Kerala High Court
Musthafa Marutheri vs Authorised Officer And General Manager on 4 March, 2022
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
WP(C) No.7162/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Friday, the 4th day of March 2022 / 13th Phalguna, 1943
WP(C) NO. 7162 OF 2022 (U)
PETITIONER:
MUSTHAFA MARUTHERI, AGED 52 YEARS, S/O MOIDHEEN, CHERUKKUNIVAYALIL,
THURAYUR, PAYYOLI ANGADI, KOZHIKODE - 673 523
RESPONDENT:
AUTHORISED OFFICER AND GENERAL MANAGER, PAYYOLI CO-OPERATIVE URBAN
BANK LTD, NO.F/1354, P.B NO-1, PAYYOLI P.O., KOZHIKODE - 673 522
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings in pursuant to Exts.P3 and P4
issued by the respondent against the petitioner and his property, till the
disposal of the writ petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.B.MUHAMMED SHAHEEL & S.VAISAKH Advocates for the petitioner, the court
passed the following:
ORDER
Issue notice to the respondent.
In the meantime, petitioner shall not be dispossessed, pursuant to Ext.P4 for a period of six weeks on condition that the petitioner deposits an amount of Rs.75,000/- (Rupees Seventy Five Thousand only) on or before 30/03/2022.
Post after four weeks.
04.03.2022 Sd/- BECHU KURIAN THOMAS, JUDGE 04-03-2022 /True Copy/ Assistant Registrar WP(C) No.7162/2022 2/2 Exhibit P3 TRUE COPY OF THE DEMAND NOTICE DATED 01.09.2021 ISSUED BY THE RESPONDENT BANK TO THE PETITIONER Exhibit P4 THE TRUE COPY OF THE POSSESSION NOTICE DATED 15.02.2022 ISSUED BY THE RESPONDENT BANK