Dr. Sheffin S Yoosaf vs Indian Bank
2024 Latest Caselaw 32097 Ker

Kerala High Court

Dr. Sheffin S Yoosaf vs Indian Bank on 7 November, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
        Thursday, the 7th day of November 2024 / 16th Karthika, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 1561 OF 2024
    AGAINST JUDGMENT DATED 11.07.2024 IN WP(C) 43063/2023 OF THIS COURT
APPLICANTS/APPELLANTS

  1. DR. SHEFFIN S YOOSAF, AGED 25, S/O.SHAJAHAN YOOSAF SAHIB
     PROPRIETOR, AL-SHIFA HOSPITAL FOR PILES, EDAPPALLY,
     ERNAKULAM, KOCHI 682024 RESIDING AT EETTICKAL HOUSE, DOOR NO:50/150-
     F, SRI NARAYANA ROAD, EDAPPALLY, KOCHI 682024, REPRESENTED BY HIS
     POWER OF ATTORNEY HOLDER, SHAJAHAN YOOSAF SAHIB, AGED 61 YEARS, S/O
     YOOSAF SAHIB, RESIDING AT EETTICKAL HOUSE, DOOR NO.50/150-F, SRI
     NARAYANA ROAD, EDAPPALLY, KOCHI-682024
  2. RASHEEDA SHAJAHAN YOOSAF, AGED 53 YEARS, W/O. SHAJAHAN YOOSAF SAHIB
     RESIDING AT EETTICKAL HOUSE, DOOR NO:50/150-F SRI NARAYANA ROAD,
     EDAPPALLY, KOCHI, PIN - 682024
  3. SHAJAHAN YOOSAF SAHIB, AGED 61 YEARS, S/O. YOOSAF SAHIB, RESIDING
     AT EETTICKAL HOUSE, DOOR NO:50/150-F SRI NARAYANA ROAD, EDAPPALLY,
     KOCHI- 682024

RESPONDENTS/RESPONDENTS

  1. INDIAN BANK, REPRESENTED BY ITS CHIEF MANAGER, P.B.NO.2554,
     SHANMUGHAM ROAD, ERNAKULAM- 682003
  2. RAHIB K.Y, ADVOCATE COMMISSIONER LAWYERS COMBINE, MAHAKAVI.G.ROAD,
     NEAR SPECTRUM, KARIKKAMURI ERNAKULAM, PIN - 682011
  3. UNION OF INDIA, REPRESENTED BY SECRETARY, DEPARTMENT OF
     BANKING,MINISTRY OF FINANCE, SANSAD MARG, NEW DELHI - 110001

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 47 days occasioned in the matter of filing the appeal, in the interests
of justice.
     This Application again coming on for orders on 07/11/2024 upon
perusing the application and the affidavit filed in support thereof and
this Court's order dated 16/10/2024 and upon hearing the arguments of
ADVS.M/S. VARGHESE C.KURIAKOSE, AMRITHA.J, KURUVILLA MATHEW, VIPIN C.
VARGHESE, for the applicants and of ADV.SMT.K.V.REJESWARI FOR R1 AND
ADV.SMT SUKANYA.S FOR R2,the court on the same day passed the following:
                                 NITIN JAMDAR, C.J.
                                            &
                                      S.MANU, J.
                          =========================
                            C.M.Application No.1 of 2024
                                           in
                                W.A No.1561 of 2024
                          =========================
                       Dated this the 7th day of November, 2024

                                        ORDER

NITIN JAMDAR, C.J.

Notice was issued to the 2nd Respondent. Service is complete.

2. This is an application to condone the delay of 47 days in filing the appeal.

3. Heard Ms.K.V.Rajeswari, learned counsel for Respondent No.1.

4. Perused the affidavit filed in support of the application. Sufficient cause is made out. Delay is condoned and the application is allowed.

5. Post on 20 November 2024.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S.MANU JUDGE rp

07-11-2024 /True Copy/ Assistant Registrar