MANAPPURAM FINANCE LIMITED Vs. A.KRISHNAN

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and respondents. Learned Government Pleader is also heard for the 4th respondent.

(2.) Reliefs claimed in the petition are as follows:

(3.) When the matter was moved, this Court heard both sides and an order dated 26.07.2019 was passed with the following directions: