K.P. Hassan vs Canara Bank
2023 Latest Caselaw 5395 Ker

RP No.70/2023                                  1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                    THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

                Tuesday, the 25th day of April 2023 / 5th Vaisakha, 1945

                                   RP NO. 70 OF 2023

                 WP(C) 7105/2022(K) OF HIGH COURT OF KERALA, ERNAKULAM

   REVIEW PETITIONER/PETITIONER:

          K.P. HASSAN, S/O. ALAVI MUSLIYAR, KALATHUPADIKKALL HOUSE, CHALAVARA.
          P.O., PALAKKAD DISTRICT - 679 505.

   RESPONDENT/RESPONDENT:

          CANARA BANK, CHALAVARA BRANCH, CHALAVARA. P.O., PALAKKAD DISTRICT,
          PIN - 679 505,
          REP. BY ITS CHIEF MANAGER (AUTHORISED OFFICER).



          Review Petition praying inter alia that in the circumstances stated
   in the affidavit filed along with the RP the High Court be pleased to stay
   further recovery steps against the secured asset, which is mortgaged with
   the respondent pending final disposal of the above Review Petition.

          This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support thereof RP and this Court's Judgment
   dated 18.10.2022 in WP(C) and order dated 10.04.2023 in this RP and upon
   hearing the arguments of SRI.U.K.DEVIDAS, Advocate for the petitioner in
   RP/WP(C) and SRI. M.GOPIKRISHNAN NAMBIAR, STANDING COUNSEL for the
   respondent in RP/WP(C), the court passed the following:

                                         ORDER

Post on 26-05-2023.

Interim order shall stand extended till the next posting date.

Sd/- BECHU KURIAN THOMAS JUDGE

25-04-2023 /True Copy/ Assistant Registrar