Highness Investments And Financiers vs Managing Director
2025 Latest Caselaw 9440 Ker

Kerala High Court

Highness Investments And Financiers vs Managing Director on 8 October, 2025

Author: N.Nagaresh

Bench: N.Nagaresh

                                            2025:KER:73962




         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

           THE HONOURABLE MR.JUSTICE N.NAGARESH

WEDNESDAY, THE 8TH DAY OF OCTOBER 2025 / 16TH ASWINA, 1947

                 WP(C) NO. 29764 OF 2025

PETITIONERS:

    1    HIGHNESS INVESTMENTS AND FINANCIERS
         JASMINEVIL, TC 15/2038 WOMEN'S COLLEGE LANE
         VAZHUTHACAUD, TRIVANDRUM, EMAIL ID :
         [email protected], REPRESENTED BY
         MANAGING PARTNER, C.R. SHAJI, AGED 57 YEARS,
         S/O C.K. RAJAPPAN, RESIDING AT CHERUPARAMBIL
         HOUSE, NADUVATHUNAGAR P.O., CHERTHALA,
         ALEPPEY, PIN - 695014.

    2    SREE PADMANABHA TRADING COMPANY
         JASMINEVIL, TC 15/2038 WOMEN'S COLLEGE LANE
         VAZHUTHACAUD, TRIVANDRUM, EMAIL ID :
         [email protected] REPRESENTED BY
         MANAGING PARTNER C.R. SHAJI, AGED 57 YEARS,
         S/O C.K. RAJAPPAN, RESIDING AT CHERUPARAMBIL
         HOUSE, NADUVATHUNAGAR P.O., CHERTHALA,
         ALEPPEY, PIN - 695014.


         BY ADVS.
         HIGHNESS INVESTMENTS AND FINANCIERS
         (PARTY-IN-PERSON)
         SREE PADMANABHA TRADING COMPANY(PARTY-IN-PERSON)
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W.P.(C) No.29764/2025
                            :2:



RESPONDENTS:

    1     MANAGING DIRECTOR
          KSFE LIMITED, HEAD OFFICE PB NO. 510,
          BHADRATHA MUSEUM ROAD, CHEMBUKAVU, PIN-680020.

    2     SOUTH ZONE DEPUTY INSPECTOR GENERAL OF
          REGISTRATION/ CHITTY ARBITRATOR
          TRANSPORT BHAVAN, EAST FORT,
          THIRUVANANTHAPURAM, PIN - 695023.

    3     BRANCH MANAGER
          KSFE, VAZHUTHACAUD BRANCH,
          CENTRE PLAZA BUILDING, 2ND FLOOR,
          VAZHUTHACAUD P.O, THIRUVANANTHAPURAM,
          PIN - 695014.

    4     BRANCH MANAGER
          KSFE, THAMPANOOR EVENING BRANCH, RAMA PLAZA,
          1ST FLOOR, S.S.KOVIL ROAD, THAMPANOOR P.O.,
          THIRUVANANTHAPURAM, PIN - 695001.

    5     BRANCH MANAGER
          KSFE, PETTA BRANCH, SENTINEL BUILDING,
          PATTOOR JUNCTION, VANCHIYOOR P.O.,
          THIRUVANANTHAPURAM, PIN - 695035.

    6     BRANCH MANAGER
          KSFE, KOLLAM MAIN BRANCH, K S F E BUILDINGS,
          P.B.NO.3, CHINNAKKADA, KOLLAM, PIN - 691001.

    7     BRANCH MANAGER
          KSFE, POOJAPPURA BRANCH, 1ST FLOOR,
          LAKSMI CHAMBERS, OPP. PAREEKSHA BHAVAN,
          POOJAPURA, THIRUVANANTHAPURAM, PIN - 695012.

