P.S SURESH KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned Standing Counsel appearing for the KSFE.

(2.) PETITIONERS admittedly are defaulters of various kuries subscribed by them at the various branches of the 2nd respondent KSFE. According to the petitioners, their liability is around Rs.95 Lakhs and about Rs.60 Lakhs is due to them also. KSFE has initiated recovery proceedings and the petitioners had earlier approached this Court by filing W.P.(C).16522/2012. That writ petition was disposed of by Ext.P7 judgment giving liberty to the petitioners to file a representation to the Company and directing the Company to consider and pass orders thereon. It was directed that in the meanwhile, recovery proceedings shall be kept in abeyance. Accordingly they filed a representation on which Ext.P8 order was passed. By that order, they were required to pay the amount due on 10.9.2012. However, according to the petitioners, they received the order only on 10.9.2012 and they could not raise or pay all amounts as directed in the order. Now they have been issued communications asking them to discharge the liability together with collection charges and in such circumstances, apprehending coercive action the writ petition is filed.

(3.) THEREFORE , I direct that status quo will be maintained for a period of 30 days from today, in order to enable the petitioners to discharge the liability as undertaken by them.