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The South Indian Bank Ltd vs Parthas Textiles
2023 Latest Caselaw 5664 Ker

Citation : 2023 Latest Caselaw 5664 Ker
Judgement Date : 12 May, 2023

Kerala High Court
The South Indian Bank Ltd vs Parthas Textiles on 12 May, 2023
WA No.327/2021                                   1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR.JUSTICE DEVAN RAMACHANDRAN
                                          &
                       THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Friday, the 12th day of May 2023 / 22nd Vaisakha, 1945
                                WA NO. 327 OF 2021
       AGAINST JUDGMENT DATED 27.01.2021 IN WP(C)NO. 174/2021 OF THIS COURT
   APPELLANTS/Ist RESPONDENT:

          THE SOUTH INDIAN BANK LTD. MARKET ROAD BRANCH, ERNAKULAM PIN-682
          011, REPRESENTED BY CHIEF MANAGER, DRT CELL, ERNAKULAM, MR.PRAMOD
          KUMAR MENON K.N.

          BY ADVS.SUNIL SHANKAR AND VIDYA GANGADHARAN.

   RESPONDENTS/PETITIONER AND RESPONDENTS 2 AND 3:

      1. PARTHAS TEXTILES P.B. NO. 1774, M.G. ROAD, JOSE JUNCTION,
         ERNAKULAM-682 016, REPRESENTED BY ITS MANAGING PARTNER, PRAVEEN RAJ
         RAJENDRAN

         AND TWO OTHERS.

    BY ADVS.GEORGE POONTHOTTAM(SR),T.K. VIPIN DAS,SREE VINAYAKAN &
    C.AJITHKUMAR FOR R1


        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 of the impugned judgment dated 27.1.2021 of the
   Learned Single Judge in WP(C) NO.174 of 2021, and to pass an ad-interim
   order to that effect to avail till the disposal of this Writ Appeal.


        This Writ Appeal again coming on for orders on 12.05.2023, upon
   perusing the appeal memmorandum, and this court's order dated 15.2.2021,
   the court on the same day pass the following


                                                                ORDER

List on 22.05.2023.

We record the submissions of Sri. Sunil Shankar that the possession of the property will not be taken by then.

12.05.2023

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- SOPHY THOMAS JUDGE

12-05-2023 /True Copy/ Assistant Registrar

 
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