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Sabitha Deljith vs The Branch Manager
2024 Latest Caselaw 9555 Ker

Citation : 2024 Latest Caselaw 9555 Ker
Judgement Date : 4 April, 2024

Kerala High Court

Sabitha Deljith vs The Branch Manager on 4 April, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
                        WP(C) NO. 25367 OF 2016
PETITIONER/S:

          SABITHA DELJITH
          W/O.DELJITH,NJERLEY
          HOUSE,PERAMBRA.P.O,KODAKARA,THRISSUR.
          BY ADV SRI.M.TRIPTEN


RESPONDENT/S:

    1     THE BRANCH MANAGER
          MAHINDRA & MAHINDRA FINANCIAL SERVICE LTD,THRISSUR.
    2     THE GENERAL MANAGER
          MAHINDRA & MAHINDRA FINANCIAL SERVICE LTD.,NOEL
          HOUSE,XI/673-B.8,4TH
          FLOOR,THRIKKAKARA.P.O,PADAMUGAL,COCHIN.'
    3     SUB-INSPECTOR OF POLICE
          KODAKARA POLICE STATION,KODAKARA,CHALAKKUDY.
          SRI. VENUGOPAL V, GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  WP(C) NO. 25367 OF 2016                       2

                                      JUDGMENT

This writ petition was filed in the year 2016, seeking the

following reliefs:-

''i) Stay the entire proceedings in connection with the petitioner's loan No.2201555 taken from Mahindra & Mahindra Financial Services Ltd, Thrikkakkara;

ii) Any other writ, order or direction, directing the respondents 1 and 2 not to repossess petitioner's vehicle bearing Registration No.KL-64-9231 Tata Vista Car by using force;''

2. A perusal of the record indicates that this Court had

not admitted the writ petition till today. Considering the

nature of reliefs sought for in the writ petition, it is likely that

the relief sought for does not survive. Moreover, the writ

petition does not appear to be maintainable before this Court.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

GOPINATH P. JUDGE ajt

APPENDIX OF WP(C) 25367/2016

PETITIONER EXHIBITS EXHIBIT P1 TRUE PHOTOCOPY OF THE R.C.BOOK OF THE VEHICLE BEARING REGISTRATION NO.KL-64-9231 EXHIBIT P2 TRUE PHOTOCOPY OF THE REPRESENTATION GIVEN BY PETITIONER BEFORE THE 1ST RESPONDENT DATED 15.7.2016 EXHIBIT P3 TRUE PHOTOCOPY OF THE COMPLAINT TO THE SUB-

INSPECTOR OF POLICE, KODAKARA DATED 22.7.2017.

 
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