Kerala High Court
State Bank Of India vs A.K.Nazeer on 30 January, 2004
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
&
THE HONOURABLE MR.JUSTICE K.HARILAL
WEDNESDAY, THE 27TH DAY OF JULY 2016/5TH SRAVANA, 1938
RFA.No. 596 of 2004 ( )
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AGAINST THE JUDGMENT & DECREE IN OS 111/2002 of PRINCIPAL SUB
COURT, NORTH PARAVUR DATED 30-01-2004
APPELLANT(S)/PLAINTIFF:
----------------------
STATE BANK OF INDIA,
ALUVA TOWN BRANCH, ALUVA,
REP. BY ITS BRANCH MANAGER.
BY ADV. SRI.R.RAGHUKUMAR (ALUVA)
RESPONDENT(S)/DEFENDANTS:
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1. A.K.NAZEER, S/O.KUNJU MOHAMMED,
PROPRIETOR, M/S.A.A.K.INDUSTRIES,, ELAMANA HOUSE,
PARAMBAYAM, NEDUMBASSERY P.O.
2. M/S.A.A.K. FIBRES (P) LTD.,
NEDUMBASSERY, REP. BY ITS MANAGING DIRECTOR,
A.K.NAZEER, S/O.KUNJU MOHAMMED, ELAMANA HOUSE,
PARAMBAYAM, NEDUMBASSERY P.O.
3. MR.A.K.NAZEER, MANAGING DIRECTOR,
S/O.KUNJU MOHAMMED, A.A.K.FIBRES (P) LTD.,
ELAMANA HOUSE, PARAMBAYAM, NEDUMBASSERY P.O.
4. SAJITHA, W/O.NAZEER, DIRECTOR,
A.A.K.FIBRES (P) LTD., ELAMANA HOUSE,
PARAMBAYAM, NEDUMBASSERY P.O.
R1 TO R4 BY ADVS. SRI.SHAJI CHIRAYATH
SMT.JIJI M. VARKEY
THIS REGULAR FIRST APPEAL HAVING BEEN FINALLY HEARD
ON 27-07-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OKB
V.CHITAMBARESH & K.HARILAL, JJ.
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R.F.A. No.596 of 2004
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Dated this the 27th day of July, 2016
JUDGMENT
Chitambaresh, J.
There is no representation for the appellant.
The respondents submit that the loan account has been closed.
The appeal is dismissed for non-prosecution.
V.CHITAMBARESH, Judge.
K.HARILAL, Judge.
okb/-