THOMAS DEVASSIA Vs. KOZHIKODE PRIMARY CO OPERATIVE

JUDGEMENT

(1.) HAVING regard to the grounds raised and the submissions of Mr.Sunny Mathew, learned counsel for the petitioner, I am of the view that this Writ Petition can be disposed of at this stage itself in the following terms: The representation submitted by the petitioner before the 1st respondent-Bank seeking the benefits of Ext.P2 circular will be taken up and disposed of by the 1st respondent-Bank at its earliest and at any rate within one month of the petitioner producing a copy of this judgment together with a copy of the writ petition and all the exhibits. Till such time as a decision is taken by the 1st respondent- Bank on the representation, the sale which is proposed as per Ext.P1 will be put off on condition that the petitioner remits a sum of Rs.35,000/- within ten days from today with the 1st respondent-Bank towards the liability. The Writ Petition will stand disposed of as above.