K V MUHAMMED Vs. CHIEF MANAGER

JUDGEMENT

(1.) THIS appeal has been filed challenging the judgment dated 7.12.2006 recorded by the learned Single Judge in W.P. (C).No.31848 of 2006. The limited contest in this case is with regard to authority of the petitioner to issue cheques on behalf of the Company of which he is stated to be the Managing Director. The plea raised by him was opposed by the respondents on the ground that there were no authorisation in favour of the petitioner. THIS was essentially a civil dispute. Learned Single Judge, however, examined the matter and observed that the Bank may clear cheques signed by the petitioner if he obtains fresh resolution from the Board of Directors of the Company confirming his authority to sign the cheques already issued and pending clearance. It is not understandable as to how, even though such a plea is only permissible in a civil suit and yet the learned Single Judge has, indeed, chosen to observe that the petitioner should obtain a fresh resolution from the Board of Directors, this appeal has been filed. No merits. Dismissed.