Sidhique vs The Authorized Officer
2024 Latest Caselaw 25984 Ker

Kerala High Court

Sidhique vs The Authorized Officer on 30 September, 2024

Author: T.R. Ravi

Bench: T.R.Ravi

                                                            2024:KER:72461
RP NO. 1024 OF 2024

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             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR. JUSTICE T.R.RAVI
   MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946
                        RP NO. 1024 OF 2024
        AGAINST THE JUDGMENT DATED 12.04.2023 IN WP(C) NO.12093
                 OF 2023 OF HIGH COURT OF KERALA

REVIEW PETITIONERS/PETITIONERS:

    1       SIDHIQUE
            AGED 57 YEARS, S/O MOIDHEEN HAJI,
            NESLY VILLA HOUSE, KUNNAMANGALAM. P.O.,
            KOZHIKODE, PIN - 673571

    2       SULAIKHA
            AGED 54 YEARS, S/O SIDHIQUE,
            NESLY VILLA HOUSE, KUNNAMANGALAM PO,
            KOZHIKODE, PIN - 673571


            BY ADV O.D.SIVADAS


RESPONDENTS/RESPONDENTS:

    1       THE AUTHORIZED OFFICER
            KERALA STATE CO-OPERATIVE BANK LTD,
            P.B. NO. 503, CHALAPPURAM P.O,
            KOZHIKODE, PIN - 673572

    2       THE BRANCH MANAGER,
            KERALA STATE CO-OPERATIVE BANK LTD
            KUNNAMANGALAM PO, KUNNAMANGALAM BRANCH,
            KOZHIKODE DISTRICT, PIN - 673571


            BY ADV. P.C.SASIDHARAN, SC


     THIS   REVIEW   PETITION    HAVING   COME   UP   FOR    ADMISSION   ON
30.09.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                        2024:KER:72461
RP NO. 1024 OF 2024

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                            T.R. RAVI, J.
             --------------------------------------------
                        R. P. No.1024 of 2024
                                   in
                     W.P.(C). No.21702 of 2024
              --------------------------------------------
            Dated this the 30th day of September, 2024

                               ORDER

The review petition has been filed seeking review of the

directions issued in the judgment dated 12.04.2023. This Court had

permitted the petitioners to wipe off the amounts outstanding in 15

equal monthly instalments starting from 12.05.2023. The period

was over in July 2024. It is submitted that the petitioners have paid

a sum of about ₹23,00,000/- after the directions were issued by this

Court and the counsel for the respondents submits that a sum of

₹27,45,210/- is still outstanding. Though there is no scope for

review of the judgment which had been ordered on consensus,

taking into account the facts of the case, the petitioners are granted

a further period of six months to wipe off the balance amount due

with accrued interest in equal instalments. The 1 st instalment shall

be paid on or before 04.11.2024 and the subsequent instalments

shall be paid on or before 4th of the succeeding months. If the

petitioners make any default in the payment of instalments as 2024:KER:72461 RP NO. 1024 OF 2024

directed above, the respondents are at liberty to take coercive steps

for recovery.

Sd/-

T.R. RAVI JUDGE

Pn