Devu.K.Ajith vs Branch Manager
2024 Latest Caselaw 8777 Ker

Kerala High Court

Devu.K.Ajith vs Branch Manager on 27 March, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                      WP(C) NO. 5406 OF 2024
PETITIONER:

           DEVU.K.AJITH
           AGED 24 YEARS, D/O LATE K.S AJITHKUMAR,
           KOYIPPILLY (H) PALLIPORT P.O, MUNAMBAM,
           ERNAKULAM, PIN - 683515
           BY ADV.
           SRI.L.RAJESH NARAYAN

RESPONDENTS:

     1     BRANCH MANAGER
           KERALA STATE CO-OPERATIVE BANK LTD
           MUNAMBAM BRANCH, MUNAMBAM P.O,
           ERNAKULAM, PIN - 683102
     2     DEPUTY GENERAL MANAGER
           KERALA STATE CO-OPERATIVE BANK LTD
           CREDIT PROCESSING CENTRE, KAKKANAD,
           ERNAKULAM, PIN - 682020
     3     SANAL KUMAR K.A
           S/O SAHADEVAN, KOYIPPILLY (H)
           PALLIPORT P.O, MUNAMBAM,
           ERNAKULAM, PIN - 683515
           BY ADV.
           SRI.N. RAGHURAJ



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   27.03.2024,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.5406 of 2024
                                :2:




                              JUDGMENT

When this matter was called today, Sri.L.Rajesh Narayan -

learned counsel appearing for the petitioner, submitted that this

writ petition is not being pressed for the time being, because his

client has already been granted a One-Time-Settlement facility by

the respondent Bank. He, however, sought liberty for his client to

approach this Court again, if so required in future.

In the afore circumstances, this Writ Petition is closed as

having been withdrawn, with the afore requested liberty being

reserved to the petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm

APPENDIX OF WP(C) 5406/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SUMMONS ISSUED TO THE PETITIONER IN ARC NO.246/2021 DATED 10.12.2021 Exhibit P2 TRUE COPY OF THE DEMAND NOTICE DATED 20.3.2023 TO ANOTHER GUARANTOR Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 7.4.2022

Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 24.3.2023 IN WPC NO.10497/2023 Exhibit P5 TRUE COPY OF THE JUDGMENT DATED 5.6.2023

Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 6.7.2023

Exhibit P7 TRUE COPY OF THE COMMUNICATION DATED 24.11.2023 ISSUED BY THE 1ST RESPONDENT Exhibit P8 TRUE COPY OF THE COMMUNICATION DATED 7.2.2024 ISSUED BY THE 1ST RESPONDENT

RESPONDENTS' EXHIBITS : NIL.