Muhammed Raneef vs The Authorized Officer
2023 Latest Caselaw 2845 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. 6791 OF 2023
PETITIONER:

          MUHAMMED RANEEF
          AGED 37 YEARS
          KUNNAMMEL HOUSE MANTHARATHOOR P.O,
          VADAKARA KOZHIKODE., PIN - 673 105

          BY ADVS.
          BONNY BENNY
          VISHNU NARAYANAN
          BEJOY JOSEPH P.J.


RESPONDENTS:

    1     THE AUTHORIZED OFFICER
          THE KERALA STATE CO OPERATIVE BANK LTD
          REGIONAL OFFICE, KALLAI ROAD,
          CHALAPPURAM P.O, KOZHIKODE., PIN - 673 002

    2     THE BRANCH MANAGER
          THE KERALA STATE CO OPERATIVE BANK LTD MANIYUR,
          VADAKARA., PIN - 673 523



          SRI. P. C. SASIDHARAN, 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. 6791 OF 2023
                                         2




                               T.R.RAVI, J.
                       ----------------------------------------
                          WP(C) No.6791 of 2023
                      -------------------------------------------
                 Dated this the 01st day of March, 2023

                              JUDGMENT

The petitioner has approached this Court seeking

permission to wipe off the liabilities to the respondent Bank

in instalments. The counsel for the respondent Bank submits

that an amount of Rs.4,60,009/- is overdue.

In the above circumstances, the writ petition is disposed

of directing the petitioner to pay the amounts overdue to the

respondent Bank in 10 equal monthly instalments, along with

regular instalments, the first instalment becoming payable on

or before 01.04.2023 and the subsequent instalments

becoming payable on or before the 1 st day of the succeeding

months. After receiving the entire overdue amounts, the

respondent shall regularise the loan account. If the petitioner

makes two defaults in the payment of instalments as directed

above, the respondent Bank will be at liberty to continue with WP(C) NO. 6791 OF 2023

the proceedings for recovery. Coercive steps for recovery

shall be kept in abeyance for facilitating the payments by

instalments as directed above.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 6791 OF 2023

APPENDIX OF WP(C) 6791/2023

PETITIONER EXHIBITS

Exhibit P1 THE PHOTOSTAT COPY OF THE NOTICE NO.KSCB/RO/SAR-6/MNYR/20637/2022-23 DATED 06.02.2023 ISSUED BY THE 1ST RESPONDENT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE