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Kerala High Court

Allahabad Bank Ltd vs The Commonwealth Trust (India) Ltd on 8 February, 2001

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT:

                    THE HONOURABLE MR. JUSTICE A.HARIPRASAD

             THURSDAY, THE 19TH DAY OF JULY 2018 / 28TH ASHADHA, 1940

                                   AS.No. 26 of 2002


AGAINST THE JUDGMENT AND DECREE IN OS 222/1998 DATED 08-02-2001 of II ADDL.SUB
COURT, KOZHIKODE.


APPELLANTS/DEFENDANTS 1 & 2    :


1    ALLAHABAD BANK LTD., REPRESENTED BY
     THE CHAIRMAN, HEAD OFFICE 2,
     NETAJI SUBHAS ROAD, CALCUTTA - 700 001.

2    THE ALLAHABAD BANK LTD.,
     REPRESENTED BY THE MANAGER, BRANCH SASARAM,
     P.O.SASARAM, ROHTAS DISTRICT, BIHAR - 821 115.




RESPONDENTS/PLAINTIFF & DEFENDANTS 3,4 & 5       :

1.   THE COMMONWEALTH TRUST (INDIA) LTD.
     SOUTH MANANCHIRA ROAD, CALICUT-673 001, NAGARAM AMSOM
     AND DESOM OF KOZHIKODE TALUK.

2.   THE TRANSPORT CORPORATION OF INDIA LTD,
     REGISTERED OFFICE M.G.ROAD, SECUNDERABAD-500 003,
     ANDRAPRADESH.

3.   THE TRANSPORT CORPORATION OF INDIA LTD.,
     8/245, BEACH HOTEL, NAGARAM AMSOM & DESOM OF,
     KOZHIKODE TALUK, PIN-673 032.

4.   M/S. SANTHI TEXTILES, REPRESENTED BY ITS
     MANAGING PARTNER, WHOLESALE CLOTH MERCHANTS, CHOWK BAZAR,
     P.O.SASARAM, ROHTAS DISTRICT, BIHAR - 821 115.


         R1 BY ADVS. SRI.V.KRISHNA MENON
                     SRI.U.K.RAMAKRISHNAN (SR.)
                     SMT.P.VIJAYAMMA
        R2 & R4 BY ADV.SRI.T.V.GEORGE.


    THIS APPEAL SUITS HAVING BEEN FINALLY HEARD ON 19-07-2018, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:

                             A.HARIPRASAD, J.

                --------------------------------------
                            A.S No.26 of 2002
                --------------------------------------
                   Dated this the 19th day of July, 2018


                              JUDGMENT

Learned counsel for the respondents represented. No representation for the appellants, despite sending a registered notice from the Registry. Hence, the appeal is dismissed for non-prosecution.

All pending interlocutory applications will stand dismissed.

A. HARIPRASAD, JUDGE.

amk A.HARIPRASAD, J.

JUDGMENT A.S No.26 of 2002 Dated 19-07-2018