Sunil C.K vs The Kolechery Service ...
2022 Latest Caselaw 4817 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
 FRIDAY, THE 29TH DAY OF APRIL 2022 / 9TH VAISAKHA, 1944
                        WP(C) NO. 18105 OF 2021
PETITIONER/S:

            SUNIL C.K.
            AGED 56 YEARS
            S/O.MALATHI, 'KRISHNANA DAMODARAM', P.O.CHELERI,
            KANNADIPARAMBA, KANNUR, PIN 670 604

               BY ADV O.D.SIVADAS



RESPONDENT/S:

    1          THE KOLECHERY SERVICE CO-OPERATIVE BANK LIMITED
               NO.C 354, P.O.CHELERI, KANNUR PIN 670 604,
               REP.BY THE SECRETARY

    2          THE SECRETARY
               THE KOLECHERY SERVICE CO-OPERATIVE BANK LIMITED
               NO.C.354, P.O.CHELERI, KANNUR, PIN 670 504

    3          THE JOINT REGISTRAR OF CO-OPERATIVES SOCIETIES
               (GENERAL)
               OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE
               SOCIETIES, THAVAKKARA, KANNUR 670 002

               BY ADV K.RAJESH SUKUMARAN




        THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION       ON   29.04.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.18105 of 2022
                                     ..2..


                                 JUDGMENT

The petitioner has approached this Court seeking

a direction to the 2nd respondent to dispose

Ext.P2, an application seeking one time

settlement to clear off the loan, after affording

an opportunity of hearing to the petitioner

within a time frame.

2. After hearing the learned counsel on either

side, I am of the opinion that this writ petition

itself can be disposed of with a direction.

3. Accordingly, there will be a direction to the 2nd

respondent to consider and pass appropriate

orders in accordance with law on Ext.P2, within a

period of two weeks from today after hearing the

petitioner, either through physical or online

mode, and communicate the order to the

petitioner.

The writ petition is disposed of as above.

Sd/-

MOHAMMED NIAS C.P.

JUDGE bka/30.04.2022 WP(C) No.18105 of 2022 ..3..

APPENDIX OF WP(C) 18105/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE DATED 17.2.2021 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER

Exhibit P2 TRUE COPY OF THE REQUEST DATED 23.3.2021 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT