Mr. P.R.Sajiraj vs M/S. Union Bank Of India
2024 Latest Caselaw 31572 Ker

Kerala High Court

Mr. P.R.Sajiraj vs M/S. Union Bank Of India on 5 November, 2024

Author: D. K. Singh

Bench: D. K. Singh

                                         2024:KER:82156
       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR. JUSTICE D. K. SINGH

TUESDAY, THE 5TH DAY OF NOVEMBER 2024 / 14TH KARTHIKA,

                              1946

                   WP(C) NO. 38842 OF 2024

PETITIONER:

         MR. P.R.SAJIRAJ,
         AGED 57 YEARS
         S/O. RAMAN, PALLISSERICHIRAYIL HOUSE,
         VAYALAR, VAYALAR P.O.,ALAPPUZHA DISTRICT, PIN
         - 688536


         BY ADVS.
         S.S.ARAVIND
         N.G.SURENDRAN




RESPONDENT:

         M/S. UNION BANK OF INDIA,
         REPRESENTED BY AUTHORISED OFFICER, REGIONAL
         OFFICE, 2ND FLOOR, UNION BANK BHAVAN,
         M.G.ROAD,ERNAKULAM, PIN - 682035



OTHER PRESENT:

         SRI.A.S.P. KURUP-SC


     THIS   WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 05.11.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.38842 of 2024

                                                      2024:KER:82156
                                     2

                            JUDGMENT

(Dated this the 5th day of November, 2024)

The present writ petition has been filed seeking

the following reliefs:

"i) issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondent to allow the petitioner to remit the balance sale price within a reasonable time and issue the sale certificate as per law, in the interest of justice;

ii) to dispense with filing of the translation of vernacular documents; and

iii) to pass any such or further orders as the petitioner may seek and this Hon'ble Court deem fit to grant."

2. After hearing the learned counsel for the

petitioner as well as the learned counsel for the

respondent Bank, this Court directs the petitioner to

pay the balance sale price of the secured asset of

Rs.10,11,750/- within a period of one month from today,

i.e., on or before 05.12.2024. In case the petitioner

2024:KER:82156

fails to remit the balance amount of Rs.10,11,750/- on

or before 05.12.2024, the Bank shall be free to take

appropriate measures as the Bank is permitted under

the law.

With the aforesaid direction, the present writ

petition stands disposed of.

Sd/-

D. K. SINGH JUDGE

Mms

2024:KER:82156

APPENDIX OF WP(C) 38842/2024

PETITIONER'S EXHIBITS

Exhibit-P1 TRUE COPY OF THE SALE CONFIRMATION LETTER DATED 07/10/2022

Exhibit-P2 TRUE COPY OF THE SALE NOTICE DATED 15/05/2024

Exhibit-P3 TRUE COPY OF THE MAIL INTIMATION ISSUED BY THE RESPONDENT