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Rasheed Chengottu vs The Authorised Officer
2022 Latest Caselaw 5261 Ker

Citation : 2022 Latest Caselaw 5261 Ker
Judgement Date : 13 May, 2022

Kerala High Court
Rasheed Chengottu vs The Authorised Officer on 13 May, 2022
WP(C) NO. 15868 OF 2022                    1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
     FRIDAY, THE 13TH DAY OF MAY 2022 / 23RD VAISAKHA, 1944
                     WP(C) NO. 15868 OF 2022
PETITIONER:

           RASHEED CHENGOTTU
           AGED 44 YEARS
           S/O. AMMAD,
           CHENGOTTU HOUSE, ULIYERI , NEDUVANNOOR P.O.,
           KOZHICODE-673 614

           BY ADVS.
           SRI MANSOOR.B.H.
           SMT. SAKEENA BEEGUM


RESPONDENT:

           THE AUTHORISED OFFICER
           KERALA GRAMIN BANK, HEAD OFFICE, KGB TOWERS,
           A.K.ROAD, MALAPPURAM-676 505

           SR GP. SRI T.K SHAJAHAN




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   13.05.2022,   THE   COURT    ON   THE     SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 15868 OF 2022                 2


                            T.R. RAVI, J.
             --------------------------------------------
                      W.P.(C)No.15868 of 2022
              --------------------------------------------
                Dated this the 13th day of May, 2022

                            JUDGMENT

The petitioner has approached this court praying for

permission to pay off the amounts outstanding in instalments.

2. The learned Standing Counsel on instructions, submits

that the amount due as on date is Rs.6,99,372/-.

This writ petition is disposed of permitting the petitioner to

pay off the amount in 10 equal monthly instalments. The first

instalment shall be paid on or before 10.06.2022 and the

subsequent instalments on or before the 10th of the succeeding

months. The steps for recovery initiated will be kept in abeyance

for the purpose of facilitating the payment through instalments. If

the petitioner makes default in payment of two consecutive

instalments, the respondent will be free to continue with the

recovery proceedings.

Sd/-

T.R. RAVI JUDGE dsn

APPENDIX OF WP(C) 15868/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE E AUCTION SALE NOTICE DATED 8.4.2022 ISSUED BY THE RESPONDENT

 
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