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Housing Development Finance ... vs Consumer Disputes Redressal ...
2022 Latest Caselaw 296 Ker

Citation : 2022 Latest Caselaw 296 Ker
Judgement Date : 11 January, 2022

Kerala High Court
Housing Development Finance ... vs Consumer Disputes Redressal ... on 11 January, 2022
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                      WP(C) NO. 6175 OF 2016
PETITIONER:

            HOUSING DEVELOPMENT FINANCE CORPORATION LTD
            REPRESENTED BY THE DEPUTY MANAGER (LEGAL),
            ERNAKULAM BRANCH, HDFC HOUSE , M.G.ROAD,
            RAVIPURAM, KOCHI 682 035.
            BY ADVS.
            SRI.C.P.SAJI
            SMT.P.DEEPA MOHAN

RESPONDENTS:

    1       CONSUMER DISPUTES REDRESSAL FORUM
            REPRESENTED BY ITS PRESIDENT, ERNAKULAM,
            KOCHI 682 017.

    2       R.RANJITH SREERANGATH HOUSE
            ERUMATHALA PO, KEEZHMADU, ALUVA, ERNAKULAM
            DISTRICT, PIN 683 112.


OTHER PRESENT:

            SMT.VIDYA KURIAKOSE, GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   11.01.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.6175/2016


                                 2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                   W.P.(C).No.6175 of 2016
            ----------------------------------------------
          Dated this the 11th day of January, 2022


                          JUDGMENT

The learned counsel for the petitioner submitted that

the matter is infructuous.

Hence this writ petition is dismissed as infructuous.

sd/-

                                         P.V.KUNHIKRISHNAN
JV                                              JUDGE
 

 
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