    8     BRANCH MANAGER
          KSFE, SASTHAMANGALAM BRANCH, 2ND FLOOR,
          SOWPARNIKA TOWER, P.O.SASATHAMANGALAM,
          THIRUVANANTHAPURAM, PIN - 695010.
    9     BRANCH MANAGER
          KSFE, STATUE EVENING BRANCH, SILVER JUBILEE
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W.P.(C) No.29764/2025
                            :3:


          BUILDINGS, CHIRAKKULAM ROAD, PALAYAM,
          THIRUVANANTHAPURAM, PIN - 695001.

   10     BRANCH MANAGER
          KSFE, EANCHAKKAL BRANCH, P. O. EANCHAKKAL,
          VALLAKADAVU, THIRUVANANTHAPURAM, PIN - 695008.

   11     BRANCH MANAGER
          KSFE, ERNAKULAM MAIN BRANCH, PADMA JUNCTION,
          KOCHI, PIN - 682035.

          BY ADV.SRI.SALIL NARAYANAN, STANDING COUNSEL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.09.2025, THE COURT ON 08.10.2025
DELIVERED THE FOLLOWING:
                                                                2025:KER:73962
W.P.(C) No.29764/2025
                                       :4:




                           N. NAGARESH, J.

          `````````````````````````````````````````````````````````````
                      W.P.(C) No.29764 of 2025

          `````````````````````````````````````````````````````````````
               Dated this the 8th day of October, 2025


