Sidhique vs The Authorized Officer
2023 Latest Caselaw 4639 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. 12093 OF 2023
PETITIONERS:

     1       SIDHIQUE,
             AGED 57 YEARS
             S/O MOIDHEEN HAJI, NESLY VILLA HOUSE,
             KUNNAMANGALAM. P.O.,KOZHIKODE-, PIN - 673571
     2       SULAIKHA.,
             AGED 54 YEARS
             S/O SIDHIQUE, NESLY VILLA HOUSE,
             KUNNAMANGALAMPO, KOZHIKODE, PIN - 673571
             BY ADV O.D.SIVADAS

RESPONDENTS:

     1       THE AUTHORIZED OFFICER,
             KERALA STATE CO-OPERATIVE BANK LTD,
             P.B. NO. 503, CHALAPPURAM P.O,
             KOZHIKODE, PIN - 673572
     2       THE BRANCH MANAGER,
             KERALA STATE CO-OPERATIVE BANK LTD,
             KUNNAMANGALAM PO, KUNNAMANGALAM BRANCH,
             KOZHIKODE DISTRICT, PIN - 673571
             BY ADV P.C.SASIDHARAN

     THIS    WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.12093 of 2023
                                     2




                            T.R. RAVI, J.
                 ------------------------------------
                   W.P.(C.) No.12093 of 2023
                 ------------------------------------
                Dated this the 12th day of April, 2023

                                JUDGMENT

The prayer in the writ petition is for permission to

the petitioners to pay off the amounts outstanding to

the respondent in easy instalments.

2. The counsel for the respondent on instructions

submits that an amount of Rs.42,64,160/- is

outstanding.

In the above circumstances, this writ petition is

disposed of with the following directions:-

i) The petitioners shall pay the outstanding

amount of Rs.42,64,160/- along with future

interest and costs in fifteen equal monthly

instalments, the 1st instalment falling due on

or before 12.05.2023 and the subsequent

instalments falling due on or before the 12th WPC No.12093 of 2023

day of the succeeding months;

ii) If the petitioners make two defaults in the

payment of the instalments as directed

above, the respondents will be at liberty to

continue with coercive steps for recovery;

iii) The coercive steps initiated shall be kept in

abeyance to facilitate the petitioners to pay

the amounts in instalments as directed

above.

Sd/-

T.R.RAVI JUDGE SKP/12-04 WPC No.12093 of 2023

APPENDIX OF WP(C) 12093/2023

PETITIONERS' EXHIBITS EXHIBIT P1 TRUE COPY OF THE CMP NO. 1529 OF 2022 DATED 30.08.2022 FILED BY THE 1ST RESPONDENT BEFORE THE CJM COURT, KOZHIKODE.

RESPONDENTS' EXHIBITS:NIL

TRUE COPY

P.A. TO JUDGE