CANARA BANK Vs. SAJITH S

JUDGEMENT

(1.) The common judgment dtd. 21/12/2022 rendered by the learned Single Judge, allowing WP(C) Nos.15376/2022 and 25719/2022, is the subject matter of challenge in these intra court appeals filed under Sec. 5(i) of the Kerala High Court Act, 1958.

(2.) The appellants in WA No.248/2023 are respondents 3 to 6 and the additional 8th respondent in WP(C) No.15376/2022. Respondents 1 to 5 are the writ petitioners and respondents 6 to 8 are respondents 1, 2 & 7 in WP(C) No.15376/2022.

(3.) The appellants in WA No.151/2023 are respondents 3 to 5 in WP(C) No.25719/2022. Respondents 1 to 4 are the writ petitioners and respondents 5 to 7 are respondents 1, 2 & 6 in WP(C) No.25719/2022.