G.DHARMARAJAN Vs. KERALA STATE FINANCIAL ENTERPRISES LIMITED

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following prayers:-

(2.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for respondents 1 and 2 as well as the learned Government Pleader appearing for the 3 rd respondent. Though notice was taken out by respondents 4 and 5, there is no appearance on their behalf.

(3.) The learned counsel for the petitioner submits that the petitioner is a surety in respect of loan availed by the 4 th respondent for the purpose of the education of the 5 th respondent. The petitioner has produced the documents to show that the 4th respondent possesses property and that no steps have been taken by respondents 1 and 2 against the said property.