Kerala Bank vs O.N. Krishnan
2024 Latest Caselaw 30486 Ker

Kerala High Court

Kerala Bank vs O.N. Krishnan on 25 October, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR.JUSTICE ANIL K.NARENDRAN
                                    &
                 THE HONOURABLE MR.JUSTICE P.G.AJITHKUMAR
          Friday, the 25thday of October 2024 / 3rd Karthika, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 980 OF 2024
     AGAINST JUDGMENT DATED 03-06-2024 IN WP(C) 4076/2023 OF THIS COURT
APPLICANT/APPELLANT:

     KERALA BANK, REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
     THIRUVANANTHAPURAM, IN ITS CAPACITY AS THE KOTTAYAM DISTRICT CO-
     OPERATIVE BANK LTD. NO. 4309 ALSO, PIN - 695033

RESPONDENTS/RESPONDENTS:-

  1. O.N. KRISHNAN AGED 74 YEARS, OLAPURAKKAL HOUSE, K.S. PURAM,
     KADUTHURUTHY, KOTTAYAM, PIN - 686604
  2. STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT
     OF CO-OPERATION, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
     695001
  3. THE REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE OF THE REGISTRAR OF
     CO-OPERATIVE SOCIETIES, THIRUVANANTHAPURAM, PIN - 695014

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 8 days in filing the appeal.
     This Application coming on for orders on 25/10/2024, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of P.C.SASIDHARAN, Advocate for the applicant,and of
Government Pleader for R2 and R3, the court on the same day passed the
following:
               ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
               -----------------------------------------------------
                              W.A.No.980 of 2024
              ------------------------------------------------------
                  Dated this the 25th day of October, 2024

                                       ORDER

Anil K. Narendran, J.

This is an application filed by the appellant seeking an

order to condone the delay of 8 days in filing the appeal.

2. Having considered the averments in the affidavit filed

in support of this application and also the submissions made at

the Bar, we find that the appellant has shown sufficient cause for

condoning the delay of 8 days in filing the appeal.

3. In the result, this application is allowed. Delay

condoned.

List the appeal for admission on 29.10.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

AV/25/10

25-10-2024 /True Copy/ Assistant Registrar