Radha. P vs The Quilandry Service Co ...
2022 Latest Caselaw 2713 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SATHISH NINAN
     FRIDAY, THE 11TH DAY OF MARCH 2022 / 20TH PHALGUNA, 1943
                        WP(C) NO. 17368 OF 2021
PETITIONER/S:

          RADHA. P
          AGED 69 YEARS
          W/O. SHANKARAN, PARAMBATH HOUSE, KURUVANGADU,
          PERUVATTUR P.O., PIN-673 620, QUILANDY, KOZHIKODE
          DISTRICT
          BY ADV SAKIR.K.H.


RESPONDENT/S:

    1     THE QUILANDRY SERVICE CO OPERATIVE BANK LTD.NO F1869
          QUILANDY P.O.,PIN-673 305, KOZHIKODE
          DISTRICT,REPRESENTED BY ITS SECRETARY
    2     THE SECRETARY,
          THE QUILANDY SERVICE CO - OPERATIVE BANK LTD NO. F
          1869, QUILANDY P.O.,PIN-673 305, KOZHIKODE DISTRICT,
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17368 OF 2021                   2

                                  JUDGMENT

Repayment of the credit facility availed by

the petitioner from the respondent Bank was

defaulted. Thereupon, Ext.P2 demand notice was

issued by the Bank calling upon the petitioner to

take steps for closure of the account. The

petitioner seeks for the benefit of One Time

Settlement Scheme, which is presently in force.

2. Inspite of service of notice on the

respondent, there is no appearance.

3. It is noticed that, even in Ext.P2 demand

notice, the bank has intimated the petitioner

that he can seek the benefit of the

Navakeraleeyam One Time Settlement Scheme.

4. In the light of the above it is ordered

that, if the petitioner approaches the Bank with

a request seeking the benefit of Navakeraleeyam

One Time Settlement Scheme, the same shall be

considered in accordance with the scheme and

appropriate orders passed. The petitioner shall

make available a copy of this judgment before the

respondent for compliance.

The Writ Petition is disposed of as above.

Sd/-

SATHISH NINAN

JUDGE

sd

APPENDIX OF WP(C) 17368/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE MEDICAL RECORDS DATED 17.10.2016 ISSUED FROM IQRAA HOSPITAL , CALICUT Exhibit P2 TRUE COPY OF NOTICE DATED 15.10.2020 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER Exhibit P3 TRUE COPY OF THE REQUEST DATED 16.03.2021 MADE BY THE PETITIONER BEFORE THE 1ST RESPONDENT BANK THROUGH REGISTERED POST Exhibit P4 TRUE COPY OF THE POSTAL RECEIPT IN RESPECT OF EXHIBIT P3