Kerala High Court
Rajesh Joseph vs The Chief Manager, The Catholic ... on 27 May, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 27TH DAY OF MAY 2022 / 6TH JYAISHTA, 1944
WP(C) NO. 10372 OF 2022
PETITIONERS:
1 RAJESH JOSEPH,
AGED 53 YEARS
S/O. JOSEPH JOSEPH, MANARKATTU HOUSE, PALA P.O,
KOTTAYAM 686 575.
2 SUMESH JOSEPH,
S/O. JOSEPH JOSEPH, MANARKATTU HOUSE, PALA P.O,
KOTTAYAM 686 575.
3 MIKESH JOSEPH,
S/O. JOSEPH JOSEPH, MANARKATTU HOUSE, PALA P.O,
KOTTAYAM 686 575.
4 THRESIAMMA JOSEPH,
W/O. JOSEPH JOSEPH, MANARKATTU HOUSE, PALA P.O,
KOTTAYAM 686 575.
5 MARY JOSEPH,
W/O. RAJESH JOSEPH, MANARKATTU HOUSE, PALA P.O,
KOTTAYAM 686 575.
6 ROHIT JOSEPH,
AGED 24 YEARS
S/O. RAJESH JOSEPH, MANARKATTU HOUSE, PALA P.O,
KOTTAYAM-686 575
7 TREASA JOSEPH,
AGED 22 YEARS
D/O. RAJESH JOSEPH, MANARKATTU HOUSE, PALA P.O,
KOTTAYAM-686 575
8 KUNJUMARY, AGED 45 YEARS
W/O. SUMESH JOSEPH, MANARKATTU HOUSE, PALA P.O,
KOTTAYAM 686 575.
9 ADITHYA THOMAS,
AGED 21 YEARS
S/O. SUMESH JOSEPH, MANARKATTU HOUSE, PALA P.O,
KOTTAYAM -686 575.
10 LUCY MARY MIKESH JOSEPH, AGED 35 YEARS
W/O. MIKESH JOSEPH, MANARKATTU HOUSE, PALA P.O,
KOTTAYAM 686 575.
BY ADV B.MOHANLAL
WP(C) NO.10372 OF 2022
2
RESPONDENTS:
1 THE CHIEF MANAGER,
THE CATHOLIC SYRIAN BANK LTD
CSB BHAVAN, HEAD OFFICE, P.B. NO. 502,
ST. MARY'S COLLEGE ROAD, THRISSUR 680 020.
2 THE BRANCH MANAGER,
CATHOLIC SYRIAN BANK LIMITED, PALA BRANCH,
PALA P.O, KOTTAYAM 686 575.
BY ADV C.A.JOY- R1& R2
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.05.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO.10372 OF 2022
3
JUDGMENT
Dated this the 27th day of May, 2022
The petitioners approached this Court seeking to quash
the demand made by the respondents and to stay auction
proceedings of the gold ornaments pledged by the petitioners
towards loan.
2. When the writ petition came up for admission, this
Court passed an interim order directing the petitioners to remit
an amount of `8 lakhs on or before 30.03.2022. The
respondents were desisted from auctioning the gold
ornaments for a period of two months, if the petitioners remit
`8 lakhs as directed above.
3. When the writ petition came up for hearing today,
the learned counsel on either side submitted that the
petitioners have not paid `8 lakhs as directed by this Court,
though an amount of `5 lakhs is deposited.
WP(C) NO.10372 OF 2022
4. In view of the circumstances of the case, this Court
finds no reason to entertain the writ petition.
Accordingly, the writ petition is dismissed.
sd/-
N.NAGARESH
JUDGE
hmh
WP(C) NO.10372 OF 2022
APPENDIX OF WP(C) 10372/2022
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE NOTICE DATED
24.02.2022 ISSUED BY THE 2ND RESPONDENT
TO THE 1ST PETITIONER.
Exhibit P2 THE TRUE COPY OF THE NOTICE DATED
24.02.2022 ISSUED BY THE 2ND RESPONDENT
TO THE 2ND PETITIONER.
Exhibit P3 THE TRUE COPY OF THE NOTICE DATED
24.02.2022 ISSUED BY THE 2ND RESPONDENT
TO THE 3RD PETITIONER.
Exhibit P4 THE TRUE COPY OF THE NOTICE DATED
24.02.2022 ISSUED BY THE 2ND RESPONDENT
TO THE 4TH PETITIONER.
Exhibit P5 THE TRUE COPY OF THE NOTICE DATED
24.02.2022 ISSUED BY THE 2ND RESPONDENT
TO THE 5TH PETITIONER.
Exhibit P6 THE TRUE COPY OF THE NOTICE DATED
24.02.2022 ISSUED BY THE 2ND RESPONDENT
TO THE 6TH PETITIONER.
Exhibit P7 THE TRUE COPY OF THE NOTICE DATED
24.02.2022 ISSUED BY THE 2ND RESPONDENT
TO THE 7TH PETITIONER.
Exhibit P8 THE TRUE COPY OF THE NOTICE DATED
24.02.2022 ISSUED BY THE 2ND RESPONDENT
TO THE 8TH PETITIONER.
Exhibit P9 THE TRUE COPY OF THE NOTICE DATED
24.02.2022 ISSUED BY THE 2ND RESPONDENT
TO THE 9TH PETITIONER.
Exhibit P10 THE TRUE COPY OF THE NOTICE DATED
24.02.2022 ISSUED BY THE 2ND RESPONDENT
TO THE 10TH PETITIONER.
Exhibit P11 THE TRUE COPY OF THE E-BANK STATEMENT
AND SCREEN SHOT OF THE YONO SBI APP
CONFIRMING THE TRANSACTION OF THE 1ST
PETITIONER
