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Achamma Dominic vs The Punjab National Bank
2023 Latest Caselaw 4727 Ker

Citation : 2023 Latest Caselaw 4727 Ker
Judgement Date : 12 April, 2023

Kerala High Court
Achamma Dominic vs The Punjab National Bank on 12 April, 2023
                 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. 41976 OF 2022
PETITIONER:

              ACHAMMA DOMINIC
              AGED 60 YEARS
              W/O DOMINIC, PEDIKKATTUKUNNEL HOUSE, MANJALLOOR ,
              MUVATTUPUZHA, ERNAKULAM-686670.

              BY ADVS.
              SARATHKUMAR.T.S
              JISMEMOL JAMES
              ACHANKUNJU P.C
              SHYAM KUMAR M.P
              SALU ANNA LAWRANCE
              RONY V.P.


RESPONDENT:

              THE PUNJAB NATIONAL BANK
              THODUPUZHA BRANCH, THODUPUZHA (D.NO.4355)
              MANGALAM NORTH END IDUKKI ROAD, NEAR KSRTC,
              THODUPUZHA-685584 REPRESENTED BY ITS AUTHORISED OFFICER.

              BY ADV SHRI.SANTHEEP ANKARATH, SC, PUNJAB NATIONAL BANK


     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. 41976 OF 2022

                                       2

                                T.R. RAVI, J.
                --------------------------------------------
                      W.P.(C) No.41976 of 2022
                    --------------------------------------------
                Dated this the 12th day of April, 2023

                               JUDGMENT

The counsel for the petitioner submits that the petitioner

may be permitted to approach the Bank with a proposal for

settlement of the amounts due in a One Time Settlement.

The writ petition is hence closed, directing the petitioner to

approach the Bank within two weeks from today with a proposal

for One Time Settlement and the Bank shall consider the same

and inform their decision within a week thereafter. The coercive

steps shall be kept in abeyance for a period of one month.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 41976 OF 2022

APPENDIX OF WP(C) 41976/2022

PETITIONER'S EXHIBITS

Exhibit1 THE TRUE COPY OF THE 13(2) NOTICE ISSUED BY THE RESPONDENT ON 08-12-2022.

 
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