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Suhara vs The State Bank Of India
2022 Latest Caselaw 1592 Ker

Citation : 2022 Latest Caselaw 1592 Ker
Judgement Date : 15 February, 2022

Kerala High Court
Suhara vs The State Bank Of India on 15 February, 2022
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                      WP(C) NO. 29096 OF 2021
PETITIONER:

          SUHARA
          AGED 76 YEARS
          W/O SRI.ABDUL HAMEED,
          PUTHUPARAMBIL HOUSE, ERATTUPETTA, KOTTAYAM -686122.

          BY ADV.
          BIJUMON E.A.


RESPONDENT:

          THE STATE BANK OF INDIA,
          REPRESENTED BY THE AUTHORISED OFFICER,
          SMEC, ERNAKULAM-682036.

          BY ADVS.
          K.K.CHANDRAN PILLAI (SR.)
          S.AMBILY


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 29096 OF 2021

                                     2




                   BECHU KURIAN THOMAS, J.
                 ===========================
                    W.P.(C) No.29096 of 2021
                ============================
               Dated this the 15th day of February, 2022

                               JUDGMENT

Adv.K.K.Chandran Pillay, learned Senior Counsel, duly instructed

by Adv. S.Ambily, upon instructions submitted that the respondent has

considered the case of the petitioner for grant of one time settlement and

that it has been decided by the respondent to offer SBI OTS Scheme,

2021 to the petitioner. It was also submitted that necessary proposals will

be intimated to the petitioner in due course.

2. The learned counsel for the petitioner submits that the

petitioner is willing to abide by the terms of the SBI OTS Scheme, 2021

without default. In view of the above submissions which are recorded,

nothing further survives this writ petition to be considered and the same

is closed.

Sd/-

BECHU KURIAN THOMAS JUDGE ssa/ WP(C) NO. 29096 OF 2021

APPENDIX OF WP(C) 29096/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SECTION 13(2) NOTICE DATED 12.07.2017

Exhibit P2 TRUE COPY OF THE TWO PAY SLIP DATED 05.10.2017 AND 03.11.2017.

Exhibit P3 TRUE COPY OF THE POSSESSION NOTICE DATED 30.11.2018.

Exhibit P4 TRUE COPY OF THE PROCEEDING OF DRT-II, ERNAKULAM PRINTED OUT FROM THE DRT WEB SITE.

Exhibit P5 TRUE COPY OF THE ORDER IN STAY PETITION IN S A NO.449/2018 DATED 17.01.2019

Exhibit P6 TRUE COPY OF THE ONE TIME SETTLEMENT SCHEME DATED 30.11.2020.

Exhibit P7 TRUE COPY OF THE REQUEST LETTER SUBMITTED BY THE PETITIONER DATED 12.12.2021.

Exhibit P8 TRUE COPY OF THE POSSESSION NOTICE DATED 14.12.2021.

 
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