Kerala High Court
Bigeesh Varghese vs The Daimler Finance Services India
Author: Shaji P. Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
MONDAY,THE 14TH DAY OF NOVEMBER 2016/23RD KARTHIKA, 1938
WP(C).No. 4014 of 2016 (B)
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PETITIONER(S):
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BIGEESH VARGHESE, AGED 26 YEARS,
S/O.VARGHESE, PERUMBANKUDY HOUSE, PALAMATTOM PO,
KUTTAMANGALAM VILLAGE, KOTHAMANGALAM TALUK,
ERNAKULAM DISTRICT (OWNER OF LORRY BEARING REGISTRATION
NUMBER KL-44-C-8330 AND KL-44-C-8333)
BY ADV. SRI.P.M.ZIRAJ
RESPONDENT(S):
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1. THE DAIMLER FINANCE SERVICES INDIA
UNIT 202, SECOND FLOOR, CAMPUS 3B,
RMZ MILLENNIA BUSINESS PARK, 143,
DR. M.G.R.ROAD, PERUNGUDI, CHENNAI-600096,
REPRESENTED BY ITS MANAGER.
2. THE MANAGER
THE DAIMLER FINANCIAL SERVICES INDIA,
UNIT 202, SECOND FLOOR, CAMPUS 3B,
RMZ MILLENNIA BUSINESS PARK, 143, DR. M.G.R.ROAD,
PERUNGUDI, CHENNAI-600096
3. THE SUB INSPECTOR OF POLICE
CHERTHALA POLICE STATION, ALAPPUZHA DISTRICT, PIN-688 504.
4. THE INSPECTOR OF POLICE
CHERTHALA POLICE STATION, ALAPPUZHA DISTRICT, PIN-688 504.
5. THE STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
HOME DEPARTMENT, GOVERNMENT OF KERALA,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
*ADDL.R6 AND R7 IMPLEADED
*ADDL.R6
P.M. IQBAL, AGED 57 YEARS,
S/O. MUHAMMED, PLAMOOTTIL HOUSE, MARKET P.O.,
AZAD ROAD, MUVATTUPUZHA
-2-
WP(C).No. 4014 of 2016 (B)
*ADDL.R7
ASHRAF, AGED 60 YEARS,
S/O.KASIM, RESIDING AT PADINJARE CHALLIL,
KAKKIDASS, PERUMATTOM.
MUVATTUPUZHA, ERNAKULAM DISTRICT
(ARE IMPLEADED AS PER ORDER DATED 20.10.2016 IN I.A.NO.15787/2016 )
R1 & 2 BY ADVS. SRI.P.FAZIL
SMT.JAYASREE MANOJ
SRI.SREEJITH V.S.
ADDL R6 & R7 BY ADV. SRI.C.K.SREEJITH
BY GOVERNMENT PLEADER SRI. RON BASTIAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 14-11-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
dlk
SHAJI P. CHALY, J.
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W.P.(C) No.4014 of 2016
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Dated this the 14th day of November, 2016
JUDGMENT
This writ petition is filed challenging illegal seizure of vehicle by the police to help the finance company.
Today when the matter is taken up, learned counsel for the petitioner filed a memo that the writ petition is not pressed.
Therefore, writ petition is dismissed as not pressed.
Sd/-
SHAJI P. CHALY,JUDGE //True Copy// P.A.To Judge dlk/15/11/