                            JUDGMENT

~~~~~~~~~

The petitioners state that the 1st petitioner

has been carrying on investment and finance business since

the year 2018 under valid money lending licence. The

petitioners joined various chitties conducted by the KSFE.

The petitioners have joined approximately 141 chitties with a

liability of about ₹39 Crores under the KSFE.

2. The petitioners state that they collected

requisite documents from 16 property owners who pledged

their property as security and submitted them to KSFE 2025:KER:73962

Branches. The KSFE, after legal and valuation scrutiny,

accepted the title documents and released the chitty prize

money. By Circular dated 17.09.2018, the KSFE arbitrarily

imposed a limit of ₹4 Crores for the total chitty prize money

that could be availed by any individual or establishment. The

Circular dated 17.09.2018 effectively blocked further release

of chitty prize money to the petitioners.

3. The petitioners state that the failure of the

KSFE to release amounts to the petitioners resulted in failure

on the part of the petitioners to pay balance instalments. The

KSFE thereafter initiated revenue recovery proceedings. The

petitioners thereupon filed an application for appointment of

Arbitrator. The Arbitrator has demanded arbitration fee of

₹5,94,060/- which the petitioners are unable to pay.

4. The petitioners contend that if the KSFE

does not file an arbitration case and proceed with revenue

recovery action, the subscribers will have no other go than to

file an arbitration case. The subscribers will be in financial 2025:KER:73962

distress and will be unable to pay arbitration fee. In such

circumstances, the KSFE is legally bound to deposit the

arbitration fee.

5. Respondents 1 and 3 to 11 filed counter

affidavit. The respondents stated that the prayer in the writ

petition cannot be granted because if a person wants to file a

case against another, it is the said person who should pay the

court fee and not the respondent / opposite party. It is the

petitioners who invoked arbitration proceedings in the matter.

Therefore, the petitioners have to pay the arbitration fee.

6. I have heard the learned counsel for the

petitioners and the learned Standing Counsel appearing for

respondents 1 and 3 to 11. I have also heard the learned

Government Pleader representing the 2nd respondent.

7. The reliefs sought for by the petitioners are

as follows:

(i) To issue a writ directing KSFE to deposit the arbitration fee, or 2025:KER:73962

(ii) Alternatively, in exercise of the constitutional powers under Article 226, to grant appropriate reliefs for release of the amount of ₹2,97,03,000/- and other consequential benefits lawfully due to the petitioners.

8. It is not in dispute that it is the petitioners

who have invoked arbitration proceedings by approaching the

2nd respondent. If the petitioners have invoked the legal

proceedings, it is the petitioners who have to pay the

arbitration fees initially. Therefore, the relief sought for by the

petitioners to direct the KSFE to deposit the arbitration fee

cannot be granted.

9. The alternate prayer of the petitioners is for

release of the amount of ₹2,97,03,000/- to the petitioners. It

is not in dispute that the petitioners have defaulted in

repayment of chit subscriptions/instalments consequent to

which the KSFE has initiated revenue recovery proceedings.

The KSFE has specifically stated that they are ready to

release the prized amount on the petitioners furnishing 2025:KER:73962

