Kerala High Court
Anilkumar M.S vs The Authorized Officer on 23 April, 2024
Author: N.Nagaresh
Bench: N.Nagaresh
WP(C) No.16210/2024 1/3 Order Date : 23-04-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Tuesday, the 23rd day of April 2024 / 3rd Vaisakha, 1946
WP(C) NO. 16210 OF 2024
PETITIONERS:
1. ANILKUMAR M.S., AGED 48 YEARS, S/O SUDHAKARAN,MUTHALPRAYIL,
KANJIRAM P.O.,THIRUVARPPU, KOTTAYAM DISTRIT, PIN-686020
2. SHALINI K.M., AGED 43 YEARS, W/O ANILKUMAR, MUTHALPRAYIL, KANJIRAM
P.O., THIRUVARPP, KOTTAYAM DISTRICT, PIN-686020
RESPONDENTS:
1. THE AUTHORIZED OFFICER, STATE BANK OF INDIA, RACPC, OPPOSITE BCM
COLLEGE, K.K.ROAD, KOTTAYAM, PIN-686001
2. THE BRANCH MANAGER, STATE BANK OF INDIA, THIRUVARPU BRANCH KOTTAYAM
DISTRICT, PIN-686020
Writ Petition (Civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings pursuant to Exhibit P1 notice
until the disposal of the above writ petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.U.R.HARSHAKUMAR, Advocate for the petitioners, the court passed the
following:
WP(C) No.16210/2024 2/3 Order Date : 23-04-2024
N.NAGARESH, J.
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W.P.(C) No.16210 of 2024
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Dated this the 23rd day of April, 2024
ORDER
Standing Counsel submits that the overdue amount would come to more than ₹3,69,000/-.
2. There will be an interim order restraining the respondents from taking coercive action against the petitioners till 22.05.2024 on condition that the petitioners shall remit an amount of ₹1 lakh on or before 22.05.2024.
Post on 22.05.2024.
Sd/-
N.NAGARESH JUDGE hmh WP(C) No.16210/2024 3/3 Order Date : 23-04-2024 APPENDIX OF WP(C) 16210/2024 Exhibit P1 TRUE COPY OF THE NOTICE UNDER SECTION 13 (4) OF THE SECURITIZATION THIS AND RECONSTRUCTION OF FINANCIAL ASSETS AND ENFORCEMENT SECURITY INTEREST ACT, 2002PUBLISHED BY THE 1ST RESPONDENT IN THE NEW INDIAN EXPRESS DAILY DATED 05-03-2024 Exhibit P2 TRUE COPY OF THE RECEIPT/PAY IN SLIP DATED 02-03-2024 COUNSEL SIGNED BY THE 2ND RESPONDENT Exhibit P3 TRUE COPY OF THE LETTER DATED 16-03-2024 ISSUED BY THE 1ST RESPONDENT IN THIS REGARD Exhibit P3(a) TRUE COPY OF THE LETTER DATED 16-03-2024 ISSUED BY THE 1ST RESPONDENT TO THE 2ND PETITIONER Exhibit P4 TRUE COPY OF THE REPRESENTATION DATED 12-04-2024 SUBMITTED BY THE PETITIONERS BEFORE THE 1ST RESPONDENT