Vincent A vs Muthoot Homefin (India) Ltd
2024 Latest Caselaw 12052 Ker

Kerala High Court

Vincent A vs Muthoot Homefin (India) Ltd on 10 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.17445/2024                        1/3                         Order Date : 10-05-2024

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
              Friday, the 10th day of May 2024 / 20th Vaisakha, 1946
                              WP(C) NO. 17445 OF 2024
   PETITIONERS:

      1. VINCENT A., AGED 60 YEARS, S/O APPALLOSE, RESIDING AT NANDANAM,
         POOVAKODU, GANDHIPURAM, SREEKARYAM P.O, THIRUVANANTHAPURAM-695017
         NOW RESIDING AT SHALOM HOUSE, KUNNATHUMUKAL, PULIYANCODU,
         AYIROOPPARA P.O, ULIYAZHATHURA VILLAGE,
         IROOPARA,THIRUVANANTHAPURAM, PIN - 695584
      2. SUCY VINCENT, AGED 53 YEARS, W/O VINCENT A, RESIDING AT NANDANAM,
         POOVAKODU, GANDHIPURAM, SREEKARYAM P.O, THIRUVANANTHAPURAM- 695017,
         NOW RESIDING AT SHALOM HOUSE, KUNNATHUMUKAL, PULIYANCODU,
         AYIROOPPARA P.O, ULIYAZHATHURA VILLAGE, IROOPARA,
         THIRUVANANTHAPURAM, PIN - 695584

   RESPONDENT:

          MUTHOOT HOMEFIN (INDIA) LTD REPRESENTED THROUGH ITS AUTHORISED
          OFFICER, HAVING ITS REGISTERED OFFFICE AT 1201 & 1202, 12TH FLOOR,
          "A" WING, LOTUS CORPORATE PARK, OFF WESTERN EXPRESS HIGHWAY,
          GOREGAON(EAST), MUMBAI-400063. BRANCH AT MUTHOOT CHAMBERS, BANERJI
          ROAD, KOCHI-18, PIN - 682018


        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 grant an interim order staying all further proceedings
   initiated against the property of the petitioners pursuant to Exhibit P3
   notice, pending disposal of this writ petition(civil).


        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.GAYATHRI MURALEEDHARAN, SHIBU P.D., ARATHY P. & ANJANA S. RAJ,
   Advocates for the petitioners, the court passed the following:
 WP(C) No.17445/2024                         2/3                           Order Date : 10-05-2024




                           MURALI PURUSHOTHAMAN, J.
                         ---------------------------------------------
                               W.P.(C) No.17445 of 2024
                       -------------------------------------------------
                          Dated this the 10th day of May, 2024


                                          ORDER

Issue notice before admission to the respondent

by speed post.

2. There will be a stay of all coercive

proceedings pursuant to Ext.P3 for a period of two

months, on condition the petitioners deposit an

amount of Rs.5,00,000/- within a period of one month.

Post on 07.06.2024.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

SPR WP(C) No.17445/2024 3/3 Order Date : 10-05-2024

APPENDIX OF WP(C) 17445/2024 Exhibit P1 THE TRUE COPY OF THE JUDGMENT DATED 03-07-2023 IN WP(C) 12479 OF 2023 Exhibit P2 THE TRUE COPY OF THE 13(2)-NOTICE ISSUED BY THE RESPONDENT BANK DATED 27-10-2023 Exhibit P3 THE TRUE COPY OF THE POSSESSION NOTICE DATED 04-03-2024