Kerala High Court
Sabu.S vs Union Of India on 18 December, 2008
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 37425 of 2008(E)
1. SABU.S., S/O.SHANMUGHAM PILLAI
... Petitioner
Vs
1. UNION OF INDIA, REP. BY THE FINANCE
... Respondent
2. AUTHORISED OFFICER, HDFC, KESTEN TOWERS,
3. BRANCH MANAGER, HDFC.BANK LTD. NEAR
For Petitioner :SRI.M.RAMASWAMY PILLAI
For Respondent :SRI.SOORAJ T.ELENJICKAL
The Hon'ble MR. Justice THOTTATHIL B.RADHAKRISHNAN
Dated :18/12/2008
O R D E R
THOTTATHIL B. RADHAKRISHNAN, J.
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W.P.(C) NO.37425 OF 2008 (E)
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Dated this the 18th day of December, 2008
J U D G M E N T
Exhibit P3 judgment has become final. I find no ground to issue any order on any fresh writ petition. This is all the more so because, even according to the bank, the petitioner is facing proceedings of bounce of cheques. This writ petition fails and the same is accordingly dismissed.
Sd/-
THOTTATHIL B. RADHAKRISHNAN, JUDGE skr/22/12 // True copy // P.A. to Judge.