Noudiya P.P vs Manappuram Finance Limited
2024 Latest Caselaw 13911 Ker

Kerala High Court

Noudiya P.P vs Manappuram Finance Limited on 28 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                      WP(C) NO. 4451 OF 2024
PETITIONER:

            NOUDIYA P.P
            AGED 25 YEARS, D/O HAMSA K.P,
            FATHIMAS, 4TH MILE, PONNIAM WEST,
            KANNUR, KERALA, PIN - 670641
            BY ADVS.
            P.ANTO THOMAS
            NIKHIL KARETH
            PRATHEUSH.M.ANAND
            V.R.ARUN

RESPONDENTS:

    1       MANAPPURAM FINANCE LIMITED
            THALASSERY BRANCH, 1ST FLOOR, THOVARAY
            COMPLEX, LOGANS RD, OPPOSITE CANARA BANK,
            THALASSERY, KERALA, PIN - 670101
            REPRESENTED BY ITS MANAGER.
    2       THE AUTHORIZED OFFICER
            MANAPPURAM FINANCE LIMITED, W-4/638 A,
            MANAPPURAM HOSUE, P.O., VALAPAD,
            THRISSUR, KERALA, PIN - 680567
            BY ADVS.
            M.A.JOSEPH MANAVALAN
            JOSEPH C.J.(K/3425/2022)
            JAMES JOSE(K/002035/2023)



     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   28.05.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.4451 of 2024
                                :2:




                           JUDGMENT

When this matter was called today, both parties agreed

that a settlement was attempted, in which a memorandum of

agreement had been entered into, wherein, the petitioner had

recorded that he would withdraw this writ petition.

2. The learned counsel for the petitioner, therefore, prayed

that this writ petition be allowed to be withdrawn in terms of the

memorandum of agreement between the parties.

Consequently, this writ petition is dismissed as having been

withdrawn, recording that a settlement of the disputes has been

entered into between the parties through mediation.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm

APPENDIX OF WP(C) 4451/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF REGISTRATION CERTIFICATE DATED 06/03/2023 OF THE VEHICLE BEARING NUMBER KL-52-S-4571 OF THE PETITIONER Exhibit P2 TRUE COPY OF THE DISCHARGE SUMMARY DATED NIL OF SAFEERA P.P.