Rajesh Kumar J.G vs The Authorized Officer
2023 Latest Caselaw 1822 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. 3287 OF 2023
PETITIONER:

              RAJESH KUMAR J.G
              AGED 39 YEARS
              S/O JAYAKUMAR
              KUNNUPURAM VEEDU, KUCHAPURAM,
              AMACHAL P.O, KULATHUMMAL,
              THRIVANANTHAPURAM, PIN - 695572
              BY ADV M.R.SASITH

RESPONDENT:

              THE AUTHORIZED OFFICER
              UNION BANK OF INDIA,
              KATTAKADA BRANCH,
              GROUND FLOOR KP17/B,
              KULATHUMMAL, MOLIYOOR ROAD,
              THRIVANANTHAPURAM, PIN - 695572
              SRI. A. S. P. KURUP, STANDING COUNSEL

     THIS     WRIT    PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC No.3287 of 2023
                                    2




                            T.R. RAVI, J.
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                    W.P.(C.) No.3287 of 2023
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           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 respondent in easy instalments.

2. The counsel for the respondent on instructions

submits that an amount of Rs.7,55,434/- (Rupees

Seven lakh fifty five thousand four hundred thirty four

only) is outstanding.

In the above circumstances, this writ petition is

disposed of permitting the petitioner to pay the

amount of Rs.7,55,434/- along with future interest in

twelve 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 WPC No.3287 of 2023

makes two consecutive defaults in the payment of the

instalments as directed above, the respondent is at

liberty to continue with coercive steps for recovery.

The coercive 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 SKP/01-02 WPC No.3287 of 2023

APPENDIX OF WP(C) 3287/2023

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE DEMAND NOTICE ISSUED BY THE BANK DATED 18/07/2022 RESPONDENT'S EXHIBITS:NIL

TRUE COPY

P.A. TO JUDGE