Sumol Babu vs The Kuzhur Service Co-Operative Bank ...
2024 Latest Caselaw 8781 Ker

Kerala High Court

Sumol Babu vs The Kuzhur Service Co-Operative Bank ... 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. 28489 OF 2023
PETITIONER:

          SUMOL BABU
          AGED 55 YEARS
          W/O BABU AYINIKKAL HOUSE, KUNDOOR P.O.,
          THRISSUR DISTRICT, PIN - 680734
          BY ADVS.
          T.A.UNNIKRISHNAN
          K.K.AKHIL
          T. SREELAKSHMI UNNIKRISHNAN


RESPONDENTS:

    1     THE KUZHUR SERVICE CO-OPERATIVE BANK LTD. NO 540
          KUZHUR P.O, THRISSUR, REPRESENTED BY ITS SECRETARY,
          PIN - 680734
    2     THE ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES
          CHALAKUDY, OFFICE OF THE ASSISTANT REGISTRAR GENERAL
          COOPERATIVE SOCIETIES CHALAKUDY, THRISSUR (SPECIAL
          SALE OFFICER ASHTAMICHIRA SCB GROUP), PIN - 680722
          BY ADVS.
          HANIL KUMAR M H
          K.J.MANU RAJ(K/297/2003)
          K.VINAYA(K/175/2006)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28489 OF 2023                     2

                                   JUDGMENT

This writ petition has been filed with the following prayers:

"i. Issue a writ of mandamus or such other writ, order or direction directing the respondents to postpone the sale notified as per Ext.P3 to P7 till 28.02.2024 for enabling the petitioner to avail waiver of interest in the one time settlement scheme which the Government will declare in January 2024.

ii. dispense with the translation of documents produced in the Vernacular Language."

2. Obviously, nothing remains in this writ petition because the

period sought for by the petitioner has now expired.

This writ petition is, therefore, closed; however, with liberty to the

petitioner to approach this Court again on any other cause of action,

which she may be entitled to.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/2.4

APPENDIX OF WP(C) 28489/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LETTER DATED 14/11/2022 ISSUED BY THE 1ST RESPONDENT TO THE 2ND RESPONDENT (WHICH IN TURN FORWARDED TO THE PETITIONER), ALONG WITH THE LETTER DATED 17/11/2022 OF THE 2ND RESPONDENT Exhibit P2 TRUE COPY OF THE RECEIPTS DATED 5/1/23 ISSUED BY THE 1ST RESPONDENT SHOWING THE PAYMENT OF A TOTAL AMOUNT OF RS. 5 LAKHS Exhibit P3 TRUE COPY OF THE NOTICE DATED 17/8/23 ISSUED BY THE 2ND RESPONDENT, RECEIVED BY THE PETITIONER AND OTHER LOANEES(ARC 204/21) Exhibit P4 TRUE COPY OF THE NOTICE DATED 17/8/23 ISSUED BY THE 2ND RESPONDENT, RECEIVED BY THE PETITIONER AND OTHER LOANEES(ARC 205/21) Exhibit P5 TRUE COPY OF THE NOTICE DATED 17/8/23 ISSUED BY THE 2ND RESPONDENT, RECEIVED BY THE PETITIONER AND OTHER LOANEES.

Exhibit P6 TRUE COPY OF THE NOTICE DATED 17/8/23 ISSUED BY THE 2ND RESPONDENT, RECEIVED BY THE PETITIONER AND OTHER LOANEES(ARC 207/21) Exhibit P7 TRUE COPY OF THE NOTICE DATED 17/8/23 ISSUED BY THE 2ND RESPONDENT, RECEIVED BY THE PETITIONER AND OTHER LOANEES(ARC 203/21)