Kerala High Court
Housing Development Finance ... vs Manuel John on 8 September, 2016
Author: K.Ramakrishnan
Bench: K.Ramakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
THURSDAY, THE 8TH DAY OF SEPTEMBER 2016/17TH BHADRA, 1938
OP(C).No. 2225 of 2015 (O)
---------------------------
IA.NO.1631/2015 IN IA.NO.709/2015 IN OS.NO.46/2015 OF SUB COURT,
NORTH PARAVUR
-----------
PETITIONER(S)/RESPONDENT/PLAINTIFF:
----------------------------------
HOUSING DEVELOPMENT FINANCE CORPORATION LTD.
REPRESENTED BY THE ASSISTANT MANAGER (LEGAL),
RAVIPURAM BRANCH, MG ROAD, KOCHI - 682015.
BY ADVS.SRI.C.P.SAJI
SMT.P.DEEPA MOHAN
RESPONDENT(S)/CLAIM PETITIONERS:
--------------------------------
1. MANUEL JOHN,
S/O.JOHN, VADAKKUMCHERRY VEEDU, UC COLLEGE PO,
PIN 683102, ALUVA, OLD ADDRESS- VADAKKUMCHERRY VEEDUM,
KOTHAMKULAM KARA, ANGAMALY VILLAGE, ALUVA.
2. JOHN MANUEL,
S/O.MANUEL JOHN, VADAKKUMCHERRY VEEDU,
UC COLLEGE PO, PIN 683102, ALUVA,
OLD ADDRESS- VADAKKUMCHERRY VEEDUM, KOTHAMKULAM KARA,
ANGAMALY VILLAGE, ALUVA, REPRESENTED BY POWER OF
ATTORNEY HOLDER MOTHER KUNJUMOL,
RESIDING AT THE ABOVE ADDRESS.
3. JOSEPH MANUEL,
S/O.MANUEL JOHN, VADAKKUMCHERRY VEEDU, UC COLLEGE PO,
PIN 683102, ALUVA, OLD ADDRESS- VADAKKUMCHERRY VEEDUM,
KOTHAMKULAM KARA, ANGAMALY VILLAGE, ALUVA, REPRESENTED
BY POWER OF ATTORNEY HOLDER MOTHER KUNJUMOL,
RESIDING AT THE ABOVE ADDRESS.
BY ADVS. SRI.K.S.FRIJO
SRI.S.HIRUSHEEKESAN
SRI.K.V.VINOD (CHERAI)
SRI.V.R.MIDHUN
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 08-09-2016,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
PJ
K.RAMAKRISHNAN, J
- - - - - - - - - - - - - - - - - - - -
O.P.(C).2225 OF 2015
- - - - - - - - - - - - - - - -
Dated 8th September, 2016
- - - - - - - - - - - - - - - - - - - - - - - -
JUDGMENT
When the petition came up for hearing today, the learned counsel for the petitioner submitted that this petition may be dismissed as not pressed.
The above submission is recorded and the petition is dismissed as not pressed.
Sd/-
K.RAMAKRISHNAN Judge Mrcs/8.9.2016 //True copy// P.S to Judge