Sobhana vs The Manager The Ottapalam Co-Operative ...
2024 Latest Caselaw 12350 Ker

Kerala High Court

Sobhana vs The Manager The Ottapalam Co-Operative ... on 20 May, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

WP(C) No.15602/2024                        1/3                        Order Date : 20-05-2024

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR.JUSTICE N.NAGARESH
                  Monday, the 20th day of May 2024 / 30th Vaisakha, 1946
                                  WP(C) NO. 15602 OF 2024
   PETITIONER:

          SOBHANA, AGED 56 YEARS, W/O. HARIDAS, THOPPIL HOUSE
          KOONATHARA.P.O., OTTAPPALAM TALUK PALAKKAD DISTRICT, PIN - 679523

   RESPONDENTS:

      1. THE MANAGER THE OTTAPALAM CO-OPERATIVE URBAN BANK LTD. NO.F 1647
         HEAD OFFICE, MAIN ROAD OTTAPALAM, PALAKKAD DISTRICT, PIN - 679101
      2. THE AUTHORISED OFFICER THE OTTAPALAM CO-OPERATIVE URBAN BANK LTD.
         NO.F 1647 OTTAPALAM, PALAKKAD DISTRICT, PIN - 679101


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay operation and implementation of notices Ext. p5 dated
   26-03-2024 & p6 dated 24-03-2024 issued by the respondent bank through
   authorized officer and through paper publication, in the interest of
   justice until disposal of this writ petition (c).


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   12.04.2024 and    upon hearing the arguments of SRI.C.K.RAMAKRISHNAN,
   Advocate for the petitioner, the court passed the following:
 WP(C) No.15602/2024                             2/3                             Order Date : 20-05-2024




                                        N. NAGARESH, J.
                               --------------------------------------------
                                   W.P.(C) No.15602 of 2024
                            -------------------------------------------------
                            Dated this the 20th day of May, 2024


                                              ORDER

Standing Counsel submits that the amount as directed

by this Court has not been paid.

2. There is no representation for the petitioner.

Post on 27.05.2024.

Sd/-

N. NAGARESH JUDGE ams WP(C) No.15602/2024 3/3 Order Date : 20-05-2024

APPENDIX OF WP(C) 15602/2024 Exhibit.P1 TRUE COPY OF THE WRIT PETITION (C) NO.11032/2023 DATED 27-03-2023 Exhibit.P2 TRUE COPY OF THE JUDGMENT WRIT PETITION (C) NO.11032/2023 DATED 07-07-2023 Exhibit.P3 TRUE COPY OF THE REVIEW PETITION NO.864/2023 DATED 08-08-2023 Exhibit.P4 TRUE COPY OF THE ORDER IN REVIEW PETITION NO.864/2023 DATED 31-10-2023 Exhibit.P5 TRUE COPY OF THE NOTICE ISSUED BY THE AUTHORIZED OFFICER OF THE BANK DATED 26-03-2024 Exhibit.P6 TRUE COPY OF THE NEWSPAPER PUBLICATION SHOWING THE STEPS FOR TAKING POSSESSION OF THE PROPERTY ,DESABHIMANY DAILY DATED 24/03/2024