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Represented By The Chief Manager vs Ajithkumar
2024 Latest Caselaw 16490 Ker

Citation : 2024 Latest Caselaw 16490 Ker
Judgement Date : 11 June, 2024

Kerala High Court

Represented By The Chief Manager vs Ajithkumar on 11 June, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR.JUSTICE BASANT BALAJI
          Tuesday, the 11th day of June 2024 / 21st Jyaishta, 1946

                              OP(C) NO. 884 OF 2022

          IA 842/2017 IN OS 36/2017 OF SUB COURT, NEYYATTINKARA

PETITIONERS/DEFENDANTS 1 TO 3:

  1. THE STATE BANK OF INDIA, REPRESENTED BY THE CHIEF MANAGER, STRESSED
     ASSETS RECOVERY BRANCH (S.A.R.B), L.M.S. COMPOUND, VIKAS BHAVAN P.O,
     THIRUVANANTHAPURAM., PIN - 695033
  2. THE ASSISTANT GENERAL MANAGER, AUTHORISED OFFICER STATE BANK OF
     INDIA, RACPC-II, CHANDRASEKHARAN NAIR STADIUM, PALAYAM,
     THIRUVANANTHAPURAM., PIN - 695001
  3. THE MANAGER, STATE BANK OF INDIA, PATTOM KSEB BRANCH, VYDYUTHI
     BHAVAN, PATTOM, THIRUVANANTHAPURAM., PIN - 695004

    BY ADV SRI.JAWAHAR JOSE

RESPONDENTS/PLAINTIFF & DEFENDATS 4 AND 5:


  1. AJITHKUMAR, AGED 61 YEARS, SON OF SREEVARDHANAN, SREE SARAS,
     AYAMCODE, KOVALAM , THIRUVANANTHAPURAM, NOW RESIDING AT
     WUERZENBACHSTRASSE 58, CH-6006, LUZERN, SWITZERLAND, REP. BY POA
     HOLDER AHEENDRABABU, PUNARTHAM, T.C.68/2167, N.H.BYE PASS,
     PACHALLOOR, THIRUVANANTHAPURAM., PIN - 695027
  2. ABHIRAJ. S., SON OF SREEVARDHANAN, KOODARAM, T.C.47/498-3, GANGA
     NAGAR, KAMALESWARAM, MANACAUD P.O., THIRUVANANTHAPURAM., PIN -
     695009
  3. MADHAVA ENTERPRISES PARAVILA, PACHALLOOR (P.O), THIRUVANANTHAPURAM;
     REP. BY PROPRIETOR ABHIRAJ S., S/O. SREEVARDHANAN,
     KOODARAM,'T.C.47/498-3,GANGA NAGAR, KAMALESWARAM, MANACAUD P.O.,
     THIRUVANANTHAPURAM., PIN - 695009

    BY ADV V.G.ARUN FOR R1

     This OP(C) having come up for orders on 11.6.2024 upon perusing the
letter dated 9.5.2024 of the District Judge, Thiruvananthapuram,
forwarding the letter dated 1.3.2024 of the Sub Judge, Neyyattinkara and
this court's judgment dated 20.9.2023 in the OP(C), the court on the same
day passed the following;




                                                                     (p.t.o)
                              BASANT BALAJI , J.
                    =========================
                           F.A.O. Nos.64 of 2022,
                    65 of 2022 & O.P.(C).No.884 of 2022
                   ==========================
                    Dated this the 11th day of June, 2024

                                            ORDER

F.A.O.Nos.64 of 2022 and 65 of 2022 were disposed of on

20.09.2023, directing the Sub Court, Neyyattinkara, to expedite the

trial in O.S.No.36 of 2017 and pass a final judgment within a period of

three months from the date of receipt of a copy of the judgment.

2. The District Judge, Thiruvananthapuram, has forwarded a

request made by the Sub Judge, for extension of time by three months

to dispose of the case.

Taking into consideration the heavy load of work pending in that

Court, three months time is granted from today for disposal, as

directed in the judgment.

Sd/-

BASANT BALAJI, JUDGE anm

11-06-2024 /True Copy/ Assistant Registrar

 
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