Klr Facility Management PVT LTD. vs. Karnataka Bank
Held
The Court recorded the petitioner's submission that it had already vacated the building and was prepared to surrender possession to the respondent Bank. Based on this submission, the writ petition was closed, and the petitioner was directed to hand over the key to the Bank's authorised officer.
Facts
The petitioner, KLR Facility Management Pvt Ltd, filed a writ petition seeking to prevent Karnataka Bank from interfering with its peaceful possession of a building and to quash a notice issued by an Advocate Commissioner in a related legal proceeding.
Key Issues
The key legal issues were whether the petitioner was entitled to prevent the bank from taking possession of the building and whether the notice issued by the Advocate Commissioner should be quashed.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE K. BABU SATURDAY, THE 30TH DAY OF SEPTEMBER 2023 / 8TH ASWINA, 1945 WP(C) NO. 36404 OF 2022 PETITIONER: KLR FACILITY MANAGEMENT PVT LTD. REPRESENTED BY ITS DIRECTOR, MR. KRISHNAKUMAR T.R., NO. 32/93, C2, CHAVARA TOWER, PALLISSERY ROAD, THAMMANAM P.O, ERNAKULAM DISTRICT, PIN - 682032 BY ADVS. MANU VYASAN PETER P.B.KRISHNAN SABU GEORGE ABRAHAM BABU KALLIVAYALIL RESPONDENTS: 1 KARNATAKA BANK, M.G. ROAD BRANCH, JOS JUNCTION, ERNAKULAM DISTRICT, PIN - 682016 2 THE AUTHORISED OFFICER AND SENIOR MANAGER KARNATAKA BANK, M.G. ROAD BRANCH, JOS JUNCTION, ERNAKULAM DISTRICT, PIN - 682016 3 VIDHYA NEELAKANDAN, AGED 42 YEARS W/O K. NEELAKANDAN, KAZHAKAPURAYIL HOUSE, CHUTTUPADUKKARA, EDAPPALLY P.O., ERNAKULAM DISTRICT, PIN – 682024 BY ADVS. SHRIHARI P P PRAMEELA.C.K. CK MARY NITHIYA K.J(K/001246/2021) THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 30.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 36404 OF 2022 2 K. BABU, J. ------------------------------------ W.P.(C) No.36404 of 2022 -----------------------------------
The judgment continues below.
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