P.Shyam Raju vs The Authorized Officer
2021 Latest Caselaw 3363 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR. JUSTICE A.M.BADAR

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                       WP(C).No.1359 OF 2021(T)


PETITIONER:

               P.SHYAM RAJU
               AGED 54 YEARS
               S/O.PADMANABHAN, ARJUNAM 27/355, THIRUVAMPADY P.O.,
               ALAPPUZHA - 688 002.

               BY ADVS.
               SRI.T.K.VIPINDAS
               SRI.K.M.MUHAMMED HUSSAIN

RESPONDENTS:

      1        THE AUTHORIZED OFFICER
               CANARA BANK, MULLAKKAL, ALAPPUZHA - 688 010.

      2        THE CANARA BANK
               MULLAKKAL BRANCH, REPRESENTED BY ITS MANAGER,
               MULLAKKAL, ALAPPUZHA - 688 010.

      3        THE CHIEF MANAGER
               CANARA BANK REGIONAL OFFICE, THIRUVANANTHAPURAM - 695
               001.



               SC-- M GOPIKRISHNAN NAMBIAR .

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1359 OF 2021(T)

                                      2

                               JUDGMENT

Dated this the 29th day of January 2021

Learned counsel for the respondent Bank submits that the

Bank is willing to consider the request of one time settlement moved

by the petitioner, but the petitioner himself is not approaching the

Bank. Learned counsel for the petitioner submits that petitioner

shall approach the 3rd respondent Bank on 01.02.2021. Petitioner to

approach the 3rd respondent Bank on 01.02.2021 at 11.30 am.

2. If the petitioner attends the 3rd respondent Bank on

Monday, ie, 01.02.2021, the 3 rd respondent Bank to consider the

representation at Ext.P3 for one time settlement after hearing the

petitioner. The said representation to be decided within a further

period of two weeks according to law.

This writ petition is disposed of accordingly.

Sd/-

A.M.BADAR Nsd //true copy// JUDGE PA to Judge WP(C).No.1359 OF 2021(T)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DEMAND NOTICE UNDER SECTION 13(2) OF THE SARFAESI ACT DATED 24/01/2020.

EXHIBIT P2 THE TRUE COPY OF THE POSSESSION NOTICE DATED 16/10/2020 LEGIBLE COPY.

EXHIBIT P3 THE TRUE COPY OF THE ONE TIME SETTLEMENT REQUEST BY THE PETITIONER TO THE 3RD RESPONDENT DATED 4/1/2021.