Ansur Munshi vs Authorised Officer
2023 Latest Caselaw 4287 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. 11783 OF 2023


PETITIONER:

          ANSUR MUNSHI
          AGED 41 YEARS, S/O AKSAR MUNSHI,
          BARKATH HOUSE, PULLAZHI,
          THRISSUR, PIN - 680012

          BY ADV JOHNSON JOSE PANJIKKARAN



RESPONDENT:

          AUTHORISED OFFICER
          AXIS BANK REGIONAL OFFICE
          CHICAGO PLAZA, RAJAJI ROAD
          ERNAKULAM, PIN - 682035

          BY ADV P.PAULOCHAN ANTONY




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W. P. (C). No.11783 of 2023
                                      2




                                T.R. RAVI, J.
                 --------------------------------------------
                        W. P. (C). No.11783 of 2023
                  --------------------------------------------
                   Dated this the 31st 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.

The counsel for the respondent on instructions submits that the

overdue amount comes to ₹7,06,106/-.

In the above circumstances, this writ petition is disposed of

permitting the petitioner to pay off the overdue amount in 12 equal

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

29.04.2023 and the subsequent instalments falling due on or before

29th of the succeeding months. The petitioner shall pay the regular

monthly instalments along with the instalments towards the overdue

amounts. If the petitioner pays the entire instalments as directed

above, the respondent shall regularise the loan account. If the

petitioner makes two defaults in payment of instalments, the

respondent is at liberty to proceed with the recovery. Steps for

recovery shall be kept in abeyance to facilitate the payment of

instalments. Sd/-

T.R. RAVI JUDGE Pn W. P. (C). No.11783 of 2023

APPENDIX OF WP(C) 11783/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE DATED 9.3.2023 ISSUED BY ADVOCATE COMMISSIONER APPOINTED IN MC 857/2022