Shinu Jacob vs The South Indian Bank Ltd
2023 Latest Caselaw 11778 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE N.NAGARESH
    THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                       WP(C) NO. 39214 OF 2022


PETITIONERS:



     1     SHINU JACOB,
           AGED 49 YEARS
           S/O LATE, C P JACOB PROPRIETOR,
           M/S MATHA LATEX RESIDING AT CHEERAKAYHOTTAM,
           CHATHAMATTOM P.O, KEDAVOOR, ERNAKULAM KERALA,
           PIN - 686671
     2     ELIZABETH ADAI @ ELIZABETH S JACOB
           AGED 42 YEARS
           W/O SHINU JACOB, RESIDING AT CHEERAKAYHOTTAM,
           CHATHAMATTOM P.O., KEDAVOOR, ERNAKULAM,
           KERALA, PIN - 686671
     3     JINTO VARKEY,S/O.VARKEY
           AGED 45 YEARS
           UMBAKKATTU HOUSE, KEERAMPARA KARA, KEERAMPARA VILLAGE,
           KOTHAMANGALAM TALUK, PIN - 686681
           BY ADVS.
           TONY THOMAS (INCHIPARAMBIL)
           P.THOMAS GEEVERGHESE
           E.S.FIROS
           SRADHA MOHAN


RESPONDENTS:

     1     THE SOUTH INDIAN BANK LTD
           SIB HOUSE TB ROAD MISSION QUARTERS, THRISSUR, KERALA,
           PIN - 682001
     2     THE AUTHORISED OFFICER,
           THE SOUTH INDIAN BANK LTD, SIB BUILDING , INFOPARK ROAD,
           RAJAGIRI VALLEY P.O KAKKANAD KOCHI, PIN - 682039
 WP(C) NO.39214 OF 2022
                                 2

    3     THE BRANCH MANAGER,
          THE SOUTH INDIAN BANK LTD , MUVATTUPUZHA MAIN
          BRANCH, PULINATTU PROPERTIES, M C ROAD
          VELLOORKUNNAM,
          MARKET P.O., MUVATTUPUZHA ERNAKULAM, PIN - 686673

          BY ADV SUNIL SHANKER


     THIS WRIT PETITION     (CIVIL) HAVING COME UP      FOR
ADMISSION ON 16.11.2023,    THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
 WP(C) NO.39214 OF 2022
                                      3




                               JUDGMENT

Dated this the 16th day of November, 2023

The writ petition was filed by the petitioners seeking to

direct the respondents to grant four months time to close the

loan account. The writ petition was filed on 01.12.2022. More

than 11 months have lapsed.

In such circumstances, I do not deem it necessary to grant

any relief to the petitioners in the writ petition. The writ petition

is therefore dismissed.

Sd/-

N.NAGARESH JUDGE hmh WP(C) NO.39214 OF 2022

APPENDIX OF WP(C) 39214/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE DEMAND NOTICE DATED 11.06.2021 ISSUED BY THE RESPONDENT Exhibit P2 TRUE COPY OF THE POSSESSION NOTICE DATED 10.09.2021 ISSUED BY THE 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 30.3.2022 Exhibit P4 TRUE COPY OF THE JUDGMENT IN WP(C) 12909/2022 DATED 26.04.2022 OF THIS HON'BLE COURT Exhibit P5 TRUE COPY OF THE NOT PRESS MEMO FILED BEFORE HON'BLE COURT IN WPC.12909/2022 Exhibit P6 TRUE COPY OF THE SALE AGREEMENT DATED 23.11.2022 EXECUTED BY THE 2ND AND 3RD PETITIONER FOR THE SALE OF PROPERTY Exhibit P7 TRUE COPY OF THE APPLICATION SUBMITTED BY 1ST PETITIONER BEFORE THE 3RD RESPONDENT DATED ON 29/11/2022