Vinod Kumar K.T vs Authorized Officer
2024 Latest Caselaw 9356 Ker

Kerala High Court

Vinod Kumar K.T vs Authorized 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. 8293 OF 2024
PETITIONER:

          VINOD KUMAR K.T., AGED 55 YEARS
          S/O N. KARUNAN RESIDING AT ALAPADAMBA MATHIL NEAR OLD
          BUS STAND PAYYANNUR PAYYANNUR P.O KANNUR, PIN - 670307

          JERIN GEORGE
          JUBAIRIYA SALIM



RESPONDENTS:

    1     AUTHORIZED OFFICER
          VELLUR SERVICE CO-OPERATIVE BANK LTD NEAR NATIONAL
          HIGHWAY 66 PAYYANUR KANNUR VELLUR, PIN - 670307

    2     BRANCH MANAGER PERUMBA BRANCH
          VELLUR SERVICE CO-OPERATIVE BANK LTD, PIN - 673525

    3     ASSISTANT REGISTRAR
          OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE
          SOCIETIES(PAYYANNUR), PIN - 673562

          BY ADV M.SASINDRAN


     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. 8293 OF 2024
                                  2


                              JUDGMENT

When this matter was called today, Sri.M.Sasindran -

learned Standing Counsel for "Vellur Service Co-operative Bank

Ltd." ('Society' for short), submitted that, the total outstanding

in the loan account of the petitioner, as on 03.04.2024, is

Rs.55,76,249/-; and that if he is willing to pay the same in not

more than 20 equal monthly installments, his client will not stand

in the way of this Court disposing of this writ petition on such

terms.

2. Sri.Jerin George - learned counsel for the petitioner, fully

agreed to the afore and prayed that this writ petition be thus

ordered.

3. In the afore circumstances, I allow this writ petition,

granting liberty to the petitioner to pay the total outstanding

amount in the loan account, namely, Rs.55,76,249/- as on

03.04.2024, along with all applicable charges and interest, in 20

equal monthly installments, commencing from 15.05.2024.

Needless to say, if the petitioner makes default on payment

of two installments as ordered above, further action pursuant WP(C) NO. 8293 OF 2024

thereto can be taken forward, without having to obtain further

orders from this Court.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 8293 OF 2024

APPENDIX OF WP(C) 8293/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE NOTICE DATED 12/12/2023 ISSUED BY THE RESPONDENT BANK

Exhibit P2 TRUE COPY OF LETTER TO THE MINISTER AND THE BANK DATED 04.01.2024

Exhibit P3 TRUE COPY OF AUCTION SALE NOTICE DATED 24.02.2024