The Chief Manager & Authorised Officer vs M/S. Angel Poultry Farm
2024 Latest Caselaw 10855 Ker

Kerala High Court

The Chief Manager & Authorised Officer vs M/S. Angel Poultry Farm on 12 April, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                   &
           THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
     FRIDAY, THE 12TH DAY OF APRIL 2024 / 23RD CHAITHRA, 1946
                        WA NO. 558 OF 2024
AGAINST THE JUDGMENT DATED 01.04.2024 IN WP(C) NO.11880 OF 2024 OF
                       HIGH COURT OF KERALA
APPELLANTS/RESPONDENTS 1 & 2 IN WPC:

    1     THE CHIEF MANAGER & AUTHORISED OFFICER
          UNION BANK OF INDIA, THRISSUR MAIN BRANCH SAKTHAN
          ARCADE, 1 ST FLOOR, T.U.D.A. BUILDING NEAR SAKTHAN
          THAMPURAN BUS STAND THRISSUR,, PIN - 680001
    2     THE BRANCH MANAGER
          UNION BANK OF INDIA THRISSUR MAIN BRANCH, SAKTHAN
          ARCADE 1 ST FLOOR, T.U.D.A. BUILDING NEAR SAKTHAN
          THAMPURAN BUS STAND THRISSUR, PIN - 680001
          BY ADVS.
          ASP.KURUP
          SADCHITH.P.KURUP
          C.P.ANIL RAJ
          SIVA SURESH
          ATHIRA VIJAYAN
          B.SREEDEVI


RESPONDENT/PETITIONER IN WPC:

          M/S. ANGEL POULTRY FARM
          DOOR NO. 13/47 VELUR MAIN ROAD, THRISSUR ROAD 680 601
          REPRESENTED BY ITS PROPRIETOR JOHN FRANCIS AGED 38
          YEARS, OLAKKENKIL HOUSE VELUR VILLAGE, THALAPPILLY
          TALUK THRISSUR, PIN - 680306
          BY SRI.V.TEKCHAND, SR.GOVERNMENT PLEADER
     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 12.04.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA No.558 of 2024
                                        2




                                   JUDGMENT

A.Muhamed Mustaque, J.

The learned counsel for the appellants submits that

they have not agreed for instalments. The learned Single

Judge proceeded to dispose the matter granting 12

instlaments based on concession of the appellants.In such

situation, the remedy is to file a review.

With liberty to file a review, this writ appeal is

dismissed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

M.A.ABDUL HAKHIM JUDGE rkj