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Kerala High Court

Maimoonath vs The Branch Manager on 12 March, 2021

Author: Sunil Thomas

Bench: Sunil Thomas

WP(C) 6421/2021                             1/3

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

                  Friday, the 12th day of March 2021/21st Phalguna, 1942
                                 WP(C) No.6421/2021(C)
PETITIONER:-
      MAIMOONATH, AGED 51 YEARS
    For information purpose only
      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 upon hearing the arguments of
M/S.P.T.SHEEJISH & A.ABDUL RAHMAN, Advocates for the petitioner, the court
passed the following:
                                        ORDER

Issue notice on admission to the respondent by speed post. Await instructions. There will be an interim stay of coercive steps pursuant to Ext.P1, on condition that the petitioner shall deposit a sum of Rs.3,00,000/-(Rupees Three lakh only) on or before 07-04-2021.

Post on 07-04-2021.

12-03-2021 Sd/-

SUNIL THOMAS,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR For information purpose only WP(C) 6421/2021 3/3 EXHIBIT P1 - THE TRUE COPY OF THE NOTICE DATED 23.02.2021 ISSUED BY THE RESPONDENT BANK.

For information purpose only