Bhama Ramaswamy vs Idbi Bank Limited
2021 Latest Caselaw 19238 Ker

WP(C) No.18865/2021                        1/4

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
            Tuesday, the 14th day of September 2021 / 23rd Bhadra, 1943
                             WP(C) NO. 18865 OF 2021(G)
   PETITIONER:

          BHAMA RAMASWAMY, AGED 45 YEARS ,W/O PRADEEP, KALATHIL HOUSE,
          RESIDING AT NO 20, MINI MUTHOOT TOWERS, DH ROAD, COCHIN-682 016.

   RESPONDENTS:

      1. IDBI BANK , IDBI BANK, RETAIL ASSET CENTRE, 2ND FLOOR, IDBI
         BUILDING, PANAMPILLY NAGAR, NEAR PASSPORT OFFICE, COCHIN-682 036.
      2. THE REGIONAL MANAGER, IDBI BANK, RETAIL ASSET CENTRE, 2ND FLOOR,
         IDBI BUILDING,PANAMPILLY NAGAR, NEAR PASSPORT OFFICE, COCHIN-682 036

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay all further proceedings on  Exhibit P3, pending disposal
   of this Writ Petition.

        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S M.A.ABDUL HAKHIM, JOSEPH GEORGE Advocates for the petitioners, the
   court passed the following:
 WP(C) No.18865/2021                  2/4




                         BECHU KURIAN THOMAS,J
                      --------------------------------
                         W.P.(C)No.18865 of 2021
                      ------------------------------------
              Dated this the 14th day of September, 2021

                                   O R D E R

The petitioner has filed this

writ petition on account of change of

circumstances pursuant to Ext.P1

judgment. It is submitted on behalf of

the petitioner that pursuant to Ext.P2

offer letter, petitioner has joined

the new company and is now assured of

a monthly pay. Petitioner submits that

he can continue to repay the amounts

due under the loan if the account is

rescheduled.

                       Adv.Sri.Paulochan                Antony,

            appearing        for    the    respondents       seek

            time to get instructions.             Even though
 WP(C) No.18865/2021                         3/4



             W.P.(C)No.18865 of 2021


             the        learned             counsel      for         the

             respondents         objected         to   rescheduling

the loan, he seeks further time to get

instructions in the matter. Petitioner

shall not be dispossessed till the

next posting.

Post on 29/9/2021.

Sd/-

                                       BECHU KURIAN THOMAS
                                              JUDGE
             AJM




14-09-2021                    /True Copy/                      Assistant Registrar
 WP(C) No.18865/2021                 4/4

APPENDIX OF WP(C) 18865/2021 Exhibit P1 A PHOTOSTAT COPY OF THE JUDGMENT DATED 040/2/2020 OF THIS HON'BLE COURT IN WPC NO. 1132/2020 Exhibit P2 A PHOTOSTAT COPY OF THE OFFICER LETTER DATED 20.5.2021 ISSUED BY MAX LIFE INSURANCE COMPANY LTD TO THE PETITIONER Exhibit P3 A PHOTOSTAT COPY OF THE NOTICE DATED 8.9.2021 ISSUED BY THE ADVOCATE COMMISSIONER IN MC NO 507/2019 OF THE ADDITIONAL CHIEF JUDICIAL MAGISTRATE COURT, (MP/MLA) ERNAKULAM TO THE PETITIONER