M/S. Retna Bai vs Hero Fincorp Ltd
2021 Latest Caselaw 19883 Ker

WP(C) NO. 10737 OF 2021
                              1


           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA,
                             1943
                   WP(C) NO. 10737 OF 2021
PETITIONERS:

    1      M/S. RETNA BAI
           GENERAL MERCHANT, MUTTOM BAZAR, CHERTHALA P.O.,
           ALAPUZHA-688524 REPRESENTED BY ITS MANAGING
           PARNTER. SRI. RAJEEVNATH KAMATH.

    2      RAJEEVNATH KAMATH
           MANAGING PARTNER, M/S. RETNA BAI, GENERAL
           MERCHANT, MUTTOM BAZAR, CHERTHALA P.O.,
           ALAPPUZHA-688524.

    3      DEEPA G
           PARTNER, M/S. RETNA BAI, GENERAL MERCHANT,
           MUTTOM BAZAR, CHERTHALA P.O., ALAPPUZHA-688524.

           BY ADV D.PREM KAMATH



RESPONDENTS:

   1      HERO FINCORP LTD.,
          REGISTERED OFFICE AT 34, BASANTH LOK, VASANTH
          VIHAR, NEW DELHI-110057 REPRESENTED BY MR. JOBY
          P.V. ASSOCIATE-COLLECTIONS (CORPORATE FINANCE)
          AND AUTHORIZED OFFICER, NO.12, 3RD FLOOR,
          INCUBEX NESTEVERA, LONGORD ROAD, LONGFORD TOWN,
          SHANTI NAGAR, BANGALORE-560025.

   2      ADV. JISHA P.
          ADVOCATE COMMISSIONER, ALAPPUZHA BAR
          ASSOCIATION, ALAPPUZHA DISTRICT COURT COMPOUND,
          THATHAMPALLY, ALAPPUZHA, KERALA-688 013.

           BY ADV P.PAULOCHAN ANTONY
 WP(C) NO. 10737 OF 2021
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     THIS   WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION   ON   23.09.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 10737 OF 2021
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               BECHU KURIAN THOMAS, J.
                ----------------------------------------
                    WP(C) No. 10737 of 2021
                ----------------------------------------
           Dated this the 23rd day of September, 2021

                          JUDGMENT

Petitioner seeks permission to withdraw this writ

petition with liberty to move appropriate other forum.

Permission granted. Accordingly, the writ petiton is

dismissed as withdrawn.

Sd/-

BECHU KURIAN THOMAS JUDGE AJ/23.09.2021 WP(C) NO. 10737 OF 2021

APPENDIX OF WP(C) 10737/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE EMAIL DATED 16.1.2019 FROM IST RESPONDENT.

EXHIBIT P2 TRUE COPY OF NOTICE DATED 11.4.2019 ISSUED BY IST RESPONDENT UNDER S.1392) NOTICE UNDER THE SARFAESI ACT, 2002.

EXHIBIT P3 TRUE COPY OF THE PETITION FILED BY THE IST RESPONDENT BEFORE CJM, ALAPPUZHA UNDER S.14 OF SARFAESI ACT.

EXHIBIT P4 TRUE COPY OF THE CASE SEARCH RESULT FOR EXT.P3 CASE.

EXHIBIT P5 TRUE COPY OF THE NOTICE ISSUED BY 2ND RESPONDENT COMMISSIONER.

EXHIBIT P6 TRUE PRINT OUT OF THE EMAIL DATED 27.4.2021 SENT BY PETITIONERS TO IST RESPONDENT REQUESTING RESTRUCTURING OF LOAN ACCOUNTS.

RESPONDENT EXHIBITS

Exhibit R1(a) TRUE COPY OF THE INJUNCTION IN IA.ANO.498/2019 IN O.S.NO.54/2019 DATED 14/02/2019 OF HON'BLE MUNSIFF COURT, CHERTHALA.

Exhibit R1(b) TRUE COPY OF THE ORDER IN I.A.NO.498/2019 IN OS.NO.54/2019 DATED 01/01/2020 OF HON'BLE MUNSIFF COURT, CHERTHALA.