Kerala High Court
Dhanlaxmi Bank Limited vs M/S.Shreyas Marketing on 24 February, 2021
RSA 474/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
Wednesday,the 24th day of February 2021/5th Phalguna, 1942
RSA No.474/2020 (F)
AS No.76/2018 of the I ADDITIONAL DISTRICT COURT,ERNAKULAM
OS No.46/2016 of the III ADDITIONAL SUB COURT, ERNAKULAM
For information purpose only
APPELLANTS/APPELLANTS/DEFENDANTS:
1. DHANLAXMI BANK LIMITED
HAVING ITS REGISTERED OFFICE AT DHANALAKSHMI
BUILDINGS,NIACKANAL,THRISSUR 682 001,REPRESENTED BY ITS
MANAGING DIRECTOR.
2. DHANLAXMI BANK LIMITED,
INDUSTRIAL FINANCE BRANCH,MINI ENCLAVE,CHITTOOR ROAD,
ERNAKULAM 682035,REPRESENTED BY ITS BRANCH MANAGER.
BY ADV SRI.P.VIJAYARAGHAVAN
RESPONDENT/RESPONDENT/PLAINTIFF:
M/S.SHREYAS MARKETING,A PARTNERSHIP FIRM HAVING ITS OFFICE
AT 39/582-A,SUDHARMA MONASTERY ROAD,ERNAKULAM, REPRESENTED
BY ITS MANAGING PARTNER MR.D ANAND KUMAR PAI,AGED 56
YEARS,S/O.M.D.PAI,RESIDING AT EASHVASYAM, 1-B,MAISON D OR
PARAMBITHARA CROSS ROAD,PANAMPILLY NAGAR,ERNAKULAM,KOCHI
682 036.
BY ADV SRI.THOMAS M.JACOB
This Regular Second Appeal having come up for
orders on 24.02.2021, the court on the same day passed the
following:
O R D E R
When the appeal has come up for hearing, the learned counsel for the appellants and the respondent submit that the parties are making earnest efforts to settle the matter out of court and the matter is likely to be settled.
In view of the submission made, the executing Court is directed to adjourn the execution proceedings by two months. Post on 22.03.2021 along with connected case.
24-02-2021 Sd/-
N. ANILKUMAR, JUDGE
/TRUE COPY/
ASSISTANT REGISTRAR