Shafna Shamsu Rehman vs The Authorized Officer
2024 Latest Caselaw 11185 Ker

Kerala High Court

Shafna Shamsu Rehman vs The Authorized Officer on 16 April, 2024

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
         THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
     TUESDAY, THE 16TH DAY OF APRIL 2024 / 27TH CHAITHRA, 1946
                     WP(C) NO. 15948 OF 2024
PETITIONER/PETITIONER:

          SHAFNA SHAMSU REHMAN
          AGED 40 YEARS
          W/O SHAMSU RAHMAN PULLAT, RESIDING AT KUZHIMAYIL
          OVUNGARA, KARANTHOOR PO, KUNNAMANGALAM, KOZHIKODE -
          673571
          BY ADVS.
          K.V.RASHMI
          LAKSHMI


RESPONDENTS/RESPONDENTS:

1         THE AUTHORIZED OFFICER
          UNION BANK OF INDIA, NELLIKODE BRANCH, SUBADHRA
          BUILDINGS, POTTAMMAL, MAVOOR ROAD, KOZHIKODE - 673016
2         UNION BANK OF INDIA, NELLIKODE BRANCH, SUBADHRA
          BUILDINGS, POTTAMMAL, MAVOOR ROAD, KOZHIKODE - 673016,
          REPRESENTED BY ITS SECRETARY
          STANDING COUNSEL, SRI.A.S.P.KURUP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.15948 OF 2024
                                  2

                      JUDGMENT

Dated this the 16th day of April, 2024

The petitioner availed a loan from the second respondent bank

providing her property as collateral security. On committing default

in repayment, the respondent bank initiated recovery proceedings

against the petitioner. Aggrieved by the same, the petitioner has

approached this Court with the above writ petition.

Heard both sides. During the course of hearing, the learned

Counsel for the petitioner seeks one month's time to vacate the

premises.

Considering the facts and circumstances of the case, the

petitioner is granted one month's time as a last chance to vacate the

premises. Accordingly, the petitioner is permitted to vacate the

premises on or before 15.05.2024.

The Writ Petition is thus disposed of.

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

RK W.P.(C) No.15948 OF 2024

PETITIONER EXHIBITS Exhibit -P1 A TRUE COPY OF THE JUDGMENT IN W.P.(C) No.10097/2023 DATED 24.03.2023 Exhibit -P2 A TRUE COPY OF THE THE ORDER IN I.A.NO.2/2023 IN W.P.(C) No.10097/2023 DATED 13.09.2023 Exhibit -P3 A TRUE COPY OF THE NOTICE DATED 20.01.2024 ISSUED BY THE PETITIONER BY THE ADVOCATE COMMISSIONER APPOINTED BY THE CJM COURT Exhibit -P4 A TRUE COPY OF THE JUDGMENT IN W.P.(C) No.3163 OF 2024 DATED 25.01.2024 Exhibit -P5 A TRUE COPY OF THE NOTICE ISSUED BY THE BANK DATED 04.03.2024