Narayanan M vs Pattambi Government Employees Co ...
2024 Latest Caselaw 27054 Ker

Kerala High Court

Narayanan M vs Pattambi Government Employees Co ... on 6 September, 2024

                                             2024:KER:67942

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
     THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
  FRIDAY, THE 6TH DAY OF SEPTEMBER 2024 / 15TH BHADRA, 1946
                 WP(C) NO. 28048 OF 2024

PETITIONERS:

         NARAYANAN M
         AGED 54 YEARS, S/O LATE EATHU NAIR,
         OFFICE ASSISTANT, GHSS,MEZHATHUR,
         PALAKKAD RESIDING AT MELEPURATH VEEDU,
         MALA P.O., KAKKATTIRI, PALAKKAD - 679534.

         BY ADVS.
         K.A.SREEJITH
         P.V.SREENIVASAN



RESPONDENT:

         PATTAMBI GOVERNMENT EMPLOYEES CO-OPERATIVE
         SOCIETY LTD NO P 614,PATTAMBI P.O.,
         PALAKKAD DISTRICT, REPRESENTED BY ITS
         SECRETARY, PIN - 679503.

         BY ADVS.
         SRI.SATHEESH N
         SMT.PRIYA CAROL


     THIS WRIT PETITION (CIVIL) HAVING COME UP           FOR
ADMISSION ON 06.09.2024, THE COURT ON THE SAME           DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.28048 of 2024
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                               :2:




                       JUDGMENT

Dated this the 6th day of September, 2024

The petitioner has filed this writ petition challenging

Ext.P1 proceedings by which certain arrears payable to the

respondent is sought to be recovered.

2. Sri.N.Satheesh, the learned Standing Counsel for

the respondent points out that the petitioner has remitted an

amount of ₹1 lakh ordered to be paid by this Court on

07.08.2024.

3. Sri.Sreejith K.A, the learned Counsel for the

petitioner seeks ten instalments for clearing the arrears.

Considering the rival submissions, this writ petition would

stand disposed of permitting the petitioner to clear the entire

2024:KER:67942

arrears in six monthly instalments commencing from

15.10.2024. If two successive defaults are committed by the

petitioners, the benefit of this judgment would stand recalled.

Sd/-

HARISANKAR V. MENON JUDGE ams

2024:KER:67942

APPENDIX OF WP(C) 28048/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE NOTICE DATED 28/06/2024 ISSUED BY THE RESPONDENT

Exhibit P2 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY PETITIONER TO RESPONDENT DATED 30.07.2024