ALICE ULAHANNAN Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) The order under challenge dated 23 rd July, 2025 passed by the Division Bench of the High Court of Kerala has set aside, in exercise of appellate jurisdiction, an order dtd. 26/6/2025 passed by a Single Judge of the same High Court in exercise of jurisdiction under Article 227 of the Constitution of India.

(3.) Learned counsel for the respondent (successful appellant before the Division Bench) has failed to establish before us that as per the rules of Court framed by the High Court under Article 225 of the Constitution of India, an intra- court appeal lies before a Division Bench against an order passed by a Single Judge in exercise of Article 227 jurisdiction.