Kerala High Court
Musthafa Marutheri vs Authorised Officer And General Manager on 7 April, 2022
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
WP(C) No.7162/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
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 again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
04/03/2022 and upon hearing the arguments of M/S.B.MUHAMMED SHAHEEL &
S.VAISAKH Advocates for the petitioner, the court passed the following:
ORDER
Interim order shall stand extended by two months, if the condition in the order dated 04.03.2022 has been complied with.
07/04/2022 Sd/- BECHU KURIAN THOMAS, JUDGE 07-04-2022 /True Copy/ Assistant Registrar