M/S.Sundaram Bnp Paribas Home vs Union Of India
2021 Latest Caselaw 19017 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                         WP(C) NO. 9138 OF 2010


PETITIONER/S:

            M/S.SUNDARAM BNP PARIBAS HOME FINANCE LTD.,
            SHANMUGHAM ROAD, ERNAKULAM, KOCHI-31,
            REPRESENTED BY ITS DULY AUTHORISED OFFICER,
            SENIOR OFFICER, P.N.ANOOP,, AGED 31,
            S/O.NARAYANA PILLAI.

            BY ADVS.
            SRI.VARGHESE C.KURIAKOSE
            SRI.ADEEP ANWAR



RESPONDENT/S:

     1      UNION OF INDIA, REP.BY SERCRETARY
            MINISTRY OF BANKING AFFAIRS, NEW DELHI.

     2      DEBTS RECOVERY TRIBUNAL
            KERALA & LAKSHADWEEP
            HAVING OFFICE AT, ERNAKULAM.

     3      ANANDAN, SO.KUNJIRAMAN
            KAIMALAZHIKATH VEETTIL,
            ENATHU MURI,, ENATHU VILLAGE, ADOOR,
            PATHANAMTHITTA.

            BY ADV SRI.V.PHILIP MATHEW
            BY ASGI SRI.P.VIJAYAKUMAR




     THIS   WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
10.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) 9138/2010                   2




                            JUDGMENT

The learned counsel for the petitioner submits that the writ

petition has become infructuous. Accordingly, the writ petition is

dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE spc/