Sophie Vinay vs Canara Bank
2024 Latest Caselaw 29270 Ker

Kerala High Court

Sophie Vinay vs Canara Bank on 10 October, 2024

Bench: A.Muhamed Mustaque, Murali Purushothaman

WA No.105/2009                                 1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                          &
                    THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
            Thursday, the 10th day of October 2024 / 18th Aswina, 1946
                                WA NO. 105 OF 2009
        AGAINST JUDGMENT DATED 16/10/2008 IN WPC 29621/2006 OF THIS COURT
   APPELLANT/PETITIONER IN WP:

          SOPHIE VINAY, DOOR.NO.EL/CC 56/874, SION NAGAR, KONTHURUTHY, KOCHI -
          682 015.

    BY ADVS. M/S. SHYAM PADMAN, C.M. ANDREWS, BOBY M. SEKHAR, LAYA MARY
    JOSEPH, HARISH ABRAHAM, NICHU WILLINGTON & ASHWATHI SHYAM

   RESPONDENTS/RESPONDENTS IN WP:

      1. CANARA BANK, OVERSEAS BRANCH,KARUNA BUILDINGS, M.G.ROAD, ERNAKULAM,,
         REP. BY THE CHIEF MANAGER.

    AND 3 OTHERS.

    BY ADV. SRI. M. GOPIKRISHNAN NAMBIAR FOR R3

    ADV.SRI.MANU GOVIND(B/O) FOR R4

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to direct respondent -4 to maintain status quo in respect of the property
   in the proceedings, pending hearing and disposal of the writ appeal.
        This Writ Appeal again coming on for orders on 10.10.2024, upon
   perusing the appeal memorandum and this court's order dated 09.10.2024,the
   Court on the same day passed the following:
                                      ORDER

Take steps to R4 in the address to be furnished by the former counsel appearing for R4.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- MURALI PURUSHOTHAMAN , JUDGE

10-10-2024 /True Copy/ Assistant Registrar