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Jinesh E.J vs The Authorised Officer
2021 Latest Caselaw 22159 Ker

Citation : 2021 Latest Caselaw 22159 Ker
Judgement Date : 5 November, 2021

Kerala High Court
Jinesh E.J vs The Authorised Officer on 5 November, 2021
                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

         FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943

                            WP(C) NO. 4569 OF 2021



PETITIONER:

              JINESH E.J.
              AGED 39 YEARS
              S/O.JAGADEESAN,
              ERIMMEAL HOUSE,
              THAZHEKKAD,
              KALLETTUMKARA P.O.,
              THRISSUR-680 683.
              BY ADVS.
              SADCHITH.P.KURUP
              SRI.VINOD JABAR
              SRI.C.P.ANIL RAJ


RESPONDENT:

              THE AUTHORISED OFFICER
              IRINJALAKUDA TOWN CO-OPERATIVE BANK LTD NO 55,
              HEAD OFFICE, TANA SOUTH,
              IRINJALAKKUDA-680 121.
              BY ADV SRI.DEVAPRASANTH.P.J., SC



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 05.11.2021, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4569 OF 2021
                                           2



                      BECHU KURIAN THOMAS, J
                    ==========================
                         W.P.(C) No.4569 of 2021
                     ---------------------------------------
               Dated this the 5 th day of November, 2021

                           JUDGMENT

It is submitted by the counsel for the respondent-

Bank that pursuant to the sale notice, the Bank has

purchased the property. However, the Bank is still

willing to reconvey the property to the petitioner, if

the amounts due to the Bank are cleared.

2. In view of the above submissions, petitioner is given

liberty to approach the Bank with a suitable

proposal. If such a proposal is submitted to the

Bank, the same shall be considered and appropriate

orders be passed within a period of 15 days thereon.

With the above directions, the writ petition is

disposed of.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/05/11//2021 WP(C) NO. 4569 OF 2021

APPENDIX OF WP(C) 4569/2021

PETITIONER EXHIBITS

EXHIBIT P1 COPY OF POSSESSION NOTICE DATED 12.1.2021 ISSUED TO THE PETITIONER WITH ENGLISH TRANSLATION. EXHIBIT P2 COPY OF SALE NOTICE DATED 27.1.2021 ISSUED TO THE PETITIONER EXHIBIT P3 COPY OF ORDER DATED 3.8.2020 PASSED BY THIS HON'BLE COURT IN WPC NO 9400/2020 EXHIBIT P4 COPY OF ORDER DATED 7.9.2020 PASSED BY THIS HON'BLE COURT IN WPC NO 9400/2020

RESPONDENTS EXHIBITS NIL

TRUE COPY

 
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