sufficient security, but the said amount will initially be

appropriated towards the dues pending from the petitioners

and the balance remaining if any will be released to the

petitioners. The said stand of the KSFE is amply justified as

there is failure on the part of the petitioners in paying chit

instalments. Therefore, this Court in exercise of the powers

under Article 226 of the Constitution of India, will not be

justified in directing the KSFE to release prized chit amounts

to the petitioners unconditionally.

The writ petition hence fails and it is

dismissed.

Sd/-

N. NAGARESH, JUDGE aks/04.10.2025 2025:KER:73962

APPENDIX OF WP(C) 29764/2025

PETITIONERS' EXHIBITS

Exhibit P1 THE TRUE PHOTOSTAT COPY OF THE MONEY LENDING LICENCE BEARING NO.32010547138 DATED 24.01.2019 Exhibit P2 THE TRUE PHOTOSTAT COPY OF THE PAN CARD IN THE NAME OF THE 1ST PETITIONER ESTABLISHMENT Exhibit P3 THE TRUE PHOTOSTAT COPY OF THE PAN CARD FOR THE 2ND PETITIONER ESTABLISHMENT. Exhibit P4 THE TRUE PHOTOSTAT COPY OF THE REGISTRATION CERTIFICATE OF THE 1ST PETITIONER BEARING NO. 2759/2018 DATED 2- 7-2018 Exhibit P5 THE TRUE PHOTOSTAT COPY OF THE PARTNERSHIP REGISTRATION CERTIFIED OF THE 2ND PETITIONER BEARING NUMBER 3546/2019 DATED 19.08.2019 Exhibit P6 THE TRUE PHOTOSTAT COPY OF THE INCOME TAX RETURN ACKNOWLEDGEMENT FOR THE ASSESSMENT YEAR 2023-24 OF THE 1ST PETITIONER HIGHNESS INVESTMENTS AND FINANCIERS FILED ON 17-12-2023 Exhibit P7 THE TRUE PHOTOSTAT COPY OF THE INCOME TAX RETURN OF THE 2ND PETITIONER DATED 18.12.2023 Exhibit P8 THE TRUE PHOTOSTAT COPY OF THE CHITTY AGREEMENT OBTAINED FROM KESAVADASAPURM BRANCH BY THE 1ST PETITIONER Exhibit P9 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR HARISANKAR FROM KERALA BANK TO PAY RS 10 LAKH Exhibit P10 THE TRUE PHOTOSTAT COPY OF THE BANK STATEMENT SHOWING THE AMOUNT OF RS. 5000000/- RECEIVED FROM THE CHIT FUND OF KSFE VAZHUTHACAUD BRANCH INCLUDING RS. 2500000/- ON 20/12/2018, RS. 1500000/- ON 02/01/2019 AND RS. 1000000/- ON 15/01/2019, WHICH WAS TRANSFERRED THROUGH RTGS TO THE ACCOUNT OF SEN INTERNATIONAL, 2025:KER:73962

THE ACCOUNT OF MRS. JIJO RAJKUMAR AND SENRAJ DATED 01.07.2023 Exhibit P11 TRUE TRUE PHOTOSTAT COPY OF THE RTGS TO THE ACCOUNT OF SEN INTERNATIONAL (SENRAJ AND JIJO RAJKUMAR) FROM KERALA BANK DATED 02.01.2019 15.01.2019 Exhibit P12 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR GRACY JOSEPH FROM YES BANK TO PAY RS 2066265/-

Exhibit P13 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR ROY JOSEPH FROM KERALA BANK TO PAY RS 25 LAKH Exhibit P14 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR BABU A FROM KERALA BANK TO PAY RS 20 LAKH Exhibit P15 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR BABU A FROM YES BANK TO PAY RS 3250000/- Exhibit P16 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR BABU A FROM YES BANK TO PAY RS 250000/- Exhibit P17 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR K G JAYARAM FROM KERALA BANK TO PAY RS 11 LAKH Exhibit P18 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR K G JAYARAM FROM KERALA BANK TO PAY RS 1 LAKH Exhibit P19 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR K G JAYARAM FROM YES BANK TO PAY RS 4 LAKH Exhibit P20 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR K G JAYARAM FROM YES BANK TO PAY RS 1 LAKH Exhibit P21 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR K G JAYARAM FROM YES BANK TO PAY RS 2 LAKH Exhibit P22 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR K G JAYARAM FROM YES BANK TO PAY RS 2 LAKH Exhibit P23 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR K G JAYARAM FROM YES BANK TO PAY RS 250000/-

