Gini Ramesh vs M/S. Dhanalaxmi Bank Ltd
2022 Latest Caselaw 8272 Ker

W.P.(C). 20242/2022
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                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
          FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                           WP(C) NO. 20242 OF 2022
PETITIONER/S:

              GINI RAMESH
              W/O. RAMESH, PUTHENPURAKKAL HOUSE, NADAVARAMBU,
              IRINJALAKKUDA, THRISSUR DISTRICT - 680 661.

              BY ADVS.
              G.HARIHARAN
              PRAVEEN.H.
              K.S.SMITHA
              V.R.SANJEEV KUMAR
              ANJALY T.A



RESPONDENTS:

      1       M/S. DHANALAXMI BANK LTD.
              NAKKARA COMPLEX, OPPOSITE TOWN HALL, NADA,
              IRINJALAKUDA, THRISSUR, KERALA -680121, REPRESENTED
              BY ITS BRANCH MANAGER.

      2       RESERVE BANK OF INDIA,
              LISSIE JUNCTION, ERNAKULAM DISTRICT - 682018,
              REPRESENTED BY ITS MANAGER.

      3       BANKING OMBUDSMAN
              RESERVE BANK OF INDIA BUILDINGS, BAKERY JUNCTION,
              THIRUVANANTHAPURAM - 695001.

              BY ADV SRI.VIVEK VARGHESE P.J., SC, DHANLAXMI BANK




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C). 20242/2022
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                              JUDGMENT

The learned counsel for the petitioner submits that the

Bank has agreed to renew the loan on payment of some amount.

In view of the said submission, this writ petition is

closed reserving the liberty of the petitioner to approach this

Court again, if deems necessary.

Sd/-

V.G.ARUN JUDGE

sb W.P.(C). 20242/2022

APPENDIX OF WP(C) 20242/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE GOLD CARD DATED 13.08.2020 ISSUED BY THE 1ST RESPONDENT IN THE NAME OF THE PETITIONER FOR HAVING PLEDGED 875.30 GRAMS OF GOLD ORNAMENTS FOR RS.31,58,000/-.

Exhibit P2 TRUE COPY OF THE GOLD CARD DATED 13.08.2020 ISSUED BY THE 1ST RESPONDENT IN THE NAME OF THE PETITIONER FOR HAVING PLEDGED 883.70 GRAM OF GOLD ORNAMENTS FOR RS.37,79,100/-.

Exhibit P3 TRUE COPY OF THE GOLD CARD DATED 03.02.2021 ISSUED BY THE 1ST RESPONDENT IN THE NAME OF THE PETITIONER FOR HAVING PLEDGED 53.50 GRAM OF GOLD ORNAMENTS FOR RS.1,71,500/-.

Exhibit P4 TRUE COPY OF THE GOLD CARD DATED 10.03.2022 ISSUED BY THE 1ST RESPONDENT IN THE NAME OF THE PETITIONER FOR HAVING PLEDGED 40.60 GRAM OF GOLD ORNAMENTS FOR RS.1,24,000/-.

Exhibit P5 TRUE COPY OF THE NOTIFICATION NO.RBI/2014-

15/142 DATED 22.07.2014 ISSUED BY THE 2ND RESPONDENT.

Exhibit P6 TRUE COPY OF THE COMPLAINT DATED 15.06.2022 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.