Joseph vs The Authorized Officer
2023 Latest Caselaw 3830 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                       WP(C) NO. 8475 OF 2023
PETITIONER:

          JOSEPH
          AGED 56 YEARS
          S/O MAITHAI ,PURATHETT HOUSE,
          KOODARANJI PO KOZHIKODE, PIN - 673 604

          BY ADV M.R.SASITH



RESPONDENT:

          THE AUTHORIZED OFFICER
          KERALA STATE COOPERATIVE BANK LTD,
          (KERALA BANK) KALLAI ROAD, KOZHIKODE, PIN - 673 002

          BY ADV P.C.SASIDHARAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8475 OF 2023
                                         2




                               T.R.RAVI, J.
                        ----------------------------------------
                          WP(C) No.8475 of 2023
                      -------------------------------------------
                 Dated this the 30th 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.11,21,294/- 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 15 equal monthly instalments, along with

regular instalments, the first instalment becoming payable on

or before 30.04.2023 and the subsequent instalments

becoming payable on or before the 30 th 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 WP(C) NO. 8475 OF 2023

above, the respondent Bank will be at liberty to continue with

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. 8475 OF 2023

APPENDIX OF WP(C) 8475/2023

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE SALE NOTICE ISSUED BY THE RESPONDENT TO THE PETITIONER DATED 24/1/2023

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE