Ammasaigounder Natarajan vs Union Bank Of India
2024 Latest Caselaw 16282 Ker

Kerala High Court

Ammasaigounder Natarajan vs Union Bank Of India on 10 June, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.543/2024                                1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                          &
                          THE HONOURABLE MR.JUSTICE V.G.ARUN
              Monday, the 10th day of June 2024 / 20th Jyaishta, 1946
                                 WA NO. 543 OF 2024
       AGAINST JUDGMENT DATED 05/03/2024 IN WP(C) 27867/2023 OF THIS COURT
   APPELLANT(S)/PETITIONER NO. 1 & 2:

      1. AMMASAIGOUNDER NATARAJAN, AGED 71 YEARS, S/O PALANIGOUNDER
         AMMASAIGOUNDER, 172 SEDAN THOTTAM THOTTIPALAYAM COIMBATORE, PIN -
         641668

    AND ANOTHER.

    BY ADVS M/S DEEPAK ASHOK KUMAR, NELSON JOSEPH, MADHU RADHAKRISHNAN

   RESPONDENT(S)/     RESPONDENT NO.1-3:

      1. UNION BANK OF INDIA REPRESENTED BY ITS AUTHORIZED OFFICER, UNION
         MSME FIRST BRANCH, KOZHIKODE, P' FLOOR, PARCO COMPLEX, KALLAI ROAD,
         KOZHIKODE, PIN - 673002

    AND 2 OTHERS.

    BY ADV BIJU ABRAHAM FOR R2, R3

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to pass an order to restrain the alienation or creation of any third party
   interest with regards the certain item No.15 property, as per E-auction
   sale notice bearing reference details as RO/KOZ-SALE/2022-2023 dated
   17-11-2022 issued by respondent bank, in the e-auction sale conducted by
   the respondent bank on 21-12-2022, pending disposal of the Writ Appeal.
        This Writ Appeal again coming on for orders on 10/06/2024, upon
   perusing the appeal memorandum and this Court's Order dated 22/05/2024,
   the court on the same day passed the following
                                      ORDER

Post on 17/07/2024 along with connected cases. The undertaking made by the learned counsel for respondents 2 and 3, as per interim order dated 30.04.2024, shall be continued till then.

Sd/- A.J.DESAI CHIEF JUSTICE

Sd/- V.G.ARUN JUDGE

10-06-2024 /True Copy/ Assistant Registrar