Kerala High Court
P.Sadasivan vs State Bank Of Travancore on 19 October, 2002
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
&
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
FRIDAY, THE 29TH DAY OF JANUARY 2016/9TH MAGHA, 1937
RFA.No. 419 of 2015 (B)
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AGAINST THE DECREE AND JUDGMENT IN OS NO.366/2000 ON THE FILE OF
ADDITIONAL SUBORDINATE JUDGES COURT-III, KOZHIKODE DATED 19-10-2002
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APPELLANT(S)/1ST DEFENDANT::
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P.SADASIVAN, AGED 38 YEARS,
S/O CHARU, P.S. VILLA, MANNUR P.O.
MANNUR AMSOM DESOM, KOZHIKODE TALUK.
BY ADV. SMT.LISSY DEVASSY
RESPONDENT(S)/PLAINTIFF/2ND DEFENDANT::
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1. STATE BANK OF TRAVANCORE
MEENCHANDA BRANCH,
REPRESENTED BY ITS BRANCH MANAGER.
2. C.C. RAMAKRISHNAN,AGED 52 YEARS, S/O. APPU,
RESIDING AT CHUMGAMAPALLY HOUSE,
KIZHAKKEKOLOLIL, P.O. MANNUR, MANNUR AMSOM DESOM
KOZHIKODE TALUK.
BY GOVERNMENT PLEADER
THIS REGULAR FIRST APPEAL HAVING COME UP FOR ADMISSION ON
29-01-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
NS
ANTONY DOMINIC &
A. HARIPRASAD, JJ.
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R.F.A. No.419 of 2015
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Dated this the 29th day of January 2016
J U D G M E N T
ANTONY DOMINIC, J.
Learned counsel for the appellant submitted that he has no instruction in this matter.
2. In view of the submission so made, the appeal is dismissed for non prosecution.
Sd/-
ANTONY DOMINIC, JUDGE Sd/-
A. HARIPRASAD, JUDGE / True Copy / NS/29/01/2016 P.A. To Judge