Sabira vs Idbi Bank Ltd
2024 Latest Caselaw 8921 Ker

Kerala High Court

Sabira vs Idbi Bank Ltd on 27 March, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
         Wednesday, the 27th day of March 2024 / 7th Chaithra, 1946
                        RP NO. 396 OF 2024 IN WP(C)
REVIEW PETITIONER/PETITIONER:

     SABIRA AGED 53 YEARS W/O USMAN, CHALIKATTIL HOUSE, AVILORA,
     KIZHAKKATH, KOZHIKODE.,, PIN - 673572

    BY ADVS.MUHAMMED SAFEER A.,MOHAMMED RAZALI K.A,RESHMI U.N.,KURIAN
    MAXIE,RAHUL S.,
RESPONDENTS/RESPONDENT:

     IDBI BANK LTD REPRESENTED BY ITS BRANCH MANAGER, KALPATTA BRANCH,
     GROUND FLOOR KALPATTA BYPASS JUNCTION, WAYAND, , PIN - 673121


      Review Petition praying inter alia that in the circumstances stated
in the affidavit filed along with the RP the High Court be pleased to keep
in abeyance the implementation of the impugned judgment dated 18-12-2019
in WP(C)No.26611/2019, pending disposal of the above Review Petition.

     This petition coming on for orders upon perusing the petition and
the affidavit filed in support of RP and this Court's Judgment dated
07-03-2024 in WP(C) and upon hearing the arguments of M/S. MUHAMMED SAFEER
A.,MOHAMMED RAZALI K.A,RESHMI U.N.,KURIAN MAXIE,RAHUL S, Advocates
for Petitioner in RP/WP(C) and of SRI. PAULOCHAN ANTONY, Advocate for
Respondent in RP/WP(C),   the court passed the following:.
                                  N. NAGARESH, J.
                                 ----------------------------
                                 R.P. No.396 of 2024
                      --------------------------------------------------
                       Dated this the 27th day of March, 2024


                                       ORDER

The counsel for the review petitioner submits that

there is an error in the judgment and the total outstanding

amount payable by the petitioner will be around ₹37 lakhs.

Standing Counsel also submits that there is an error in the

figures appearing in the judgment.

2. The respondent to file statement/counter affidavit.

3. In the meanwhile, if the petitioner remits an

amount of ₹7 lakhs on or before 30.03.2024 and a further

amount of ₹3 lakhs on or before 15.04.2024 and makes a

proposal for One Time Settlement, the respondent shall

consider the same in accordance with law.

Post on 20.05.2024.

Sd/-

N. NAGARESH JUDGE SR

27-03-2024 /True Copy/ Assistant Registrar