Girish Ganapathy vs The Authorised Officer
2023 Latest Caselaw 2772 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 1ST DAY OF MARCH 2023 / 10TH PHALGUNA, 1944
                        WP(C) NO. 7061 OF 2023


PETITIONER:

          GIRISH GANAPATHY
          AGED 36 YEARS, S/O. GANAPATHY,
          AMRUTHA NIVAS, AKKAPARAMBU,
          THERUV, THIRUVILWAMALA PO,
          THRISSUR DISTRICT, PIN - 680588

          BY ADV K.MOHANAKANNAN



RESPONDENTS:

    1     THE AUTHORISED OFFICER
          STATE BANK OF INDIA, OTTAPALAM BRANCH,
          RASMEC, OPPOSITE NSSKPT HIGH SCHOOL, TB ROAD,
          OTTAPALAM, PALAKKAD DISTRICT, PIN - 679101

    2     THE MANAGER
          STATE BANK OF INDIA, RASMEC,
          OPPOSITE NSSKPT HIGH SCHOOL,
          TB ROAD, OTTAPALAM, PALAKKAD DISTRICT,
          PIN - 679101

          BY ADVS.
          AMBILY S, SC
          K.K.CHANDRAN PILLAI (SR.)(C-41)




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7061 OF 2023
                                   2



                             T.R. RAVI, J.
              --------------------------------------------
                      W. P. (C). No.7061 of 2023
               --------------------------------------------
                Dated this the 1st day of March, 2023

                             JUDGMENT

The petitioner seeks permission to pay off the overdue amounts

in easy instalments. The Standing Counsel on instructions submits

that an amount of ₹3,98,440/- is overdue.

The writ petition is hence disposed of directing the petitioner to

pay a sum of ₹75,000/- (Rupees seventy five thousand only) on or

before 29.03.2023 and the balance amount in 6 equal monthly

instalments, the 1st instalment falling due on or before 29.04.2023

and the subsequent instalments falling due on or before the 29 th of

the succeeding months. The petitioner shall pay the regular monthly

instalments along with the instalments towards the overdue amounts.

If the petitioner makes a single default in the payment of instalments,

the respondents are at liberty to proceed with the recovery. Steps for

recovery shall be kept in abeyance to facilitate the payment of

instalment.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 7061 OF 2023

APPENDIX OF WP(C) 7061/2023

PETITIONER'S EXHIBITS

Exhibit.P1 TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT DATED 01/06/2022

Exhibit.P2 TRUE COPY OF THE NOTICE ISSUED BY THE 1ST RESPONDENT U/S. 13(2) OF THE SECURITIZATION AND RECONSTRUCTION OF FINANCIAL ASSETS AND ENFORCEMENT OF SECURITY INTEREST ACT, 2002 DATED 26/07/2022

Exhibit.P3 TRUE COPY OF THE NOTICE ISSUED BY THE COMMISSIONER DATED 16/02/2023