Bindu vs Special Sale Officer
2024 Latest Caselaw 26748 Ker

Kerala High Court

Bindu vs Special Sale Officer on 5 September, 2024

                                  1
W.P.(C) No.4715 of 2024



                                                                2024:KER:67410

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT

          THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON

 THURSDAY, THE 5TH DAY OF SEPTEMBER 2024 / 14TH BHADRA, 1946

                          WP(C) NO. 4715 OF 2024

PETITIONER:

               BINDU
               AGED 50 YEARS, W/O.VELAYUDHAN,
               KURUPPATH HOUSE, CHAZHUR.P.O.,
               THRISSUR DISTRICT, PIN - 680571

               BY ADVS.
               C.A.CHACKO
               C.M.CHARISMA
               BABU V.P.
               ABHIRAMI PRASAD

RESPONDENTS:

1              SPECIAL SALE OFFICER
               CHAZHUR SCB GROUP, OFFICE OF THE ASSISTANT
               REGISTRAR, CO-OPERATIVE SOCIETIES (GENERAL),
               THRISSUR, PIN - 680641
2              CHAZHUR SERVICE CO-OPERATIVE BANK LTD. NO.106
               CHAZHUR.P.O., THRISSUR, REPRESENTED BY ITS
               SECRETARY, PIN - 680571

               BY ADV.
               SRI.M.SASINDRAN - SC



       THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
05.09.2024,         THE   COURT   ON    THE     SAME   DAY   DELIVERED    THE
FOLLOWING:
                                   2
W.P.(C) No.4715 of 2024



                                                               2024:KER:67410

                   HARISANKAR V. MENON, J.
            ------------------------------
                    W.P.(C) No.4715 of 2024
            ------------------------------
            Dated this the 5th day of September, 2024

                                  JUDGMENT

The petitioner has filed this writ petition, challenging

Ext.P1 notice for realisation of certain arrears due to the 2 nd

respondent Bank.

2. The petitioner, it is stated, has complied with the

interim order to deposit Rs.25,000/- as ordered by this Court

on 07.02.2024.

3. Sri.M.Sasindran, the learned Standing Counsel for

the 2nd respondent, would submit that reasonable instalments

may be extended to the petitioner.

4. Sri.C.A.Chacko, the learned counsel for the

petitioner, seeks 20 instalments for clearing the arrears.

Having considered the rival submissions and the

connected records, this writ petition would stand disposed of,

permitting the petitioner to clear the arrears as per Ext.P1

notice in 12 equal monthly instalments, commencing from

15.10.2024.

2024:KER:67410

It is also clarified that, if two successive defaults are

committed by the petitioner, the benefits of this judgment would

stand recalled.

Sd/-

HARISANKAR V. MENON JUDGE

anm

2024:KER:67410

APPENDIX OF WP(C) 4715/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF NOTICE DATED 9/1/2024 ISSUED BY 1ST RESPONDENT