Kerala High Court
R.C.Satheesh Babu vs The South Indian Bank on 21 October, 2008
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 30566 of 2008(L)
1. R.C.SATHEESH BABU, GOVERNMENT CONTRACTOR
... Petitioner
Vs
1. THE SOUTH INDIAN BANK, REPRESENTED
... Respondent
2. CHIEF MANAGER/AUTHORIZED OFFICER,
3. THE BRANCH MANAGER,
For Petitioner :SRI.V.N.ACHUTHA KURUP (SR.)
For Respondent : No Appearance
The Hon'ble MR. Justice THOTTATHIL B.RADHAKRISHNAN
Dated :21/10/2008
O R D E R
THOTTATHIL B.RADHAKRISHNAN, J.
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W.P(C).No.30566 OF 2008
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Dated this the 21st day of October, 2008
JUDGMENT
It is submitted by the learned counsel on either side that following Ext.P1 judgment, an amount of Rs.20,00,000/- was deposited. This was followed by further deposits, totaling to the tune of Rs.32,00,000/-, including the said Rs.20,00,000/-. As of now, some other items of properties have been taken possession of, though the properties subject matter of Ext.P1 judgment were released. Learned counsel for the bank states that as of now, the bank does not propose to sell the properties since the petitioner and the recipient of Ext.P1 judgment appear to be keen in repaying the amounts. Under such circumstances, there is no reason to assume that any sale proceedings would be initiated within the period fixed as per Ext.P1 judgment. Without prejudice to the contentions of parties to seek further reliefs, if necessary, this writ petition is closed, clarifying that neither this judgment nor Ext.P1 would stand in the way of the petitioner seeking the bank's indulgence for further time to pay the WPC.30566/08 Page numbers amounts. It is also clarified that sale notice shall not be published for a period of four months from now.
Sd/-
THOTTATHIL B.RADHAKRISHNAN, Judge.
kkb.