Popular Industries vs The Federal Bank Ltd
2022 Latest Caselaw 7329 Ker

RP No.507/2022                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
              Thursday, the 23rd day of June 2022 / 2nd Ashadha, 1944
                                 RP NO. 507 OF 2022
                WP(C) 10742/2022 OF HIGH COURT OF KERALA, ERNAKULAM
   REVIEW PETITIONERS/PETITIONERS:

      1. M/S. POPULAR INDUSTRIES REPRESENTED BY HAMZA, S/O HYDROSE, AGED 45
         YEARS, VAKULANGARA HOUSE, PANAMARAM POST, MANTHAVADI TALUK, WAYANAD
         DISTRICT, PIN- 670721.
      2. HAMZA, S/O HYDROSE, AGED 45 YEARS, VAKULANGARA HOUSE, PANAMARAM
         POST, MANTHAVADI TALUK, WAYANAD DISTRICT, PIN- 670721.
      3. MAIMUNA, W/O HAMZA, AGED 45 YEARS, VAKULANGARA HOUSE, PANAMARAM
         POST, MANTHAVADI TALUK, WAYANAD DISTRICT, PIN- 670721.


   RESPONDENTS/RESPONDENTS:


      1. THE FEDERAL BANK LTD. REPRESENTED BY ITS AUTHORISED OFFICER, BOSE
         C.M., DEPUTY VICE PRESIDENT AND DIVISION HEAD LCRD/KOZHIKODE
         DIVISION, 1ST FLOOR FEDERAL TOWERS, MAVOOR ROAD, ARAYADATHUPALAM,
         KOZHIKODE, PIN-673016.
      2. RESERVE BANK OF INDIA, REPRESENTED BY ITS GOVERNOR, SANAD MARG,
         SANAD MARG AREA, NEW DELHI, DELHI, PIN-110001.

          Review Petition praying inter alia that in the circumstances stated
    in the RP the High Court be pleased to stay the directions to pay arrears
    amount in 15 installments and further direct the 1st respondent bank to
    stay further coercive proceedings against petitioners including the
    recovery of possession of the residential house pending disposal of this
    Review Petition in the interest of justice.

           This Review Petition coming on for orders upon perusing the
    petition and this courts judgment dated 05/04/2022 and upon hearing the
    arguments of M/S. P.A.ISMAIL and RASNA ISMAIL, Advocates for the
    petitioner in RP/WP(C), the Court passed the following:

                                        ORDER

Post on 15.07.2022. Till then all coercive proceedings against the petitioner shall be kept in abeyance.

23.06.2022 Sd/- BECHU KURIAN THOMAS, JUDGE

23-06-2022 /True Copy/ Assistant Registrar