Exhibit P24 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR K G JAYARAM FROM YES BANK TO PAY RS 250000/-

Exhibit P25 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR K G JAYARAM FROM YES BANK TO PAY RS 1 LAKH Exhibit P26 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR 2025:KER:73962

KUMARIAMMA FROM KERALA BANK TO PAY RS 1677820/-

Exhibit P27 THE TRUE PHOTOSTAT COPY OF THE BANK STATEMENT FOR KUMARIAMMA FROM KERALA BANK TO PAY RS 1877820/-

Exhibit P28 THE TRUE PHOTOSTAT COPY OF THE RELEVANT BANK STATEMENT SHOWING KUMARIAMMA FROM KERALA BANK TO PAY RS 5 LAKH Exhibit P29 THE TRUE PHOTOSTAT COPY OF THE BANK STATEMENT FOR RADHAKRISHNA PILLAI FROM YES BANK TO PAY RS 25000/-

Exhibit P30 THE TRUE PHOTOSTAT COPY OF THE BANK STATEMENT SHOWING TRANSACTION OF RADHAKRISHNA PILLAI FROM YES BANK TO PAY RS 75000/-

Exhibit P31 THE TRUE PHOTOSTAT COPY OF THE RECEIPT FOR KUMARIAMMA TO PAY RS 25000/- Exhibit P32 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR KUNJIMOIDEEN FROM KERALA BANK TO PAY RS 29 LAKH Exhibit P33 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR MOHANAN C FROM KERALA BANK TO PAY RS 4 LAKH Exhibit P34 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR MOHANAN C FROM YES BANK TO PAY RS 50000/- Exhibit P35 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR MOHANAN C FROM YES BANK TO PAY RS 50000/- Exhibit P36 THE TRUE PHOTOSTAT COPY OF THE BANK STATEMENT FROM KERALA BANK TO SHOW THE TRANSACTION DATED 22.02.2019 PAYMENT OF RS 5 LAKH Exhibit P37 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR GOPALAKRISHNA KAIMAL FROM KERALA BANK TO PAY RS 350000/-

Exhibit P38 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR GOPALAKRISHNA KAIMAL FROM YES BANK TO PAY RS 750000/-

Exhibit P39 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR ANIL PAUL FROM KERALA BANK TO PAY RS 150000/-

Exhibit P40 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR 2025:KER:73962

ANIL PAUL FROM YES BANK TO PAY RS 4 LAKH Exhibit P41 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR ANIL PAUL FROM YES BANK TO PAY RS 250000/-

Exhibit P42 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR SABU T K FROM KERALA BANK TO PAY RS 10 LAKH Exhibit P43 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR AJITHKUMAR FROM KERALA BANK TO PAY RS 1 LAKH Exhibit P44 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR AJITHKUMAR FROM YES BANK TO PAY RS 5 LAKH Exhibit P45 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR AJITHKUMAR FROM AXIS BANK TO PAY RS 1 LAKH Exhibit P46 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR AJITHKUMAR FROM YES BANK TO PAY RS 1 LAKH Exhibit P47 THE TRUE PHOTOSTAT COPY OF THE BANK STATEMENT FOR SANDEEP CHANDRAN FROM KERALA BANK TO SHOW TRANSACTION DATED 26/06/2020 PAYMENT RS 14 LAKH Exhibit P48 THE TRUE PHOTOSTAT COPY OF THE BANK STATEMENT FOR SANDEEP CHANDRAN FROM YES BANK TO PAY RS 1 LAKH Exhibit P49 THE TRUE PHOTOSTAT COPY OF THE RELEVANT PAGE OF THE BANK STATEMENT FROM YES BANK TO PAY RS 30000/- FOR SANDEEP CHANDRAN Exhibit P50 THE TRUE PHOTOSTAT COPY OF THE BANK STATEMENT FROM YES BANK TO SHOW THE TRANSACTION DATED 24.12.2020 PAYMENT OF RS 20000/-

Exhibit P51 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR SAINUDHEEN FROM YES BANK TO PAY RS 1 LAKH Exhibit P52 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR SAINUDHEEN FROM YES BANK TO PAY RS 2 LAKH Exhibit P53 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR SAINUDHEEN FROM YES BANK TO PAY RS 4 LAKH Exhibit P54 THE TRUE PHOTOSTAT COPY OF THE RTGS FOR SAINUDHEEN FROM YES BANK TO PAY RS 1 LAKH Exhibit P55 THE TRUE PHOTOSTAT COPY OF THE CIRCULAR NO.36/2018 (BD) OF K.S.F.E.DATED 17-9- 2025:KER:73962

