Mohan.S vs Chief Manager, The South Indian ...
2023 Latest Caselaw 7203 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
        FRIDAY, THE 23RD DAY OF JUNE 2023 / 2ND ASHADHA, 1945
                       WP(C) NO. 18002 OF 2023
PETITIONERS:

    1      MOHAN.S.,, AGED 65 YEARS
           S/O SREEDHARAN, RAJI BHAVAN, PAIVALLY BHAGAM,
           OMALLOOR, PATHANAMTHITTA DISTRICT, PIN - 689647
    2      SHEELA P.KUNJU, AGED 63 YEARS
           W/O MOHAN.S, RAJ IBHAVAN, PAIVALLY BHAGAM, OMALLOOR,
           PATHANAMTHITTA DISTRICT, PIN - 689647

           BY ADVS.K.K.JYOTHILAKSHMY
           AJITHA KUMARI M.M.


RESPONDENTS:

    1      CHIEF MANAGER, THE SOUTH INDIAN BANK LIMITED,
           OMALLOOR BRANCH, DOOR NO.438 A, WARD NO.XIII, GROUND
           FLOOR, MALANKARA CENTRE, NEAR DHARSANA AUDITORIUM,
           OMALLOOR P.O, PATHANAMTHITTA DISTRICT, PIN - 689647

    2      AUTHORISED OFFICER, THE SOUTH INDIAN BANK LIMITED,
           OMALLOOR BRANCH, DOOR NO.438 A, WARD NO.XIII, GROUND
           FLOOR, MALANKARA CENTRE, NEAR DHARSANA AUDITORIUM,
           OMALLOOR P.O, PATHANAMTHITTA DISTRICT, PIN - 689647

           BY ADVS.SUNIL SHANKER
           VIDYA GANGADHARAN(K/000424/2020)
           JERIN GEORGE(K/863/2023)


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18002 OF 2023
                              :: 2 ::



                          JUDGMENT

Dated this the 23rd day of June 2023

The writ petition is filed to direct the respondents

to permit the petitioners to pay the outstanding amount

in instalments.

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

consideration, the learned counsel appearing for the

petitioners submitted that the entire outstanding

amount has been paid by the petitioners by availing the

one time settlement scheme. The said submission is

recorded.

3. The learned counsel for the respondent

endorsed the above submission.

4. In the light of the above submission, nothing

further survives in the writ petition.

Resultantly, the writ petition is dismissed as

infructuous.

SD/-

C.S.DIAS JUDGE jes