Maxin Xavier vs Indian Bank
2021 Latest Caselaw 12701 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
    WEDNESDAY, THE 2ND DAY OF JUNE 2021/12TH JYAISHTA, 1943
                     WP(C) NO. 9919 OF 2021


PETITIONER:
0



           MAXIN XAVIER, S/O. XAVIER CHACKO,
           AZHIMUKHATHU HOUSE, MARIYAPURAM P.O.,
           MILLUMPADI, THANKAMANI VILLAGE,
           IDUKKI DISTRICT, PIN-685 602
           REPRESENTED BY HIS POWER OF ATTORNEY
           HOLDER MR. XAVIER CHACKO, AGED 61 YEARS,
           S/O. CHACKO, RESIDING AT AZHIMUKHATHU HOUSE,
           MARIYAPURAM P.O., MILLUMPADI,
           THANKAMANI VILLAGE,
           IDUKKI DISTRICT, PIN-685 602.

           BY ADV R.LAIJU


RESPONDENT:
0



           INDIAN BANK, THODUPUZHA BRANCH,
           REPRESENTED BY ITS AUTHORIZED OFFICER,
           PULIMOOTTIL PIONEER COMMERCIAL COMPLEX,
           THODUPUZHA P.O., IDUKKI DISTRICT, PIN-685 584.

           BY ADV.SRI.S.EASWARAN, SC FOR INDIAN BANK

     THIS WRIT PETITION (CIVIL) HAVING COME UP              FOR
ADMISSION ON 02.06.2021, THE COURT ON THE SAME              DAY
DELIVERED THE FOLLOWING:
 WP(C) No.9919/2021
                                 :2 :




                         JUDGMENT

~~~~~~~~~

Dated this the 2nd day of June, 2021

The writ petition has been filed seeking to permit

the petitioner to clear the overdue amounts towards the loan

account bearing Home Loan a/c No.50429519529 in a phased

manner and direct the respondent Bank to regularise the

home loan account of the petitioner in the interest of justice.

2. When this writ petition came up for hearing today,

the learned Standing Counsel representing the respondent

submitted that the petitioner has made certain remittances

and the loan account has already been regularised.

In the circumstances, the writ petition has become

infructuous. The writ petition is accordingly dismissed as

infructuous.

Sd/-

N. NAGARESH, JUDGE

aks/02.06.2021