John Lobo vs The Chief General Manager
2024 Latest Caselaw 12759 Ker

Kerala High Court

John Lobo vs The Chief General Manager on 21 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
          Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946

                  IA.NO.2/2024 IN WP(C) NO. 3077 OF 2024

APPLICANT/PETITIONERS:

  1. JOHN LOBO, AGED 58 YEARS, S/O. T.S. LOBO, THUNDIPARAMBIL HOUSE,
     NINJA TAILORING, THEKKADY JUNCTION, KUMILY, IDDUKKI, PIN-685509.
  2. ROSILIN LOBO, AGED 57 YEARS, W/O. JOHN LOBO, THUNDIPARAMBIL HOUSE,
     NINJA TAILORING, THEKKADY JUNCTION, KUMILY, IDDUKKI, PIN-685509.

RESPONDENTS/RESPONDENTS:

  1. THE CHIEF GENERAL MANAGER, THE KERALA STATE CO-OPERATIVE BANK(KERALA
     BANK) HEAD OFFICE, COBANK TOWERS, P.B.NO.6515, VIKAS BHAVAN P.O.,
     PALAYAM, THIRUVANANTHAPURAM, PIN-695033.
  2. THE AUTHORISED OFFICER, KERALA STATE CO-OPERATIVE BANK, CREDIT
     PROCESSING CENTRE, P.B.NO.2, IDUKKI COLONY P.O., IDUKKI, PIN-685602.
  3. THE KERALA STATE CO-OPERATIVE BANK (KERALA BANK), EVENING BRANCH,
     KUMILY, IDUKKI, REP BY ITS SECRETARY, PIN-685509.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to Urgent orders are
highly necessary.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. M.R. SASITH & R.K. CHIRUTHA, Advocates for the petitioners and of
SRI. GILBERT GEORGE CORREYA, Advocate for R2, the court passed the
following:
                         N. NAGARESH, J.
                       ----------------------------
                    W.P. (C) No.3077 of 2024
            --------------------------------------------------
              Dated this the 21st day of May, 2024

                             ORDER

This is an application to enlarge the time granted

by this Court in judgment dated 31.01.2024 in W.P.(C)

No.3077 of 2024.

Heard. Dismissed.

Closed.

Sd/-

N. NAGARESH JUDGE AMR