Take notes as you read a judgment using our Virtual Legal Assistant and get email alerts whenever a new judgment matches your query (Query Alert Service). Try out our Premium Member Services -- Sign up today and get free trial for one month.
Kerala High Court
Manjish M G vs The Authorized Officer on 10 May, 2024
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.17325/2024 1/3 Order Date : 10-05-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
WP(C) NO. 17325 OF 2024
PETITIONER(S)
1. MANJISH M G, AGED 40 YEARS, S/O . MADHAVAN CHETTIYAR, M G BHAVAN,
KIDARAKUZHI, VENGANOOR P.O, VIZHINJAM VILLAGE (PART), KIDARAKUZHY,
NEYYATTINKARA TALUK,THIRUVANATHAPURAM DISTRICT, PIN - 695523
2. ANJU S V, AGED 30 YEARS, W/O MANJISH M.G, M.G. BHAVAN,
KIDARAKUZHI, VENGANOOR P.O, VIZHINJAM VILLAGE (PART),
KIDARAKUZHY,NEYYATTINKARA TALUK, THIRUVANATHAPURAM DISTRICT, PIN -
695523
RESPONDENT(S)
1. THE AUTHORIZED OFFICER, EDELWEISS ASSET RECONSTRACTION COMPANY
LIMITED, 1ST FLOOR , EDELWESS HOUSE, OFFICE CST ROAD, KALINA,
MUMBAI, STATE MAHARASTRA, PIN - 400098
2. THE BRANCH MANAGER, HDB FINANICAL SEVICES LIMITED, VAZHUTHACADU
BRANCH, THIRUVANANTHAPURAM ,PIN - 695014
Writ Petition (Civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the respondents to stop further proceedings in Exhibit-
P3 notice against the petitioners residential building, till the final
disposal of this W.P.(C).
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S. AJITH MURALI, SWAPNA VIJAYAN & MOHANAN M.K.,Advocates for the
petitioners and of SRI. P.PAULOCHAN ANTONY, Advocate for the Respondents,
the court passed the following:
WP(C) No.17325/2024 2/3 Order Date : 10-05-2024
MURALI PURUSHOTHAMAN, J.
----------------------------------------
W.P.(C). No. 17325 of 2024
-----------------------------------------------------
Dated this the 10th day of May, 2024
ORDER
Admit.
2. Learned Standing Counsel takes notice for the respondents.
3. There will be a stay of coercive proceedings pursuant to Ext.P3 for a period of two months, on condition that the petitioners deposit an amount of Rs.5,00,000/-
(Rupees Five Lakh Only), within a period of one month.
Post on 05.07.2024.
Sd/-
MURALI PURUSHOTHAMAN JUDGE SK WP(C) No.17325/2024 3/3 Order Date : 10-05-2024 APPENDIX OF WP(C) 17325/2024 Exhibit-P1 A TRUE COPY OF THE NOTICE DATED 16.02.2023 ISSUED BY THE 2ND RESPONDENT.
Exhibit-P2 A TRUE COPY THE JUDGMENT IN W.P © NO.11608/2023 OF THIS HONORABLE COURT DATED 22.02.2024. Exhibit-P3 A TRUE COPY OF THE NOTICE DATED 24.04.2024 ISSUED BY THE 1ST RESPONDENT.