Exhibit P56 THE TRUE PHOTOSTAT COPY OF THE JUDGEMENT IN W.P.(C) NO.25170 OF 2019 OF THIS HON'BLE COURT DATED 4-2-2020 Exhibit P57 THE TRUE PHOTOSTAT COPY OF THE JUDGEMENT IN W.P.(C) NO.16139 OF 2020 OF THIS HON'BLE COURT DATED 7-8-2020 Exhibit P58 THE TRUE PHOTOSTAT COPY OF THE JUDGEMENT IN W.P.(C) NO.3615 OF 2021 OF THIS HON'BLE COURT DATED 18-2-2021 Exhibit P59 THE TRUE PHOTOSTAT COPY OF THE JUDGEMENT IN W.P.(C) NO.7338 OF 2021 OF THIS HON'BLE COURT DATED 22-3-2021 Exhibit P60 THE TRUE PHOTOSTAT COPY OF THE JUDGEMENT IN W.P.(C) NO.9218 OF 2021 OF THIS HON'BLE COURT DATED 8-4-2021 Exhibit P61 THE TRUE PHOTOSTAT COPY OF THE JUDGEMENT IN W.P.(C) NO.14269 OF 2021 OF THIS HON'BLE COURT DATED 9-8-2021 Exhibit P62 THE TRUE PHOTOSTAT COPY OF THE JUDGEMENT IN W.P.(C) NO.25280 OF 2022 OF THIS HON'BLE COURT DATED 29-9-2022 Exhibit P63 THE TRUE PHOTOSTAT COPY OF THE JUDGEMENT IN W.P.(C) NO.5235 OF 2023 OF THIS HON'BLE COURT DATED 18-9-2023 Exhibit P64 THE TRUE PHOTOSTAT COPY OF THE JUDGEMENT IN W.A. NO.84 OF 2024 OF THIS HON'BLE COURT DATED 18-1-2024 Exhibit P65 THE TRUE PHOTOSTAT COPY OF THE JUDGEMENT IN W.P.(C) NO.18926 OF 2024 OF THIS HON'BLE COURT DATED 28-5-2024 Exhibit P66 THE TRUE PHOTOSTAT COPY OF THE JUDGEMENT IN CON.CASE.1766 OF 2024 OF THIS HON'BLE COURT DATED 9-9-2024 Exhibit P67 THE TRUE PHOTOSTAT COPY OF COUNTER AFFIDAVIT CA-2024-035288 DATED 23/09/2024 FILED BY KSFE Exhibit P68 THE TRUE PHOTOSTAT COPY OF THE APPLICATION FILED ON 4-4-2025 IN THE OFFICE OF THE DEPUTY INSPECTOR GENERAL OF REGISTRATION, SOUTHERN REGION/ CHITTY 2025:KER:73962

ARBITRATOR Exhibit P69 THE TRUE PHOTOSTAT COPY OF THE APPLICATION DATED 30-4-2025 SUBMITTED TO THE HON'BLE CHITTY ARBITRATOR Exhibit P70 THE TRUE PHOTOSTAT COPY OF THE REPLY GIVEN BY THE HON'BLE DEPUTY INSPECTOR GENERAL OF REGISTRATION, SOUTHERN REGION/ CHITTY ARBITRATOR DATED 23-4-2025 Exhibit P71 THE TRUE PHOTOSTAT COPY OF THE REPLY GIVEN BY THE HON'BLE DEPUTY INSPECTOR GENERAL OF REGISTRATION, SOUTHERN REGION/ CHITTY ARBITRATOR DATED 2-7-2025 Exhibit P72 THE TRUE PHOTOSTAT COPY OF APPLICATION SUBMITTED TO KSFE MD DATED 15-7-2025 Exhibit P73 TRUE PHOTOSTAT COPY OF THE REPLY GIVEN BY KSFE MD DATED 21-7-2025 Exhibit P74 TRUE PHOTOSTAT COPY OF RR NOTICE SENT BY NEYYATTINKARA SPECIAL DEPUTY TAHSILDAR DATED 07/08/2025 Exhibit P75 TRUE PHOTOSTAT COPY OF THE POSTAL ENVELOPE SENT THROUGH THE NEYYATTINKARA SPECIAL DEPUTY TAHSILDAR (RR) POST OFFICE Exhibit P76 TRUE PHOTOSTAT COPY OF THE REPLY GIVEN TO HON. KSFE MD AND HON. SPECIAL DEPUTY TAHSILDAR DATED 13 /08 /2025 Exhibit P77 TRUE PHOTOSTAT COPY OF THE LETTER DATED 08/08/2025 GIVEN TO HON. KSFE MD AND SPECIAL DEPUTY TAHSILDAR NEYYATTINKARA (RR) Exhibit P78 TRUE PHOTOSTAT COPY OF THE LETTER DATED 18/08/2025 GIVEN TO THE HON. SPECIAL DEPUTY TAHSILDAR NEYYATTINKARA (RR) Exhibit P79 TRUE PHOTOSTAT COPY OF THE NOTICE ISSUED BY THE SPECIAL DEPUTY TAHSILDAR (RR) ERNAKULAM SDT /EKM /11972 /24 -25 DATED 27/08/2025 FOR SEIZURE OF IMMOVABLE PROPERTIES Exhibit P80 TRUE PHOTOSTAT COPY OF THE REPLY GIVEN TO THE APPLICATION GIVEN BY THE SPECIAL DEPUTY TAHSILDAR (RR), ERNAKULAM, DATED 2025:KER:73962

27/08/2025

RESPONDENT'S EXHIBIT

Exhibit R1(A) TRUE COPY OF THE UNDERSTANDING, THIS RESPONDENT IS HEREWITH PRODUCING A LIST WHICH WILL SHOW THE DEFAULT DETAILS OF THE PETITIONER AS ON 31ST OF AUGUST 2025.