

Bench: Alexander Thomas

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

    THURSDAY, THE 23RD DAY OF JANUARY 2020 / 3RD MAGHA, 1941

                      WP(C).No.27951 OF 2019(T)


PETITIONER/S:
       1      A.M.ABHILASH, AGED 40 YEARS
              S/O. J. ARUMANAYAKAM, AKSHARA SADANAM, THOTTINKARA,
              PLAMOOTTUKADA P.O., NEYYATTINKARA TALUK,
              THIRUVANANTHAPURAM DISTRICT - 695 122.

      2         P. JOHNSLY, AGED 62 YEARS
                W/O. J. ARUMANAYAKAM, AKSHARA SADANAM, THOTTINKARA,
                PLAMOOTTUKADA P.O., NEYYATTINKARA TALUK,
                THIRUVANANTHAPURAM DISTRICT - 695 122.

                BY ADVS.
                SRI.ANIL K.NAIR
                SRI.K.R.RAMESH
                SMT.B.SABITHA (DESOM)
                SRI.V.A.SEBASTINE

RESPONDENT/S:

      1         STATE BANK OF INDIA, UDIYANKULANGARA BRANCH,
                AMARAVILA P.O., NEYYATTINKARA TALUK,
                THIRUVANANTHAPURAM DISTRICT - 695 122.

      2         STATE BANK OF INDIA, REGIONAL OFFICE-II, 3RD FLOOR,
                AIKKARA ARBOUR, ELAKOM NAGAR, THYCAUD,
                THIRUVANANTHAPURAM, PIN - 695 104.

      3         STATE BANK OF INDIA, RACPC-2 (RETAIL ASSETS CENTRAL
                PROCESSING CENTRE) 1ST FLOOR, CHANDARASEKARAN NAIR
                STADIUM COMPLEX, PALAYAM, THIRUVANANTHAPURAM, PIN -
                695 033.

OTHER PRESENT:
             SRI.R.S.KALKURA, SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
23.01.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                        ALEXANDER THOMAS, J.
                      ==================
                     W.P.(C).No. 279051 of 2029
                      ==================
              Dated this the 23rd day of January, 2020
                          JUDGMENT

Sri.Anil.K.Nair, learned counsel appearing for the petitioner submits on the basis of the instructions of his party that the petitioner seeks leave of this Court to withdraw this Writ Petition (Civil) and that the matter may be closed accordingly. Recording the abovesaid submission made on behalf of the petitioners, it is ordered that the aforecaptioned Writ Petition (Civil) will stand dismissed as withdrawn.

Sd/-

sdk+                             ALEXANDER THOMAS, JUDGE
                              - : 3 :-


                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1    A TRUE COPY OF THE LOAN SANCTION LETTER DATED

2.8.2007 ISSUED BY THE RESPONDENT TO THE PETITIONERS.

EXHIBIT P2 A TRUE COPY OF THE EQUATED MONTHLY INSTALLMENT REPAYMENT CHART ISSUED BY THE ERSTWHILE STATE BANK OF TRAVANCORE. EXHIBIT P3 A TRUE COPY FO LETTER NO.RBO2/TVM/6/18- 19/135/42 DATED 16.7.08 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P4 A TRUE COPY OF LETTER NO.RBOT/TVM/6/18- 19/135/42 DATED 16.7.18 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P5 A TRUE COPY OF LETTER NO.RBOII/TVM/18-19/14 DATED 10.10.2018 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P6 TRUE COPY OF LETTER NO.AGM/RACPC II/19-20 DATED 3.4.09 ISSUED BY 3RD RESPONDENT. EXHIBIT P7 A TRUE COPY OF LETTER NO.RBOII/TVM/18- 19/94/237 DATED 10.10.2018 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P8 A TRUE COPY OF LETTER NO.OBO(T)NO.6818/2018- 19 DATED 17.4.2019 ISSUED BY THE OFFICE OF THE BANKING OMBUDSMAN.

EXHIBIT P9 A TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER UNDER THE RTI ACT DATED 24.8.2019. EXHIBIT P10 A TRUE COPY OF THE REPRESENTATION DATED 28.7.2019 FOR ONE TIME SETTLEMENT SUBMITTED BY THE PETITIONER TO THE IST RESPONDENT.