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Kerala High Court
G.Francis vs Arayoor Service Co-Operative Bank Ltd on 21 May, 2024
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
WA NO. 226 OF 2024
AGAINST JUDGMENT DATED 16/01/2024 IN WP(C) 30401/2022 OF THIS COURT
APPELLANT(S)/PETITIONER:
G.FRANCIS AGED 63 YEARS F.M.NIVAS, EANTHIKALA, ARAYOOR.P.O,
AMARAVILA(VIA), NEYYATTINKARA, THIRUVANANTHAPURAM., PIN - 695122
BY ADVS.M/S. SWATHI KUMAR B.S., ANITHA RAVINDRAN, HARISANKAR N UNNI
RESPONDENT(S)/RESPONDENTS:
1. ARAYOOR SERVICE CO-OPERATIVE BANK LTD ARAYOOR.P.O, AMARAVILA,
THIRUVANANTHAPURAM-695122, REPRESENTED BY ITS SECRETARY., PIN -
695122
AND 5 OTHERS.
BY ADV.SRI.M.SASINDRAN FOR R1 & R3.
STANDING COUNSEL, SRI. THOMAS ABRAHAM FOR ADDL.R6
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation and implementation of the judgment in W.P.(c)No.
30401/2022 dated 16-1-2024 pending disposal of the Writ Appeal
This Writ Appeal again coming on for orders on 21/05/2024 upon
perusing the appeal memorandum and this Court's order dated
07/05/2024, the court on the same day passed the following:
AMIT RAWAL & EASWARAN S. , JJ.
-------------------------
W.A. No.226 of 2024
-----------------------------------
Dated this the 21st day of May 2024
ORDER
AMIT RAWAL, J.
Respondent bank is directed to give the details of the amount lying in the bank account attached by the Court.
Post on 22.05.2024.
Sd/-
AMIT RAWAL, JUDGE Sd/-
EASWARAN S., JUDGE NS 21-05-2024 /True Copy/ Assistant Registrar