Abdul Majeed vs The Kottakkal Co-Operative Urban Bank ...
2024 Latest Caselaw 14001 Ker

Kerala High Court

Abdul Majeed vs The Kottakkal Co-Operative Urban Bank ... on 28 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

                 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 28th day of May 2024 / 7th Jyaishta, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 569 OF 2024
     AGAINST JUDGMENT DATED 07.02.2024 IN WP(C) 4854/2024 OF THIS COURT
APPLICANT/APPELLANT:

     ABDUL MAJEED,AGED 62 YEARS, S/O. MOHAMMEDKUTTY, THALAPPIL HOUSE,
     AREETHALA, A.R.NAGAR P.O., MALAPPURAM DISTRICT - 676305

RESPONDENTS/RESPONDENTS:

  1. THE KOTTAKKAL CO-OPERATIVE URBAN BANK LIMITED, HEAD OFFICE,
     KOTTAKKAL, KOTTAKKAL P.O., MALAPPURAM DISTRICT,PIN -
     676503,REPRESENTED BY ITS GENERAL MANAGER.
  2. THE MANAGER, KOTTAKKAL CO-OPERATIVE URBAN BANK LIMITED,ACHANAMBALAM
     BRANCH, ACHANAMBALAM P.O., MALAPPURAM DISTRICT, PIN - 676501
  3. THE AUTHORIZED OFFICER, THE KOTTAKKAL CO-OPERATIVE URBAN BANK
     LIMITED, HEAD OFFICE, KOTTAKKAL, KOTTAKKAL P.O., MALAPPURAM
     DISTRICT, PIN - 676503

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 24 days in filing the above writ appeal, for the interest of Justice.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of C.M.MOHAMMED IQUABAL, Advocate for the Applicant ,and of
M/S.DEVAPRASANTH P.J & SMINI JOSE, Advocates for the respondents, the
court on the same day passed the following:
                      A. J. DESAI, C. J. & V. G. ARUN, J.
                   ================================
                        C. M. Application No. 1 of 2024
                                        in
                            W. A. No. 569 of 2024
                   ================================
                      Dated this the 28th day of May, 2024

                                     ORDER

A. J. Desai, C. J.

This is an application filed to condone the delay of 24 days in filing the above appeal.

2. Advocate Devaprasanth P. J. takes notice for the respondents.

After appreciating the reasons stated in the affidavit filed in support of the application, we are convinced that the affidavit discloses sufficient cause for condoning the delay in filing the appeal. Hence, the application is ordered.

Post on 31.05.2024.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE

Eb

28-05-2024 /True Copy/ Assistant Registrar