Latheefa Beevi vs Authorized Officer, Indusind Bank Limited

Viju Abraham, J

The above review petition is filed mainly contending that the 4th prayer in the writ petition was not considered while passing the judgment dated 22.4.2022. Petitioner submits that he has complied with the directions issued by this Court and first installment has already been paid.

I have heard the learned Standing counsel appearing for the respondent. He also submits that the first installment has already been paid and the respondent has no objection in releasing the vehicle to the petitioner, but it can only be on executing a bond to the satisfaction of the respondent. Therefore, I modify the above judgment, with a further direction to the respondent to release the vehicle bearing Reg. No.KL 24K 2502 to the petitioner on executing a bond in favour of the respondent herein. The petitioner shall comply with all other directions in the judgment, without any fail.