Mr. Sameer V. T., S/O. ... vs State Bank Of India
2023 Latest Caselaw 5639 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
     THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                 &
        THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
 FRIDAY, THE 12TH DAY OF MAY 2023 / 22ND VAISAKHA, 1945
                     WA NO. 904 OF 2023
AGAINST THE INTERIM ORDER IN WP(C) 12316/2023 1.04.2023
                OF THE HIGH COURT OF KERALA
APPELLANT/PETITIONER:

         MR. SAMEER V. T.,
         AGED 41 YEARS
         S/O SHOUKATHALI, VALIYATHODIYIIL HOUSE,
         KARAMBURATH , PARAMBA, KOLATHARA P.O,
         KOZHIKODE. 673655, PIN - 673655
         BY ADV E.A.BIJUMON


RESPONDENT/RESPONDENT:

         STATE BANK OF INDIA
         ASSET RECOVERY MANAGEMENT BRANCH, 40/947 1ST
         FLOOR R S BUILDING, METRO PILLAR NO. 697, OPP
         MAHARAJAS COLLEGE GROUND, M G ROAD, ERNAKULAM -
         682 011, REPRESENTED BY THE AUTHORIZED OFFICER.
         BY ADVS.
         SHRI.JITHESH MENON, SC, SBI
         TOM K.THOMAS



     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
12.05.2023,   THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WA NO. 904 OF 2023
                                  2

                         JUDGMENT

Devan Ramachandran,J.

We are considering the afore appeal with the consent of

both parties and as requested by them.

2. The sole issue for our consideration is whether the

Writ Petitioner can be granted some time to pay off the

outstanding amounts in his loan account, under a 'One Time

Settlement Scheme', which had been agreed between the

parties on an earlier occasion.

3. Sri.Tom K.Thomas - learned Standing Counsel for

the Bank, fairly conceded that if the Writ Petitioners are ready

to pay Rs.3.7 Crores, along with all applicable charges and

interest from 28.02.2023 - when the earlier 'One Time

Settlement Scheme' expired, the loan account can be closed

and title documents of the secured assets can be released.

3. Sri.Bijumon E.A. - learned counsel for the

petitioner accepted the afore suggestion.

In the afore circumstances, the afore appeal is allowed

and the petitioner is permitted to pay the amount of Rs.3.7

Crores to the Bank, along with all applicable charges and

interest from 28.02.2023, on or before 17.05.2023; in which

event, the loan will stand closed and the title documents of WA NO. 904 OF 2023

the secured assets will be handed over to him by the Bank.

Needless to say, if the afore directions are to be refused

or failed to be complied with by the Writ Petitioner, the Bank

will be at full liberty to initiate and continue further action as

per law, without any further orders from this Court.

Sd/- DEVAN RAMACHANDRAN, JUDGE

Sd/- SOPHY THOMAS, JUDGE

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