Ramesh P.P vs The Kerala State Co-Operative ...
2021 Latest Caselaw 10148 Ker

W.P.(C) No.4970/2021              1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

    THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

                       WP(C).No.4970 OF 2021(U)


PETITIONER:

               RAMESH P.P.
               AGED 47 YEARS
               S/O.PURUSHOTHAMAN, PATTATHARA HOUSE, VYASAPURAM
               ROAD, KUMBALANGI SOUTH, ERNAKULAM-682 007.

               BY ADV. SRI.R.KRISHNAKUMAR (CHERTHALA)

RESPONDENTS:

       1       THE KERALA STATE CO-OPERATIVE BANK LIMITED
               REPRESENTED BY ITS REGIONAL MANAGER, REGIONAL
               OFFICE, SATHABDHI MANDIRAM, KOVILAKATHUMPADAM,
               THIRUVAMPADI P.O., THRISSUR-680 022.

       2       THE BRANCH MANAGER,
               KERALA STATE CO-OPERATIVE BANK LIMITED, THOPPUMPADY
               BRANCH, ERNAKULAM-682 005.

               R1-2 BY ADV. SRI.N.RAGHURAJ

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.4970/2021                      2




                                  JUDGMENT

Dated this the 25th day of March 2021

.

Heard the learned counsel for the petitioner and the learned Standing

Counsel Sri.N.Raghuraj for the respondents.

2. The learned counsel for the petitioner submitted that, the petitioner has

complied with the interim order of this Court dated 25/2/2021. In the light of this

submission, I am inclined to dispose of the writ petition by directing the petitioner

herein to deposit a further sum of Rs.30,000/-(Rupees Thirty Thousand only) on

or before 27/5/2021. On such deposit, interim order will continue till 27/5/2021.

Thereafter, interim order will continue further on condition that the petitioner

shall pay and continue to pay the overdue amount in eight monthly installments

along with the regular installments. This overdue amount shall be paid in equal

monthly installments on 27th of every succeeding month. If there is default of two

instalments either consecutively or otherwise, this benefit will be lost and the

respondents will be free to recover the entire amount in lump.

The writ petition is disposed of as above.

Sd/-

SUNIL THOMAS

JUDGE

dpk

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE RELEVANT EXTRACT OF THE PASSBOOK ISSUED BY THE KERALA FISHERMEN WELFARE FUND BOARD TO THE PETITIONER DATED 03.01.1997.

EXHIBIT P2 A TRUE COPY OF THE NOTICE DATED 17.11.2020 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.

EXHIBIT P3 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 30.12.2020 ALONG WITH ACKNOWLEDGMENT CARD.

EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 09.02.2021.