Kerala High Court
Abdul Hakeem K.P vs State Bank Of India on 16 August, 2017
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
WEDNESDAY, THE 16TH DAY OF AUGUST 2017/25TH SRAVANA, 1939
WP(C).No. 24753 of 2017 (T)
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PETITIONER :
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ABDUL HAKEEM K.P.
AGED 43 YEARS, S/O.KUNHIMUHAMMED,
KOLAKKADAN HOUSE,NANNAMBRA,
CHERUMUKK P.O., TIRURANGADI,
MALAPPURAM DISTRICT, PIN CODE-676306.
BY ADVS.SRI.J.R.PREM NAVAZ
SRI.P.T.SHEEJISH
RESPONDENTS :
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1. STATE BANK OF INDIA
REPRESENTED BY GENERAL MANAGER,
REGIONAL BUSINESS OFFICE,
NEAR PASSPORT OFFICE,
ERANHIPALAM, KOZHIKODE, KERALA-673006.
2. AUTHORISED OFFICER, UNDER SARFAESI ACT
STATE BANK OF INDIA, REGIONAL BUSINESS OFFICE,
NEAR PASSPORT OFFICE, ERANHIPALAM, KOZHIKODE,
KERALA-673006.
R1 & R2 BY ADV. SRI.VIJU ABRAHAM
BY SMT. BINDUMOL JOSEPH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16-08-2017, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
bp
A.K.JAYASANKARAN NAMBIAR, J.
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W.P.(C) No.24753 of 2017
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Dated this the 16th day of August 2017
JUDGMENT
The learned counsel for the petitioner submits that the petitioner is not interested in pursuing the writ petition.
Accordingly, the writ petition is dismissed as not pressed.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE sd // True Copy // P.A. to Judge