Ajay .T.M vs Authorised Officer
2023 Latest Caselaw 4067 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                      WP(C) NO. 10299 OF 2023


PETITIONER:

          AJAY T.M.
          AGED 32 YEARS, S/O MONY,
          THEYAMPURATHKUDY HOUSE
          EDATHALA P.O, ALUVA, PIN - 683561

          BY ADV N.K.MOHANLAL



RESPONDENT:

          AUTHORISED OFFICER,
          INDUSIND BANK LTD.,
          JAIN TOWER 11 VARAPUZHA ROAD,
          NEAR RAILWAY OVER BRIDGE
          EDAPPALLY, KOCHI, PIN - 682024

          BY ADV VARGHESE C.KURIAKOSE




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10299 OF 2023
                                    2



                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No.10299 of 2023
               --------------------------------------------
                Dated this the 30th day of March, 2023

                             JUDGMENT

The petitioner is aggrieved by the seizure of the vehicle for non-

payment of the instalments. The counsel for the respondent on

instructions submits that the amount overdue as on date comes to

Rs.5,67,272/-.

In the above circumstances, this writ petition is disposed of

directing the petitioner to pay the amount overdue. On payment of

the entire overdue amount, the respondent shall release the vehicle

and regularise the loan account.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 10299 OF 2023

APPENDIX OF WP(C) 10299/2023

PETITIONER'S EXHIBITS

Exhibit- P1 TRUE COPY OF NOTICE DATED 05/09/2022 ISSUED BY RESPONDENT UNDER SECTION 13(2) OF SARFAESI ACT

Exhibit - P2 TRUE COPY OF ORDER DATED 21/11/2022 OF HON'BLE CHIEF JUDICIAL MAGISTRATE, THODUPUZHA IN MC 512/2022