Vijayan K.V vs Kerala State Co- Operative Bank ...
2023 Latest Caselaw 5390 Ker

RP No.500/2023                              1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
             Tuesday, the 25th day of April 2023 / 5th Vaisakha, 1945
                    RP NO. 500 OF 2023 IN WP(C) 10956/2022 (T)
   REVIEW PETITIONERS/PETITIONERS:

      1. VIJAYAN K.V., AGED 60 YEARS, S/O VELAYUDHAN, KATTILAPARAMBIL HOUSE,
         METTIPADAM, KODASSERY POST, CHALAKUDY TALUK, TRISSUR DISTRICT -
         680684
      2. RAJINI, AGED 49 YEARS, W/O VIJAYAN, K.V,RESIDING AT KATTILAPARAMBIL
         HOUSE, METTIPADAM, KODASSERY POST, CHALAKUDY TALUK, TRISSUR
         DISTRICT- 680684

   RESPONDENTS/RESPONDENTS:

      1. KERALA STATE ,CO- OPERATIVE BANK LTD EVENING BRANCH, CHALAKUDY
         SOUTH, THRISSUR DISTRICT, PIN - 680307 REPRESENTED BY ITS BRANCH
         MANAGER
      2. KERALA STATE CO OPERATIVE BANK TRISSUR TOWN BRANCH/ HEAD OFFICE
         KOVILAKATHUPADAM, TRISSUR REPRESENTED BY ITS AUTHORIZED OFFICER,
         TRISSUR DISTRICT, PIN - 680022


        Review Petition praying inter alia that in the circumstances stated
   in the affidavit filed along with the RP the High Court be pleased to
   review the judgment dated 11th day of January 2023, extend the benefit of
   the OTS scheme till 30/4/2023, in obedience to circular dated  30/3/2023,
   issued by the Registrar Department of co-operative societies, State of
   Kerala, enabling the petitioners to repay the loan amount on or before
   30/4/2023.

        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of RP and this Court's judgment dated
   11/01/2023 and upon hearing the arguments of SRI.T.N.MANOJ Advocate for
   the Petitioners in RP/WP(C) and of SRI.P.C.SASIDHARAN, STANDING COUNSEL
   for Respondents in RP/WP(C), the Court passed the following:

                                       ORDER

In view of the urgency pointed out by the learned counsel for the petitioners and in the nature of the reliefs that the petitioners seek and the fact that no prejudice will be caused to the respondents, number the review petition.

The learned counsel for the respondent Bank submits that time for one time settlement has been extended upto 30/04/2023. Accordingly, the petitioners will be free to submit applications before the respondent, if not already made, who will consider the same in accordance with applicable scheme.

Sd/- MOHAMMED NIAS C.P., JUDGE

25-04-2023 /True Copy/ Assistant Registrar