Deepcand K.P vs Bobcards Limited
2024 Latest Caselaw 14557 Ker

Kerala High Court

Deepcand K.P vs Bobcards Limited on 31 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                       WP(C) NO. 34694 OF 2016


PETITIONER:

            DEEPCHAND K.P
            S/O. MOHANAN, AGED 41 YEARS,
            'KRISHNA SREE' THOTTIPEEDIKA
            CHEVARAMBALAM P.O.,
            CALICUT- 673 017.

            BY ADVS.
            SRI.N.SASI
            SMT.T.M.BINITHA



RESPONDENTS:

    1       BOBCARDS LIMITED
            ESPERANCA, 1ST FLOOR,
            SHAHIDBHAGAT SINGH MARGH,
            COLOBA, MUMBAI- 400 021.

    2       CREDIT INFORMATION BUREAU INDIA LTD.
            HOECHST HOUSE, 6TH FLOOR,
            193 BACKBAY RECLAMATION,
            NARIMAN POINT, MUMBAI-400 021.

            BY ADVS.
            SRI.C.AJITH KUMAR, SC




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 34694 OF 2016
                                    2




                              T.R. RAVI, J.
               --------------------------------------------
                       W.P.(C). No.34694 of 2016
                --------------------------------------------
                  Dated this the 31st day of May, 2024

                              JUDGMENT

When the case is taken up, it is submitted by the counsel for the

respondent that the loan account regarding which the dispute is

raised no longer exists. The matter has become infructuous and the

writ petition is dismissed.

/-

-SS                                                        Sd/-

                                                    T.R. RAVI
                                                      JUDGE

Pn
 WP(C) NO. 34694 OF 2016

APPENDIX OF WP(C) 34694/2016

PETITIONER'S EXHIBITS

EXT. P1 TRUE COPY OF THE REGISTERED LETTER DATED 26.06.2001 ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT.

EXT. P2 TRUE COPY OF THE REGISTERED LETTER DATED 14.07.2001, ISSUED BY PETITIONER TO THE 1ST RESPONDENT.

EXT. P3 TRUE COPY OF THE REGISTERED LAWYER NOTICE DATED 11.10.2001 ISSUED TO THE 1ST RESPONDENT.

EXT. P4 TRUE COPY OF THE REPLY NOTICE ISSUED BY THE 1ST RESPONDENTS DATED 25.10.2001 TO THE PETITIONER.

EXT. P5 TRUE COPY OF THE BILL DATED 20.01.2002 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.

EXT. P6 TRUE COPY OF THE REGISTERED NOTICE DATED 04.11.2001 ISSUED TO THE LIST RESPONDENT.

EXT. P7 TRUE COPY OF CIBIL CREDIT INFORMATION REPORT DATED 12.08.2016.