Dhanlaxmi Bank Ltd vs Securities And Exchange Board Of India
2024 Latest Caselaw 32775 Ker

Kerala High Court

Dhanlaxmi Bank Ltd vs Securities And Exchange Board Of India on 12 November, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.1559/2023                             1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                        &
                        THE HONOURABLE MR. JUSTICE S.MANU
           Tuesday, the 12th day of November 2024 / 21st Karthika, 1946
                       IA.NO.1/2024 IN WA NO. 1559 OF 2023
       AGAINST JUDGMENT DATED 30.06.2023 IN WP(C) 11422/2021 OF THIS COURT
   APPLICANT/RESPONDENTS 1 & 2 IN W.A

      1. SECURITIES & EXCHANGE BOARD OF INDIA , HEAD OFFICE, PLOT NO.C4-A, G
         BLOCK BANDRA-KURLA COMPLEX, BANDRA (EAST), MUMBAI - 400 051, REP. BY
         ITS CHAIRMAN.
      2. RECOVERY OFFICER AND DEPUTY GENERAL MANAGER, SECURITIES AND EXCHANGE
         BOARD OF INDIA, SOUTHERN REGIONAL OFFICE, 7TH FLOOR, 756-L, OVERSEAS
         TOWERS, ANNA SALAI, CHENNAI, TAMIL NADU., PIN - 600002

   RESPONDENTS/APPELLANT AND RESPONDENTS NO.3 AND 4 IN WA

      1. M/S DHANLAXMI BANK LTD, REGD. OFFICE - DHANLAXMI BUILDING,
         NAICKANAL, TRISSUR - 680001. REPRESENTED BY ITS MANAGER (LEGAL), PIN
         - 680001
      2. M/S. QUIKR REALTY LTD, RAMON HOUSE, BACKBAY RECLAMATION H.T.PAREKH
         MARG, CHURCHGATE, MUMBAI - 400 020.
      3. G.UNNIKRISHNAN NAIR, MULASSERIL, CHATHANNOOPUZHA, CHOORAKKODU P.O.,
         ADOOR, PATHANAMTHITTA - 691 551.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to enlarge the time
   specified in the judgment in Writ Appeal No.1559/2023 dated 04-10-2024 by
   2 months from today.
        This Application coming on for orders on 12.11.2024, upon perusing
   the application and the affidavit filed in support thereof and this
   court's judgment dated 04.10.2024 and upon hearing the arguments of SENIOR
   ADVOCATE SRI.RAJU JOSEPH AND ADV. K. M. JAMALUDHEEN, , Advocates for the
   applicants and of ADV.SRI.C.K.KARUNAKARAN, Advocate for the respondent 1,
   the court on the same day passed the following:
                                      ORDER

Time is extended to comply with the direction for a period of one month from today.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- S.MANU, JUDGE

12-11-2024 /True Copy/ Assistant Registrar