Suraj A.M vs Reserve Bank Of India
2021 Latest Caselaw 5595 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

                       WP(C).No.2182 OF 2021(W)


PETITIONER:

               SURAJ A.M,
               AGED 54 YEARS,
               S/O. MOHAMMAD YOUSEF, KANNAMURIYIL HOUSE,
               KUZHIVELIPPADY, KARACHOTTIL MOOLA, EDATHALA (P.O.),
               ERNAKULAM-683561.

               BY ADVS.
               SRI.NIDHI BALACHANDRAN
               SRI.P.D.PAULY

RESPONDENTS:

      1        RESERVE BANK OF INDIA
               REPRESENTED BY ITS CHIEF GENERAL MANAGER,
               NEW CENTRAL OFFICE BUILDING,
               SHAHID BHAGAT SINGH ROAD, FORT, MUMBAI, MAHARASHTRA-
               400001.

      2        DEWAN HOUSING FINANCE CORPORATION LTD.,
               1ST FLOOR, KNM BUILDING, PALARIVATTOM,
               KOCHI-682025.

               BY ADV. SRI.P.PAULOCHAN ANTONY, SC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION              ON
16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2182 OF 2021(W)

                                          2




                                    JUDGMENT

The writ petition is filed seeking the

following reliefs:

"a) Issue a writ of mandamus or appropriate writs directions or orders directing the 2nd respondent to close the Loan A/c No COK/030951 and Loan A/c No 003 COK 30952 availed by the petitioner by permitting him to repay the entire dues as on today to the 2nd respondent.

b) Grant such other relief as this Hon'ble Court deem fit to grant in the interest of justice."

2. Sri.P.Paulochan Antony, learned

Standing Counsel for the 2nd respondent, has

on instructions submitted that as on

12.02.2021, the outstanding amount is

Rs.12,39,385/-. It is also submitted that the

2nd respondent does not have any objection in

petitioner closing the account. WP(C).No.2182 OF 2021(W)

Therefore the petitioner would be free

to approach the respondents and take steps for

closing the account and tzhe respondents shall

co-operate and expedite the proceedings.

             The    writ   petition   is   disposed    of,

    accordingly.                              Sd/-

                                            P.V.ASHA
                                              JUDGE
    ww

WP(C).No.2182 OF 2021(W)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE COMMUNICATION DATED 20.11.19 ISSUED BY THE 2ND RESPONDENT NARRATING THE APPOINTMENT OF ADMINISTRATOR BY THE 1ST RESPONDENT.