Annamma Mathew vs Icici Bank Limited
2022 Latest Caselaw 8405 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                        WP(C) NO. 20410 OF 2022
PETITIONERS:

    1      ANNAMMA MATHEW
           AGED 74 YEARS
           W/O LATE MATHEW KOSHY, TC 26/2090, TUTORS LANE,
           THIRUVANANTHAPURAM-695001.

    2      VINOY GEORGE MATHEW
           AGED 43 YEARS
           S/O LATE MATHEW KOSHY, TC 26/2090, TUTORS LANE,
           THIRUVANANTHAPURAM-695001.

           BY ADVS.
           V.K.PEERMOHAMED KHAN
           C.J.CHACKO


RESPONDENTS:

    1      ICICI BANK LIMITED
           REPRESENTED BY ITS BRANCH MANAGER, II FLOOR, SKYLINE
           POINT, OPPOSITE ALL INDIA RADIO, VAZHUTHACAUD,
           THIRUVANANTHAPURAM-695014.

    2      THE AUTHORIZED OFFICER
           ICICI BANK LTD, M G ROAD, THIRUVANANTHAPURAM-695001.


OTHER PRESENT:

           SRI. PRADEESH CHACKO (SC)


     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) No.20410/2022                      -2

                                  JUDGMENT

When this writ petition is taken up for consideration today the learned

counsel appearing for the petitioners would state that they have filed Ext.P10 before

the 1st respondent and prays that there may a direction to the 1 st respondent to

consider Ext.P10 and communicate the decision thereon to the petitioners. It is also

prayed that there may be a direction to the competent officer in the 1 st respondent to

hear the petitioners before a decision is taken on Ext.P10.

2. The learned Standing counsel appearing for the 1 st respondent is not

averse to such a direction being issued. Accordingly this writ petition will stand

disposed of directing a competent officer of the 1 st respondent take a decision on

Ext.P10 after affording an opportunity of hearing to the petitioners. Such a decision

shall be taken within a period of 2 weeks from the date of receipt of a certified copy

of the judgment. Till such time a decision is taken on Ext.P10, further coercive steps

shall be kept in abeyance. All contentions of the petitioners are left open.

Sd/-

GOPINATH P.

JUDGE AMG