Denny K.K vs Housing Development Finance ...
2024 Latest Caselaw 11578 Ker

Kerala High Court

Denny K.K vs Housing Development Finance ... on 23 April, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.16346/2024                     1/3                       Order Date : 23-04-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
             Tuesday, the 23rd day of April 2024 / 3rd Vaisakha, 1946
                              WP(C) NO. 16346 OF 2024
   PETITIONERS:

      1. DENNY K.K, AGED 48 YEARS, S/O KUNJAPPAN, KOOTHOOR HOUSE,
         PATTITHADAM ROAD, PAZHANJI, KUNNAMKULAM, THRISSUR, PIN-680542
      2. RENJINI DENNY, AGED 41 YEARS, W/O DENNY K.K, KOOTHOOR HOUSE,
         PATTITHADAM ROAD, PAZHANJI, KUNNAMKULAM, THRISSUR, PIN-680542

   RESPONDENTS:

      1. HOUSING DEVELOPMENT FINANCE CORPORATION LIMITED, HDFC HOUSE, 3RD
         FLOOR, RAVIPURAM JUNCTION, M G ROAD, KOCHI. REPRESENTED BY ITS
         MANAGER, PIN-682001
      2. THE AUTHORIZED OFFICER, HOUSING DEVELOPMENT FINANCE CORPORATION
         LIMITED, HDFC HOUSE 3RD FLOOR, RAVIPURAM JUNCTION, M G ROAD, KOCHI,
         PIN-682001


        Writ Petition (Civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further proceedings pursuant to exhibit p1 order,
   pending consideration of this writ petition


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   ANAND KALYANAKRISHNAN & C.DHEERAJ RAJAN, Advocates for the petitioners,
   the court passed the following:
 WP(C) No.16346/2024                        2/3                        Order Date : 23-04-2024




                                     N.NAGARESH, J.
                               ------------------------------------
                               W.P.(C.) No.16346 of 2024
                               ------------------------------------
                           Dated this the 23rd day of April, 2024
                                          ORDER

Admit.

2. Standing Counsel takes notice for respondents.

3. There will be an interim order directing that if the

petitioners remit an amount of Rs.2,00,000/- within a period of

two weeks from today, coercive proceedings against the

petitioner shall stand deferred till 20.05.2024.

Post on 20.05.2024

Sd/-

N.NAGARESH JUDGE AP WP(C) No.16346/2024 3/3 Order Date : 23-04-2024

APPENDIX OF WP(C) 16346/2024 Exhibit P1 THE TRUE COPY OF THE ORDER DATED 05/04/2022 IN M.C 10/2022 OF THE CHIEF JUDICIAL MAGISTRATE COURT, THRISSUR Exhibit P2 THE TRUE COPY OF THE JUDGMENT DATED 07.11.2022 IN WPC NO. 35447/2022 PASSED BY THIS HON'BLE COURT