S SHOBHA Vs. MUTHOOT FINANCE LTD

JUDGEMENT

(1.) Delay condoned.

(2.) The High Court in its impugned order has observed in para 5 as under:-

(3.) The Division Bench of the High Court is right in taking the view that Muthoot Finance Ltd. is not a "State" within the meaning of Article 12 of the Constitution and therefore not amenable to writ jurisdiction of the High Court under Article 226 of Constitution.