State Bank Of India vs Elizabeth Sunny
2024 Latest Caselaw 26455 Ker

Kerala High Court

State Bank Of India vs Elizabeth Sunny on 3 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.1172/2024                               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. 1172 OF 2024
       AGAINST JUDGMENT DATED 09.07.2024 IN WP(C) 23738/2024 OF THIS COURT
   APPELLANT(S)/RESPONDENT:

          STATE BANK OF INDIA, STRESSED ASSETS RECOVERY BRANCH LMS COMPOUND,
          OPP.MUSEUM WEST GATE, VIKAS BHAVAN P.O., THIRUVANATHAPURAM DISTRICT-
          . REPRESENTED THROUGH THE AUTHORIZED OFFICER., PIN - 695033

    BY ADV.M.JITHESH MENON

   RESPONDENT(S)/PETITIONER:

          ELIZABETH SUNNY, AGED 54 YEARS, W/O VARGHESE T. CHACKO,
          THAIKOOTTATHIL HOUSE, ANGADI P.O., RANNI, PATHANAMTHITTA DISTRICT-,
          PIN - 689674

        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 the judgment dated 09-07-2024 in W.P.(C).No.23738
   of 2024, pending disposal of the above Writ Appeal.
        This Writ Appeal coming on for admission 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 the Writ Petition No.28353/24 to be tagged along with this appeal.

Post on 9/9/2024.

Sd/- A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/- S.MANU JUDGE

03-09-2024 /True Copy/ Assistant Registrar