Punjab National Bank vs Shyju Antony
2023 Latest Caselaw 11610 Ker

W.A.No.1932 of 2023                      1




                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                         &
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
    WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
                              WA NO. 1932 OF 2023
    AGAINST THE ORDER/JUDGMENT WP(C) 33871/2023 OF HIGH COURT OF
                                       KERALA
APPELLANT/RESPONDENT:

              PUNJAB NATIONAL BANK
              2ND FLOOR, CIRCLE OFFICE, MARKET ROAD, ERNAKULAM,
              REPRESENTED BY ITS ASSISTANT GENERAL MANAGER, PIN -
              682011
              BY ADVS.
              C.AJITH KUMAR
              RAJEEVU L.G.


RESPONDENT/PETITIONER:

             SHYJU ANTONY
             AGED 58 YEARS
             KOROTH HOUSE, GAS AGENCY ROAD, GANDHIPURAM.
             THRIPUNITHURA, PIN - 682301

OTHER PRESENT:

              ADV. BRIJESH MOHAN FOR THE RESPONDENT.


      THIS     WRIT     APPEAL   HAVING      COME   UP    FOR    ADMISSION    ON
08.11.2023,       THE    COURT    ON     THE    SAME     DAY    DELIVERED    THE
FOLLOWING:
 W.A.No.1932 of 2023                   2




                             A. J. Desai, C.J.
                                     &
                               V.G. Arun, J.
               =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                          W.A.No.1932 of 2023
                 ---------------------------------------------
                Dated this the 8th day of November 2023

                                JUDGMENT

A.J. Desai, C.J.

It is the case of the appellant bank (original respondent)

that the Bank had never agreed for installment as prayed by the

original petitioner. Hence, the learned Single Judge ought not

have recorded the consent of the bank for granting installment

facility to the original petitioner in the order impugned.

2. Having considered the submission, we are of the opinion

that it is desirable for the bank to file review petition before the

learned Single Judge and urge the contention raised in this writ

appeal.

The writ appeal is disposed of as above.

Sd/-

A. J. Desai Chief Justice Sd/-

V.G. Arun Judge dpk