Kerala High Court
M/S. Koottanad Educational Society vs Central Bank Of India on 11 July, 2024
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
THURSDAY, THE 11TH DAY OF JULY 2024 / 20TH ASHADHA, 1946
WP(C) NO. 15844 OF 2024
PETITIONER:
M/S. KOOTTANAD EDUCATIONAL SOCIETY
PERINGODE P.O., KOOTTANAD, PALAKKAD DISTRICT
REPRESENTED BY ITS PRESIDENT MILTON KURUVILA, PIN -
679535
BY ADVS.
K.T.SHYAMKUMAR
HARISH R. MENON
K.N.ABHA
A.G.PRASANTH
RESPONDENTS:
1 CENTRAL BANK OF INDIA
PALAKKAD BRANCH, 11/41-17, MA COMPLEX, 1ST FLOOR
T.B. ROAD, PALAKKAD., PIN - 678014
2 THE RECOVERY OFFICER
DEBTS RECOVERY TRIBUNAL - 1, 5TH FLOOR, KHSB
BUILDING, PANAMPILLY NAGAR, KOCHI., PIN - 682036
3 M/S. SHALOM MICRO FINANCE LTD
HAVING ITS CORPORATE OFFICE AT SHALOM BHAVAN,
BUILDING NO: 59, DEVI NAGAR, NURANI, PALAKKAD.
REPRESENTED BY ITS MANAGING DIRECTOR JAYSON JOY
M.J, PIN - 678004
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.07.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 15844 OF 2024
2
JUDGMENT
The learned counsel for the petitioner submits that the writ petition may be dismissed as withdrawn. The submission is recorded.
Therefore, this Writ Petition is dismissed as withdrawn.
Sd/-DINESH KUMAR SINGH, JUDGE lsn