Dr.Baby Girija.G vs Idbi Bank Ltd
2021 Latest Caselaw 11134 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.6359 OF 2021(T)


PETITIONER:

               DR.BABY GIRIJA.G
               W/O. RADHAKRISHNAN, AISWARYA,MRA 64, MUNDAYIL,
               VARKALA P.O, PIN 695 141, THIRUVANANTHAPURAM DISTRICT

               BY ADV. SRI.R.ANILKUMAR

RESPONDENTS:

      1        IDBI BANK LTD
               REPRESENTED BY ITS DEPUTY CHAIRMAN, IDBI TOWER, WIC
               COMPLEX, CUFFE PARADE, MUMBAI 400006

      2        DIRECTOR,
               IDBI BANK LTD, IDBI TOWER, WIC COMPLEX, CUFFE PARADE,
               MUMBAI 400 006

      3        BRANCH MANAGER,
               UCO BANK, THIRUVANANTHAPURAM, PIN 695 101

               R1-2 BY ADV. SRI.DEEPU THANKAN


               ADV.SRI.H.RAMANAN,SC

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD            ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6359 OF 2021(T)


                                                    :2:




                                                  JUDGMENT

Dated this the 07th day of April 2021

The writ petition is filed seeking the

following reliefs:

"i) to issue a writ of mandamus or other appropriate writ, direction or order commanding the 1st respondent to disburse the amount of Bond IDBI Flexi Bond 22, the certificate No.02309155 dated 05.09.2005 issued by the 1st respondent for amount of Rs.3,000/- with interest at the rate of 18% from 25.08.2008.

ii) to issue such other writ, direction or order which deems fit for the facts and circumstances of the case to disburse the Bond Flexi."

2. In the judgment in writ petition

No.17635/2020, I have already held that the writ

petition will not lie against Industrial

Development Bank of India - the 1st respondent. In

the light of the aforesaid judgment, this writ

petition will not also lie against the 1st

respondent. Accordingly the writ petition is

dismissed as not maintainable before this Court WP(C).No.6359 OF 2021(T)

under Article 226 of the Constitution of India.

3. However, it is made clear that the

petitioner would be free to seek appropriate remedy

before the appropriate Forum.

The writ petition is accordingly dismissed.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.6359 OF 2021(T)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF IDBI FLEXI BOND 22, THE CERTIFICATE NO. 02309 155 ISSUED BY THE 1ST RESPONDENT ON 05-09-2005

EXHIBIT P2 TRUE COPY OF THE IDBI INFRA STRUCTURE (TAX SAVING ) BOND (2005-A) ISSUED ON 15-09-2005

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 31-08-2019 FORWARDED TO THE 1ST RESPONDENT.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE