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Pentalegacy Private Limited vs Indian Bank
2021 Latest Caselaw 1336 Ker

Citation : 2021 Latest Caselaw 1336 Ker
Judgement Date : 13 January, 2021

Kerala High Court
Pentalegacy Private Limited vs Indian Bank on 13 January, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

                     WP(C).No.25895 OF 2020(J)


PETITIONER:

              PENTALEGACY PRIVATE LIMITED
              CLA CAMPUS, ADMINISTRATIVE BLOCK, 2/75A,
              CHATHANPADU, KONCHIRA P.O.,
              THIRUVANANTHAPURAM-695615, REPRESENTED BY ITS
              MANAGING DIRECTOR, MOHAMMED RIJU.

              BY ADV. SRI.A.RAJASIMHAN

RESPONDENT:

              INDIAN BANK
              NALANCHIRA BRANCH, NALANCHIRA BRANCH,
              NALANCHIRA P.O., THIRUVANANTHAPURAM-695015,
              REPRESENTED BY ITS BRANCH MANAGER.

              BY ADV. SRI.S.EASWARAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.25895 OF 2020(J)

                                               2


                               J U D G M E N T

This writ petition is filed seeking the

following reliefs:

(1) Issue a writ of mandamus directing the

respondent to consider Ext.P8 request and to

grant time for payment of installment sought

therein till a decision is taken in Ext.P6

judgment.

(2) Issue such other orders or directions which this

Hon'ble Court deem fit and proper in the

interest of justice.

2. Learned counsel for the respondent submitted

that the Bank has already given time for payment till

April 20201.

This writ petition is closed, recording the

same.

Sd/-

P.V.ASHA, JUDGE AS WP(C).No.25895 OF 2020(J)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE GECL SCHEME.

EXHIBIT P2 TRUE COPY OF THE OPERATIONAL GUIDELINES OF EMERGENCY CREDIT LINE GUARANTEE SCHEME.

EXHIBIT P3 TRUE COPY OF THE CIRCULAR DOR.BP.BC.NO.76/21.06.201/2019-20 DATED 21.6.2020 ISSUED BY THE RESERVE BANK OF INDIA.

EXHIBIT P4 TRUE COPY OF THE SANCTION TICKET DATED 23.9.2020 ISSUED BY THE RESPONDENT TO THE PETITIONER.

EXHIBIT P5 TRUE COPY OF THE LETTER DATED 23.9.2020 ISSUED BY THE RESPONDENT TO THE PETITIONER.

EXHIBIT P6 TRUE COPY OF THE JUDGMENT IN WP(C) NO.20700/2020 OF THIS HON'BLE COURT DATED 10.11.2020.

EXHIBIT P7 TRUE COPY OF THE LETTER DATED 16.10.2020 ISSUED BY THE RESPONDENT TO THE PETITIONER.

EXHIBIT P8 TRUE COPY OF THE REPLY AND REQUEST DATED 17.11.2020 SUBMITTED BY THE PETITIONER TO THE RESPONDENT.

PETITIONER'S EXHIBITS:

EXHIBIT R1(A) TRUE COPY OF SANCTION TICKET DATED 10.04.2018

EXHIBIT R1(B) TRUE COPY OF SANCTION TICKET DATED 23.10.2019.

 
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