Sajimon C.P vs The Authorized Officer
2024 Latest Caselaw 31713 Ker

Kerala High Court

Sajimon C.P vs The Authorized Officer on 6 November, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

WP(C) No.19086/2024                     1/3                        Order Date : 06-11-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
           Wednesday, the 6th day of November 2024 / 15th Karthika, 1946
                      IA.NO.1/2024 IN WP(C) NO. 19086 OF 2024
   APPLICANT/PETITIONER:

          SAJIMON C.P. AGED 53 YEARS S/O PARAMESWARAN, CHERUKATTIL HOUSE,
          ETTUMANOOR P.O., KOTTAYAM, PIN - 686631

   RESPONDENT/RESPONDENT:

          THE AUTHORIZED OFFICER THE KERALA STATE CO-OPERATIVE BANK, ( KERALA
          BANK ) ETTUMANOOR EVENING BRANCH, KOTTAYAM, PIN - 686631

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant 6 equal and
   consecutive monthly instalments to pay entire over dues amounts to
   respondent from today in order to comply the direction stipulated in the
   order in Writ Petition No.19086/2024 till that period all further
   proceedings in Exhibit P2 Notice against the petitioner's property shall
   be kept in abeyance.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.M.R.SASITH, Advocate for the petitioner, the court passed the
   following:
 WP(C) No.19086/2024                         2/3                              Order Date : 06-11-2024




                                   N. NAGARESH, J.
                                   ----------------------------
                                      I.A.No.1 of 2024
                                                in
                               W.P.(C) No.19086 of 2024
                        --------------------------------------------------
                        Dated this the 6th day of November, 2024


                                         ORDER

The petitioner states that the petitioner shall remit

the arrears of EMI arising out of the judgment dated

01.07.2024 in W.P.(C) No.19086 of 2024 along with current

EMI on or before 30.11.2024.

Post the writ petition on 04.12.2024.

Sd/-

N. NAGARESH JUDGE SR WP(C) No.19086/2024 3/3 Order Date : 06-11-2024

APPENDIX OF WP(C) 19086/2024 Exhibit-P1 THE TRUE COPY OF THE NOTICE DATED 06.10.2023 ISSUED BY THE RESPONDENT BANK.

Exhibit-P2 THE TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 15.04.2024. Annexure A1 TRUE COPY OF JUDGEMENT DATED 01.07.2024 IN WRIT