Kamarudheen K.A vs The Authorised Officer
2021 Latest Caselaw 2960 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

  WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

               RP.No.65 OF 2021 IN WP(C). 26838/2020

     AGAINST THE ORDER/JUDGMENT DATED 15.12.2020 IN WP(C)
            26838/2020(D) OF HIGH COURT OF KERALA


REVIEW PETITIONER:

               KAMARUDHEEN K.A.
               AGED 50 YEARS
               S/O.AHAMED, POKKAKILLATH (H), CHAKKAMANDAM
               PALUVAI, THRISSUR.

               BY ADV. SRI.L.RAJESH NARAYAN

RESPONDENTS:

      1        THE AUTHORISED OFFICER
               CANARA BANK, GURUVAYOOR, THRISSUR DISTRICT-680101.

      2        THE BRANCH MANAGER,
               CANARA BANK, GURUVAYOOR BRANCH, VENUS ENCLAVE,
               NEAR RAILWAY GATE, TRICHUR ROAD, GURUVAYOOR-
               680101.



               BY ADV.SRI.V.B.HARI NARAYANAN, SC

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION          ON
27.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.P.NO.65 of 2021
in                                      :2:
W.P(C).No26838 of 2020




                                      ORDER

The learned counsel for the petitioner seeks a review of the

judgment dated 15.12.2020 in W.P(C).No.26838 of 2020, by which the

petitioner was granted the facility of installments to discharge the

liability to the respondent bank under the Securitisation and

Reconstructions of Financial Assets and Enforcement of Security

Interest Act, 2002. In the Review Petition, the learned counsel for the

review petitioner submits that he will not be in a position to discharge

the liability in installments, and hence, the Writ Petition itself may be

dismissed without prejudice to his right to approach the Debt Recovery

Tribunal for appropriate reliefs.

2. I have heard the learned counsel for the petitioner and the

learned Standing counsel for the respondents.

Taking note of the averments in the Review Petition, I am inclined

to allow the Review Petition by recalling the judgment dated 15.12.2020

in W.P(C).No.26838 of 2020.

Sd/-

                                      A.K.JAYASANKARAN NAMBIAR
                                                  JUDGE

mns
 R.P.NO.65 of 2021
in                                :3:
W.P(C).No26838 of 2020




                               APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1              CERTIFIED   COPY    OF   JUDGMENT   DATED

15.12.2020 IN WPC NO.26838 OF 2020.

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE