Kerala High Court
Sunilkumar S vs Kerala State Co-Operative Bank Ltd. ... on 7 February, 2024
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Wednesday, the 7th day of February 2024 / 18th Magha, 1945
IA.NO.1/2024 IN WP(C) NO. 767 OF 2024
PETITIONER:
SUNILKUMAR S., AGED 58 YEARS, S/O. T.K. SREEDHARAPANICKER, RESIDING
AT PUTHENPURAYIL HOUSE, PULLAD P.O., PATHANAMTHITTA DISTRICT,
PIN-689545
RESPONDENTS:
1. KERALA STATE CO-OPERATIVE BANK LTD., (KERALA BANK) REPRESENTED BY
ITS CHIEF EXECUTIVE OFFICER, HEAD OFFICE, COBANK TOWERS, PB NO.
6515, VIKAS BHAVAN P.O., PALAYAM, THIRUVANANTHAPURAM, PIN-695033
2. THE DEPUTY GENERAL MANAGER, KERALA STATE CO-OPERATIVE BANK LTD.
(KERALA BANK) CREDIT PROCESSING CENTRE, P.B. NO. 45 MYLAPRA ROAD,
PATHANAMTHITTA, PIN - 689645
3. PATHANAMTHITTA DISTRICT CO-OPERATIVE BANK LTD. NO. 4365, REPRESENTED
BY ITS SECRETARY, HEAD OFFICE, PATHANAMTHITTA , PIN-689645
4. THE AUTHORIZED OFFICER, KERALA STATE CO-OPERATIVE BANK LTD. REGIONAL
OFFICE, ALAPPUZHA DISTRICT, PIN-688001
5. KERALA STATE CO-OPERATIVE BANK LTD., PULLAD BRANCH, PATHANAMTHITTA
REPRESENTED BY ITS MANAGER, PIN - 689545
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an order
extending the time stipulated in the order dated 31.01.2024 for a further
period of 2 weeks, in the best interest of justice
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. P.HARIDAS, BIJU HARIHARAN, SHIJIMOL M.MATHEW, P.C.SHIJIN, ROSHIN
MARIAM JACOB & SAI KRISHNAN UNNITHAN V., Advocates for the petitioners and
of SHRI. N. RAGHURAJ, Advocate for R3 & R5, the court passed the
following:
N. NAGARESH, J.
----------------------------
I.A. No. 1 of 2024
in
W.P.(C) No.767 of 2024
--------------------------------------------------
Dated this the 7th day of February, 2024
ORDER
By judgment dated 31.01.2024 in W.P.(C) No.767
of 2024, the writ petition was disposed of directing the
petitioner to remit ₹10 lakhs before 06.02.2024 and another
₹10 lakhs before 29.02.2024. The petitioner states that he
has remitted first installment of ₹10 lakhs. In the meanwhile,
the Bank has a current One Time Settlement Scheme. The
petitioner may be permitted to avail the benefit thereon.
2. Standing Counsel submits that the currency of One
Time Settlement Scheme is up to 29.02.2024 and if the
petitioner clears the amount under the proposed One Time
Settlement before that day, the application can be
considered.
The I.A. is disposed of permitting the petitioner to
approach the Bank for One Time Settlement. It is made clear
that such proposal should not be violating the directions
contained in the judgment dated 31.01.2024 in W.P.(C)
No.767 of 2024.
Sd/-
N. NAGARESH
JUDGE
SR
