Balakrishnan P.R vs The Manager
2023 Latest Caselaw 5451 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
  FRIDAY, THE 28TH DAY OF APRIL 2023 / 8TH VAISAKHA, 1945
                    WP(C) NO. 14683 OF 2023
PETITIONER/S:

            BALAKRISHNAN P.R
            AGED 56 YEARS
            S/O RAGHAVAN P K, PULLAMKUNNU THADATHIL,
            KANJIRAMATTAM P.O, ERNAKULAM, PIN - 682315
            BY ADV K.V.MANOJ KUMAR


RESPONDENT/S:

    1       THE MANAGER
            UCO BANK, THRIKKAKKARA BRANCH, ERNAKULAM
            DISTRICT, PIN - 682021
    2       THE AUTHORIZED OFFICER
            UCO BANK, THRIKKAKKARA BRANCH, ERNAKULAM
            DISTRICT, PIN - 682021
    3       ATHIRA C A
            ADVOCATE COMMISSIONER, SRIVASTHA, JUDGES AVENUE,
            KALOOR, KOCHI, PIN - 682017
OTHER PRESENT:

            SRI. G. G MANOJ -SC


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   28.04.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                      -2-
W.P.(C). No. 14683 of 2023



                     MURALI PURUSHOTHAMAN, J.
                             ======================================================

                              W.P.(C) No. 14683 of 2023
                         =============================================================

                     Dated this the 28th day of April, 2023

                                          JUDGMENT

The petitioner has filed this writ petition challenging Ext.P4

notice.

2. When the matter came up for consideration today, the

learned counsel for the respondent bank submits that if the

petitioner is willing to pay the subsequent instalments as per

Ext.P2 judgment, the bank is willing to regularise the loan

account. The learned counsel for the petitioner submits that the

petitioner is willing to pay the subsequent instalments as directed

in Ext.P2.

3. Accordingly, the writ petition is disposed of directing

the petitioner to pay the subsequent instalments as per Ext.P2

judgment. In case the petitioner makes default in payment of the

W.P.(C). No. 14683 of 2023

instalments, the bank will be free to proceed against the petitioner

in terms of Ext.P4 notice.

Sd/-

MURALI PURUSHOTHAMAN JUDGE das

W.P.(C). No. 14683 of 2023

APPENDIX OF WP(C) 14683/2023

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE NOTICE DATED 08.10.2021 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER.

Exhibit P2 A TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP[C].NO.19152 OF 2022 DATED 19.07.2022 Exhibit P3 A TRUE COPY OF THE LEDGER EXTRACT SHOWING THE PAYMENT OF RS.3,00,000/- BY THE PETITIONER.

Exhibit P4 A TRUE COPY OF THE NOTICE DATED 12.04.2023 ISSUED BY THE 3 RD RESPONDENT/ADVOCATE COMMISSIONER