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Chithra vs Repco Home Finance Ltd
2023 Latest Caselaw 8349 Ker

Citation : 2023 Latest Caselaw 8349 Ker
Judgement Date : 1 August, 2023

Kerala High Court
Chithra vs Repco Home Finance Ltd on 1 August, 2023
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
          TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                           WP(C) NO. 15438 OF 2018
PETITIONER/S:

             CHITHRA, AGED 34 YEARS
             W/O. R.HARIKRISHNAN, AGED 34 YEARS, INDRA TEXTILES, 1ST
             FLOOR, T.C II/901, KURISADI JUNCTION, NALANCHIRA,
             THIRUVANANTHAPURAM, HAVING PERMANENT RESIDENCE AT
             BEENA BHAVAN, MELEKKONAM, PARASSALA, PARASUVAIKAL P.O,
             THIRUVANANTHAPURAM - 695 508.

             BY ADV SRI.LATHEESH SEBASTIAN



RESPONDENT/S:

     1        REPCO HOME FINANCE LTD
              HAVING REGIONAL OFFICE AT T.C 25/1655(6), 1ST FLOOR,REMA
              PLAZA, S.S KOVIL ROAD, THAMBANOOR P.O,
              THIRUVANANTHAPURAM - 695 001.REPRESENTED BY ITS REGIONAL
              MANAGER.

     2        AUTHORIZED OFFICER
              UNDER THE SARFAESI ACT, REPCO HOME FINANCE LTD, T.C
              25/1655(6),1ST FLOOR, REMA PLAZA, S.S KOVIL ROAD,
              THAMBANOOR P.O, THIRUVANANTHAPURAM - 695 001.

             BY ADV SRI.P.PAULOCHAN ANTONY


         THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.15438/2018
                                    -2-




                        JUDGMENT

The learned Counsel for the petitioner submits that the

petitioner would like to withdraw the writ petition.

2. Considering the aforesaid submission of the learned

Counsel for the petitioner, the writ petition is dismissed as

withdrawn.

Sd/-

DINESH KUMAR SINGH JUDGE

jjj W.P.(C) No.15438/2018

APPENDIX OF WP(C) 15438/2018

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE REPRESENTATION OF THE PETITIONER DATED 25.09.2017.

EXHIBIT P2 TRUE COPY OF THE RECEIPT ISSUED BY THE 2ND RESPONDENT ACKNOWLEDGING PAYMENT OF RS. 1 LAKH ON 16-12-2017.

EXHIBIT P3 TRUE COPY OF THE ORDER OF THE LEARNED CHIEF JUDICIAL MAGISTRATE, THIRUVANANTHAPURAM DATED 12-04-2018 IN M.C NO.273/18.

EXHIBIT P4 TRUE COPY OF THE NOTICE OF THE ADVOCATE COMMISSIONER DATED 25-04-2018.

 
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