Sreejith vs South Indian Bank Ltd
2024 Latest Caselaw 5593 Ker

Kerala High Court

Sreejith vs South Indian Bank Ltd on 16 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.6285/2024                         1/3                        Order Date : 16-02-2024

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR.JUSTICE N.NAGARESH
                 Friday, the 16th day of February 2024 / 27th Magha, 1945

                                 WP(C) NO. 6285 OF 2024

   PETITIONER:

          SREEJITH, AGED 42 YEARS, S/O.GOPALAN, TAZHEPARAMBATH HOUSE,
          KOVILAKATHMURI, NILAMBUR P.O., MALAPPURAM, PIN - 679329.

   RESPONDENTS:

      1. SOUTH INDIAN BANK LTD., REPRESENTED BY ITS AUTHORISED OFFICER, SOUTH
         INDIAN BANK LTD, PULLIPADOM BRANCH, MALAPPURAM DISTRICT, PIN -
         679328.
      2. AUTHORIZED OFFICER, SOUTH INDIAN BANK LTD, PULLIPADOM BRANCH,
         MALAPPURAM DISTRICT, PIN - 679328.


        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 stay Exhibit P4 and all further proceedings in pursuant to
   C.M.P. 3751/2022 pending on the file of the learned Chief Judicial
   Magistrate , manjeri in furtherance thereof, pending the disposal of above
   Writ Petition (Civil).


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.BINDUMOL JOSEPH, V.HARIKRISHNAN, BEENA JOSEPH, RIYAS M.B. & M.V.RAHUL,
   Advocates for the petitioner, the court passed the following:
 WP(C) No.6285/2024                             2/3                           Order Date : 16-02-2024




                                        N.NAGARESH, J.
                              ------------------------------------------------
                                   W.P.(C) No.6285 of 2024
                            -------------------------------------------------
                          Dated this the 16th day of February, 2024


                                              ORDER

Issue urgent notice on admission by speed post to the

respondents.

2. There will be an interim order staying further coercive

proceedings for a period of one month on condition that the

petitioner remits an amount of ₹10 lakhs on or before

22.02.2024.

Post on 23.02.2024.

Sd/-

N.NAGARESH JUDGE hmh WP(C) No.6285/2024 3/3 Order Date : 16-02-2024

APPENDIX OF WP(C) 6285/2024 Exhibit P1 A TRUE COPY OF THE JUDGMENT DATED 02.06.2023 IN WRIT PETITION (CIVIL) NO. 17880/2023 BEFORE THIS HO'BLE COURT Exhibit P2 A TRUE COPY OF THE ORDER GRANTING OTS TO PETITIONER DATED 22/11/2023 Exhibit P3 THE TRUE COPY OF THE REPRESENTATION DATED 23/1/2024 FILED BEFORE THE BANK Exhibit P4 THE TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 2/2/2024