Pradeep Kumar P vs The Senior Manager
2023 Latest Caselaw 2796 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. 6314 OF 2023
PETITIONER:

              PRADEEP KUMAR P,
              AGED 63 YEARS, S/O LATE PURUSHOTTAMA PANICKER, ADIMURIYIL
              HOUSE, ADIMURIYIL TRADERS, MANGARAM PO, KONNI TALUK,
              PATHANAMTHITTA - 689691.

              BY ADV SRI BINDU GEORGE


RESPONDENTS:

     1        THE SENIOR MANAGER
              KERALA STATE CO-OPERATIVE BANK LTD, PATHANAMTHITTA -
              689645.
     2        THE PRESIDENT,
              KERALA STATE CO-OPERATIVE BANK, THIRUVANANTHAPURAM -
              695001.


              SRI. N. RAGHURAJ,SC


     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. 6314 OF 2023

                                      2

                                T.R. RAVI, J.
                --------------------------------------------
                       W.P.(C) No.6314 of 2023
                    --------------------------------------------
               Dated this the 01st day of March, 2023

                               JUDGMENT

The petitioner has approached this Court being aggrieved

by the recovery steps initiated against him by the respondent

Bank. It is submitted that a One Time Settlement Scheme which

has been notified by the Government as 'Navakeraleeyam' is

extended till 31.03.2023 and substantial benefits will be

available under the Scheme.

2. In the above circumstances, the petitioner is directed

to approach the respondent Bank within one week from today

along with a proposal and the respondent Bank shall consider

the eligibility of the petition under the Scheme and inform the

petitioner about the amount that may have to be paid, within a

week from receipt of the proposal. If the petitioner wants to

avail of the benefit of the Scheme, he may make payments WP(C) NO. 6314 OF 2023

accordingly.

This writ petition is disposed of with the above

observations. The coercive steps, if any, shall be kept in

abeyance till a decision is taken by the Bank.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 6314 OF 2023

APPENDIX OF WP(C) 6314/2023

PETITIONER'S EXHIBITS

Exhibit P1 COPY OF THE ORDER DATED 11 10.2012 IN M.C.

NO. 145/2012 BY THE CJM, PATHANAMTHITTA. Exhibit P2 COPY OF THE CASE SUMMARY AND DISCHARGE CARD DATED 20.08 2015 IN RESPECT OF THE PETITIONER.

Exhibit P3 COPY OF THE PETITION DATED 14.03.2018 TO THE MINISTER OF KERALA STATE CO-OPERATIVE DEPARTMENT BY THE PETITIONER.

Exhibit P4 COPY OF THE RR NOTICE DATED 18-10-2021 ISSUED AGAINST THE PETITIONER. Exhibit P5 COPY OF THE SUMMONS DATED 12.9.2022 ISSUED BY THE ARBITRATOR, OF KERALA STATE CO- OPERATIVE BANK LTD. AT ALAPPUZHA. Exhibit P6 COPY OF THE ONE TIME SETTLEMENT OFFER LETTER DATED 15.10.2022 SENT BY THE RESPONDENTS.

Exhibit P7 COPY OF THE LETTER DATED 01.11.2022 SENT BY THE PETITIONER TO THE RESPONDENTS. Exhibit P8 ECOPY OF THE STATEMENT OF ACCOUNT OF THE PETITIONER ISSUED BY THE 1ST RESPONDENT FROM 23.09.2000 TO 28-02.2018 TO THE PETITIONER.

Exhibit P9 COPY OF THE PRESCRIPTION DATED 20.12 2022 OF THE PETITIONER