Axis Bank vs Anilkumar P
2024 Latest Caselaw 12958 Ker

Kerala High Court

Axis Bank vs Anilkumar P on 22 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.688/2024                                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
             Wednesday, the 22nd day of May 2024 / 1st Jyaishta, 1946
                                WA NO. 688 OF 2024
        AGAINST JUDGMENT DATED 05/04/2024 IN WP(C) 8761/2024 OF THIS COURT
   APPELLANT(S)/RESPONDENT NO. 1 & 2:

      1. AXIS BANK, NILAMBUR BRANCH, KEERTHI PADI, BUILDING NO.10/12, AYISHA
         TOWER, OPPOSITE SREE SUBRAMANYA SWAMY TEMPLE, NILAMBUR, KERALA,
         REPRESENTED BY ITS MANAGER, PIN - 679329
      2. THE AUTHORIZED OFFICER, UNDER SARFAESI ACT , 2002,AXIS BANK,
         PARAYANCHERI, MAVOOR ROAD,KOZHIKODE, PIN - 673016

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

   RESPONDENT(S):

          ANILKUMAR P., AGED 60 YEARS S/O. KESAVAN, PADUKANI (HOUSE),
          CHAKKALAKUTH NILAMBUR P O, MALAPPURAM, PIN - 679329

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the judgment dated 5/4/2024 passed in WPC No. 8761/2024.
        This Writ Appeal coming on for orders on 22/05/2024 upon perusing
   the appeal memorandum,the court on the same day passed the following:
                                      ORDER

Admit.

There will be a stay against the impugned judgment dated 05/04/2024 in W.P.(C).No.8761/2024.

Sd/- A.J.DESAI CHIEF JUSTICE

Sd/- V.G.ARUN JUDGE

22-05-2024 /True Copy/ Assistant Registrar