Kerala High Court
Canara Bank vs Sachin Shyam on 28 June, 2022
Author: P Gopinath
Bench: P Gopinath
WP(C) No.28054/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
Tuesday, the 28th day of June 2022 / 7th Ashadha, 1944
WP(C) NO. 28054 OF 2021(F)
PETITIONER:
CANARA BANK, MULLAKKAL, ALAPPUZHA BRANCH, VSV BUILDING, IRON BRIDGE
(PO), MULLAKKAL, ALAPPUZHA DISTRICT, KERALA, PIN-688011, REPRESENTED
BY ITS AUTHORISED OFFICER.
RESPONDENTS:
1. SRI.SACHIN SHYAM, PROPRIETOR, M/S. SKILDERZ DEVELOPERS, S/O.
SRI.SHYAM RAJU, "ARJUNAM", THIRUVAMPADY JUNCTION P.O.,
ALAPPUZHA-688002 AND 3 OTHERS.
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 Exhibit P7 order dated 11.11.2021 in CMP 1578/21 in
M.C.No.54/2021 issued by the Honourable Chief Judicial Magistrate, Alappuzha.
This petition again coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and this Court's order dated 13.06.2022
and upon hearing the arguments of M/S.K.V.ANIL, M.J.RAJASREE & ANIRUDH KADAVIL,
Advocates for the petitioner, M/S K.S.HARIHARAPUTHRAN & BHANU THILAK, Advocates
for R3 and of SRI.ANOOP C.C., Advocate for R4, the court passed the following:
ORDER
Post on 05.07.2022.
Interim order will continue till 05.07.2022.
Sd/- GOPINATH P. JUDGE 28-06-2022 /True Copy/ Assistant Registrar