Shakkeela vs Special Sale Officer
2024 Latest Caselaw 9277 Ker

Kerala High Court

Shakkeela vs Special Sale Officer on 3 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                       WP(C) NO. 12540 OF 2024
PETITIONER:

          SHAKKEELA, AGED 52 YEARS,
          W/O MUHASIN, KERANDAKATH HOUSE,
          PUTHANPALLI, GURUVAYUR VILLAGE,
          PUTHANPALLI DESOM, CHAVAKKAD TALUK,
          THRISSUR, PIN - 680103.

          BY ADVS.
          V.V.JOY
          HEMANTH H.
          DHILSHA HABEEB
          AGNA PREM


RESPONDENTS:

    1     SPECIAL SALE OFFICER
          (THAIKKAD SERVICE CO-OPERATIVE BANK GROUP),
          OFFICE OF THE ASSISTANT REGISTRAR GENERAL OF
          CO-OPERATIVE SOCIETIES, CO-OPERATIVE DEPARTMENT OFFICE,
          CHAVAKKAD, THRISSUR DISTRICT, PIN - 680506.

    2     THE THIKKAD SERVICE CO-OPERATIVE BANK LTD,
          NO.F.7084, POST BRAMAKULAM, THIKKAD,
          CHAVAKKAD TALUK, THRISSUR,
          REPRESENTED BY THE SECRETARY, PIN - 680104.

          BY ADV RASMI NAIR . T


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12540 OF 2024
                                     -2-

                            JUDGMENT

When this matter was called today, Sri.Rasmi

Nair T. - learned Standing Counsel for the

respondents, submitted that, if the petitioner

is interested, she can be allowed to pay off the

total amount in her loan account, which is a sum

of Rs.15,25,137/- as on 29.03.2024, along with

all applicable charges and interest, provided

she pays the same in not more than 18 equal

monthly installments.

2. Sri.V.V.Joy - learned counsel for the

petitioner, accepted the afore suggestion.

Taking note of the afore submissions, I

allow this writ petition, permitting the

petitioner to pay off the aforementioned amount,

along with all applicable charges and interest,

in 18 equal monthly installments, commencing

from 01.05.2024.

WP(C) NO. 12540 OF 2024

Needless to say, if the petitioner defaults

payment of any two consecutive installments as

ordered above, necessary action pursuant thereto

can be taken forward, without having to obtain

further orders from this Court.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 12540 OF 2024

APPENDIX OF WP(C) 12540/2024

PETITIONER EXHIBITS

EXHIBIT P1 A TRUE COPY OF THE ABOVE NOTICE ISSUED BY THE 1ST RESPONDENT DATED 15.12.2023