V. L. Lalitha vs State Bank Of Travancore
2024 Latest Caselaw 32457 Ker

Kerala High Court

V. L. Lalitha vs State Bank Of Travancore on 8 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
         Friday, the 8th day of November 2024 / 17th Karthika, 1946
                             WA NO. 253 OF 2016
     AGAINST JUDGMENT DATED 11.02.2015 IN WPC 32220/2007 OF THIS COURT
APPELLANTS/PETITIONERS:

  1. V. L. LALITHA, W/O. A.GOURISHANKAR, LAKSHMI NIVAS, HPO-678 001,
     COLLEGE ROAD, PALAKKAD DISTRICT.
  2. G.SUBHALAKSHMI, W/O. SATISH RAGHAVAN, LAKSHMI NIVAS, HPO-678 001,
     COLLEGE ROAD, PALAKKAD DISTRICT. REPRESENTED BY POWER OF ATTORNEY
     HOLDER V.L.LALITHA, W/O. A.GOURISHANKAR, LAKSHMI NIVAS, HPO-678 001,
     COLLEGE ROAD, PALAKKAD DISTRICT.

BY.ADVS. SRI.O.RAMACHANDRAN NAMBIAR & SRI.GEEN T.MATHEW

RESPONDENTS/RESPONDENTS:

  1. STATE BANK OF TRAVANCORE, REPRESENTED BY ITS BRANCH MANAGER, WALAYAR
     BRANCH, WALAYAR POST-678 624, PALAKKAD DISTRICT.
  2. RESERVE BANK OF INDIA, REPRESENTED BY ITS EXECUTIVE DIRECTOR,
     CENTRAL OFFICE, MUMBAI-400 001. *ADDL.R3 IMPLEADED.
  3. ADDL.R3:STATE BANK OF INDIA, REPRESENTED BY ITS BRANCH
     MANAGER,WALAYAR BRANCH,WALAYAR POST-678 624. PALAKKAD DISTRICT.
     *ADDL.R3 IMPLEADED AS PER ORDER DATED 14.12.2022 IN I.A.1/2022 IN WA
     253/2016.

BY.ADV. R.S.KALKURA FOR R1

     This Writ Appeal again coming on for orders on 08/11/2024 upon
perusing the appeal memorandum and this court's order dated 08/12/2022,
the court on the same day passed the following:
                        NITIN JAMDAR, C. J. & S. MANU, J.
                    ===================================
                               W. A. No. 253 of 2016
                    ===================================
                      Dated this the 8th day of November, 2024

                                        ORDER

Nitin Jamdar, C. J.

Heard Mr. O. Ramachandran Nambiar, learned counsel for the Appellants and Mr. R. S. Kalkura, learned counsel for Respondent No. 1.

2. Considering that the appeal is pending from the year 2016 at the admission stage, place the matter on 27 November 2024 at the end of the admission board. Subject to time constraint endeavor will be made to dispose of the appeal finally.

Sd/-

NITIN JAMDAR CHIEF JUSTICE

Sd/-

S. MANU JUDGE

Eb

08-11-2024 /True Copy/ Assistant Registrar