Kerala High Court
Zubair Ellil vs The Managing Director, Kfc on 1 February, 2024
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
WP(C) No.3969/2024 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Thursday, the 1st day of February 2024 / 12th Magha, 1945
WP(C) NO. 3969 OF 2024 (U)
PETITIONER:
ZUBAIR ELLIL, AGED 54 YEARS, ELLIL HOUSE, PATTIKKAD POST,
PERINTHALMANNA, MALAPPURAM DISTRICT, PIN - 679325
RESPONDENTS:
1. THE MANAGING DIRECTOR, KFC KERALA FINANCIAL CORPORATION,
VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033
2. ASSISTANT GENERAL MANAGER, STRESSED ASSET RECOVERY BRANCH (AGM
SARB), (DEPUTY MANAGER, BRANCH OFFICE), KERALA FINANCIAL
CORPORATION, MALAPPURAM, PIN - 676585
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to order to stay all further coercive proceeding as mentioned in
Exhibit-P3 revenue recovery notice during the pendency of the Writ
Petition (Civil).
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.BABU CHERUKARA & ARUN BABU Advocates for the petitioner, M/S.VENUGOPAL
M.R & DHANYA P.ASHOKAN Advocates for the Respondents, the Court passed the
following:
WP(C) No.3969/2024 2/3
RAJA VIJAYARAGHAVAN V, J.
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W.P.(C) No.3969 of 2024
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Dated this the 1st day of February 2024
ORDER
Smt.Dhanya Asokan, the learned Standing Counsel takes notice for the respondents and seeks an adjournment to get instructions.
Post on 05.02.2024.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE IAP 01-02-2024 /True Copy/ Assistant Registrar WP(C) No.3969/2024 3/3 APPENDIX OF WP(C) 3969/2024 Exhibit P3 TRUE COPY OF THE NOTICE DATED 1-1-2024 ISSUED BY THE ASSISTANT GENERAL MANAGER, STRESSED ASSET RECOVERY BRANCH (AGM SARB) TO THE PETITIONER 01-02-2024 /True Copy/ Assistant Registrar