Kerala High Court
Bobby Isaac Mathew vs South Indian Bank Ltd on 31 May, 2024
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
RP NO. 534 OF 2024
AGAINST THE JUDGMENT IN WP(C) NO.29909 OF 2023 OF
HIGH COURT OF KERALA
REVIEW PETITIONER/PETITIONER:
PDMC INDUSTRIESM THROUGH ITS MANAGING PARTNER BOBBY
ISAAC MATHEW, AGED 52 YEARS,
S/O P.D. MATHEW, TTCMPS BUILDING,
MUTTOM, THODUPUZHA, IDUKKI,
PIN - 685567,
RESIDING AT THAZHATHU PULINGAPPALLIL,
ATHIRAMPUZHA ROAD, ETTUMANOOR PO,
KOTTAYAM - 686631
BY ADVS.
M.R.MINI
VINOD RAVINDRANATH
MEENA.A.
K.C.KIRAN
M.DEVESH
ANISH ANTONY ANATHAZHATH
THAREEQ ANVER K.
NIVEDHITHA PREM.V
RESPONDENTS/RESPONDENTS:
1 SOUTH INDIAN BANK LTD.,
REGIONAL OFFICE, KOTTAYAM,
1ST FLOOR, REGENCY SQUARE, K.K. ROAD,
COLLECTRATE PO, KOTTAYAM,
REPRESENTED BY ITS DEPUTY GENERAL MANAGER.,
PIN - 686002
RP No.534 of 2024 and connected cases
2
2 RESERVE BANK OF INDIA
BRANCH OFFICE, P.B NO 6507,
NANDAVANAM, PALAYAM, THIRUVANANTHAPURAM, KERALA
REPRESENTED BY GENERAL MANAGER, PIN - 695033
SRI.MOHAN JACOB GEORGE
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
31.05.2024, ALONG WITH RP.535/2024, 536/2024, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
RP No.534 of 2024 and connected cases
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
RP NO. 535 OF 2024
AGAINST THE JUDGMENT IN WP(C) NO.32643 OF 2023 OF
HIGH COURT OF KERALA
REVIEW PETITIONER/PETITIONER:
PDMC CO RUBBER
MANAGING PARTNER BOBBY ISAAC MATHEW,
S/O P.D. MATHEW, AGED 52 YEARS, TTCMPS BUILDING
MUTTOM, THODUPUZHA, IDUKKI, RESIDING AT
THAZHATHU PULINGAPPALLIL, ATHIRAMPUZHA ROAD,
ETTUMANOOR PO, KOTTAYAM - 686631
BY ADVS.
M.R.MINI
VINOD RAVINDRANATH
MEENA.A.
K.C.KIRAN
M.DEVESH
ANISH ANTONY ANATHAZHATH
THAREEQ ANVER K.
NIVEDHITHA PREM.V
RESPONDENTS/RESPONDENTS:
1 SOUTH INDIAN BANK LTD.,
REGIONAL OFFICE, KOTTAYAM, 1ST FLOOR,
REGENCY SQUARE, K.K. ROAD,
COLLECTORATE PO, KOTTAYAM, PIN - 686002
REPRESENTED BY ITS DEPUTY GENERAL MANAGER.
RP No.534 of 2024 and connected cases
4
2 RESERVE BANK OF INDIA
BRANCH OFFICE, P.B NO 6507,
NANDAVANAM, PALAYAM,
THIRUVANANTHAPURAM, KERALA
REPRESENTED BY GENERAL MANAGER,
PIN - 695033
SRI.MOHAN JACOB GEORGE
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
31.05.2024, ALONG WITH RP.534/2024 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RP No.534 of 2024 and connected cases
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
RP NO. 536 OF 2024
AGAINST THE JUDGMENT IN WP(C) NO.32498 OF 2023 OF
HIGH COURT OF KERALA
REVIEW PETITIONER/PETITIONER:
BOBBY ISAAC MATHEW
S/O P.D. MATHEW, AGED 52 YEARS,
RESIDING AT THAZHATHU PULINGAPPALLIL,
ATHIRAMPUZHA ROAD, ETTUMANOOR PO,
KOTTAYAM - 686631
BY ADV M.R.MINI
RESPONDENTS/RESPONDENTS:
1 SOUTH INDIAN BANK LTD.,
REGIONAL OFFICE, KOTTAYAM, 1ST FLOOR,
REGENCY SQUARE, K.K. ROAD, COLLECTORATE PO,
KOTTAYAM, PIN 686002
REPRESENTED BY ITS DEPUTY GENERAL MANAGER.
2 RESERVE BANK OF INDIA,
BRANCH OFFICE, P.B NO 6507, NANDAVANAM,
PALAYAM, THIRUVANANTHAPURAM, KERALA REPRESENTED
BY GENERAL MANAGER, PIN - 695033
SRI.MOHAN JACOB GEORGE
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
31.05.2024, ALONG WITH RP.534/2024 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RP No.534 of 2024 and connected cases
6
ORDER
Dated this the 31st day of May, 2024
[RP Nos.534, 535 and 536 of 2024]
After arguing the Review Petitions for a considerable
time, counsel for the petitioners submits that the petitioners'
right to approach the Debts Recovery Tribunal or any other
appropriate Forum may be preserved and unless it is so
clarified, the petitioners' remedy is likely to be lost due to
delay.
2. In the facts of the case, the judgment dated
21.05.2024 in W.P.(C) Nos.29909, 32643 and 32498 of 2023
is clarified to the extent that the petitioners will be at liberty to
approach the Debts Recovery Tribunal or any other
appropriate Forum, in which case the said Tribunal / Forum
may consider condonation of delay treating the period during
which the writ petitions are pending before this Court as
RP No.534 of 2024 and connected cases
period during which the petitioners are bona fide prosecuting
their claims.
The Review Petitions are disposed of as above.
Sd/-
N.NAGARESH
JUDGE
spk
