Uco Bank vs Alin Cashews
2023 Latest Caselaw 2666 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
    FRIDAY, THE 24TH DAY OF FEBRUARY 2023 / 5TH PHALGUNA, 1944
                          RP NO. 1296 OF 2022
REVIEW PETITIONER/S:

            UCO BANK
            KOLLAM BRANCH, KHAISE BUILDING , BEACH ROAD, KOLLAM -
            691 001 REP BY IT'S AUTHORIZED OFFICER AND CHIEF
            MANAGER
            BY ADV H.RAMANAN


RESPONDENT/S:

    1       ALIN CASHEWS
            DOOR NO P/VI/459 B MANGADU POST KOLLAM - 691015 REP BY
            IT'S MANAGING PARTNER SHIHANSHA ABDUL SALAM
    2       MR SHIHANSHA ABDUL SALAM
            AGED 50 YEARS
            S/O MR ABDUL SALAM 25/7/662, KATTUPUTHUSSERY PALLICKAL,
            KILIMANNOOR THIRUVANANTHAPURAM - 695604
    3       MRS SHINYMOL
            AGED 41 YEARS
            W/O MR SHIHANSHA 25/7/662, KATTUUTHUSSERY PALLICKAL,
            KILIMANNOOR THIRUVANANTHAPURAM - 695604
     THIS   REVIEW    PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
24.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 1296 OF 2022
                                      2

                           O R D E R

Dated this the 24th day of February, 2023 This review petition is filed pointing out that the following

observation in the judgment" Yet another pertinent aspect is the

availability of alternative remedy before the Banking

Ombudsman, regarding the charging of excess interest and

denial of the benefit of Emergency Credit Line Guarantee

Scheme." is causing undue prejudice to the banks.

2. It is contended that the observation is being misinterpreted

as a positive direction to the ombudsman to entertain and hear

matters pertaining to the charging of excess interest and denial of

benefit of the emergency credit and guarantee scheme.

Having heard the learned counsel for the review petitioner, I

am unable to find any ground for the review to have been made out.

The observation, which is the reason for seeking review, was made

under the peculiar facts and circumstances of the case and cannot

be treated as a general direction.

The review petition is closed accordingly.

Sd/-

V.G ARUN JUDGE

SJ