Babu P R vs Adat Farmers Service ...
2022 Latest Caselaw 1092 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE SATHISH NINAN
THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943
                     WP(C) NO. 1207 OF 2022
PETITIONER:

            BABU P R.,AGED 56 YEARS,S/O. RAMAKRISHNAN,
            PAMBENGAL HOUSE, ADAT P.O., THRISSUR 680 554.

            BY ADVS.
            ROBSON PAUL
            K.A.SREEJITH



RESPONDENTS:

 1   ADAT FARMERS SERVICE CO-OPERATIVE BANK LIMITED,
     RR 689, PURANATTUKARA P.O., ADAT, THRISSUR 680 554,
     REPRESENTED BY ITS SECRETARY.

 2   SPECIAL SALES OFFICER, ADAT FARMERS SERVICE CO
     OPERATIVE BANK LIMITED, RR 689, PURANATTUKARA,
     ADAT, THRISSUR 680 554.

 3   OFFICE OF THE ASSISTANT REGISTRAR OF THE CO -
     OPERATIVE SOCIETIES (GENERAL), AYYANTHOLE, THRISSUR
     680 003.

     ADV. SRI.P.C SASIDHARAN(STANDING COUNSEL)
     SR. GP.SRI.BIMAL K NATH


     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   27.01.2022,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO.1207 of 2022
                                   2




                              JUDGMENT

The credit facility availed by the petitioner

from the respondent Bank became irregular. Recovery

proceedings were initiated by the Bank. The

petitioner has approached this Court seeking the

benefit of One Time Settlement Scheme declared by

the Government.

2. Heard the learned counsel for the petitioner

and the learned standing counsel for the Bank.

3. It is reported by the learned standing

counsel for the Bank that, on 21.01.2022 a

communication has been issued to the petitioner from

the Bank intimating about the "Navakeraliyam

Kudishikha Nivaranam - 2021" OTS Scheme and that the

petitioner can avail the benefit of the same, if he

is interested. The Scheme is stated to be valid till

31.03.2022.

Accordingly it is ordered that, the petitioner

shall approach the Bank within a period of ten days WP(C) NO.1207 of 2022

from today seeking the benefit of the OTS Scheme.

On such request being made, the bank shall consider

the application and pass appropriate orders, and

intimate the same to the petitioner within a further

period of one week therefrom.

Sd/-

Sathish Ninan, Judge vdv WP(C) NO.1207 of 2022

APPENDIX OF WP(C) 1207/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LOAN PASS BOOK (PAGES 1 TO 4).

Exhibit P2 THE DEMAND NOTICE ISSUED BY THE RESPONDENT DATED 24.12.2021.

Exhibit P3 TRUE COPY OF THE DISCHARGE SUMMERY AT EDAPPALLY AMRITA INSTITUTION OF MEDICAL AND RESEARCH CENTRE DATED 07.03.2019.

Exhibit P4 THE SCHEME OF NAVAKERALIYAM KUDISHIKHA NIVARANAM 2021, DATED 13.08.2021 BEARING NO. LEL5197/21 AS CIRCULAR NO. 32/21.

Exhibit P5 THE CIRCULAR NO. 49/2021 DATED 30.11.2021.