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Suresh Kumar K K vs The Authorised Officer
2024 Latest Caselaw 29539 Ker

Citation : 2024 Latest Caselaw 29539 Ker
Judgement Date : 17 October, 2024

Kerala High Court

Suresh Kumar K K vs The Authorised Officer on 17 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 36502 OF 2024
                                          1




                                                                     2024:KER:77073
                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                    THE HONOURABLE MR. JUSTICE D. K. SINGH

         THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                            WP(C) NO. 36502 OF 2024


PETITIONERS:

     1       SURESH KUMAR K K
             AGED 47 YEARS
             S/O.KUMARAN, RESIDING AT : KURUPUMPARAMBIL HOUSE, NEENDOOR
             P.O, KOTTAYAM, PIN - 686601

     2       AMBILI SURESH
             AGED 44 YEARS
             W/O.SURESH KUMAR, RESIDING AT : KURUPUMPARAMBIL HOUSE,
             NEENDOOR P.O, KOTTAYAM, PIN - 686601


             BY ADVS.
             GIBI.C.GEORGE
             LATHA SUSAN CHERIAN
             AMAL PARTHASARADHY




RESPONDENTS:

     1       THE AUTHORISED OFFICER
             MANAPPURAM HOME FINANCE LTD, 1ST FLOOR, LOGOS CENTRE, LOGOS
             JUNCTION, KOTTAYAM DISTRICT, PIN - 686001

     2       MANAPPURAM HOME FINANCE LTD
             1ST FLOOR, LOGOS CENTRE, LOGOS JUNCTION, KOTTAYAM DISTRICT
             REPRESENTED BY ITS MANAGER, PIN - 686001

             SRI.C.HARIKUMAR



     THIS    WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 36502 OF 2024
                                      2




                                                        2024:KER:77073




                           JUDGMENT

Dated this the 17th day of October, 2024

Learned counsel for the petitioners submits that the

writ petition is not pressed.

Considering the aforesaid submission of the learned

counsel for the petitioners, the present writ petition is

dismissed as not pressed.

Sd/-

D. K. SINGH JUDGE AP WP(C) NO. 36502 OF 2024

2024:KER:77073 APPENDIX OF WP(C) 36502/2024

PETITIONER EXHIBITS

Exhibit P1 COPY OF NOTICE DATED 18-01-2022 ISSUED BY ADVOCATE COMMISSIONER (ADV CHINNUMOL THOMAS) TO THE SECOND PETITIONER

Exhibit P2 COPY OF INTERIM ORDER DATED 29-09-2022 PASSED IN

Exhibit P3 COPY OF THE JUDGMENT DATED 16-08-2024 PASSED BY

Exhibit P4 COPY OF JUDGMENT DATED 03-10-2024 PASSED IN WRIT

Exhibit P5 COPY OF SECURITISATION APPLICATION FILED BY THE PETITIONERS BEFORE THE DEBTS RECOVERY TRIBUNAL-2, ERNAKULAM (WITHOUT ANNEXURES)

Exhibit P6 COPY OF STAY PETITION FILED BY THE PETITIONERS BEFORE THE DEBTS RECOVERY TRIBUNAL-2, ERNAKULAM

Exhibit P7 COPY OF RECEIPT DATED 15-10-2024 DOWNLOADED FROM THE E-FILING PORTAL OF DRT

Exhibit P8 COPY OF FORECLOSURE LETTER DATED 15-10-2024 ISSUED BY THE SECOND RESPONDENT TO THE SECOND PETITIONER

 
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