Navas vs Vazhithala Service Co-Operative Bank ...
2024 Latest Caselaw 13556 Ker

Kerala High Court

Navas vs Vazhithala Service Co-Operative Bank ... on 24 May, 2024

Author: Amit Rawal

Bench: Amit Rawal

WA No.469/2024                                1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                         &
                       THE HONOURABLE MR. JUSTICE EASWARAN S.
               Friday, the 24th day of May 2024 / 3rd Jyaishta, 1946
                                 WA NO. 469 OF 2024
        AGAINST JUDGMENT DATED 28/02/2024 IN WP(C) 3018/2023 OF THIS COURT
   APPELLANT(S)/PETITIONER:

          NAVAS AGED 48 YEARS S/O. SULAIMAN, PURAMADATHIL HOUSE, VENGALLOOR
          KARA, PURAPPUZHA VILLAGE, THODUPUZHA TALUK, IDUKKI DISTRICT, PIN -
          685583

    BY ADVS.M/S.M.SASINDRAN & S.SHYAM KUMAR

   RESPONDENT(S)/RESPONDENTS:

      1. VAZHITHALA SERVICE CO-OPERATIVE BANK LTD NO. 908 REPRESENTED BY THE
         SECRETARY, VAZHITHALA, PURAPPUZHA VILLAGE, THODUPUZHA TALUK, IDUKKI
         DISTRICT, PIN - 685583

    AND 2 OTHERS.

    SRI.MANU GOVIND FOR R1 & R2

    ADV.C.ANILKUMAR FOR R3

        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 all further proceedings pursuant to Exhibit P1 in W.P.(c)No.
   3018/2023, pending disposal of the above writ appeal.
        This Writ Appeal again coming on for orders on 24/05/2024, upon
   perusing the appeal memorandum and this Court's order dated 08/04/2024,
   the court on the same day passed the following:
                                      ORDER

Mr. Manu Govind for respondent put in appearance and prays time for argue the matter.

Post on 05/07/2024.

Interim Order will continue till then.

Sd/- AMIT RAWAL JUDGE

Sd/- EASWARAN S. JUDGE

24-05-2024 /True Copy/ Assistant Registrar