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M/S. Sark Spice Products Pvt. Ltd vs Reserve Bank Of India
2024 Latest Caselaw 30742 Ker

Citation : 2024 Latest Caselaw 30742 Ker
Judgement Date : 30 October, 2024

Kerala High Court

M/S. Sark Spice Products Pvt. Ltd vs Reserve Bank Of India on 30 October, 2024

                                                        2024:KER:81499
W.A.No.1730 of 2024
                                     1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

         THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR

                                     &

                 THE HONOURABLE MR. JUSTICE S.MANU

WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                            WA NO. 1730 OF 2024

          AGAINST THE ORDER DATED 23.10.2024 IN WP(C) NO.30885

                      OF 2024 OF HIGH COURT OF KERALA

APPELLANTS/APPLICANTS/PETITIONERS:

     1      M/S. SARK SPICE PRODUCTS PVT. LTD.
            REPRESENTED BY ITS MANAGING DIRECTOR, HAVING ITS
            REGISTERED ADDRESS AT TAK INDUSTRIAL COMPLEX, EARA
            NORTH, NEELAMPEROOR, ALAPPUZHA, PIN - 686534

     2      ABRAHAM T. KURUVILA @ T.A. KURUVILA,
            AGED 72 YEARS, S/O. LATE T.C. ABRAHAM, CHAIRMAN &
            MANAGING DIRECTOR, SARK SPICE PRODUCTS PVT. LTD.,
            THURUTHITHARA HOUSE, EARA NORTH P.O.,
            NEELAMPEROOR, ALAPPUZHA, KERALA, PIN - 686534

            BY ADVS.
            SRI MATHEWS J. NEDUMPARA
            MARIA NEDUMPARA
            SHAMEEM FAYIZ V.P.


RESPONDENTS/RESPONDENTS/RESPONDENTS:

     1      RESERVE BANK OF INDIA,
            REPRESENTED BY ITS GOVERNOR SHAHID BHAGAT SINGH
            ROAD, FORT, MUMBAI, PIN - 400001
                                                              2024:KER:81499
W.A.No.1730 of 2024
                                    2


     2       BOARD OF DIRECTORS OF SOUTH INDIAN BANK,
             REPRESENTED BY ITS CEO & MANAGING
             DIRECTOR ,REGISTERED OFFICE, SIB HOUSE, T.B. ROAD
             MISSION QUARTERS, THRISSUR, KERALA, PIN - 680001

     3       THE SOUTH INDIAN BANK LTD,
             REPRESENTED BY ITS CEO & MANAGING DIRECTOR, SIB
             HOUSE, T.B. ROAD, MISSION QUARTERS, THRISSUR,
             KERALA, PIN - 680001

     4       AUTHORISED OFFICER & CHIEF MANAGER,
             SOUTH INDIAN BANK, REGIONAL OFFICE, KOTTAYAM, 1ST
             FLOOR, REGENCY SQUARE, K.K ROAD, COLLECTORATE
             P.O., KOTTAYAM,KERALA, PIN - 686002

     5       MINISTRY OF MICRO SMALL AND MEDIUM ENTERPRISES,
             REPRESENTED BY ITS SECRETARY, UDYOG BHAWAN, RAFI
             MARG, NEW DELHI, PIN - 110001

     6       UNION OF INDIA,
             REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
             FINANCIAL SERVICES, MINISTRY OF FINANCE, 3RD
             FLOOR, JEEVAN DEEP BUILDING, SANSAD MARG, NEW
             DELHI, PIN - 110001

     7       STATE OF KERALA
             REPRESENTED BY ITS CHIEF SECRETARY, GOVERNMENT
             SECRETARIAT,THIRUVANANTHAPURAM, PIN - 695001

             SRI SUNIL SHANKAR



      THIS    WRIT    APPEAL   HAVING     COME   UP    FOR    ADMISSION   ON
30.10.2024,     THE    COURT   ON   THE     SAME      DAY    DELIVERED    THE
FOLLOWING:
                                                             2024:KER:81499

W.A.No.1730 of 2024
                                      3

                               JUDGMENT

Dated this the 30th day of October, 2024

Nitin Jamdar, C.J.

Heard Mr. Mathews J. Nedumpara, learned counsel for the Appellant and Mr. Sunil Shankar, learned Standing Counsel for Respondent Nos.3 and 4.

2. Learned counsel for the Appellant, after arguing for some time, states that he will request the learned Single Judge to reconsider the matter since in view of certain difficulties he could not address the Court when the impugned order was passed.

3. In light thereof, the appeal is disposed of.

Sd/-

Nitin Jamdar Chief Justice

Sd/-

S. Manu Judge vpv

 
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