WP(C) No.18259/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE BASANT BALAJI
Friday, the 26th day of August 2022 / 4th Bhadra, 1944
IA.NO.1/2022 IN WP(C) NO. 18259 OF 2022(F)
PETITIONER/PETITIONER:
MUKUNDADASAN T., AGED 54 YEARS, S/O SUKUMARAN, THONNATH HOUSE,
MADDHALAPPARA, MARUTHA, MALAPPURAM DISTRICT - 679333.
RESPONDENTS/RESPONDENTS:
1. THE AUTHORISED OFFICER, SHANAWAS KHAN.P.A. SPECIAL DEPUTY TAHSILDAR
(RR), KERALA STATE FINANCIAL ENTERPRISES LIMITED, PALAKKAD - 678001.
2. THE KERALA STATE FINANCIAL ENTERPRISES LIMITED, BRANCH:
POOKKOTTUMPADAM (547), REPRESENTED BY BRANCH MANAGER,
POOKKOTTUMPADAM, MALAPPURAM DISTRICT - 679332.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant extension of
time by one month for complying the judgment of this Hon'ble court dated
07.06.2022 in the interest of justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's judgment
dated 07.06.2022 and upon hearing the arguments of SRI.K.VIDYASAGAR,
Advocate for the petitioner in IA/WP(C), the Court passed the following:
ORDER
This is a petition to grant extention of one month's time to comply with the judgment dated 07.06.2022. The petitioner has produced Anx-I, medical certificate from kasturba Hospital, Manipal to prove that he was under treatment and was not able to remit the money as directed by this court. Having gone through the averments in the affidavit filed in support of the petition, I am inclined to grant one month's time from 08.08.2022.
The petitioner shall comply with direction No. (i) in Judgment dated 07.06.2022 within the said period.
Sd/- BASANT BALAJI JUDGE 26-08-2022 /True Copy/ Assistant Registrar