Philip Varghese vs Quilon Co-Operative Urban Bank ...
2023 Latest Caselaw 2649 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                       WP(C) NO. 39288 OF 2022
PETITIONER:

          PHILIP VARGHESE
          AGED 54 YEARS
          S/O.VARGHESE, VETTILIL CHARUVILA PUTHENVEEDU EDAVATTOM
          VELLIMON P.O PERINADU ,KOLLAM, PIN - 691511

          BY ADVS.
          RAVI KRISHNAN
          PONNAN ALEX G.R.
          K.VINAYA



RESPONDENTS:

    1     QUILON CO-OPERATIVE URBAN BANK LTD
          KUNDARA BRANCH, KUNDARA OBO TOWER, BUILDING NO. 4/988,
          PUNNAMUKKU, KUNDARA P O, KOLLAM. PIN. 691501
          REPRESENTED BY ITS AUTHORIZED OFFICER

    2     AUTHORIZED OFFICER,
          QUILON CO-OPERATIVE URBAN BANK LTD
          KUNDARA BRANCH, KUNDARA OBO TOWER, BUILDING NO. 4/988,
          PUNNAMUKKU, KUNDARA P O, KOLLAM. PIN. 691501

          BY ADVS.
          SMT.RENU.D.P., SC, QUILON CO.OP. URBAN BANK




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 39288 OF 2022             2


                             T.R. RAVI, J.
              --------------------------------------------
                      W.P.(C).No.39288 of 2022
               --------------------------------------------
              Dated this the 24th day of February, 2023


                             JUDGMENT

Admit. Standing Counsel takes notice for the respondents.

2. When the case is taken up today, it is submitted by the

Counsel for the petitioner that the entire overdue amount of

Rs.4,65,600/- has been remitted and the Bank may be directed to

regularise the account. The Standing Counsel for the respondent

Bank also confirmed the fact that the amounts have been paid and

that the account can be regularised since the period of loan is

available till 2029.

The above submission is recorded and the writ petition is

closed.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 39288/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER APPOINTED BY CHIEF JUDICIAL MAGISTRATE, KOLLAM ON 16.11.2022