Banerji R vs The Regional Manager
2023 Latest Caselaw 4236 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
     FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                         WP(C) NO. 10872 OF 2023
PETITIONERS:

     1       BANERJI R.
             AGED 41 YEARS,S/O RAVEENDRAN M.,
             RESIDING AT VATTATHETHU, KADUVINAL P.O.,
             VALLIKUNNAM, ALAPPUZHA, PIN - 690 501.

     2       SUNIL MATHEW
             RESIDING AT AREEPURATHU HOUSE, ARANOOTI MANGALAM
             P.O., MAVELIKKARA, ALAPPUZHA, PIN - 690 110.

             BY ADVS.
                 K.N.RAJANI
                 SAJEN THAMPAN
                 TOM MATHEW
                 DEEPU ANIL


RESPONDENTS:

     1       THE REGIONAL MANAGER
             CANARA BANK, FIRST FLOOR, BSNL CTO BUILDING, IRON
             BRIDGE, ALAPPUZHA, PIN - 688 011.

     2       CANARA BANK
             CHARUMOOD BRANCH, ISEP BUILDING, PALAMOODU JUNCTION,
             CHARUMOODU, CHUNAKKARA, ALAPPUZHA-686 141
             REPRESENTED BY ITS MANAGER.

             BY ADV SHRI.M.GOPIKRISHNAN NAMBIAR, SC, CANARA BANK


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   31.03.2023,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) No.10872 of 2023                  2

                                 T.R RAVI, J
                     ---------------------------------------
                         WP(C) No. 10872 of 2023
                      --------------------------------------
                  Dated this the 31st day of March, 2023

                               JUDGMENT

Admit. Standing Counsel takes notice for the respondents.

2. The prayer in this writ petition is for a direction to the

respondents to consider Ext.P1 representation and defer coercive

action till consideration of Ext.P1. The prayer in Ext.P1 is for

deferring the coercive action for a period of six months.

3. In the above circumstances, this writ petition is disposed

of directing the respondent to consider and pass orders on Ext.P1,

after hearing the petitioner at the earliest, at any rate, within one

month from the date of receipt of a certified copy of this judgment.

The coercive action shall be kept in abeyance till consideration

of Ext.P1.

Sd/-

T.R RAVI AMR JUDGE

APPENDIX OF OP (DRT) 153/2023

PETITIONER'S EXHIBITS

Exhibit- P1 TRUE COPY OF THE REPRESENTATION DATED 15-

08-2021, SUBMITTED TO THE AUTHORIZED OFFICER AS WELL AS THE BRANCH MANAGER.

Exhibit- P2 TRUE COPY OF THE STATUS OF THE S.A IN DAIRY NO. 158 /2022 DRT-II, ERNAKULAM.