Kerala High Court
Mohammed Ali vs M/S.Kotak Mahindra Prime Ltd on 15 June, 2009
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 16438 of 2009(Y)
1. MOHAMMED ALI, AGED 65 YEARS,
... Petitioner
Vs
1. M/S.KOTAK MAHINDRA PRIME LTD.,
... Respondent
2. M/S.KOTAK MAHINDRA PRIME LTD.,
For Petitioner :SRI.M.M.SHERIFF
For Respondent : No Appearance
The Hon'ble MR. Justice V.GIRI
Dated :15/06/2009
O R D E R
V.GIRI,J.
-------------------------
W.P ( C) No.16438 of 2009
--------------------------
Dated this the 15th June,2009
J U D G M E N T
Petitioner seeks a direction to the respondents to refrain from selling in auction or otherwise dispose of Exhibit-P1 Benz car bearing Reg. No.PY-01-AL-5040 being kept in the illegal custody of the 2nd respondent. The writ petition is misconceived. Petitioner cannot seek a writ against respondents who are obviously private parties. The writ petition is dismissed.
(V.GIRI,JUDGE) ma 2 3