Bindu vs The Chairman
2023 Latest Caselaw 5229 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
THURSDAY, THE 20TH DAY OF APRIL 2023 / 30TH CHAITHRA, 1945
                     WP(C) NO. 7885 OF 2023
PETITIONER/S:

            BINDU
            AGED 40 YEARS
            W/O LATE JITHESHKUMAR.K.S, KANIYAPPILLI HOUSE,
            ANANTHADAM, KODAKARA, MANAKULANGARA, THRISSUR,
            PIN - 680684
            BY ADVS.
            NAVANEETH.N.NATH
            SANEL CHERIAN
            K.S.STEJO
            ABHIRAMI S.


RESPONDENT/S:

    1       THE CHAIRMAN
            IRINJALAKKUDA TOWN CO-OPERATIVE BANK, MAIN
            BRANCH, TANA SOUTH, IRINJALAKUDA, THRISSUR DT,
            PIN - 680121
    2       THE BRANCH MANAGER
            IRINJALAKKUDA TOWN CO-OPERATIVE BANK, KODAKARA
            BRANCH, XI/357G, IRINJALAKKUDA ROAD, KODAKARA,
            THRISSUR, PIN - 680684
            BY ADV Devaprasanth P.J


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   20.04.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                         -2-
W.P.(C). No. 7885 of 2023


                                     VIJU ABRAHAM, J.
                               ======================================================

                                 W.P.(C) No. 7885 of 2023
                            =============================================================

                     Dated this the 20th day of April, 2023

                                            JUDGMENT

The petitioner seeks for a direction to the respondents to

consider and pass appropriate orders in Ext.P1 representation

preferred by the petitioner. The learned Standing Counsel for the

Bank submitted that Ext.P1 will be considered and appropriate

orders will be passed within a time frame fixed by this Court.

2 After hearing both sides, I am inclined to dispose of

this writ petition with a direction to the respondents to consider

Ext.P1 representation preferred by the petitioner within a period

of two months from the date of receipt of a copy of this judgment,

after affording an opportunity of being heard to the petitioner.

With the above said direction, this writ petition is disposed

of. sd/-

VIJU ABRAHAM JUDGE das

W.P.(C). No. 7885 of 2023

APPENDIX OF WP(C) 7885/2023

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST AND 2ND RESPONDENTS DATED 29.01.2023