Girindra Hospitality PVT. Limited vs. Union Of INDIA
Held
The High Court, acceding to the petitioner's counsel's request, dismissed the writ petition as withdrawn. This dismissal was made without prejudice to the contentions raised by the petitioner.
Facts
The petitioner, M/S Girindra Hospitality Pvt. Limited, filed a writ petition concerning loan restructuring, MSME classification, and actions by the South Indian Bank, including a SARFAESI notice. The petition also referenced its GST registration.
Key Issues
The primary legal issue addressed by the Court was whether to permit the petitioner to withdraw the writ petition. The underlying issues, though not adjudicated, related to loan restructuring for an MSME and bank actions under the SARFAESI Act.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE T.R.RAVI TUESDAY, THE 4TH DAY OF APRIL 2023 / 14TH CHAITHRA, 1945 WP(C) NO. 2417 OF 2022 PETITIONER: M/S GIRINDRA HOSPITALITY PVT. LIMITED, 25/662/A, GIRINDRA TOWER, KURUPPAM ROAD, THRISSUR, KERALA-680 001, REPRESENTED BY ITS MANAGING DIRECTOR GIRIJA VALLABAN VELLOOR KUNJU. BY ADVS. P.B.KRISHNAN P.B.SUBRAMANYAN SABU GEORGE JOSEPH FREEMAN RESPONDENTS: 1 UNION OF INDIA, REPRESENTED BY ITS SECRETARY, MINISTRY OF FINANCE, PARLIAMENT STREET, NEW DELHI-110 001. 2 RESERVE BANK OF INDIA, 16TH FLOOR, CENTRAL OFFICE BUILDING., SHAHID BHAGAT SINGH MARG, MUMBAI-400 001, REPRESNETED BY ITS GOVERNOR. 3 THE SOUTH INDIAN BANK LTD., MISSION QUARTERS BRANCH, MISSION QUARTERS, THRISSUR-680 001, REPRESENTED BY ITS CHIEF MANAGER. 4 MD & CEO, THE SOUTH INDIAN BANK, REGISTERED OFFICE (HEAD OFFICE), TB ROAD, THRISSUR-680 001. 5 THE SOUTH INDIAN BANK LTD., REGIONAL OFFICE, 1ST FLOOR, PLATINUM JUBILEE BUILDING, CIVIL LINE ROAD, NEAR CHILDREN'S PARK, AYYANTHOLE, THRISSUR-680 003, REPRESENTED BY DEPUTY GENERAL MANAGER.
W.P.(C)No.2417 of 2022 2 6 DISTRICT LEAD MANAGER (THE CANARA BANK)., CIVIL
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