Chief Manager vs Muhammed Rafi M
2024 Latest Caselaw 26442 Ker

Kerala High Court

Chief Manager vs Muhammed Rafi M on 3 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.1348/2024                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
            THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED MUSTAQUE
                                          &
                          THE HONOURABLE MR. JUSTICE S.MANU
            Tuesday, the 3rd day of September 2024 / 12th Bhadra, 1946
                                WA NO. 1348 OF 2024
         AGAINST ORDER DATED 08.08.2024 IN WP(C) 28353/2024 OF THIS COURT
   APPELLANT(S)/RESPONDENT:

          CHIEF MANAGER, STATE BANK OF INDIA, STRESSED ASSETS RECOVERY BRANCH,
          LMS COMPOUND, OPPOSITE MUSEUM WEST GATE, VIKASBHAVAN P.O.,
          THIRUVANANTHAPURAM DISTRICT, PIN - 695033

    BY ADV.S.LAKSHMY

   RESPONDENT(S)/PETITIONER:

          MUHAMMED RAFI M
          S/O. MUHAMMED NOODU., SAFEERMANZIL, MANGAD P.O., KOLLAM DISTRICT,,
          PIN - 691015

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the operation of Interim Order dated 08.08.2024 in WP(C) NO. 28353
   of 2024 pending disposal of the Writ Petition.
        This Writ Appeal coming on for orders on 03/09/2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

Admit.

Respondents entered appearance. Operation of impugned Judgment is stayed. We also call for Writ Petition No.28353/24 to be tagged along with this appeal.

Post on 09/09/2024

Sd/- A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/- S.MANU JUDGE

03-09-2024 /True Copy/ Assistant Registrar