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Uma Murthi vs Registrar, Debt Recovery ...
2023 Latest Caselaw 7347 Ker

Citation : 2023 Latest Caselaw 7347 Ker
Judgement Date : 27 June, 2023

Kerala High Court
Uma Murthi vs Registrar, Debt Recovery ... on 27 June, 2023
                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE C.S.DIAS
            TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945
                             WP(C) NO. 20663 OF 2023
 AGAINST THE ORDER IN OA 1117/1999 OF DEBT RECOVERY TRIBUNAL, ERNAKULAM
PETITIONER:

     1        UMA MURTHI,
              AGED 53 YEARS
              D/O. S.MAHALINGAM
              2ND FLOOR, BETA PLAZA,
              DR. KRISHNASWAMY ROAD,
              COCHIN, PIN - 682035
              BY ADV SATISH MURTHI

RESPONDENTS:

     1        REGISTRAR, DEBT RECOVERY TRIBUNAL-1,
              KERALA AND LAKSHWADEEP, 5TH FLOOR,
              KERALA STATE HOUSING BOARD BUILDING,
              PANAMPILLY NAGAR, ERNAKULAM KOCHI - 682036
     2        INDUSTRIAL FINANCE CORPORATION OF INDIA,
              HAVING ITS REGISTERED OFFICE IN NEW DELHI AND BRANCH AMONG
              OTHER PLACES AT IFCI BHAVAN,
              PANAMPILLY NAGAR, KOCHI, PIN - 682036

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
27.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.20663 of 2023
                                   2




                             C.S.DIAS, J.
                -------------------------
                       W.P.(C.) No.20663 of 2023
                -------------------------
            Dated this the 27th day of June, 2023

                             JUDGMENT

The learned Counsel appearing for the

petitioner seeks leave to withdraw the writ

petition and file a fresh writ petition. Leave

sought for is granted.

The writ petition is dismissed as withdrawn.

Sd/-

C. S. DIAS JUDGE SKP/27-06 WPC No.20663 of 2023

APPENDIX OF WP(C) 20663/2023

PETITIONER'S EXHIBITS:

EXHIBIT P-1 TRUE COPY OF THE STATUS AND PROCEEDINGS IN O.A.

NO. 1117 OF 1999 AS POSTED IN THE WEB PORTAL OF THE DEBT RECOVERY TRIBUNAL THAT RECORDS THE NAME OF THIS PETITIONER AS THE COUNSEL EXHIBIT P-2 TRUE COPY OF THE PROCEEDINGS OF THE CASE IN O.A. NO. 1117 OF 1999 UPLOADED IN THE PORTAL OF THE DRT EXHIBIT P-3 TRUE COPY OF THE APPLICATION FOR INSPECTION OF THE RECORDS OF THE CASE FILED BY THE PETITIONER ON 29TH APRIL, 2023 UNDER D. NO. 2162 OF 2023 RESPONDENTS' EXHIBITS:NIL

TRUE COPY

P.A.TO JUDGE

 
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