For Information Purpose Only vs The State Bank Of India
2021 Latest Caselaw 11208 Ker

Citation : 2021 Latest Caselaw 11208 Ker
Judgement Date : 7 April, 2021

Kerala High Court

For Information Purpose Only vs The State Bank Of India on 7 April, 2021

IA/5/2021 IN RFA 77/2021                             1/2



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                  Present:
                       THE HONOURABLE MRS. JUSTICE MARY JOSEPH

                           Wednesday,the 7th day of April 2021/17th Chaithra, 1943
                                    IA NO.5/2021 IN RFA NO.77/2021

            For information purpose only
Against OS No.198/2016 of the PRINCIPAL SUB COURT,ERNAKULAM
PETITIONER/APPELLANT

       THE STATE BANK OF INDIA,
       ASSET RECOVERY MANAGEMENT BRANCH, R.S.BUILDING, M.G.ROAD,
       ERNAKULAM, PIN - 682 011 REPRESENTED BY THE CHIEF MANAGER.

RESPONDENTS/RESPONDENTS

1. NIYAS,AGED 44 YEARS,
     S/O.ALIKUTTY, RESIDING AT PEECHINGAPARAMBIL HOUSE,
     VATTEKUNNAM KARA, EDAPPALLY NORTH (P.O.), THRIKKAKARA NORTH
     VILLAGE, ERNAKULAM DISTRICT, PIN - 682 024.
2. ANWAR,AGED 48 YEARS
     S/O.IBRAHIM, RESIDING AT PEECHINGAPARAMBIL HOUSE,
     VATTEKUNNAM KARA, EDAPPALLY NORTH (P.O.), THRIKKAKARA NORTH
     VILLAGE, ERNAKULAM DISTRICT, PIN - 682 024.

  Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High
Court be pleased to pass an order of injunction restraining the respondents from selling or
encumbering the plaint schedule property, by staying the judgment and decree dated
16-03-2018 in O.S.No.198/2016 on the ﬁles of Sub Court,Ernakulam, pending disposal of
Appeal.


  This application coming on for orders upon perusing the application and the aﬃdavit ﬁled in
support thereof, and upon hearing the arguments of M/S JAWAHAR JOSE, Advocate for the
petitioner the court passed the following.
 IA/5/2021 IN RFA 77/2021                      2/2




                                         ORDER

There shall be an interim injunction restraining the respondents from selling or encumbering the plaint schedule property for a period of three months .

For information purpose only 07-04-2021 Sd/-

MARY JOSEPH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR