Sheena Mathew vs Hdfc Bank Ltd
2023 Latest Caselaw 3859 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. 7967 OF 2023
PETITIONER:

          SHEENA MATHEW
          AGED 49 YEARS
          W/o.MATHEW,
          KALAPPURACKAL HOUSE, PUTHUPPERIYARAM, THODUPUZHA,
          IDUKKI DISTRICT., PIN - 685608

          BY ADVS.
          B.S.SWATHI KUMAR
          ANITHA RAVINDRAN
          HARISANKAR N UNNI
          SAMYUKTHA NAIR



RESPONDENTS:

    1     HDFC BANK LTD
          RETAIL AGRI LENDING BRANCH, KANJIRAPPALLY, MARIAN
          COMPLEX, NEAR AKJM HIGH SCHOOL, K.K.ROAD,
          KANJIRAPPALLY, KOTTAYAM DISTRICT BY ITS MANAGER., PIN -
          686507

    2     THE AUTHORISED OFFICER
          HDFC BANK LTD, BRANCH OFFICE, 1ST FLOOR, CHOICE TOWER,
          MALAYALA MANORAMA, KOCHI, PIN - 682016

    3     SHIBU MATHEW
          S/O. K.V. MATHEW, KALAPURAYIL HOUSE, EAST KALOOR P.O.,
          THODUPUZHA, IDUKKI DISTRICT., PIN - 685608

          BY ADVS.
          JOHN PRAKASH B J, SC
          MARIAM MATHAI
          P.PRAMEL
          COLIN ALEX
          AMRITHA PADMAKUMAR


     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. 7967 OF 2023              2




                            T.R. RAVI, J.
             --------------------------------------------
                      W.P.(C).No.7967 of 2023
              --------------------------------------------
               Dated this the 30th day of March, 2023


                               JUDGMENT

The petitioner has approached this Court when the notice under

Section 13(2) was issued. The Standing Counsel on instructions

submits that an amount of Rs.1,45,25,841/- is the amount

outstanding as on date and Section 14 application is yet to be

preferred.

In the above circumstances, this writ petition is closed directing

the petitioner to approach the Bank within two weeks from today with

a proposal for payment of outstanding amounts and if such a

proposal is received, the Bank shall consider the same and pass

orders within a week thereafter. The coercive steps shall be kept in

abeyance for a period of one month.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 7967/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE DATED 4-11-2019 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.

Exhibit P2 TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER DATED 7-3-2020

Exhibit P3 TRUE COPY OF THE LAWYERS NOTICE DATED 10-11-2021 ISSUED TO THE PETITIONER.