Kerala High Court
M H Nasreen vs Karnataka Bank on 24 November, 2025
2025:KER:90307
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
MONDAY, THE 24TH DAY OF NOVEMBER 2025 / 3RD AGRAHAYANA,
1947
WP(C) NO. 27813 OF 2025
PETITIONER:
M H NASREEN
AGED 24 YEARS
D/O: MOHAMMED HANEEF,
SONKAL HOUSE,
UPPALA,
KASARAGOD,
KERALA,
PIN - 671322
BY ADVS.
SHRI.SADIQALI. M
SHRI.MUHAMMAD SABIK
SHRI.MOHAMED SHAFI M.
RESPONDENTS:
1 KARNATAKA BANK
REPRESENTED BY ITS MANAGER,
MANGALPADY BRANCH,
VAIDYAR COMPLEX,
KAIKAMBA JUNCTION,
UPPALA POST,
MANGALPADY,
2025:KER:90307
WP(C) No.27813 OF 2025
2
KASARAGOD DISTRICT,
KERALA,
PIN - 671322
2 STATION HOUSE OFFIVER
ADYAR POLICE STATION 56,
LB ROAD,
THEOSOPHICAL SOCIETY,
ADYAR,
CHENNAI,
TAMIL NADU,
PIN - 600020
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.11.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2025:KER:90307
WP(C) No.27813 OF 2025
3
JUDGMENT
1. On 26/08/2025, when the matter was taken up, the learned counsel for the petitioner submitted that steps have been taken. This Court directed the Registry to verify the same, making it clear that in case the petitioner fails to take steps or the process received is defective, Registry to post the matter again.
2. The Registry has reported that the petitioner has not taken steps against the 1st respondent.
3. Accordingly, this Writ Petition is dismissed for default.
Sd/-
M.A.ABDUL HAKHIM JUDGE sms