Kerala High Court
Anoop M. Anand vs The State Bank Of India on 6 April, 2022
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
WP(C) No.1347/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Wednesday, the 6th day of April 2022 / 16th Chaithra, 1944
WP(C) NO. 1347 OF 2022
PETITIONER:
ANOOP M. ANAND, AGED 40 YEARS ,S/O.A.O.MONI, T.C.2/624, AMBADI,
ATTINKUZHY, KAZHAKUTTAM P.O., THIRUVANANTHAPURAM - 695 582.
RESPONDENT:
THE STATE BANK OF INDIA RETAIL ASSETS CENTRAL PROCESSING CENTRE
(RACPC), LMS COMPOUND, VIKAS BHAVAN, THIRUVANANTHAPURAM -695 033
REPRESENTED BY ITS AUTHORISED OFFICER.
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 pursuant to Exhibit P1 notice
dated 20.04.2021 and Exhibit P2 order dated 27.10.2021, pending final
disposal of the writ petition, for the ends of justice.
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
31.03.2022 and upon hearing the arguments of SRI. J.G.SYAMNATH, Advocate
for the petitioner and of SRI. R.S.KALKURA, Advocate for the Respondent,
the court passed the following:
ORDER
Interim order will continue for a period of two months on condition that, the petitioner deposits an amount of Rs. 1 lakh on or before 06.05.2022.
06.04.2022 Sd/- BECHU KURIAN THOMAS, JUDGE 06-04-2022 /True Copy/ Assistant Registrar