Hdb Financial Service Limited vs Beena Jacob
2024 Latest Caselaw 11770 Ker

Kerala High Court

Hdb Financial Service Limited vs Beena Jacob on 30 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                  &
                THE HONOURABLE MR. JUSTICE EASWARAN S.
    TUESDAY, THE 30TH DAY OF APRIL 2024 / 10TH VAISAKHA, 1946
                          WA NO. 623 OF 2024
 AGAINST THE ORDER DATED 09.04.2024 IN I.A.NO.1 OF 2024 IN WP(C)
               NO.4823 OF 2024 OF HIGH COURT OF KERALA
APPELLANTS:

    1     HDB FINANCIAL SERVICE LIMITED
          1ST FLOOR, TRADE CENTRE, KUNDIRAMPARAMBIL,
          KANJIRAPPALLY, NH-183, MYCA JUNCTION, KOTTAYAM,
          REPRESENTED BY ITS AUTHORIZED OFFICER, PIN - 686507
    2     THE AUTHORIZED OFFICER
          HDB FINANCIAL SERVICE LIMITED, 1ST FLOOR, TRADE
          CENTRE, KUNDIRAMPARAMBIL, KANJIRAPPALLY,
          NH-183, MYCA JUNCTION, KOTTAYAM, PIN - 686507
          BY ADVS.
          PRADEESH CHACKO
          SHAJI CHIRAYATH


RESPONDENTS:

    1     BEENA JACOB
          AGED 46 YEARS
          W/O.JACOB.V.C., VADAKKEDATH HOUSE, VENGATHANAM.P.O.,
          PALAPRA, KOTTAYAM DISTRICT, PIN - 686512
    2     SUB REGIONAL TRANSPORT OFFICER
          KANJIRAPPALLY, KOTTAYAM DISTRICT, PIN - 686506
          SR.GP.S.GOPINATH
          SMT.P.K.PRIYA


     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 30.04.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA NO. 623 OF 2024                  2

                              JUDGMENT

DEVAN RAMACHANDRAN,J.

After arguing this matter for some time, Sri.Shaji Chirayath -

learned counsel for the appellants, sought permission to withdraw this

Appeal, with liberty for his clients to move the learned Single Judge

through an appropriate method including review.

In the afore circumstances, this Writ Appeal is dismissed as

having been withdrawn, with the afore requested liberty being

reserved in favour of the the appellants; however, making it clear that

we have not entered into the merits of any of the rival contentions and

that they are all left open, including on the question of maintainability.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

EASWARAN S. JUDGE MC/30.4

PETITIONER EXHIBITS Exhibit P1 THE COPY OF THE REGISTRATION CERTIFICATE OF THE ASHOK LEYLAND VEHICLE BEARING REGISTRATION NO. KL34H5938 Exhibit P2 THE COPY OF THE PRE SALE NOTICE DATED 1/2/2024 SENT BY THE 1ST APPELLANT TO THE RESPONDENT NO.1 Exhibit P3 THE COPY OF THE FORECLOSURE LETTER DATED 1/2/2024 SENT BY THE 1ST APPELLANT TO THE RESPONDENT NO.1