Ismail vs The Kerala State Co-Operative Bank Ltd
2025 Latest Caselaw 1176 Ker

Kerala High Court

Ismail vs The Kerala State Co-Operative Bank Ltd on 18 July, 2025

WP(C) NO. 6376 OF 2022




                                                       2025:KER:53467

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.

        FRIDAY, THE 18TH DAY OF JULY 2025 / 27TH ASHADHA, 1947

                         WP(C) NO. 6376 OF 2022

PETITIONER:

            ISMAIL
            AGED 46 YEARS
            S/O. KOYAN, PIRAMBILLYKUDI HOUSE,
            CHELAKULAM KARA, PATTIMATTOM VILLAGE,
            VENGOLA P.O., KUNNATHUNADU TALUK,
            ERNAKULAM-683 556

            BY ADV SRI.SIRAJ KAROLY
RESPONDENTS:

    1       THE KERALA STATE CO-OPERATIVE BANK LTD.
            PATTIMATTOM BRANCH, ERNAKULAM DISTRICT (ERSTWHILE
            ERNAKULAM DISTRICT CO-OPERATIVE BANK) REPRESENTED BY
            ITS BRANCH MANAGER P.O. PATTIMATTOM -683 562

    2       AUTHORISED OFFICER,
            KERALA STATE CO OPERATIVE BANK LTD, PERUMBAVOOR MAIN
            BRANCH, BUILDING NO.XXI/797, YATHRI NIVAS, SHOPPING
            COMPLEX, AM ROAD, PERUMBAVOOR, ERNAKULAM-683 542

    3       THE MANAGING DIRECTOR,
            KERALA STATE CO OPERATIVE BANK LTD, PB NO.6515,
            CO BANK TOWERS, PALAYAM, THIRUVANANTHAPURAM-695 033

            BY ADVS.
            SRI.N.RAGHURAJ (SR.)
            SMT.K.AMMINIKUTTY -Sc



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.07.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 6376 OF 2022




                                                          2025:KER:53467

                       MOHAMMED NIAS C.P, J.
                      ========================
                      W.P.(C) No. 6376 of 2022
                      ========================
                 Dated this the 18th day of July, 2025


                            JUDGMENT

This writ petition is filed by the petitioner challenging the

notice issued under Section 13 (2) of the SAFAESI Act. Subsequent steps

have been taken by the bank, and the petitioner has already filed

connected W.P.(C) No. 26165 of 2025; no orders are required to be

passed in this writ petition, and the same is closed as infructuous.

Sd/-

MOHAMMED NIAS C.P JUDGE LU WP(C) NO. 6376 OF 2022

2025:KER:53467

APPENDIX OF WP(C) 6376/2022

PETITIONER EXHIBITS :

EXHIBIT P1 TRUE COPY OF THE NOTICE ISSUED BY THE 2ND RESPONDENT DATED 18.12.2020 UNDER SECTION 13 (2) OF SECURITISATION AND RECONSTRUCTION OF FINANCIAL ASSETS AND ENFORCEMENT OF SECURITY INTEREST ACT 2002

// True Copy // PA To Judge