Sanjose.D vs State Bank Of India
2023 Latest Caselaw 4618 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                       WP(C) NO. 6270 OF 2023


PETITIONER:

          SANJOSE.D,
          AGED 45 YEARS, S/O.DASAN,
          AYANIMOODU VILAKATHU VEEDU HOUSE,
          KOTTAVILA, PUTHUKULANGAR.P.O.
          THIRUVANANTHAPURM, PIN - 695541

          BY ADV AJITH M. JIJI



RESPONDENT:

          STATE BANK OF INDIA,
          REPRESENTED BY THE AUTHORIZED OFFICER,
          RASMEC, KUDAPPANAKUNNU, CHENKALLUR,
          THIRUVANANTHAPURAM, KERALA, PIN - 695044

          BY ADVS.
          SHRI.JITHESH MENON, SC, SBI
          R.S.KALKURA
          M.S.KALESH
          HARISH GOPINATH
          SILPA S.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6270 OF 2023
                                   2



                             T.R. RAVI, J.
              --------------------------------------------
                      W. P. (C). No.6270 of 2023
               --------------------------------------------
                 Dated this the 12th day of April, 2023

                             JUDGMENT

The petitioner has approached this Court seeking permission to

pay off the amounts due to the respondent Bank in easy instalments.

The counsel for the respondent on instructions submits that an

amount of ₹15,10,700/- is due to them.

In the above circumstances, this writ petition is disposed of

permitting the petitioner to pay off the amounts due along with

accrued interest and cost in 12 equal monthly instalments, the 1 st

instalment falling due on or before 12.05.2023 and the subsequent

instalments falling due on or before 12 th of the succeeding months. If

the petitioner makes a single default in payment of instalments, the

respondents are at liberty to proceed with the steps for recovery.

Steps for recovery shall be kept in abeyance to facilitate the payment

of instalments.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 6270 OF 2023

APPENDIX OF WP(C) 6270/2023

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE POSSESSION NOTICE DATED 27.12.2022 ISSUED ON THE PETITIONER BY THE RESPONDENT BANK

Exhibit-P2 TRUE COPY OF THE REQUEST LETTER DATED 20.02.2023 SUBMITTED BY THE PETITIONER TO THE RESPONDENT