Jincy T U vs Hinduja Leyland Finance Limited
2023 Latest Caselaw 3277 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                        WP(C) NO. 4980 OF 2023
PETITIONER:

          JINCY T U
          AGED 29 YEARS
          C/O NIKHIL K N, KOCHUPARAMBIL HOUSE,
          THIRUVALLOOR, PARAVUR, ALANGAD,
          ERNAKULAM, PIN - 683511
          BY ADVS.
          BASIL CHANDY VAVACHAN
          CHARUTHA BHAIJU
          GEORGIE SIMON
          CHANDHANA BHAIJU
          BASIL SAJAN
          BASIL SCARIA


RESPONDENTS:

          HINDUJA LEYLAND FINANCE LIMITED
          HAVING ITS REGISTERED OFFICE AT NO. I SARDAR PATEL
          ROAD, GUINDY, CHENNAI REPRESENTED BY ITS AUTHORIZED
          PERSON., PIN - 600032
          BY ADVS.
          SUSANTH SHAJI
          ALBIN A. JOSEPH(K/1299/2020)



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.4980 of 2023
                                        2


                             JUDGMENT

Dated this the 23rd day of March, 2023

This writ petition has been filed by the petitioner seeking the

following reliefs:

i. To dispense with the filing of translation of documents in vernacular languages.

ii. Issue a writ of mandamus or such other appropriate writ, order or direction, directing the respondent to regularize the loan account No.KLCOCO01748 availed by the petitioner by permitting her to repay the EMI dues with twelve equal instalments along with the regular EMI.

iii. Issue a writ of mandamus or such other appropriate writ, order or direction, directing the respondent to stop all the recovery proceedings in connection with the loan account No.KLCOCO01748 availed by the petitioner from the respondent financial institution.

2. However, today when the matter is taken up, learned

counsel for petitioner - Adv.Basil Chandy Vavachan, seeks

permission for withdrawal of the writ petition.

Submission recorded, and the writ petition is dismissed as

withdrawn.

Sd/-

SHAJI P. CHALY JUDGE AP W.P.(C) No.4980 of 2023

APPENDIX OF WP(C) 4980/2023

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF GENERAL DAIRY NO.23-

16/02/2022 DATED 16/02/2022 OF POLICE STATION, CHALAKUDDY SHOWING THE ACCIDENT DETAILS OF THE PETITIONER'S VEHICLE.

Exhibit P2 THE TRUE COPY OF CMA (ARB) NO. 629/2022 IN THE FILE OF HONOURABLE COMMERCIAL COURT, ERNAKULAM