Suresh Kumar K.R vs The Authorized Officer
2021 Latest Caselaw 71 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

                      WP(C).No.28997 OF 2020(Y)


PETITIONER:

               SURESH KUMAR K.R.
               AGED 55 YEARS
               S/O. LATE RAMACHANDRAN NAIR, RADHEYAM, KUREEPUZHA
               P.O, KOLLAM-691 003(FROM KALUKMUKHAM, KAIKULANGARA,
               KOLLAM).

               BY ADV. SRI.B.MOHANLAL

RESPONDENTS:

      1        THE AUTHORIZED OFFICER
               KOLLAM CO-OPERATIVE URBAN BANK LIMITED NO. 960,
               Y.M.C.A. ROAD, CHINNAKKADA, KOLLAM-691 001.

      2        THE BRANCH MANAGER,
               KOLLAM CO-OPERATIVE URBAN BANK LIMITED NO. 960,
               THEVALLY BRANCH, HIGH SCHOOL JUNCTION, THEVALLY P.O,
               KOLLAM-691 009




               SMT.D.P.RENU-SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.28997 OF 2020              2

                              JUDGMENT

The learned counsel for the petitioner,

Shri.B.Mohan Lal, submitted that since his

client has already paid the arrears in the

loan account involved, he is not seeking any

further directions in this writ petition.

2. Smt.D.P.Renu, learned Standing

Counsel for the respondent - Bank, affirms

that an amount of Rs.3,58,400/- has been paid

by the petitioner on 29/12/2020 and that the

account has now become regular.

In the afore circumstances, recording the

afore submissions, I close this writ petition

without any further orders; however,

reserving liberty to the petitioner to

approach the competent Court as per law, if

so required in future.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/4.1.2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ACCOUNT STATEMENT ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

EXHIBIT P2 THE TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 12.11.2020 IN M.C. NO. 64/2020 AS PER THE ORDER OF THE CHIEF JUDICIAL MAGISTRATE COURT, KOLLAM TO THE PETITIONER.

EXHIBIT P3 THE TRUE COPY OF THE RECEIPT DATED 17.12.2020 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

EXHIBIT P4 THE TRUE COPY OF THE ORDER DATED 03.08.2020 IN W.P.C NO. 9400/2020 OF THE FULL BENCH OF THHIS HON'BLE COURT.

RESPONDENT'S/S EXHIBITS:

NIL

MC

                     (TRUE COPY)                PA TO JUDGE