Bensilal vs Authorised Officer And Chief Manager
2023 Latest Caselaw 12971 Ker

Kerala High Court

Bensilal vs Authorised Officer And Chief Manager on 8 December, 2023

Author: N.Nagaresh

Bench: N.Nagaresh

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                    WP(C) NO. 40945 OF 2022
PETITIONER:

         BENSILAL,
         AGED 45 YEARS
         S/O SADANANDAN 364(10/477) VADAKKEVALIYIL HOUSE,
         SOUTH PARAVOOR (P.O), UDAYAMPEROOR,
         ERNAKULAM DISTRICT, PIN - 682307

         BY ADVS.
              ALEXANDER GEORGE
              SOUMYA FRANCIS
              T.P.AISWARYA


RESPONDENTS:

    1    AUTHORISED OFFICER AND CHIEF MANAGER,
         MUTHOOT VEHICLES ASSETS FINANCE LTD,
         MUTHOOT TOWER, K P VALLON ROAD, KADAVANTHRA,
         ERNAKULAM, PIN - 682020
    2    MANAGER,
         MUTHOOT VEHICLES ASSETS FINANCE LTD,
         PALARIVATTOM BRANCH, PALARIVATTOM,
         ERNAKULAM, PIN - 682025
    3    HIJAS T.T (K/1361/2018),
         ADVOCATE COMMISSIONER HIJAS MANZIL (H),
         CHALIYAM POST, KOZHIKODE, KERALA, PIN - 673301

         BY ADVS.
              SABU S.KALLARAMOOLA
              LEEJOY MATHEW.V.


     THIS WRIT PETITION       (CIVIL) HAVING COME UP      FOR
ADMISSION ON 08.12.2023,      THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
 WP(C) No.40945 of 2022
                              2


                         JUDGMENT

Dated this the 8th day of December, 2023

Counsel for the petitioner submits that the petitioner

does not want to prosecute the writ petition.

Accordingly, the writ petition is dismissed as not

pressed.

Sd/-

N.NAGARESH JUDGE spk