E.T Devassy And Sons Finance Pvt ... vs Executive Director
2022 Latest Caselaw 12587 Ker

WP(C) No.32604/2022                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
             Friday, the 23rd day of December 2022 / 2nd Pousha, 1944
                            WP(C) NO. 32604 OF 2022(A)
   PETITIONER:

          E.T DEVASSY AND SONS FINANCE PVT LTD REPRESENTED BY ITS MANAGING
          DIRECTOR E. D. SHAJU, AGED 58 YEARS, S/O E.T,DEVASSY RESIDING AT
          EDASSERY CHUNJAN HOUSE, PALAYAMPARAMBU, THRISSUR DT, KERALA, PIN -
          680741.

   RESPONDENTS:

      1. EXECUTIVE DIRECTOR, DEPT. OF REGULATION, RESERVE BANK OF INDIA, 12TH
         FLOOR, CENTRAL OFFICE BUILDING, SHAHID BHAGAT SINGH ROAD, MUMBAI,
         PIN - 400001.
      2. SECRETARY MINISTRY OF FINANCE, 3RD FLOOR, JEEVAN DEEP BUILDING,
         SANSAD MARG, NEW DELHI, PIN - 110001.
      3. GOVERNOR, RESERVE BANK OF INDIA, CENTRAL OFFICE BUILDING, 18 TH
         FLOOR, SHAHID BHAGAT SINGH ROAD MUMBAI, PIN - 400001.
      4. GENERAL MANAGER NON-BANKING FINANCE COMPANIES SUPERVISION, REGIONAL
         OFFICE, RESERVE BANK OF INDIA, MUMBAI, PIN - 400001.


        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 stay the operations and implementation of Exhibit P17, pending
   disposal of the Writ Petition.

        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   28-10-2022 and upon hearing the arguments of M/S. V.S.CHANDRASEKHARAN,
   LEKSHMI SWAMINATHAN, M.V.DAS, O.A.NURIYA, S.JAYAKUMAR, SAJNA T.UMMER,
   SADIQALI.M, C.A.SABITHA & SHAHIM BIN AZIZ Advocates for the petitioner,
   SRI.MILLU DANDAPANI, Advocate for R1, R3 & R4 and of DEPUTY SOLICITOR
   GENERAL OF INDIA for R2, the court passed the following

                                         ORDER

Interim order is extended, till the judgment is rendered

Sd/- V.G.ARUN JUDGE

23-12-2022 /True Copy/ Assistant Registrar