Kerala High Court
K. Anil Kumar vs The Kottayam Co-Operative Urban Bank ... on 15 January, 2025
Author: K. Babu
Bench: K. Babu
2025:KER:2781
W.P (C) No.13453 of 2022
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE K. BABU
WEDNESDAY, THE 15TH DAY OF JANUARY 2025 / 25TH POUSHA, 1946
WP(C) NO. 13453 OF 2022
PETITIONER:
K. ANIL KUMAR,
AGED 42 YEARS,
S/O KUMARAN, KUNNATHUPARAMBIL,
MANNANAM- P.O, ATHIRAMPUZHA VILLAGE,
KOTTAYAM, PIN - 686561
BY ADVS.
E.N.VISHNU NAMBOODIRI
NARAYANAN P POTTY
M.K.SASEENDRAN (MELEL)
RESPONDENTS:
1 THE KOTTAYAM CO-OPERATIVE URBAN BANK LTD
NO. 421, KOTTAYAM, 686 001,
REPRESENTED BY ITS AUTHORIZED OFFICER
2 RAJAN K,
AGED 62 YEARS,
S/O KUMARAN, KUNNATHUPARAMBIL,
MANNANAM- P.O,
ATHIRAMPUZHA VILLAGE,
KOTTAYAM, PIN - 686561
2025:KER:2781
W.P (C) No.13453 of 2022
2
BY ADVS.
JAYARAMAN S.
SRI.SURIN GEORGE IYPE,SC,CO.URB.BANK,KT
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 15.01.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:2781
W.P (C) No.13453 of 2022
3
K.BABU, J.
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W.P (C) No.13453 of 2022
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Dated this the 15th day of January, 2025
JUDGMENT
After hearing the parties for some time, the learned counsel for the petitioner sought permission to withdraw the Writ Petition.
2. The permission sought for is granted.
The Writ Petition (Civil) is dismissed as withdrawn.
Sd/-
K.BABU, JUDGE KAS 2025:KER:2781 W.P (C) No.13453 of 2022 4 APPENDIX OF WP(C) 13453/2022 PETITIONER EXHIBITS Exhibit1 TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENT BANK UNDER SECTION 13(2) OF THE SARFAESI ACT, 2002, DATED 5-5-2015 Exhibit2 TRUE COPY OF THE LETTER ISSUED BY THE RESPONDENT BANK DATED 25-3-2022 Exhibit3 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT BANK REGARDING CLOSURE OF THE LOAN ACCOUNT, DATED 25-3-2022 Exhibit4 TRUE COPY OF THE DRAFT UNSIGNED AGREEMENT PREPARED FOR EXECUTION, DATED 21-3-2022 RESPONDENT EXHIBITS Exhibit R1 (a) THE TRUE COPY OF THE AGREEMENT DATED 28.10.2016 EXECUTED BY PETITIONER Exhibit R1 (b) THE TRUE COPY OF THE LETTER DATED 30.03.2017 Exhibit R1 (c) THE TRUE COPY OF THE SIGNED AGREEMENT ENTERED INTO BETWEEN THE PETITIONER AND 2ND RESPONDENT DATED 21.03.2022 Exhibit R1 (d) THE TRUE COPY OF THE SALE DEED PREPARED IN STAMP PAPER WORTH RS. 3,20,000