Rajesh.K vs The Authorised Officer
2022 Latest Caselaw 4690 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
 FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                       WP(C) NO. 14263 OF 2022
PETITIONER:

               RAJESH.K, AGED 43 YEARS, S/O. SANKARAN K,
               KEENERI HOUSE, ELAMBACHI , SOUTH THHRIKKARIPUR,
               ELAMBACHI P.O, KASARGOD 671 311

               BY ADV P.K.MOHAMED JAMEEL



RESPONDENTS:

    1          THE AUTHORISED OFFICER, CANARA BANK, CANARA
               BANK, CANARA BANK, REGIONAL OFFICE, KASARGOD,
               KASRGOD DISTRICT 671 310

    2          THE CANARA BANK, TRIKARIPUR BRANCH, FIRST
               FLOOR, AZEEZIA COMPLEX, TRIKARIPUR, KASRGOD
               DIST 671 310 REPRESENTED BY ITS MANAGER.


        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   22.04.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 14263 OF 2022

                                    ..2..


                        JUDGMENT

The learned Standing Counsel - Sri.M. Gopikrishnan Nambiar for

the Bank submits that now the overdue amount is only Rs.65,000/-

(Rupees Sixty Five Thousand only). The learned counsel for the

petitioner submits that he is prepared to pay the same in six equal

monthly installments.

2. In this circumstances, I am of the view that this writ petition

can be disposed of as follows:

The petitioner shall pay the entire overdue amount of Rs.65,000/-

(Rupees Sixty Five Thousand only) in four equal monthly installments

along with the regular EMI's. The first installment shall be paid on

1.05.2022. If the petitioner clears the overdue amount by paying the

amount in four equal monthly installments as stated above, the Bank

shall regularise the loan account and all coercive steps pursuant to

Ext.P3 shall be kept in abeyance.

This writ petition is disposed of as above.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE PR WP(C) NO. 14263 OF 2022

..3..

APPENDIX OF WP(C) 14263/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE STATEMENT OF ACCOUNT FROM 01-01-2014 TO 21-01-2019

Exhibit P2 THE TRUE COPY OF THE POSSESSION NOTICE DATED 29-10-2019

Exhibit P3 THE TRUE COPY OF NOTICE DATED 12-04-

2022 ISSUED BY ADVOCATE COMMISSIONER