Tata Motors Finance Limited vs Vinod
2024 Latest Caselaw 31243 Ker

Kerala High Court

Tata Motors Finance Limited vs Vinod on 1 November, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

WA No.1577/2024                             1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                        &
                   THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
            Friday, the 1st day of November 2024 / 10th Karthika, 1946
                                WA NO. 1577 OF 2024
       AGAINST JUDGMENT DATED 05-06-2024 IN WP(C) 12027/2024 OF THIS COURT
   APPELLANT(S)/1ST RESPONDENT & 2ND RESPONDENT

      1. TATA MOTORS FINANCE LIMITED, LODHAITHINK TECHNO CAMPUS, A- WING, 2ND
         FLOOR, POKHRAN ROAD NO.2 OF EASTERNS EXPRESS HIGHWAY,THANE WEST,
         MUMBAI, REPRESENTED BY SAMART GUPTHA CEO & MANAGING DIRECTOR,, PIN -
         400601
      2. THE BRANCH MANAGER, TATA MOTORS FINANCE LIMITED, UKEDIFICE, 4TH
         FLOOR, VALIYASAL, CHALAI P.O, THIRUVANANTHAPURAM, PIN - 685036

    BY ADV. SHRI.P.FAZIL

   RESPONDENT(S)/PETITIONER & RESPONDENT NO 3 TO 5

      1. VINOD AGED 44 YEARS, S/O VASUMOHAN, PUTHUKALATH CHAITHANYA, KOODAL
         P.O PATHANAMTHITTA, PIN - 689693
      2. MIDHUN R S/O RAMAKRISHNAN PILLAI KULANGARAVEEDU, MAVINMOODU,
         VALAMCHERI, KILIMANOOR P.O TRIRVANDRUM, PIN - 695601
      3. REGIONAL TRANSPORT OFFICER, ATTINGAL RTO, 1ST FLOOR AVITTOM COMPLEX,
         MAMAM, ATTINGAL, TRIVANDRUM, PIN - 695101
      4. SUB REGIONAL TRANSPORT OFFICER KONNI P.O, PATHANNAMTHITTA, PIN -
         689691

    BY ADVS.M/S.M.T.SURESH KUMAR, MANJUSHA K & SREELAKSHMI SABU FOR R1

    ADVS.M/S.K.SIJU, S.ABHILASH, ANJANA KANNATH & MARIYA JOSE FOR R2

    SENIOR GOVERNMENT PLEADER FOR R3 & R4

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay all further proceedings pursuant to judgment of the learned single
   judge dated 5.06.2024 in WP(C) NO 12027 OF 2024, pending final disposal of
   the above Writ Appeal.

        This Writ Appeal coming on for orders on 01/11/2024, upon perusing
   the appeal memorandum, the court on the same day passed the following:
 WA No.1577/2024                                  2/2




                                            ORDER

Heard the learned counsel for the appellants, the learned counsel for 1st respondent, the learned counsel for 2nd respondent and the learned Senior Government Pleader for respondents 3 and 4.

Reserved for judgment.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- MURALEE KRISHNA S. JUDGE

01-11-2024 /True Copy/ Assistant Registrar