Ibrahim Nazar V.S vs M/S.Sree Gokulam Chits & Finance ...
2023 Latest Caselaw 3749 Ker

OP(C) NO. 2853 OF 2014              1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE C.S.DIAS
    WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                         OP(C) NO. 2853 OF 2014
     EP 325/2013 IN ARC 748/2009 OF DISTRICT COURT & SESSIONS
                             COURT,THRISSUR
PETITIONER/S:

          IBRAHIM NAZAR V.S
          AGED 46 YEARS
          S/O.SULAIMAN, VAZHAPPULLY HOUSE, P.O.KUMARANELLUR,
          WADAKKANCHERRY, THRISSUR, PIN - 680 590.
          BY ADVS.
          SRI.P.B.KRISHNAN
          SRI.P.M.NEELAKANDAN
          SRI.SABU GEORGE
          SRI.P.B.SUBRAMANYAN


RESPONDENT/S:

    1     M/S.SREE GOKULAM CHITS & FINANCE CO. (P) LTD
          SREE GOKULAM TOWERS, ARCORT ROAD, KODAMBAKAM, CHENNAI -
          600 024.
    2     BUSHARA
          W/O.IBRAHIM NAZAR, VAZHAPPULLY HOUSE, FLYWELL SHOW
          ROOM, AKAMALA, P.O.KUMARANELLUR, WADAKKANCHERRY,
          THRISSUR, PIN - 680 590.
          BY ADVS.
          SRI.K.S.BABU
          SRI.BABU SHANKAR
          SRI.K.S.GOPI
          SMT.N.SUDHA
          SRI.VIPIN VISWAN
          SRI.K.V.WINSTON


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 29.03.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 2853 OF 2014          2



                         JUDGMENT

The learned counsel appearing for the petitioner

submits that the petitioner is no more. As the execution

petition is filed challenging the warrant of arrest issued

against the petitioner, this original petition has become

infructuous. The said submission is recorded. The original

petition is dismissed as infructuous.

Sd/-

C.S.DIAS, JUDGE okb/29.3.23 //True copy// P.S. to Judge