Suresh T.G vs The Authorised Officer
2022 Latest Caselaw 5862 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                       WP(C) NO. 26779 OF 2021
PETITIONERS:

    1       SURESH T.G.
            AGED 47 YEARS
            S/O.GANGADHARAN, THAMARASSERRY HOUSE, MARATHAKARA P.O.,
            OLLUR, THRISSUR-680320.

    2       RASHMI SURESH,
            AGED 40 YEARS
            W/O.SURESH T.G., THAMARASSERRY HOUSE, MARATHAKARA P.O.,
            OLLUR, THRISSUR-680320.

            BY ADVS.
            TERRY V.JAMES
            MATHEWS K. UTHUPPACHAN
            DAVIS J.CHIRAMEL



RESPONDENTS:

    1       THE AUTHORISED OFFICER
            (UNDER THE SECURITISTATION AND RECONSTRUCTION OF
            FINANCIAL ASSETS AND ENFORCEMENT OF SECURITY INTEREST
            ACT, 2002),
            PIRAMAL CAPITAL HOUSING FINANCE LIMITED
            (FORMERLY DEWAN HOUSING FINANCE CORPORATION LTD.)
            UNIT NO.601, 6TH FLOOR, PIRAMAL AMITI BUILDING,
            PIRAMAL AGASTYA CORPORATE PARK, KAMANI JUNCTION,
            OPPOSITE FIRE STATION, LBS MARG, KURLA (WEST), MUMBAI,
            MAHARASHTRA-400070.
    2       THE MANAGER
            PIRAMAL CAPITAL HOUSING FINANCE LIMITED,
            (FORMERLY DEWAN HOUSING FINANCE CORPORATION LTD.),
            1ST FLOOR, KMM BUILDING, DOO NO.32/2383, B & D1,
            PALARIVATTOM, COCHIN-682025.

            BY ADV DENU JOSEPH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.26779 of 2021                      2



                             JUDGMENT

In the light of the submission made by the learned counsel for the

petitioner and the learned counsel appearing for the respondent that the entire

liability stands settled, this Writ Petition is closed.

Sd/-

GOPINATH P.

JUDGE

ats

APPENDIX OF WP(C) 26779/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF NOTICE UNDER SECTION 13(2) OF THE SARFAESI ACT DATED 19.12.2019 ISSUED BY M/S.DHFL, MUMBAI.

Exhibit P2 TRUE COPY OF SALE NOTICE DATED 10.11.2021 ISSUED BY THE 2ND RESPONDENT PASTED ON THE PROPERTY OF THE PETITIONER.

Exhibit P3 TRUE COPY OF STATEMENT OF ACCOUNT OF THE PETITIONER DATED 23.11.2021 FOR THE PERIOD 18.07.2017 TO 20.02.2020 ISSUED BY THE 2ND RESPONDENT.

Exhibit P4 TRUE COPY OF LETTER DATED 25.11.2021 THE 1ST PETITIONER TO THE 2ND RESPONDENT.