Mohamedali vs Authorised Officer
2023 Latest Caselaw 11802 Ker

WP(C) No.37757/2023                        1/3


                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                           THE HONOURABLE MR.JUSTICE N.NAGARESH
           Thursday, the 16th day of November 2023 / 25th Karthika, 1945
                           W.P.(C)NO. 37757 OF 2023 (T)
   PETITIONER:

          MOHAMEDALI, AGED 56 YEARS, S/o.SUHARABI, PALLIMITTATH
          HOUSE, KURUVILASSERY P.O, VALIYAPARAMBU, THRISSUR, PIN - 680732.

   RESPONDENTS:

      1. AUTHORISED OFFICER, FEDERAL BANK LIMITED, MALA BRANCH, XII/1379 A,
         POST OFFICE ROAD, MALA, THRISSUR, PIN - 680732.
      2. BRANCH MANAGER, FEDERAL BANK LIMITED, MALA BRANCH, XII/1379 A, POST
         OFFICE ROAD, MALA, THRISSUR, PIN - 680732.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to for the reasons stated in the writ petition and the affidavit
   filed along with, it is most humbly requested and prayed that this hon'ble
   court may be pleased to stay all further proceedings pursuant to Ext.P4,
   pending the writ petition, in the interest of justice
        This petition coming on for admmission upon perusing the petition
   and the affidavit filed in support of WP(C) and upon hearing the arguments
   of SRI.L.RAJESH NARAYAN, Advocate for the petitioner, the court passed the
   following:
 WP(C) No.37757/2023                           2/3




                                       N.NAGARESH, J.
                          ------------------------------------------------
                               W.P.(C) No.37757 of 2023
                        -------------------------------------------------
                      Dated this the 16th day of November, 2023

                                          ORDER

The petitioner submits that the petitioner and his wife,

who is the writ petitioner in W.P.(C) No.30469 of 2023 (Ext.P5),

are not in good terms, but the petitioner will abide by Ext.P5

judgment of this Court.

2. Admit. Issue urgent notice by speed post to

respondents 1 and 2.

In the facts of the case, there will be an interim order

staying all further coercive proceedings pursuant to Ext.P4 for

a period of one month on condition that the petitioner remits an

amount of ₹ 10 lakhs, within a period of two weeks from today.

Sd/-

                                                                N.NAGARESH
                                                                  JUDGE
         hmh
 WP(C) No.37757/2023                 3/3

APPENDIX OF WP(C) 37757/2023(T) Exhibit P4: TRUE COPY OF THE NOTICE DATED 14.9.2023 ISSUED BY THE ADVOCATE COMMISSIONER.