Raji C G vs The Authorized Officer
2024 Latest Caselaw 12623 Ker

Kerala High Court

Raji C G vs The Authorized Officer on 21 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.638 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

       TUESDAY, THE 21ST DAY OF MAY        2024 / 31ST VAISAKHA, 1946

                               WA NO. 638 OF 2024

 AGAINST THE ORDER/JUDGMENT IN WP(C)NO.10261 OF 2024 OF HIGH COURT
                             OF KERALA

APPELLANT/PETITIONER:

              RAJI C G
              AGED 42 YEARS
              CHAKKALAKKAL HOUSE, CHEKKANA, VELLIKULANGARA VILLAGE,
              THRISSUR, PIN - 680699

              BY ADVS.
              T.R.S.KUMAR
              AMRUTHA PREMJITH
              DEENA JOSEPH
              DEEPA R MENON
              SONA MARIA PAULOSE
              RADHIKA IYER


RESPONDENT/RESPONDENT:

      1       THE AUTHORIZED OFFICER
              SOUTH INDIAN BANK LTD., REGIONAL OFFICE, VI/950,
              C&D, AKP CENTRE, CHRIST COLLEGE ROAD, CHRIST NAGAR,
              IRINJALAKUDA, PIN - 680125

      2       BRANCH MANAGER
              SOUTH INDIAN BANK LTD., MALA BRANCH, NO.169, ANUPAMA
              COMPLEX, MAIN ROAD, MALA P.O., THRISSUR, PIN - 680733

              BY ADV P.A.AUGUSTINE AREEKATTEL

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON 21.05.2024,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WA No.638 of 2024                      2




                              A. J. Desai, C.J.
                                        &
                                 V.G. Arun, J.
                =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                            W.A.No.638 of 2024
                  ---------------------------------------------
                  Dated this the 21st day of May 2024


                                 JUDGMENT

A.J. Desai, C.J.

We do not find any reason to interfere with the judgment passed

by the learned Single Judge by which the learned Single Judge directed

the appellant to approach the Debts Recovery Appellate Tribunal with

regard to the prayers made in the writ petition.

Sd/-

A. J. Desai Chief Justice

Sd/-

V.G. Arun Judge dpk