Citation : 2022 Latest Caselaw 10390 Ker
Judgement Date : 7 October, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
WP(C) NO. 15410 OF 2022
PETITIONERS:
1 P.V.GEORGE,
AGED 70 YEARS, S/O.VAREETH,
PULIKKOTTIL PADIPURAKKAL HOUSE,
JOICY VILLA, MYLIPADAM, THRISSUR-680 005.
2 JESWIN P.GEORGE,
AGED 38 YEARS, S/O.GEORGE,
PULIKKOTTIL PADIPURAKKAL HOUSE,
JOICY VILLA, MYLIPADAM, THRISSUR-680 005.
BY ADV SRI.V.A.VINOD
RESPONDENTS:
1 THRISSUR SERVICE CO-OPERATIVE BANK LTD. NO.R-1097,
THIRUVAMBADI P.O., PATTURAIKKAL,
THRISSUR-680 022, REPRESENTED BY SECRETARY.
2 THE SECRETARY,
THRISSUR SERVICE CO OPERATIVE BANK LTD. NO.R-1097,
THIRUVAMBADI P.O., PATTURAIKKAL,
THRISSUR-680 022.
3 SPECIAL SALE OFFICER,
THRISSUR SERVICE CO OPERATIVE BANK GROUP,
OFFICE OF THE ASSISTANT REGISTRAR OF CO OPERATIVE
SOCIETIES (GENERAL), THRISSUR-680 003.
BY ADVS.
SRI.A.D.RAVINDRA PRASAD, SC
SRI.ALEX VARGHESE
SMT.MABLE C.KURIAN, SR.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 15410 OF 2022
2
T.R. RAVI, J.
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W. P. (C). No. 15410 of 2022
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Dated this the 7th day of October, 2022
JUDGMENT
This Court had on 29.07.2022 directed the petitioners to pay
a sum of ₹20,00,000/- within two months as condition for
extending the interim stay granted. It is submitted by the counsel
for the petitioners that the above direction could not be complied
with and only a sum of ₹9,00,000/- could be deposited.
In such circumstances, this writ petition is closed with liberty
to the petitioners to approach the 1 st respondent Bank with a
request for One Time Settlement of the loan or for such other
reliefs.
Sd/-
T.R. RAVI JUDGE
Pn WP(C) NO. 15410 OF 2022
APPENDIX OF WP(C) 15410/2022
PETITIONERS' EXHIBITS
Exhibit P1 TRUE COPY OF THE NOTICE DATED 25.01.2022 ISSUED BY THE 3RD RESPONDENT.
Exhibit P2 TRUE COPY OF THE NOTICE DATED 25.01.2022 ISSUED BY THE 3RD RESPONDENT.
Exhibit P3 TRUE COPY OF THE AWARD IN ARC NO.920/18 DATED 28.06.2018.
Exhibit P4 TRUE COPY OF THE AWARD IN ARC NO.925/18 DATED 28.06.2018.
Exhibit P5 TRUE COPY OF THE SALE NOTICE ISSUED BY THE 3RD RESPONDENT DATED 28.04.2022.
Exhibit P6 TRUE COPY OF THE SALE NOTICE ISSUED BY THE 3RD RESPONDENT DATED 28.04.2022.
RESPONDENT'S EXHIBITS
Exhibit R1(A) A TRUE COPY OF THE SUMMONS DATED 06-06-2018 ISSUED TO THE PETITIONERS FOR THE HEARING OF ARC NO.925/18 OF 28-06-2018 WITH ACKNOWLEDGEMENT.
Exhibit R1(B) A TRUE COPY OF THE SUMMONS DATED 06-06-2018 ISSUED TO THE PETITIONERS FOR THE HEARING OF ARC NO.920/18 OF 28-06-2018 WITH ACKNOWLEDGEMENT.
Exhibit R1(C) A TRUE COPY OF THE POSTAL RECEIPT DATED 30-10-2022 FOR SENDING THE AWARDS TO THE 1ST PETITIONER AND 2ND PETITIONER AND THE UNCLAIMED POSTAL ACKNOWLEDGEMENT.
Exhibit R1(D) A TRUE COPY OF THE POSTAL RECEIPT FOR SENDING THE AWARD TO THE 2ND PETITIONER AND 1ST PETITIONER AND THE UNCLAIMED POSTAL ACKNOWLEDGEMENT.
WP(C) NO. 15410 OF 2022
Exhibit R1(E) A TRUE COPY OF THE LEDGER ACCOUNT OF GEORGE P.V. THE 1ST PETITIONER.
Exhibit R1(F) A TRUE COPY OF THE LEDGER ACCOUNT OF JESWIN GEORGE, THE 2ND PETITIONER.
Exhibit R1(G) A TRUE COPY OF THE OUTSTANDING AMOUNT OF THE PETITIONERS IN LOAN ACCOUNTS AS ON 29-6-2022.
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