K.G.Jayasankar vs The South Indian Bank Ltd
2023 Latest Caselaw 4280 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. 19818 OF 2021
PETITIONER:

          K.G.JAYASANKAR
          S/O. GANGADHARAN, KUNNATHUVALAPPIL HOUSE,
          AVINISSERY, THRISSUR - 680 306.

          BY ADVS.
          SHAJI CHIRAYATH ADVOCATE
          JIJI M. VARKEY(J-650)
          M.K.SAFEELA BEEVI(S-1575)
          SAVITHA GANAPATHIYATAN(K/1604/1999)
          M.M.SHAJAHAN(K/1204-E/2010)



RESPONDENTS:

    1     THE SOUTH INDIAN BANK LTD.
          REPRESENTED BY ITS MANAGING DIRECTOR,
          SIB HOUSE, T. B. ROAD, MISSION QUARTERS,
          THRISSUR - 680 001.

    2     THE CHIEF MANAGER AND AUTHORISED OFFICER
          UNDER SARFAESI ACT
          THE SOUTH INDIAN BANK LIMITED,
          SIB HOUSE, T. B. ROAD, MISSION QUARTERS,
          THRISSUR - 680 001.

    3     THE BRANCH MANAGER
          THE SOUTH INDIAN BANK LIMITED,
          OLLUR-HOLY ANGEL'S ROAD BRANCH,
          HOLY ANGEL'S ROAD, OLLUR,
          THRISSUR - 680 306.

          BY ADVS.
          SUNIL SANKAR.P.
          VIDYA GANGADHARAN


     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. 19818 OF 2021
                                    2




                              T.R. RAVI, J.
               --------------------------------------------
                      W. P. (C). No.19818 of 2021
                --------------------------------------------
                 Dated this the 31st day of March, 2023

                              JUDGMENT

The counsel for the petitioner prays that the application filed by

the petitioner for One Time Settlement may be considered by the

respondents.

In view of the limited prayer made, this writ petition is

disposed of directing the respondents to consider and pass orders on

Ext.P9 after hearing the petitioner within one week from today. The

coercive steps shall be kept in abeyance till the disposal of Ext.P9.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 19818 OF 2021

APPENDIX OF WP(C) 19818/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF REGISTRATION CERTIFICATE ISSUED BY MINISTRY OF MICRO, SMALL AND MEDIUM ENTERPRISES TO KUNNATHUVALAPPIL PLAZA DATED 20.02.2021.

Exhibit P2 TRUE COPY OF LETTER NO.RBI/2020-21/16 ISSUED BY THE RESERVE BANK OF INDIA DATED 06.08.2020.

Exhibit P3 TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT DATED 25.09.2020.

Exhibit P4 TRUE COPY OF LETTER SUBMITTED BY THE PETITIONER TO THE RESPONDENT DATED 25.11.2020.

Exhibit P5 TRUE COPY OF REPLY ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER DATED 03.12.2020.

Exhibit P6 TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER TO THE 3RD RESPONDENT DATED 17.03.2021.

Exhibit P7 TRUE COPY OF NOTICE NO.TCR/RO/REC/BAL/25/21-22 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER DATED 16.06.2021.

Exhibit P8 TRUE COPY OF THE REPLY SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT DATED 16.08.2021.

Exhibit P9 COPY OF THE SAID ONE TIME SETTLEMENT APPLICATION DATED 28TH MARCH 2023