Rajendra Prasad vs Kerala Gramin Bank
2024 Latest Caselaw 28410 Ker

Kerala High Court

Rajendra Prasad vs Kerala Gramin Bank on 25 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                                                    2024:KER:71450
W.A.No.1515 of 2024           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

  WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                       WA NO. 1515 OF 2024

       AGAINST THE ORDER DATED 12.09.2024 IN WP(C) NO.32530

OF 2024 OF HIGH COURT OF KERALA

APPELLANT/PETITIONER IN WP(C) NO.32530 OF 2024 :

            RAJENDRA PRASAD
            AGED 59 YEARS
            S/O MADHAVAN NAIR NIRMALA BHAVAN, PALOTTUKONAM
            OORUTTAMBALAM PO, THIRUVANANTHAPURAM,
            PIN - 695507


            BY ADV RAJITHA V.K


RESPONDENT/RESPONDENT IN WP(C) NO.32530 OF 2024 :

            KERALA GRAMIN BANK
            REP .BY THE AUTHORIZED OFFICER,
            HEAD OFFICE, MALAPPURAM, KERALA, PIN - 676505

            SHRI.JAWAHAR JOSE, SC, KERALA GRAMIN BANK

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
25.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                          2024:KER:71450
W.A.No.1515 of 2024              2


     A.MUHAMED MUSTAQUE, Acg.C.J. & S.MANU, J.
 --------------------------------------------------------------------
                        W.A.No.1515 of 2024
 ---------------------------------------------------------------------
           Dated this the 25th day of September, 2024

                              JUDGMENT

A.MUHAMED MUSTAQUE, Acg.C.J.

This appeal has been preferred against the interim

order passed by the learned Single Judge. Learned Single Judge

ordered for payment of Rs.5,00,000/- to defer the sale, which is

scheduled for today. The Bank submits that there were no

bidders.

2. In view of the above, there is no scope for

further interference. The appellant is free to raise all pleas

before the learned Single Judge.

Writ appeal is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE, ACTING CHIEF JUSTICE

Sd/-

S.MANU, JUDGE

skj