Kerala High Court
Ravi P.N vs Federal Bank Limited
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
FRIDAY, THE 23RD DAY OF JUNE 2017/2ND ASHADHA, 1939
WP(C).No. 20916 of 2017 (L)
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PETITIONER(S):
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RAVI P.N.,
S/O NARAYANA EZHUTHASSAN,
PANDYATTU VEEDU, MANGALAM,
R.S. WADAKKANCHERY, THRISSUR-680623.
BY ADV. SRI.DILIP J. AKKARA
RESPONDENT(S):
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1. FEDERAL BANK LIMITED,
REPRESENTED BY, CHIEF MANAGER & AUTHORISED OFFICER,
REGD. OFFICE, FEDERAL TOWERS, ALWAYE-683101.
2. FEDERAL BANK LIMITED,
WADAKKANCHERRY,
V M C COMPLEX, THRISSUR-SHORNUR ROAD,
WADAKKANCHERRY-680582.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23-06-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
SKG
WP(C).No. 20916 of 2017 (L)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 PHOTOCOPY OF FIRST AND LAST PAGES OF
PETITIONER'S PASS BOOK IN O.D.ACCOUNT
NO.15656800000020 DATED 21.3.13.
EXHIBIT P2 PHOTOCOPY OF FIRST PAGE OF PETITIONER'S PASS
BOOK IN CASH CREDIT ACCOUNT NO.15655500001809
DATED 21.3.13.
EXHIBIT P3 PHOTOCOPY OF NOTICE DATED 17.12.16 ISSUED BY
ADVOCATE PRIYA K. IN CMP 1720/16 OF CHIEF
JUDICIAL MAGISTRATE COURT, THRISSUR.
EXHIBIT P4 PHOTOCOPY OF JUDGMENT DATED 15.2.17 IN W.P.(C)
245/17.
EXHIBIT P5 PHOTOCOPY OF RECEIPTS (7 NOS) ISSUED BY THE
RESPONDENT BANK.
RESPONDENT(S)' EXHIBITS
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/TRUE COPY/
P.S. TO JUDGE
SKG
A.K.JAYASANKARAN NAMBIAR, J.
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W.P.(C).NO.20916 OF 2017 (L)
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Dated this the 23rd day of June, 2017
J U D G M E N T
The petitioner has approached this Court aggrieved by the recovery steps initiated by the respondent bank for recovery of defaulted loan amounts.
When the matter was taken up for admission, it was noticed that the petitioner had approached this Court on an earlier occasion, and despite the court having granted an interim stay against recovery proceedings on condition that the petitioner deposited certain amounts, the petitioner did not comply with the said directions in the interim order. That writ petition was therefore dismissed by this Court. Under the said circumstances, and finding that the petitioner is not entitled to the discretionary relief from this Court in these proceedings under Article 226 of the Constitution of India, this writ petition is also dismissed.
A.K.JAYASANKARAN NAMBIAR JUDGE prp/23/6/17