Joseph Joseph vs Pnb Housing Finance Limited
2021 Latest Caselaw 18838 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

        THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943

                            WP(C) NO. 7370 OF 2021

PETITIONER:

              JOSEPH JOSEPH, AGED 62 YEARS
              S/O.JOSEPH P.D.,
              PADINJAREPARAMBIL,
              KALARCODE, SANADHANAPURAM P.O.,
              ALAPPUZHA - 688 003.
              BY ADVS.
              SHABU SREEDHARAN
              SMT.MEENU THAMPI
              SHRI.AMAL STANLY
              SHRI.SHYAM KUMAR M.P
              SMT.ANISA ANDREWS


RESPONDENT/S:

              PNB HOUSING FINANCE LIMITED
              REPRESENTED BY ITS AUTHORISED OFFICER AND REGIONAL COLLECTION
              MANAGER, 48/559C, 1ST FLOOR, R P ARCADE, NEAR GOLD SOUK MALL,
              PONNURUNNI, VYTTILA, ERNAKULAM - 682 019.
              BY ADV SRI.P.PAULOCHAN ANTONY



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 09.09.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7370 OF 2021
                                      2



                         BECHU KURIAN THOMAS,          J

                         =======================

                        W.P.(C) No.7370 of 2021
                      --------------------------------
              Dated this the 9 th day of September, 2021

                                JUDGMENT

it is submitted by the learned counsel for the

respondent that pursuant to Ext.P1, possession of the

property has already been taken by the respondent

and that this writ petition has become infructuous.

2. It is seen from the proceedings of this case that no

interim orders were granted by this Court at the

time of admission.

3. In view of the above, this writ petition has become

infructuous and the same is dismissed.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/10/09//2021