Rafeeq N.A vs The Alwaye Urban Co-Operative ...
2023 Latest Caselaw 3527 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
      FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                       WP(C) NO. 6253 OF 2023
PETITIONER:

          RAFEEQ N.A,
          AGED 40 YEARS
          S/O ABDUL AZEEZ, NAMBILIPADATH HOUSE,
          PADAMUGAL, VAZHAKKALA, VAZHAKKULAM (PO)
           ERNAKULAM DISTRICT, PIN - 683 105

          BY ADVS.
          T.K.SAIDALIKUTTY
          M.I.JOHNSON
          V.S.SHIRAZ BAVA



RESPONDENT:

          THE ALWAYE URBAN CO-OPERATIVE BANK LTD NO.1623,
          HEAD OFFICE, MARKET ROAD,
          ALUVA ERNAKULAM DISTRICT, PIN - 683 101
          REP BY ITS THE AUTHORIZED OFFICER

          BY ADV R.LEELA




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6253 OF 2023
                                      2




                            T.R.RAVI, J.
                     ----------------------------------------
                       WP (C) No.6253 of 2023
                   -------------------------------------------
              Dated this the 24th day of March, 2023

                           JUDGMENT

When the case is taken up today, it is submitted that the

petitioner has not complied with the direction issued by this

Court. No further orders can be issued in this case.

The writ petition is dismissed.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 6253 OF 2023

APPENDIX OF WP(C) 6253/2023

PETITIONER'S EXHIBITS

EXHIBIT P1 A. TRUE COPY OF THE NOTICE DATED 09.02.2023 ISSUED BY THE ADVOCATE COMMISSIONER APPOINTED BY THE LEARNED ADDITIONAL CHIEF JUDICIAL MAGISTRATE COURT, ERNAKULAM IN M.C NO:663/2022

RESPONDENT'S ANNEXURES

ANNEXURE R1(B) THE TRUE COPY OF THE SALE NOTICE DATED 16.02.2023

ANNEXURE R1(A) HE TRUE COPY OF THE ORDER NO.TVM.DOS.SED/NO.S.1171/12.04.033/2022-23 DATED 05TH DECEMBER 2022

//TRUE COPY// PA TO JUDGE