Sudhakumari D vs The Indusind Bank Ltd
2022 Latest Caselaw 9651 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                        WP(C) NO. 20994 OF 2022
PETITIONERS:

    1     SUDHAKUMARI D.
          AGED 57 YEARS
          D/O BHASKARAN NAIR, TC 31/87, CHARUVILA VEEDU
          KURUNGODE, SASTHAMANGALAM.P.O, TRIVANDRUM. 695010

    2     SANKARLAL.R,
          VINEETHA BHAVANMAVUVILA SI SOMAN NAGAR,
          MOONNAMMOODU, VATTIYOORKAVU.P.O, TRIVAMDRUM. 695013

          BY ADV S.NIDHEESH



RESPONDENTS:

          THE INDUSIND BANK LTD.,
          BRANCH OFFICE AT TC 9/1014 (9), FIRST FLOOR,
          SHIVASHAKTI TOWERS, SASTHAMANGALAM.P.O, TRIVANDRUM,
          REP. BY ITS AUTHORIZED OFFICER. 695010.

          BY ADVS.
          G.HARIHARAN
          PRAVEEN.H.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.20994/2022                     -2-

                                     JUDGMENT

When this matter is taken up for consideration today it is the submission of

the learned counsel for the petitioners that the entire loan amount has been repaid.

This is not disputed by the learned counsel for the respondent bank. The

respondent bank shall take steps to issue 'no due certificate' to the petitioners if the

entire liability has been cleared.

Writ petition is closed.

Sd/-

GOPINATH P.

JUDGE

AMG

APPENDIX OF WP(C) 20994/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ORDER OF THE CHIEF JUDICIAL MAGISTRATE TRIVANDRUM IN M.C. 581/2022, DATED 16.5.2022.