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Jayasree C.P vs Union Of India
2022 Latest Caselaw 530 Ker

Citation : 2022 Latest Caselaw 530 Ker
Judgement Date : 13 January, 2022

Kerala High Court
Jayasree C.P vs Union Of India on 13 January, 2022
WP(C) No.15595/2012                            1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
            Thursday, the 13th day of January 2022 / 23rd Pousha, 1943
                              WP(C) NO. 15595 OF 2012
   PETITIONER:

          JAYASREE C.P., 'CHANDNI', PANNIYANKARA, KALLAI.P.O.,
          KOZHIKODE-673003.

   RESPONDENTS:

      1. UNION OF INDIA, REPRESENTED BY SECRETARY TO GOVERNMENT, MINISTRY OF
         EXTERNAL AFFAIRS, NEW DELHI-110 001.
      2. DIRECTOR, SPECIAL KUWAIT CELL, MINISTRY OF EXTERNAL AFFAIRS, II
         FLOOR, ISIL BUILDING, 9-BHAVANDAS ROAD, NEW DELHI-110 001.
      3. ADDL.R3. UNION BANK OF INDIA, NRI BRANCH, P.O.BOX NO.3274, 1ST
         FLOOR, UNION BANK BHAVAN, M.G.ROAD, KOCHI-682035, REPRESENTED BY ITS
         MANAGER. [ADDL.R3 IS IMPLEADED AS PER ORDER DATED 05.04.2017 IN
         I.A.5982/2017 IN WP(C)15595/2012.]


        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 issue an order directing the 2nd respondent to disburse the
   amount sanctioned as per Exhibit P-3 provisionally, to the legal heirs of
   Pandarathil Madhusoothanan.


        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.P.RAMAKRISHNAN, C.ANIL KUMAR & PREETHI KESAVAN Advocates for the
   petitioner, SRI.GEORGE JOSEPH, CENTRAL GOVERNMENT COUNSEL for R1 & R2 and
   of SRI.A.S.P.KURUP, STANDING COUNSEL for R3, the court passed the
   following:

                                           ORDER

The Standing Counsel for the 3rd respondent will get instructions whether there is any objection from the Bank for disbursing the amount in the light of Exts.P8 and P9. Include in the daily hearing list on 25/1/2022.

Issue a copy of this order to the Standing Counsel for the 3rd respondent.

          13.01.2022


                                                     Sd/- P.V.KUNHIKRISHNAN, JUDGE




13-01-2022                       /True Copy/                               Assistant Registrar
 WP(C) No.15595/2012                 2/2

                       APPENDIX OF WP(C) 15595/2012
Exhibit P3            TRUE COPY OF LETTER DATED 18.11.1997 ISSUED BY THE 2ND
                      RESPONDENT.

Exhibit P8            TRUE COPY OF JUDGMENT DATED 28/2/2011 IN AS NO.64/2009.

Exhibit P9            TRUE COPY OF LEGAL HEIRSHIP CERTIFICATE DATED 24/9/2011
                      ISSUED BY THE TAHSILDAR, TIRUR.
 

 
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