Smt.Chithra Manoj vs Dhfl Vysya Housing Finance Limited on 26 September, 2018

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Kerala High Court

Smt.Chithra Manoj vs Dhfl Vysya Housing Finance Limited on 26 September, 2018

Bench: Dama Seshadri Naidu

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

              THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU

     WEDNESDAY,THE 26TH DAY OF SEPTEMBER 2018 / 4TH ASWINA, 1940

                          WP(C).No. 6537 of 2018



PETITIONER:


                SMT.CHITHRA MANOJ
                AGED 42 YEARS, W/O LATE. MANOJ R,PVIP QUARTERS NO.18, 9
                IRINGOLE PO,PERUMBAVOOR-683548,NOW RESIDING AT TYPE 2A,
                1/3, NGO QUARTERS,VAZHAKKALA, KAKKANAD-682037

                BY ADVS.
                SMT.GISA SUSAN THOMAS
                SMT.G.ASHWINI
                SMT.R.K.ASHA
                SRI.SUNNY MATHEWS



RESPONDENTS:
       1        DHFL VYSYA HOUSING FINANCE LIMITED
                AMMANKOVIL ROAD, COCHIN. 682035, REPRESENTED BY ITS
                BRANCH MANAGER.

      2         DHFL VYSYA HOUSING FINANCE LIMITED
                AMMAMKOVIL ROAD, COCHIN. 682035

      3         AADHAR HOUSING FINANCE LIMITED
                MAHAKAVI G ROAD, LAYAM JUNCTION,COCHIN. 682011,
                REPRESENTED BY ITS AUTHORISED OFFICER.

                BY ADV. SRI.JOSHY THANNICKAMATTAM


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION               ON
26.09.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No. 6537 of 2018                      2




                                       JUDGMENT

The petitioner's counsel seeks permission to withdraw the writ petition. The Court grants permission and dismisses the Writ Petition as withdrawn.

Sd/-

DAMA SESHADRI NAIDU JUDGE APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 COPY OF THE LOAN AGREEMENT DATED 20.8.2011 EXECUTED BETWEEN THE 1ST RESPONDENT AND THE PETITIONER AND HER DECEASED HUSBAND.

EXHIBIT P2 COPY OF THE RENEWAL OF THE HOUSING LOAN ISSUED BY 1ST RESPONDENT TO THE PETITIONER DATED 31.3.2016 EXHIBIT P3 COPY OF THE SECTION 13(2) NOTICE OF SARFAESI ACT DATED 11.7.2016 ISSUED BY 2ND RESPONDENT.

EXHIBIT P4 COPY OF THE REPLY DATED 8.8.2016 SENT BY THE PETITIONER TO THE 2ND RESPONDENT. EXHIBIT P5 COPY OF LOAN ACCOUNT STATEMENT ISSUED BY 1ST RESPONDENT BANK EXHIBIT P6 COPY OF THE CASE RECORD ISSUED FROM DR.

NOUSHAD'S ENT HOSPITAL AND RESEARCH CENTRE, COCHIN.

WP(C).No. 6537 of 2018 3

EXHIBIT P6(A) COPY OF THE CASE RECORD ISSUED FROM SANJOE HOSPITAL PERUMBAVOOR.

EXHIBIT P6(B) COPY OF THE CASE RECORD ISSUED FROM LISIE HOSPITAL ERNAKULAM.

EXHIBIT P7 COPY OF THE NOTICE ISSUED UNDER RULE 8(1) OF SARFAESI ACT FROM AADHAR HOUSING FINANCE LTD.



RESPONDENTS' EXHIBITS

NIL

// TRUE COPY //                           P.A. TO JUDGE


SD

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