Leela.C vs The Manager
2024 Latest Caselaw 28789 Ker

Kerala High Court

Leela.C vs The Manager on 3 October, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                                                        2024:KER:73802
             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
     THURSDAY, THE 3RD DAY OF OCTOBER 2024 / 11TH ASWINA, 1946
                     WP(C) NO. 30089 OF 2024

PETITIONER(S):

    1     LEELA.C,
          AGED 55 YEARS
          D/ O CHELLAPPAN , T.C. 4/1930,KUZHIVILA.P.O.,
          KARIMANAL, THIRUVANANTHAPURAM, PIN - 695 583.

    2     ASUPATHY.L,
          AGED 70 YEARS
          T.C. 4/1930,KUZHIVILA.P.O., KARIMANAL,
          THIRUVANANTHAPURAM, PIN - 695 585.

          BY ADV T.K.ANANDA KRISHNAN


RESPONDENT(S):

    1     THE MANAGER,
          CANFIN HOMES, NEYYATTINKARA BRANCH, ASSIF
          CENTER,ALUMMOODU JUNACTION, NEYYATTINKARA,
          THIRUVANANTHAPURAM, PIN - 695 121.

    2     AUTHORISED OFFICER,
          CANFIN HOMES, NEYYATTINKARA BRANCH, ASSIF
          CENTER,ALUMMOODU JUNACTION,
          NEYYATTINKARA,THIRUVANANTHAPURAM, PIN - 695 121.

          BY ADVS.
               AMEENA R
               SOHAIL MOHAMMED ANSARY(K/915/2016)
               POORNIMA S.NAIR(K/001614/2018)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30089 OF 2024               2




                                                           2024:KER:73802



                     DINESH KUMAR SINGH, J.
                              --------------------------
                          W.P.(C) No. 30089 of 2024
                              -------------------------
                   Dated this the 3rd day of October, 2024

                                  JUDGMENT

1. The case has been taken in the revised call. No one has put

in appearance to press this writ petition even in revised call on

behalf of the petitioner. However, the learned Counsel for the

respondents was present. It appears that the petitioner has lost

interest in prosecuting this writ petition. In view thereof, this writ

petition is dismissed for non-prosecution.

2. Interim Order, if any, stands vacated.

Sd/-

DINESH KUMAR SINGH JUDGE Svn

2024:KER:73802

APPENDIX OF WP(C) 30089/2024

PETITIONERS' EXHIBITS

Exhibit P1 THE TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT DATED 07.05.2024 UNDER SECTION 13(2) OF THE SARFAESI ACT ALONG WITH A READABLE COPY OF 1ST PAGE.