Manish vs M/S Muthoot Homefin (India) Ltd
2024 Latest Caselaw 5259 Ker

Kerala High Court

Manish vs M/S Muthoot Homefin (India) Ltd on 15 February, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

WP(C) No.5990/2024                        1/3                        Order Date : 15-02-2024

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                         THE HONOURABLE MR.JUSTICE N.NAGARESH
               Thursday, the 15th day of February 2024 / 26th Magha, 1945

                                WP(C) NO. 5990 OF 2024

   PETITIONER:

          MANISH, AGED 42 YEARS, S/O.MOHANAN, MANISH BHAVANAM, AIRANIKKADU,
          NOORANAD, ALAPPUZHA,PIN- 690504.

   RESPONDENTS:

      1. M/S.MUTHOOT HOMEFIN (INDIA) LTD., REP BY THE MANAGING
         DIRECTOR, REGISTERED OFFICE, MUTHOOT CHAMBERS, KURIAN TOWERS,
         BANERJI ROAD, ERNAKULAM, PIN - 682018.
      2. AUTHORISED OFFICER, M/S. MUTHOOT HOMEFIN (INDIA) LTD., REP BY THE
         MANAGING DIRECTOR, REGISTERED OFFICE, MUTHOOT CHAMBERS, KURIAN
         TOWERS, BANERJI ROAD, ERNAKULAM, PIN - 682018.
      3. THE BRANCH MANAGER, MUTHOOT HOMEFIN INDIA LTD, MUTHOOT OFFICE,
         MANAGANIKUZHY, MAVELIKKARA, PIN - 690101.


        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 Exbt P-2 until the disposal of the 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
   M/S.R.SUNIL KUMAR & A.SALINI LAL, Advocates for the petitioner, the court
   passed the following:
 WP(C) No.5990/2024                              2/3                                Order Date : 15-02-2024




                                       N. NAGARESH, J.
                                       ----------------------------
                                    W.P.(C) No.5990 of 2024
                            --------------------------------------------------
                            Dated this the 15th day of February, 2024


                                             ORDER

Issue urgent notice on admission by speed post to

the respondents.

2. In the meanwhile, if the petitioner remits an

amount of ₹2 lakhs on or before 29.02.2024 and a further

amount of ₹3 lakhs before 15.03.2024, coercive proceedings

against the petitioner pursuant to Ext.P2 shall stand deferred

till 18.03.2024.

Post on 18.03.2024.

Sd/-

N. NAGARESH JUDGE SR WP(C) No.5990/2024 3/3 Order Date : 15-02-2024

APPENDIX OF WP(C) 5990/2024 Exhibit P1 COPY OF THE JUDGMENT IN W.P(C) NO: 32943/2019 DATED 10/11/2022 Exhibit P2 COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 11/12/23