Kerala High Court
Sebastian Joseph vs The South Indian Bank Ltd on 7 December, 2015
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
MONDAY,THE 7TH DAY OF DECEMBER 2015/16TH AGRAHAYANA, 1937
OP (DRT).No. 153 of 2015 (O)
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SA 402/2015 OF DEBT RECOVERY TRIBUNAL, ERNAKULAM
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PETITIONER(S):
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SEBASTIAN JOSEPH,
S/O.ANTONY JOSEPH,
RESIDING AT 31/123, CHAKKALAKKAL HOUSE,
JUNIOR JANATHA ROAD, VYTTILA,
KOCHI - 682 019.
BY ADV. SMT.E.V.MOLY
RESPONDENT(S):
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THE SOUTH INDIAN BANK LTD.,
REGIONAL OFFICE, ERNAKULAM,
SIB BUILDING, INFOPARK ROAD,
RAJAGIRI VALLEY P.O., KAKKANAD,
KOCHI - 682 039,
REP. BY ITS AUTHORIZED OFFICER
BY ADV. SRI.GEORGE VARGHESE, SC
THIS OP (DEBT RECOVERY TRIBUNAL) HAVING COME UP
FOR ADMISSION ON 07-12-2015, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
msv/
OP (DRT).No. 153 of 2015 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS:
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EXT.P1: TRUE COPY OF THE POSSESSION NOTICE DTD.22.11.2014.
EXT.P2: TRUE COPY OF THE JUDGMENT IN WPC 33372/2014.
EXT.P3: TRUE COPY OF THE NOTICE DTD.19.9.2015 BY THE ADVOCATE
COMMISSIONER.
EXT.P4: TRUE COPY OF THE ORDER DTD.14.10.2015 IN SA.402/2015.
RESPONDENT(S)' EXHIBITS:
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NIL
//TRUE COPY//
P.S.TO JUDGE
Msv/
A.K.JAYASANKARAN NAMBIAR, J.
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O.P.(DRT).No.153 of 2015
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Dated this the 7th day of December, 2015
J U D G M E N T
Counsel for the petitioner seeks permission to withdraw the O.P.(DRT). Permission is granted. The O.P.(DRT) is dismissed as withdrawn.
A.K.JAYASANKARAN NAMBIAR JUDGE mns/07.12.15