Muralidharan vs Poovathumkadavu Farmers Service ...
2022 Latest Caselaw 5019 Ker

WP(C) No.11782/2022                             1/2


                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE GOPINATH P.
             Wednesday, the 4th day of May 2022 / 14th Vaisakha, 1944
                          W.P.(C) NO. 11782 OF 2022 (W)
   PETITIONER:

          MURALIDHARAN, AGED 62, RESIDING AT AMBAT ANJALI HOUSE, PARINJANAM,
          NEAR PALLIYIL TEMPLE, PARINJANAM, THRISSUR, PIN - 680686

   RESPONDENTS:

          POOVATHUMKADAVU FARMERS SERVICE CO-OPERATIVE BANK LIMITED,
          MATHILMOOLA BRANCH, REPRESENTED BY ITS MANAGER, MATHILMOOLA,
          THRISSUR, PIN - 680685.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to allow the petitioner to clear the liability under loan account
   no.0505120002269 through installment scheme or allow the petitioner to
   renew the loan pending disposal of the Writ Petition (C).
        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/s.R.N.SANDEEP, KEERTHI VIJAYAN & RAHUL S.R., Advocates for the
   petitioner, the court passed the following:
                                    O R D E R

Post after vacation as the case of the petitioner is already governed by the terms set out in Ext.P1 judgment.

                                                      Sd/- GOPINATH P., JUDGE




04-05-2022                        /True Copy/                            Assistant Registrar
 WP(C) No.11782/2022                 2/2

                       APPENDIX OF WP(C) 11782/2022
Exhibit P1            TRUE COPY OF THE JUDGEMENT DATED 10/02/2022 IN WP(C)
                      NO. 4154 OF 2022