HARIHARAN KARINTHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who availed a loan for Rs.1,00,000/- from the third respondent Co-operative Bank, vide loan account No.KNCC 023/14-15, has filed this Writ Petition under Article 226 of the Constitution of India, with the following prayers :

(2.) On 24.11.2017, when this Writ Petition came up for admission, this Court admitted the matter on file. The learned Government Pleader took notice for the first respondent. Urgent notice by speed post was ordered to respondents 2 and 3.

(3.) Heard the learned counsel for the petitioner, the learned Senior Government Pleader appearing for respondents 1 and 2 and also the learned counsel for the third respondent Bank.