Abdul Gafoor K vs Canara Bank
2022 Latest Caselaw 4912 Ker

WP(C) No.14531/2022                         1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
              Friday, the 29th day of April 2022 / 9th Vaisakha, 1944
                            WP(C) NO. 14531 OF 2022(N)
   PETITIONER:

          ABDUL GAFOOR K., KELOTH HOUSE, P.O.KELLUR, MANANTHAVADY, WAYANAD -
          670 645.

   RESPONDENT:

      1. CANARA BANK, MANANTHAVADY BRANCH II, REPRESENTED BY ITS MANAGER,
         MANANTHAVADY P.O., WAYANAD - 670 645.
      2. THE AUTHORISED OFFICER UNDER SARFAESI ACT, CANARA BANK, MANANTHAVADY
         BRANCH II, MANANTHAVADY P.O., WAYANAD - 670 645.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay the operation and all further proceedings pursuant to
   Exhibit P2 notice pending disposal of this Writ Petition (Civil).


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. PHILIP T.VARGHESE, THOMAS T.VARGHESE, ACHU SUBHA ABRAHAM, V.T.LITHA,
   K.R.MONISHA and SHRUTHI SARA JACOB, Advocates for the petitioner the court
   passed the following:

                                         ORDER

Notice.

Post on 24.05.2022.

The learned Standing Counsel for the Bank to file a statement.

In view of the directions in Exhibit P1, there will be an interim stay as prayed for till 24.05.2022.

Sd/- MOHAMMED NIAS C.P., JUDGE

/True copy/

ASSISTANT REGISTRAR WP(C) No.14531/2022 2/2

Exhibit P1 TRUE COPY OF THE JUDGMENT OF THE MUNSIFF'S COURT, MANANTHAVADY IN O.S.NO.120/2020 DATED 23/12/2021. Exhibit P2 TRUE COPY OF THE POSSESSION NOTICE NO.CB14216/SARFAESI/ABDUL GAFOOR/2021-2022 DATED 13.04.2022

29-04-2022 /True Copy/ Assistant Registrar