Nafeesath.C.M vs Authorized Officer
2023 Latest Caselaw 1809 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                        WP(C) NO. 3420 OF 2023
PETITIONER:

          NAFEESATH.C.M
          AGED 52 YEARS
          WIFE OF MUHAMMEDKUNHI,
          UUTHUKUNNU HOUSE, CHANDERA,
          MNIYATTU.P.O, HOSDURG TALUK,
          KASARAGOD DISTRICT - 671310.

          BY ADV A.ARUNKUMAR


RESPONDENTS:

    1     AUTHORIZED OFFICER
          KERALA STATE CO-OPERATIVE BANK,
          REGIONAL OFFICE, KANNUR - 670001.

    2     KERALA STATE CO-OPERATIVE BANK
          REPRESENTED BY ITS BRANCH MANAGER,
          KALIKKADAVU BRANCH, KALIKKADAVU,
          KASARAGOD DISTRICT- 671310
          (FORMER KASARAGOD DISTRICT CO-OPERATIVE BANK).

          BY ADV M.SASINDRAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3420 OF 2023

                                     2


                               T.R. RAVI, J.
               --------------------------------------------
                       W.P.(C) No.3420 of 2023
                   --------------------------------------------
             Dated this the 01st day of February, 2023

                              JUDGMENT

The prayer in the writ petition is for permission to the

petitioner to pay off the amounts outstanding to the 2 nd

respondent in easy instalments.

2. The counsel for the respondents on instructions

submits that an amount of Rs.7,40,794/- is outstanding.

In the above circumstances, this writ petition is disposed

of permitting the petitioner to pay the amount of Rs.7,40,794/-

along with future interest in fifteen equal monthly

instalments, the 1st instalment falling due on or before

02.03.2023 and the subsequent instalments falling due on or

before the 02nd day of the succeeding months. If the petitioner

makes two consecutive defaults in the payment of the

instalments as directed above, the respondents are at liberty

to continue with coercive steps for recovery. The coercive WP(C) NO. 3420 OF 2023

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 mpm WP(C) NO. 3420 OF 2023

APPENDIX OF WP(C) 3420/2023

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE NOTICE DATED 28-11-2022 ISSUED BY THE 1ST RESPONDENT.