Kerala High Court
Pokkar vs The Branch Manager on 30 March, 2023
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.11438/2023 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Thursday, the 30th day of March 2023 / 9th Chaithra, 1945
WP(C) NO. 11438 OF 2023(D)
PETITIONER:
POKKAR, AGED 57 YEARS, S/O KUNHABDULLA, KALAMULLATHIL, AYANCHERY,
PONMERYPARAMBIL P.O., KOZHIKODE, PIN - 673542
RESPONDENTS:
1. THE BRANCH MANAGER, KERALA STATE FINANCIAL ENTERPRISES LTD,
KOZHIKODE EVENING BRANCH, AMBEDKAR BUILDING, RAILWAY STATION LINK
ROAD, KOZHIKODE, PIN - 673502
2. THE SPECIAL DEPUTY TAHSILDAR (R.R.), KERALA STATE FINANCIAL
ENTERPRISES LTD, ARADHANA KAMALA BUILDING, KOZHIKODE, PIN - 673502
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 Ext.P1 and Ext.P2
Notices, pending final disposal of the WP(C).
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
SRI.P.K.ABOOBACKER Advocate for the petitioner and of STANDING COUNSEL for
the respondents 1 & 2, the court passed the following:
ORDER
Admit.
Learned Standing Counsel takes notice for respondents 1 and 2 and seeks time to get instructions.
Post on 12.04.2023.
In the meantime, all further coercive proceedings against the petitioner pursuant to Exts.P1 and P2 shall stand deferred.
Sd/- MURALI PURUSHOTHAMAN JUDGE 30-03-2023 /True Copy/ Assistant Registrar WP(C) No.11438/2023 2/2 APPENDIX OF WP(C) 11438/2023 Exhibit P1 THE TRUE COPY OF THE DEMAND NOTICE FOR CHITTY ARREARS WITH RRC.NO.2022/516/11 DATED 12.5.2022 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER Exhibit P2 THE TRUE COPY OF THE DEMAND NOTICE FOR CHITTY LOAN WITH RRC.NO.2022/535/11 DATED 8.6.2022 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER