Abdul Gafoor.B vs Authorized Officer
2023 Latest Caselaw 8852 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
          Monday, the 14th day of August 2023 / 23rd Sravana, 1945
                  IA.NO.1/2023 IN WP(C) NO. 450 OF 2023(E)
PETITIONER/PETITIONER:

     ABDUL GAFOOR B., AGED 46 YEARS, SON OF ABDU KHADER BEARY,
     BALANADUKKAM HOUSE, MULIYAR.P.O, KASARAGOD TALUK, KASARAGOD
     DISTRICT., PIN - 671542

RESPONDENTS/RESPONDENTS:

  1. AUTHORIZED OFFICER STATE BANK OF INDIA, RASMEC, RAMNAGAR ROAD,
     KANHANGAD, KASARAGOD., PIN - 671315
  2. STATE BANK OF INDIA SBI REPRESENTED BY ITS BRANCH MANAGER, RAILWAY
     STATION ROAD BRANCH, KASARAGOD DISTRICT, PIN - 671551


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to permit the
petitioner to pay the defaulted arrears till 31.07.2023 together and to
pay the balance installment as directed by this Hon'ble Court in the
judgment dated 11.01.2023.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 11.01.2023 and upon hearing the arguments of SRI.A.ARUNKUMAR,
Advocate for the petitioner in I.A./WP(C), the court passed the following:
                                      GOPINATH P., J.
                        ========================
                                    I.A.No.1 of 2023
                                            in
                                 W.P.(C)No.450 of 2023
                        ========================
                         Dated this the 14th day of August, 2023


                                         ORDER

When this interlocutory application is taken up for

consideration today, it is the submission of the learned counsel

appearing for the petitioner that all defaulted instalments

payable in terms of directions contained in the judgment in W.P.

(C)No.450 of 2023 had now been paid and that the Bank may be

directed to permit the petitioner to continue paying in terms of

the directions contained in the judgment.

The learned counsel appearing for the respondent Bank

has no objection in such a direction being issued.

Accordingly, this interlocutory application is disposed of

directing that if the petitioner has paid all the amounts payable

by the petitioner in terms of the directions contained in the

judgment in W.P.(C)No.450 of 2023 by today, the petitioner will

be permitted to continue clearing the liability in terms of the

directions contained in the judgment dated 11.01.2023 in W.P.

(C)No.450 of 2023.

Sd/-

GOPINATH P.

JUDGE

DK 14-08-2023 /True Copy/ Assistant Registrar