Appukuttan M.K vs Kerala Bank
2024 Latest Caselaw 18994 Ker

Kerala High Court

Appukuttan M.K vs Kerala Bank on 28 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                        PRESENT
         THE HONOURABLE MR.JUSTICE N.NAGARESH
 FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946
                WP(C) NO. 16413 OF 2024
PETITIONER:

         APPUKUTTAN M.K,
         AGED 70 YEARS, S/O. KOCHUKUTTY
         KOCHUMUKKUDIYIL HOUSE ETTUMANOOR PO
         KOTTAYAM, PIN - 686631.

         BY ADVS.
         SADCHITH.P.KURUP
         VINOD JABAR
         C.P.ANIL RAJ
         SIVA SURESH
         ATHIRA VIJAYAN
         B.SREEDEVI


RESPONDENT:

         KERALA BANK,
         ETTUMANOOR EVENING BRANCH PANDARAKULAM
         BUILDING KOTTAYAM REPRESENTED BY ITS
         AUTHORIZED OFFICER, PIN - 686016.

         BY ADV.SRI.GILBERT GEORGE CORREYA

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 28.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.16413 of 2024
                                :2:




                       JUDGMENT

Dated this the 28th day of June, 2024

The petitioner has approached this Court seeking to

permit the petitioner to regularise the loan account by paying

the arrears due to the respondent-Kerala Bank, in instalments.

2. When this writ petition came up for hearing, this

Court passed an interim order on 30.04.2024 directing the

petitioner to remit an amount of ₹5 lakhs to the respondent

within a period of two weeks.

3. It is an admitted position that the petitioner has not

remitted the said amount. The petitioner's prayer is to pay the

amount in instalments. The petitioner has failed to pay

₹5 lakhs as per the direction from this Court.

The petitioner is therefore not entitled to any further

discretionary relief from this Court. The writ petition is

therefore dismissed.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF WP(C) 16413/2024

PETITIONER EXHIBIT Exhibit P1 A TRUE COPY OF THE NOTICE DATED 30.3.2024 ISSUED BY THE ADVOCATE COMMISSIONER TO THE PETITIONER