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Siji Babu vs The Pudukkad Service ...
2023 Latest Caselaw 10100 Ker

Citation : 2023 Latest Caselaw 10100 Ker
Judgement Date : 18 September, 2023

Kerala High Court
Siji Babu vs The Pudukkad Service ... on 18 September, 2023
             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
             THE HONOURABLE MR. JUSTICE SATHISH NINAN
 MONDAY, THE 18TH DAY OF SEPTEMBER 2023 / 27TH BHADRA, 1945
                     WP(C) NO. 13042 OF 2022
PETITIONER:

         SIJI BABU, AGED 40 YEARS W/O BABU,
         KARAYAMPULLYP.O, CHENGALLUR,
         THRISSUR DISTRICT, PIN - 680312
         BY ADVS.
         SAIJO HASSAN
         BENOJ C AUGUSTIN
         RAFEEK. V.K.
         P.PARVATHY
         AATHIRA SUNNY
         NAZRIN HALLAJ
         ABHIRAMI DINESH
         RENJINI M. RENJITH
         N.KRISHNA OZHAKKANAT


RESPONDENTS:

    1    THE PUDUKKAD SERVICE CO-OPERATIVE BANK LTD NO.580
         REPRESENTED BY ITS SECRETARY, PUDUKKAD P.O,
         THRISSUR, PIN - 680312
    2    THE JOINT REGISTRAR,
         CO-OPERATIVE SOCIETIES (GENERAL),
         THRISSUR., PIN - 680001
         BY ADVS.
         R1 BY MANU GOVIND & A.JAYASANKAR
         SMT.RESMI THOMAS FOR 2ND RESPONDENT.


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 18.09.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                     Sathish Ninan, J.
            ==============================
                WP(C) No.13042 of 2022
              ==========================
      Dated this the 18th day of September, 2023

                                 JUDGMENT

The petitioner is faced with recovery

proceedings in respect of a defaulted loan

account.

2. Heard the learned counsel on either

side. 3. The petitioner has approached this

Court seeking an instalment facility to wipe

off the debt. On 19-08-2022, this Court has

directed the petitioner to pay an amount of

Rs.4 Lakh within one month. It is reported that

the said direction has not been complied with.

In the light of the above, I am not

inclined to exercise the discretionary

jurisdiction under Article 226 of the WP(C) No.13042 of 2022

Constitution of India. The writ petition is

dismissed.

                             Sd/-       Sathish Ninan, Judge

amk

APPENDIX OF WP(C) 13042/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SALE NOTICES ISSUED TO THE PETITIONER DATED 03.03.2022

 
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