Pradeep Joseph vs Authorized Officer
2022 Latest Caselaw 11372 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
   FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
                          RP NO. 1112 OF 2022

 AGAINST THE JUDGMENT IN WP(C) 30876/2022 DATED 07-10-2022 OF HIGH
                          COURT OF KERALA
REVIEW PETITIONER:

           PRADEEP JOSEPH
           AGED 39 YEARS
           VENATTUMKARY HOUSE, RAMANKARY P.O
           ALAPUZHA DISTRICT, PIN - 689 595

           BY ADV UNNI. K.K. (EZHUMATTOOR)



RESPONDENTS:

     1     AUTHORIZED OFFICER
           STATE BANK OF INDIA ,
           STRESSED ASSETS RECOVERY BRANCH,
           7TH FLOOR, VANKARATH TOWERS
           PALARIVATTOM BYE PASS JUNCTION
           ERNAKULAM, PIN - 682 024

     2     SATE BANK OF INDIA
           REPRESENTED BY ITS BRANCH MANAGER
           SME BRANCH, ALAPUZHA, PIN - 688 001

           BY ADVS.
           SHRI.JITHESH MENON, SC, SBI
           SRI.S.EASWARAN, SC, SBI



     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 02.12.2022,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.P No.1112/2022 in
W.P(C)No. 30876 of 2022
                                   2


                             ORDER

This Review Petition has been filed stating that certain

amounts paid by the guarantor in respect of the loan liability,

which was subject matter of the judgment in WP(C) No.30876

of 2022, had not been given credit to while directing the

payment of the amount of Rs.68,25,000/- (Rupees Sixty Eight

Lakh and Twenty Five Thousand Only) along with future

interest and costs in 10 equated monthly installments.

2. When this matter is taken up for consideration today

it is the submission of the learned counsel appearing for the

respondent bank that after giving credit to the amounts paid

by the guarantor, the amount payable by the petitioner is

Rs.63,47,561.52/- (Rupees Sixty Three Lakh Forty Seven

Thousand Five Hundred and Sixty One and Paise Fifty Two

only) as on 30-11-2022.

3. Having regard to the aforesaid submission and in

modification of the directions contained in the judgment dated

07-10-2022, it is directed that the petitioner shall remit an

amount of Rs.63,47,561.52/- (Rupees Sixty Three Lakh Forty

Seven Thousand Five Hundred and Sixty One and Paise Fifty R.P No.1112/2022 in W.P(C)No. 30876 of 2022

Two only) in 10 equated monthly installments commencing

from 05-12-2022. The subsequent installments shall paid on or

before the 5th day of the succeeding months. All other

conditions in the judgment will remain unchanged.

Sd/-

GOPINATH P.

JUDGE ats R.P No.1112/2022 in W.P(C)No. 30876 of 2022

APPENDIX OF RP 1112/2022

PETITIONER ANNEXURES

Annexure-A CERTIFIED COPY OF THE JUDGMENT DATED 07.10.2022 IN WP( C) NO.30876 OF 2022