A P Sahadevan vs State Bank Of India
2024 Latest Caselaw 6457 Ker

Kerala High Court

A P Sahadevan vs State Bank Of India on 6 March, 2024

Author: V.G.Arun

Bench: V.G.Arun

W. A. No. 280 of 2024
                                      -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
 WEDNESDAY, THE 6TH DAY OF MARCH 2024 / 16TH PHALGUNA, 1945
                           WA NO. 280 OF 2024
AGAINST THE ORDER IN WP(C) NO.5219 OF 2024 OF HIGH COURT OF
                                   KERALA
APPELLANT/S:

              A P SAHADEVAN
              AGED 63 YEARS
              S/O. DEVAKI AMMA, EDAYALIL HOUSE, KAKKAD P.O.,
              PIRAVOM, ERNAKULAM, PIN - 686664
              BY ADVS.
              MOLTY MAJEED
              C.A.MAJEED
              K.H.ASIF
              P.B.UNNIKRISHNAN NAIR
              SHERIN BIJU
              GEORGE POONTHOTTAM (SR.)(K/000570/1979)


RESPONDENT/S:

1 STATE BANK OF INDIA PIRAVOM BRANCH, REPRESENTED BY ITS BRANCH MANAGER, PIRAVOM, ERNAKULAM, PIN - 668664 2 VALSALAN K K RESIDING AT 341, KOOVAKKATT, 13, KOTHAKULANGARA, TRIPUNITHURA, ERNAKULAM, PIN - 682301

OTHER PRESENT:

ADV. S.EASWARAN FOR R1, ADV.M.SASIDHARAN FOR R2

THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 06.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

.J U D G M E N T A. J. Desai, C. J.

By way of the present appeal filed under Section 5 of the Kerala High Court Act, 1958, the original respondent has challenged the interim order dated 16.02.2024 in I. A. No. 1 of 2024 in W. P. (C) No. 5219 of 2024 by which the learned Single Judge has refused to grant the interim reliefs sought by the present appellant.

2. Having gone through the checkered history, we are not inclined to entertain this appeal by interfering in an interim order.

However, the learned Single Judge is requested to dispose of W. P. (C) No. 5219 of 2024, as early as possible. All Advocates appearing in the matter shall cooperate for early disposal.

The writ appeal is dismissed accordingly.

Pending Interlocutory Applications, if any, shall stand closed.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE Eb

PETITIONER ANNEXURES Annexure.A-1 A TRUE COPY OF THE ORDER DATED 27/10/2023 IN IA 3029/2023 OF THE LEARNED TRIBUNAL Annexure.A-2 A TRUE COPY OF THE JUDGMENT DATED 30/11/2023 IN OP (DRT) NO. 491/2023 Annexure.A-3 A TRUE COPY OF THE LETTER DATED 27/06/2013 ADDRESSED TO THE RECOVERY OFFICER BY THE 1ST RESPONDENT Annexure.A-4 A TRUE COPY OF THE ACKNOWLEDGEMENT CARD SHOWING RECEIPT OF ANNEXURE.A-3 LETTER Annexure.A-5 A TRUE COPY OF THE ORDER DATED 01/11/2023 IN OP(DRT) 446/2023