Chandni Shiji vs The Kerala Bank
2024 Latest Caselaw 17237 Ker

Kerala High Court

Chandni Shiji vs The Kerala Bank on 20 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         THURSDAY, THE 20TH DAY OF JUNE 2024 / 30TH JYAISHTA, 1946
                         WP(C) NO. 21853 OF 2024
PETITIONER:

              CHANDNI SHIJI
              AGED 53 YEARS
              W/O LATE SUGATHAN, VILWAMANGALATH HOUSE,
              PULLAZHY P.O., THRISSUR DISTRICT.
              PRESENTLY RESIDING AT PLOT NO.13. 47/596,
              KERALA STATE HOUSING BOARD COLONY,
              AYYANTHOLE P.O., THRISSUR,
              PIN - 680003

              BY ADVS.
              BINOY VASUDEVAN
              SREEJITH SREENATH
              RINCY KHADER
              K.V.RAJESWARI
RESPONDENTS:

     1        THE KERALA BANK
              (FORMERLY THE THRISSUR DISTRICT
              SERVICE CO-OPERATIVE BANK),
              REGIONAL OFFICE, SAHAKARANA SATHABDHI MANDIRAM,
              KOVILAKATHUMPADAM,
              THIRUVAMBADY P.O., THRISSUR
              REPRESENTED BY THE AUTHORIZED OFFICER.,
              PIN - 680022
     2        THE MANAGER
              KERALA BANK
              (FORMERLY THE THRISSUR DISTRICT SERVICE CO-OPERATIVE
              BANK), AYYANTHOLE BRANCH,
              AYYANTHOLE P.O., THRISSUR.,
              PIN - 680003

              SRI.P.C.SASIDHARAN-STANDING COUNSEL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.21853 Of 2024
                                    2




                            JUDGMENT

Dated this the 20th day of June, 2024

The writ petition was filed by the petitioner seeking the

following relief:-

"Issue a Writ of Certiorari or other appropriate writs, Orders or Directions to call for the records leading up to Exhibit P-4 and to quash the same; ii. Issue a Writ of Mandamus or other appropriate Writs, Orders or directions commanding the respondents to permit the petitioner to pay off the entire liability in the loan account in 30 equal monthly installments in the interest of justice."

2. Counsel for the petitioner submits that the sale

pursuant to Ext.P2 did not materialise and the petitioner may

be permitted to withdraw the writ petition with liberty to

approach this Court again, if situation so warrants.

Granting such liberty, the writ petition is dismissed as

withdrawn.

Sd/-

N.NAGARESH JUDGE hmh