Beena B vs The Authorised Officer, The ...
2023 Latest Caselaw 3246 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                          WP(C) NO. 10145 OF 2023
PETITIONER:

             BEENA B
             AGED 38 YEARS, W/O SHANAVAS PANANTHAZHIKATHU VEEDU,
             THATTARKONAM PO THRIKKOVILVATTOM VILLAGE KOLLAM-,
             PIN - 691 005

             BY ADV M.RAJESH



RESPONDENT:

             THE AUTHORISED OFFICER, THE QUILON CO-OPERATIVE URBAN
             BANK LTD, KOLLAM, CHINNAKKADA PO KOLLAM, PIN - 691 001

             BY ADV D.P.RENU




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   23.03.2023,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO.10145 OF 2023
                                        2




                                 T.R. RAVI, J.
                 --------------------------------------------
                       W. P. (C). No.10145 of 2023
                    --------------------------------------------
                Dated this the 23rd day of March, 2023

                                JUDGMENT

The petitioner has approached this Court seeking

permission to pay off the amounts due to the respondent Bank

in easy instalments.

2. The counsel for the respondent on instructions

submits that the overdue amount comes to ₹1,72,195/-. The

petitioner requests that she may be allowed to pay off the

amounts in instalments.

In the above circumstances, this writ petition is disposed of

directing the petitioner to pay off the amounts overdue in 15

equal monthly instalments, the 1st instalment falling due on or

before 23.04.2023 and the subsequent instalments falling due

on or before the 23rd of the succeeding months. The petitioner

shall also pay the regular monthly instalments along with the

instalments towards the overdue amounts. If the petitioner

makes a single default in payment of instalments, the WP(C) NO.10145 OF 2023

respondent is at liberty to proceed with coercive steps for

recovery. The coercive steps for recovery initiated shall be kept

in abeyance to facilitate the payment of instalment.

Sd/-

T.R. RAVI JUDGE ded/23.03.2023 WP(C) NO.10145 OF 2023

APPENDIX OF WP(C) 10145/2023

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LETTER DATED 01.02.2023 ISSUED BY THE ADVOCATE COMMISSIONER TO THE RESPONDENT