Maimoonath vs The Branch Manager on 7 April, 2021

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Kerala High Court

Maimoonath vs The Branch Manager on 7 April, 2021

Bench: Sunil Thomas

WP(C) 6421/2021                              1/2

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         Present:
                  THE HONOURABLE MR. JUSTICE SUNIL THOMAS

                  Wednesday,the 7th day of April 2021/17th Chaithra, 1943
                                   WP(C) No.6421/2021



           For information purpose only
PETITIONER:-
       MAIMOONATH, AGED 51 YEARS
       W/O. SHAMSUDHEEN, CHENATH THAZHAKKUNI, NADAPURAM,
       KOZHIKODE DISTRICT 673 504.

RESPONDENT:-
       THE BRANCH MANAGER,
       PURAMERI CO OPERATIVE BANK LTD NO. F 1271,
       NADAPURAM BRANCH, PURAMERI P..O
       KOZHIKODE DISTRICT 673 503.
         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 direct the respondent
to keep the coercive proceedings against the petitioner in abeyance and permit the
petitioner to pay the outstanding     amount of Rs.20,89,575/- in installments, pending
ﬁnal disposal of the Writ Petition(Civil).


   This petition coming on for admission upon perusing the petition and the aﬃdavit
ﬁled in support of WP(C) and this court's order dated 12/03/2021 and upon hearing the
arguments of M/S.P.T.SHEEJISH & A.ABDUL RAHMAN, Advocates for the
petitioner, the court passed the following:
                         SUNIL THOMAS, J
           -------------------------------------------------------------
                        W.P.(C) No.6421 of 2021
      For information purpose only
           -------------------------------------------------------------
                Dated this the 7th day of April, 2021

                                   ORDER

Learned counsel for the petitioner submitted that due to financial difficulties, the interim order could not be complied with. However, earnest efforts have been taken to pay Rs.3,00,000/- as ordered by this Court on or before 20.04.2021.

Accordingly, the interim order will stand extended till 07.06.2021 on condition that the petitioner shall deposit a sum of Rs.3,00,000/- as already ordered on or before 20.04.2021. If the amount is not deposited, the stay will stand automatically vacated without any further orders on 20.04.2021.

Sd/-

SUNIL THOMAS JUDGE LEK /true copy/ Sd/- ASSISTANT REGISTRAR

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