The State Bank Of Travancore vs Mathew Kulathooran
2022 Latest Caselaw 8683 Ker

WA No.201/2022                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                   THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                            &
                       THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
                 Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944
                                    WA NO. 201 OF 2022

        AGAINST JUDGMENT DATED 15/11/2021 IN WP(C) 23558/2013 OF THIS COURT

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   APPELLANT(RESPONDENT)

          STATE BANK OF TRAVANCORE (NOW STATE BANK OF INDIA), HEAD OFFICE,
          POOJAPPURA, TRIVANDRUM - 695 012. REPRESENTED BY ITS MANAGING
          DIRECTOR.

    BY STANDING COUNSEL SRI.P.RAMAKRISHNAN

   RESPONDENT(PETITIONER)

          MATHEW KULATHOORAN,EMPLOYEE CODE NO.114474, S/O.LATE K.M.IDICHANDY,
          KULATHOOR HOUSE, KADAMMANITTA P.O., PATHANAMTHITTA - 689 649.

    BY ADVS.M/S. K.S.SANTHI, LATHA SUSAN CHERIAN,

    ALEXY AUGUSTINE, GEORGE A.CHERIAN & K.JACOB MATHEW

        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 judgment dated 15/11/2021 of
   the learned Single Judge in WP(C) NO.23558/2013.
        This Writ Appeal coming on for admission on 06/07/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

Admit.

Issue notice to the respondent.

Tbere will be an interim stay as prayed for.

Post on 29.07.2022.

06/07/2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/- MOHAMMED NIAS C.P., JUDGE

06-07-2022 /True Copy/ Assistant Registrar