Kerala High Court
N.Abdul Azeez vs Perinthalmanna Service Co-Operative ...
Author: V. Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
THURSDAY, THE 19TH DAYOF MARCH 2015/28TH PHALGUNA, 1936
WP(C).No. 2614 of 2015 (B)
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PETITIONER:
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N.ABDUL AZEEZ, AGED 58 YEARS
S/O.MOHAMMED, RESIDING ATLAVANYA, KODUR P.O
PIN 676 504.
BY ADVS.SRI.G.HARIHARAN
SMT.K.S.SMITHA
SRI.PRAVEEN.H.
SMT.N.C.SALINI
SRI.C.RADHAKRISHNAN
RESPONDENTS:
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1. PERINTHALMANNA SERVICE CO-OPERATIVE BANK LTD.
MAIN BRANCH, HOSPITAL ROAD, PERINTHALMANNA 679 322.
REPRESENTED BY ITS BRANCH MANAGER
2. SPECIAL SALE OFFICER
PERINTHALMANNA SERVICE CO-OPERATIVE BANK
MAIN BRANCH, HOSPITAL ROAD, PERINTHALMANNA 679 322.
R1 BY ADV.SRI.V.RAJENDRAN
R2 BY GOVERNMENT PLEADER SRI. T.R.RAJESH
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
19-03-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
DCS
WP(C).No. 2614 of 2015 (B)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1. COPY OF THE INTERIM ORDER MADE IN WPC 30067/2012 DATED
17.12.12 ISSUED BY THIS HONOURABLE COURT TO PAY ASUM OF
RS.5,00,000/- TO THE IST RESPONDENT BANK.
EXHIBIT P2. COPY OF THE COMMUNICATION DATED 13.02.14 SENT BY THE IST
RESPONDENT TO THE PETITIONER DEMANDING ASUM OF
RS.6,92,480/-
EXHIBIT P3. COPY OF THE JUDGMENT MADE IN WPC 30067/2012 DATED
12.11.14.
EXHIBIT P4. COPY OF THE COMMUNICATION DATED 08.12.2014 ISSUED BY THE
IST RESPONDENT ADDRESSED TO THE PETITIONER.
EXHIBIT P5. COPY OF THE COMMUNICATION DATED 09.01.15 SENT BY THE
PETITIONER TO THE IST RESPONDENT.
EXHIBIT P6. COPY OF THE NOTICE DATED 16.01.15 ISSUED BY THE IST
RESPONDENT PROPOSING TO SELL THE PROPERTIES OF THE
PETITIONER FOR REALIZATION OF SUM OF RS.6,47,503.
EXHIBIT P7. COPY OF THE NOTICE DATED 16.01.15 ISSUED BY THE IST
RESPONDENT PROPOSING TO SELL THE PROPERTIES OF THE
PETITIONER FOR REALIZATION OF SUM OF RS. 7,68,070.
RESPONDENT(S)' EXHIBITS:-NIL
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/TRUE COPY/
P.A. TO JUDGE
DCS
V. CHITAMBARESH, J
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W.P.(C). NO. 2614 OF 2015
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Dated this the 19th day of March, 2015
JUDGMENT
The petitioner seeks the benefit of 'Aswas 2015' scheme. Ext. P5 representation is one such request addressed to the first respondent bank. The same is benevolent to the loanees like the petitioner.
2. I direct the first respondent to consider Ext. P5 representation on or before 26.03.2015. The entitlement of the petitioner to the benefits under the 'Aswas 2015' scheme shall be considered.
The writ petition is disposed of.
V. CHITAMBARESH JUDGE DCS