Sudha V. Mohan vs The Authorized Officer
2024 Latest Caselaw 16445 Ker

Kerala High Court

Sudha V. Mohan vs The Authorized Officer on 11 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.20915/2024                     1/3                        Order Date : 11-06-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
             Tuesday, the 11th day of June 2024 / 21st Jyaishta, 1946
                              WP(C) NO. 20915 OF 2024
   PETITIONER:

          SUDHA V. MOHAN, AGED 65 YEARS, W/O.MOHAN V., FLAT NO.3D,A BLOCK,
          CHAKKOLAS HABITAT, WILLINGDON ENCLAVE, THEVARA FERRY ROAD, THEVERA
          P.O., ERNAKULAM, PIN-682013

   RESPONDENTS:

      1. THE AUTHORIZED OFFICER, HDFC BANK LIMITED,RETAIL PORTFOLIO
         MANAGEMENT,HDFC HOUSE, P.B.NO.1667, RAVIPURAM JUNCTION, M.G. ROAD,
         KOCHI, PIN-682015
      2. THE MANAGER HDFC BANK LIMITED,1ST FLOOR, MENACHERI TOWERS,PARUR
         JUNCTION, THOTTAKKATTUKARA P.O.,ALUVA, ERNAKULAM DISTRICT,
         PIN-683108
      3. THE REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE,FORT
         KOCHI, PIN-682001
      4. THE REVENUE DIVISIONAL OFFICER,REVENUE DIVISIONAL
         OFFICE,KUDAPPANAKUNNU, TRIVANDRUM,PIN-695043

        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 all further proceedings pursuant to Exhibits P5 and P8,
   pending disposal of the above writ petition(civil).
        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
   M/S. BABU S. NAIR & SMITHA BABU, Advocates for the petitioner,
   M/S. K.K.CHANDRAN PILLAI (SR.), AMBILY S & RUPA R. NAIR, Advocates for R1,
   the court passed the following:
 WP(C) No.20915/2024                          2/3                               Order Date : 11-06-2024




                                      N.NAGARESH, J.
                             -----------------------------------------
                                W.P.(C) No.20915 of 2024
                         -------------------------------------------------
                         Dated this the 11th day of June, 2024


                                           ORDER

Senior Government Pleader to get instructions as to why the

limited guardianship is not provided to the petitioner as directed by

this Court in Ext.P7 judgment.

Post on 20.06.2024. Coercive proceedings pursuant to

Ext.P8 will stand deferred till then on condition that the petitioner

shall remit an amount of ₹10 lakhs on or before 29.06.2024.

Sd/-

N.NAGARESH JUDGE spk H/o.

WP(C) No.20915/2024 3/3 Order Date : 11-06-2024

APPENDIX OF WP(C) 20915/2024 Exhibit P5 A TRUE COPY OF THE NOTICE ISSUED TO THE HUSBAND OF THE PETITIONER AND OTHER GUARANTORS UNDER SECTION 13(2) OF THE SARFAESI ACT BY THE FIRST RESPONDENT DATED, 16-9-2023 Exhibit P8 TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER IN M.C.NO.126/2024 OF THE A.C.J.M., ERNAKULAM DATED, 1-6-2024