Dipin A U vs The Branch Manager Gic Housing Finance ...
2024 Latest Caselaw 29859 Ker

Kerala High Court

Dipin A U vs The Branch Manager Gic Housing Finance ... on 22 October, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

RP No.1032/2024                               1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                       THE HONOURABLE MR.JUSTICE N.NAGARESH
            Tuesday, the 22nd day of October 2024 / 30th Aswina, 1946
                    RP NO. 1032 OF 2024 in WP(C)18189/2024 (W)
   REVIEW PETITIONER/PETITIONER IN WP(C):

          DIPIN A U, AGED 36 YEARS, S/O UNNI, ANAKKOTTE HOUSE, PERINJANANM
          P.O, THRISSUR DISTRICT, PIN - 680686

   RESPONDENTS/RESPONDENTS IN WP(C):

      1. THE BRANCH MANAGER, GIC HOUSING FINANCE LTD., THRISSUR BRANCH, DOOR
         NO. 25/5000, 3RD FLOOR, MAHESHWARI BUILDING, MG ROAD, THRISSUR, PIN
         - 680001
      2. THE AUTHORISED OFFICER, GIC HOUSING FINANCE LTD., THRISSUR BRANCH,
         DOOR NO. 25/5000, 3RD FLOOR, MAHESHWARI BUILDING, MG ROAD, THRISSUR,
         PIN - 680001


        Review Petition praying inter alia that in the circumstances stated
   in the affidavit filed along with the RP the High Court be pleased to stay
   the operation of Ext.P1 notice in the writ petition and all consequential
   coercive actions initiated by the respondents pending final disposal of
   the review petition.

        This Review Petition coming on for admission upon perusing the
   petition and the affidavit filed in support of RP and this Court's
   judgment dated 13.06.2024 in WP(C)18189/2024 and order dated
   17.10.2024 and upon hearing the arguments of M/S.ANWIN JOHN ANTONY & JERRY
   MATHEW, Advocates for the Revew Petitioner in RP/Petitioner in WP(C),
   M/S.LINDONS C.DAVIS, RAJITH DAVIS, E.U.DHANYA, N.S.SHAMILA & CHINJU
   P.JOYIES, Advocates for Respondents in RP/WP(C), in the court passed the
   following:

                                          ORDER

Standing Counsel representing the respondents submits that the overdue amount as on 15.10.2024 is Rs.2,95,425/-. The petitioner may be directed to pay the said amount immediately.

Post on 18.11.2024.

Interim order is extended till then.

Sd/- N.NAGARESH JUDGE

22-10-2024 /True Copy/ Assistant Registrar

Exhibit P1 A TRUE COPY OF NOTICE DATED 13.05.2024 ISSUED BY THE ADVOCATE COMMISSIONER APPOINTED BY THE CHIEF JUDICIAL MAGISTRATE COURT, THRISSUR.