Regi N Poulose vs The South Indian Bank Ltd
2022 Latest Caselaw 4662 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                    WP(C) NO. 14381 OF 2022
PETITIONER:

            REGI N. POULOSE
            AGED 44 YEARS
            S/O. POULOSE ULAHANNAN,
            NAMMANALIL HOUSE,
            MAROTTIKKAL P. O.,
            THRISSUR - 680 001.

            BY ADV SRI. V.K. PEER MOHAMED KHAN

RESPONDENTS:

    1       SOUTH INDIAN BANK LTD.
            REPRESENTED BY THE BRANCH MANAGER,
            M.G. ROAD BRANCH,
            AMBIKA ARACADE,
            THRISSUR - 680 001.
    2       AUTHORIZED OFFICER,
            SOUTH INDIAN BANK LTD.,
            REGIONAL OFFICE,
            ROUND SOUTH,
            THRISSUR - 680 001.

            SRI. K.K. JOHN - SC


    THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   22.04.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) NO.14381 OF 2022

                                   2

                             JUDGMENT

The petitioner has preferred Ext.P6 one time

settlement proposal before the 1st respondent Bank and

seeks for an expeditious disposal of the same.

2. I heard the learned counsel for the petitioner as

well as the learned Standing Counsel.

3. The learned Standing Counsel on instructions

submits that, they will take a decision on Ext.P6 one time

settlement proposal within a period of one week.

The above writ petition is disposed of with a direction

to the 1st respondent to consider and pass orders on Ext.P6,

within a period of one week from the date of receipt of a

copy of this judgment and after affording an opportunity of

being heard to the petitioner. Till such time, Ext.P7

proceeding shall be kept in abeyance.

Sd/-

VIJU ABRAHAM JUDGE SPR W.P.(C) NO.14381 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE DEMAND NOTICE DATED 11.09.2018 ISSUED UNDER SECTION 13(2) OF THE SARFAESI ACT.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 14.03.2019 IN OP(DRT) NO.43/2019. EXHIBIT P3 TRUE COPY OF THE REQUEST DATED 10.04.2019 SUBMITTED BY THE PETITIONER. EXHIBIT P4 TRUE COPY OF THE LETTER DATED 26.08.2021 ISSUED BY THE RESPONDENT BANK CLOSING THE LOAN.

EXHIBIT P5 TRUE COPY OF THE NOTICE DATED 27.12.2021 ISSUED BY THE ADVOCATE COMMISSIONER.

EXHIBIT P6 TRUE COPY OF THE LETTER DATED 14.03.2022 SUBMITTED BY THE PETITIONER FOR SETTLEMENT.

EXHIBIT P7 TRUE COPY OF THE NOTICE DATED 12.04.2022 ISSUED BY THE ADVOCATE COMMISSIONER.

RESPONDENTS EXHIBITS: NIL.