Sanal K. Sathyan vs Kerala Bank-Kerala State ...
2023 Latest Caselaw 6842 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE C.S.DIAS

        TUESDAY, THE 20TH DAY OF JUNE 2023 / 30TH JYAISHTA, 1945

                        WP(C) NO. 27500 OF 2020

PETITIONERS:

    1       SANAL K. SATHYAN, AGED 36 YEARS
            S/O.SATHYAN, KODAKKATTIL HOUSE, ALOOR DESOM, ALOOR
            VILLAGE, THALAPPILLY TALUK, THRISSUR DISTRICT.

    2       ANJU SANAL, W/O.SANAL, PONNARASSERY HOUSE,
            ALOORDESOM, ALOOR VILLAGE, THALAPPILLY TALUK,
            THRISSUR DISTRICT.

            BY ADVS.DEEPU THANKAN
            SMT.UMMUL FIDA
            SMT.LAKSHMI SREEDHAR


RESPONDENTS:

    1       KERALA BANK-KERALA STATE CO-OPERATIVE BANK LTD.,
            SAHAKARANASATHABDHI MANDIRAM TUDA ROAD,
            KOVILAKATHUMPADAM, THIRUVAMBADY P.O., THRISSUR
            DISTRICT-680022, REPRESENTED BY ITS AUTHORIZED
            OFFICER.

    2       THE AUTHORIZED OFFICER,
            KERALA BANK-KERALA STATE CO-OPERATIVE BANK LTD.,
            SAHAKARANASATHABDHI MANDIRAM TUDA ROAD,
            KOVILAKATHUMPADAM, THIRUVAMBADY P.O., THRISSUR
            DISTRICT-680022.


            SRI P C SASIDHARAN


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27500 OF 2020
                                   :: 2 ::



                                JUDGMENT

Dated this the 20th day of June 2023

The writ petition is filed to direct the respondents to

permit the petitioner to pay off the entire outstanding loan

by availing the one time settlement facility.

2. Today, when the writ petition was taken up for

consideration, the Standing Counsel appearing for the

respondents have filed a statement dated 25.5.2023, stating

that pursuant to the proposal submitted by the petitioner,

the respondents extended the OTS facility and the

outstanding amount was paid. Consequently, the entire

loan account has been closed. Thus the writ petition has

become infructuous. The said submission is recorded.

Resultantly, the writ petition is dismissed as

infructuous.

sd/-

C.S.DIAS JUDGE jes