Lathifa Jamal vs Canara Bank, Represented By ...
2023 Latest Caselaw 3557 Ker

WA No.638/2023                                 1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                           &
                    THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                 Friday, the 24th day of March 2023 / 3rd Chaithra, 1945
                                    WA NO. 638 OF 2023

        AGAINST JUDGMENT DATED 10/01/2023 IN WP(C) 38115/2022 OF THIS COURT

                                           ---

   APPELLANT/PETITIONER:

          LATHIFA JAMAL,W/O JAMAL, AGED 49 YEARS, 10/7B, VALIYAVEETTIL HOUSE,
          VELLIKULANGARA PO, THRISSUR - 682699.

    BY ADV.SMT.RASHMI K.V.

   RESPONDENT/RESPONDENT:

          CANARA BANK, REPRESENTED BY AUTHORIZED OFFICER ,KODAKARA BRANCH,
          THRISSUR REGIONAL OFFICE, KOORKKANCHERRY, THRISSUR - 680007.


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to keep in abeyance all further proceedings pursuant to MC No.162/2022
   pending on the file of the Chief Judicial Magistrate's Court, Thrissur,
   pending disposal of the above Appeal, in order to secure the ends of
   justice.

        This Writ Appeal coming on for orders on 24/03/2023 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

Taking possession shall be deferred if the appellant deposits Rs.25,00,000/- (Rupees twenty five lakh only) on or before 30.03.2023.

Post on 03.04.2023.

24/03/2023 Sd/-A.MUHAMED MUSTAQUE,JUDGE

Sd/-SHOBA ANNAMMA EAPEN,JUDGE

24-03-2023 /True Copy/ Assistant Registrar