Sobhana vs The Manager The Ottapalam Co-Operative ...
2024 Latest Caselaw 10872 Ker

Kerala High Court

Sobhana vs The Manager The Ottapalam Co-Operative ... on 12 April, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

WP(C) No.15602/2024                     1/3                        Order Date : 12-04-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
             Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                              WP(C) NO. 15602 OF 2024
   PETITIONER:

          SOBHANA, AGED 56 YEARS W/O. HARIDAS, THOPPIL HOUSE KOONATHARA.P.O.,
          OTTAPPALAM TALUK PALAKKAD DISTRICT, PIN - 679523

   RESPONDENTS:

      1. THE MANAGER, THE OTTAPALAM CO-OPERATIVE URBAN BANK LTD. NO.F 1647
         HEAD OFFICE, MAIN ROAD OTTAPALAM, PALAKKAD DISTRICT, PIN - 679101
      2. THE AUTHORISED OFFICER, THE OTTAPALAM CO-OPERATIVE URBAN BANK LTD.
         NO.F 1647 OTTAPALAM, PALAKKAD DISTRICT, PIN - 679101

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay operation and implementation of notices Ext. P5 dated
   26-03-2024 & p6 dated 24-03-2024 issued by the respondent bank through
   authorized officer and through paper publication, in the interest of
   justice until disposal of this writ petition (c).
        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI. C.K.RAMAKRISHNAN Advocate for the petitioner, the court passed the
   following:
 WP(C) No.15602/2024                              2/3                              Order Date : 12-04-2024




                                        N. NAGARESH, J.
                                        ----------------------------
                                    W.P.(C) No.15602 of 2024
                             --------------------------------------------------
                               Dated this the 12th day of April, 2024


                                              ORDER

The respondent to get instructions and file

statement.

2. Post on 20.05.2024.

In the meanwhile, if the petitioner remits an

amount of ₹1 lakh within a period of one month from today,

coercive proceedings pursuant to Exts.P5 and P6 shall stand

deferred till 20.05.2024.

Post on 20.05.2024.

Sd/-

N. NAGARESH JUDGE SR WP(C) No.15602/2024 3/3 Order Date : 12-04-2024

APPENDIX OF WP(C) 15602/2024 Exhibit.P1 TRUE COPY OF THE WRIT PETITION (C) NO.11032/2023 DATED 27-03-2023 Exhibit.P2 TRUE COPY OF THE JUDGMENT WRIT PETITION (C) NO.11032/2023 DATED 07-07-2023 Exhibit.P3 TRUE COPY OF THE REVIEW PETITION NO.864/2023 DATED 08-08-2023 Exhibit.P4 TRUE COPY OF THE ORDER IN REVIEW PETITION NO.864/2023 DATED 31-10-2023 Exhibit.P5 TRUE COPY OF THE NOTICE ISSUED BY THE AUTHORIZED OFFICER OF THE BANK DATED 26-03-2024 Exhibit.P6 TRUE COPY OF THE NEWSPAPER PUBLICATION SHOWING THE STEPS FOR TAKING POSSESSION OF THE PROPERTY ,DESABHIMANY DAILY DATED 24/03/2024