Basheer vs Cholamandalam Investment And Finance ...
2024 Latest Caselaw 32048 Ker

Kerala High Court

Basheer vs Cholamandalam Investment And Finance ... on 7 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

                                   1




WP(C) No. 32275 OF 2024
                                                      2024:KER:83884

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MR. JUSTICE D. K. SINGH

 THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA,
                                  1946
                     WP(C) NO. 32275 OF 2024

PETITIONER:

         BASHEER,
         AGED 49 YEARS
         S/O. PAREEKUNJI, POKKAKKILLATH HOUSE,DOOR NO. 2,
         KUTTAMANGALAM JUMA MASJID EDATHIRUTHY,
         IRIJALAKUDA, THRISSUR DIST, PIN - 680 703.


         BY ADVS.
              M.SHAJU PURUSHOTHAMAN
              K.S.RAJESH




RESPONDENTS:

    1    CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY
         LTD.,
         REPRESENTED BY ITS BRANCH MANAGER, 3RD FLOOR
         ANSARI COMPLEX, WEST FORT P.O., THRISSUR DIST,
         PIN - 680 004.

    2    THE AUTHORISED OFFICER,
         CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY
         LTD., 3RD FLOOR ANSARI COMPLEX, WEST FORT P.O.,
         THRISSUR DIST, PIN - 680 004.


         BY ADV. ASWIN T SURESH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.11.2024,    THE   COURT   ON    THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
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WP(C) No. 32275 OF 2024
                                                      2024:KER:83884

                        D. K. SINGH, J.
                        --------------------------
                    W.P.(C) No. 32275 of 2024
                          -------------------------
              Dated this the 7th day of November, 2024

                            JUDGMENT

1. The learned Counsel for the petitioner submits that he would

like to withdraw the writ petition and take recourse to any other

remedy (Interlocutory Applications) as may be available to him

under the law.

2. Considering the above submission, the present writ petition

is hereby dismissed as withdrawn with the liberty as above prayed

for.

Sd/-

D. K. SINGH JUDGE Svn

WP(C) No. 32275 OF 2024 2024:KER:83884

APPENDIX OF WP(C) 32275/2024

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE RELEVANT PAGES OF THE STATEMENT OF LOAN ACCOUNT.

Exhibit P 2 THE TRUE COPY OF THE POSSESSION NOTICE ISSUED BY THE 2NDRESPONDENT DT. 23.8.2024.