K.K.Thomas vs. The Canara Bank LTD
Held
The High Court noted that the parties had amicably settled the matter outside of court. Accepting this statement, the Court closed the writ petition without adjudicating on its merits.
Facts
The petitioner filed a writ petition challenging recovery proceedings initiated by Canara Bank, evidenced by notices issued under the SARFAESI Act. The petition also included an exhibit referencing a GST registration certificate.
Key Issues
The key legal issue involved the challenge to recovery proceedings initiated by Canara Bank against the petitioner 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 A.M.BADAR WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942 WP(C).No.22654 OF 2020(F) PETITIONER: K.K.THOMAS AGED 62 YEARS S/O KURIAKOSE,KALAPURACKAL HOUSE, PUTHUPARIYARAM.P.O,MANAKKAD, THODUPUZHA,IDUKKI-685608. BY ADVS. SRI.GEORGE MATHEW SRI.M.D.SASIKUMARAN SHRI.PRAVEEN S. SHRI.SUNIL KUMAR A.G SRI.DIPU JAMES SHRI.MATHEW K.T. SHRI.GEORGE K.V. RESPONDENTS: 1 THE CANARA BANK LTD RAMANASHREE ARCADE,NO.18 III, MAHATMA GANDHI ROAD,BENGALURU, KARNATAKA-560001,REPRESENTED BY ITS CHAIRMAN. 2 THE CHIEF MANAGER,REGIONAL OFFICE, CANARA BANK LTD,PUKALAKKAT LAKSHMI BAI TOWER,T.D.ROAD, NORTH END,ERNAKULAM,KOCHI-682035. 3 THE AUTHORISED OFFICER, CANARA BANK,THODUPUZHA BRANCH, PUTHIYAKUNNEL BUILDINGS,KANJIRAMATTOM,BYE-PASS ROAD,THODUPUZHA,IDUKKI DISTRICT-685584. 4 CANARA BANK, THODUPUZHA BRANCH,PUTHIYAKUNNEL BUILDINGS,KANJIRAMATTOM BYE-PASS ROAD, THODUPUZHA,IDUKKI DISTRICT-685584, REPRESENTED BY BRANCH MANAGER. R1-4 BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR R1-4 BY ADV. SRI.K.JOHN MATHAI R1-4 BY ADV. SRI.JOSON MANAVALAN
WP(C).No.22654 OF 2020(F) 2 R1-4 BY ADV. SRI.KURYAN THOMAS R1-4 BY ADV. SRI.PAULOSE C. A
The judgment continues below.
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