Basheer M vs The Canara Bank Ltd
2023 Latest Caselaw 5072 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE T.R.RAVI
       THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                             WP(C) NO. 13878 OF 2023
PETITIONER:

              BASHEER M
              AGED 42 YEARS
              S/O. SAIDU MUHAMMED, MULLASSERY HOUSE,
              VAYPARAPPADI., MANJERI
              MALAPPURAM DISTRICT., PIN - 676121
              BY ADV R.RANJITH (MANJERI)

RESPONDENT:

              THE CANARA BANK LTD
              MANJERI MAIN BRANCH, MANJERI
              MALAPPURAM DISTRICT, PIN - 676121
              REPRESENTED BY ITS DIVISIONAL MANAGER.
              SRI. M. GOPIKRISHNAN NAMBIAR, STANDING COUNSEL

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
13.04.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.13878 of 2023
                                     2




                            T.R. RAVI, J.
                 ------------------------------------
                   W.P.(C.) No.13878 of 2023
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                Dated this the 13th day of April, 2023

                                JUDGMENT

The prayer in the writ petition is for permission to

the petitioner 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.25,45,413/- is

outstanding.

In the above circumstances, this writ petition is

disposed of with the following directions:-

i) The petitioner shall pay the outstanding

amount of Rs.25,45,413/- along with future

interest and costs in twelve equal monthly

instalments, the 1st instalment falling due on

or before 13.05.2023 and the subsequent

instalments falling due on or before the 13th WPC No.13878 of 2023

day of the succeeding months;

ii) If the petitioner makes two defaults in the

payment of the instalments as directed

above, the respondent will be at liberty to

continue with coercive steps for recovery;

iii) The coercive steps initiated shall be kept in

abeyance to facilitate the petitioner to pay

the amounts in instalments as directed

above.

Sd/-

T.R.RAVI JUDGE SKP/13-04 WPC No.13878 of 2023

APPENDIX OF WP(C) 13878/2023

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE CMP NO.589/2023 FILED BY THE RESPONDENT BANK BEFORE THE CJM, MANJERI DATED 14/2/2023 EXHIBIT P2 THE TRUE COPY OF THE NOTICE OF INSPECTION ISSUED BY ADVOCATE COMMISSIONER IN CMP 589/2023 DATED 8-3-2023 RESPONDENTS' EXHIBITS: NIL TRUE COPY

P.A. TO JUDGE