Madhya Pradesh High Court
Aditya Birla Finance Limited vs Sh. Carnet Elias Fernandes Vemalayam on 6 March, 2019
1 MCC-446-2019
The High Court Of Madhya Pradesh
MCC-446-2019
(ADITYA BIRLA FINANCE LIMITED Vs SH. CARNET ELIAS FERNANDES VEMALAYAM)
1
Jabalpur, Dated : 06-03-2019
Shri H.C. Kohli, learned counsel for the applicant.
Heard.
By this MCC, the applicant/respondent No.3 is seeking release of the
original facility agreement filed before this Court by respondent No.3 Aditya Birla Finance Limited in compliance of the orders dated 27.01.2016 and 18.02.2016.
It is submitted by the learned counsel for the applicant that the Writ Petition No. 11671/2015 has been dismissed vide order dated 24.09.2018 being not maintainable. Hence, he prays to release the original facility agreement submitted along with the said petition.
On due consideration, the petition/application is allowed. Office is directed to release/return the documents as asked by the learned counsel for the applicant after taking the certified copy of the same on record.
Accordingly, this MCC stands disposed of.
(NANDITA DUBEY) JUDGE rss Digitally signed by RAVI SHANKAR SHRIVASTAVA Date: 06/03/2019 16:45:42