Chandrababu A vs M/S Hdb Financial Services Ltd
2025 Latest Caselaw 12580 Ker

Kerala High Court

Chandrababu A vs M/S Hdb Financial Services Ltd on 23 December, 2025

                                                      2025:KER:98784

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR. JUSTICE S.MANU

     TUESDAY, THE 23RD DAY OF DECEMBER 2025 / 2ND POUSHA, 1947

                        OP(C) NO. 3362 OF 2025

AGAINST THE ORDER DATED 24.11.2025 IN MC NO.15714 OF 2025 OF BENCH
                    XI, CITY CIVIL COURT, CALCUTTA

PETITIONER:

          CHANDRABABU A
          AGED 62 YEARS
          S/O ARAVINDAKSHAN PILLAI,RESIDING AT CHANDRAVILASOM,
          PUTHUSSERI P.O, VAYALA P.O, ENATHU, PATHANAMTHITTA
          DISTRICT, KERALA, PIN - 691554


          BY ADV. SRI.A.B.MOHANAKUMAR


RESPONDENTS:



    1     M/S HDB FINANCIAL SERVICES LTD.
          HAVING REGISTERED OFFICE AT RADHIKA, 2ND FLOOR, LAW
          GARDEN ROAD, NAVRANGPURA, AHAMEDABAD, GUJARAT, REP BY
          ITS CHAIRMAN & CHIEF EXECUTIVE OFFICER, PIN - 380009


    2     M/S HDB FINANCIAL SERVICES LTD
          BRANCH OFFICE, CHITTUNDAYIL TOWERABOVE FEDERAL BANK,
          ADOOR, PATHANAMTHITTA, PIN - 691523


    3     DISTRICT POLICE CHIEF
          PATHANAMTHITTA P.O , PATHANAMTHITTA, PIN - 689645
 OP(C)No.3362 of 2025

                              2

                                                2025:KER:98784



    4    STATION HOUSE OFFICER
         ENATHU POLICE STATION, PATHANAMTHITTA DISTRICT,
         PIN - 691526



          R1 & R2 BY SRI.P.PAULOCHAN ANTONY, STANDING COUNSEL

         R3 & R4 BY SMT.SILPA N.P., GOVERNMENT PLEADER,


THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 23.12.2025,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C)No.3362 of 2025

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                                                    2025:KER:98784




                           JUDGMENT

The order under challenge in this Original Petition (Civil) is

passed by a Court in the State of West Bengal. When this was

pointed out to the learned counsel for the petitioner, the learned

counsel sought permission to withdraw the Original Petition

without prejudice to pursue appropriate remedies.

The Original Petition is therefore, dismissed as withdrawn

without prejudice to the right of the petitioner to pursue

appropriate remedies in accordance with law.

Sd/-

S.MANU JUDGE

MJL

2025:KER:98784

APPENDIX OF OP(C) NO. 3362 OF 2025

PETITIONER'S EXHIBITS:

Exhibit P1 TRUE COPY OF THE ORDER NO-2, DATED 24-11-2025 OF CITY CIVIL COURT, CALCUTTA-XI, IN MISCELLANEOUS CASE NO 15714 OF 2025 Exhibit P2 TRUE COPY OF THE ORDER DATED 10-09-2025

OF CONSUMER DISPUTES REDRESSAL FORUM, PATHANAMTHITTA