Friday vs K.C.Sanjeev
2021 Latest Caselaw 11688 Ker

IA/2/2021 IN WP(C) 26099/2020                       1/3




                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                Present:
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                           Friday,the 9th day of April 2021/19th Chaithra, 1943
            For information          purpose
                    IA 2/2021 IN WP(C) 26099/2020(J) only
PETITIONER/PETITIONER
       K.C.SANJEEV, AGED 62 YEARS
       S/O CHARLES, 7D, KOWDIAR MANOOR, JAWAHAR NAGAR, TRIVANDRUM.
RESPONDENTS/RESPONDENTS
       1.KERALA FINANCIAL CORPORATION
        REPRESENTED BY THE CHIEF MANAGER, BRANCH OFFICE,
        VELLAYAMBALAM, TRIVANDRUM-695 010.

       2.THE CHIEF MANAGER,
        KERALA FINANCIAL CORPORATION , BRANCH OFFICE,
        VELLAMYAMBALAM, TRIVANDRUM-695 010.

         Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to grant extension of time till 30-04-2021 for remitting the 10% of the
total outstanding of the loan for availing the one time settlement benefit as per the direction of
this Hon'ble court in the Judgment dated 8-1-2021, 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 08-01-2021 in WP(C) and upon
hearing the arguments of M/S. C.S.MANILAL & S.NIDHEESH, Advocates for the petitioner
in IA/WP(C)and of SRI. BASANT BALAJI, Advocate for the respondents in IA/WP(C), the
court passed the following:-




                                                                                       P.T.O.
 IA/2/2021 IN WP(C) 26099/2020      2/3




EXT.P3. TRUE COPY OF THE NOTICE DATED 13-10-2020.




            For information purpose only
                       DEVAN RAMACHANDRAN, J.
                      -------------------------------------------
                                  I.A.No.2/2021
                                          in
                           WP(C) No.26113/2020
                                         &
                                 I.A.No.2/2021
           For information purpose only  in
                           WP(C) No. 26099/2020
                   -------------------------------------------------
                     Dated this the 9th day of April, 2021

                                    ORDER

These applications have been filed praying that the time frame in the

judgment granted to the petitioner to remit 10% of the outstanding amount for

the purpose of consideration of the one time settlement by the respondent Bank

be extended until 30.04.2021.

2. The learned counsel for the Bank - Sri. Basant Balaji, submitted

that if this Court is inclined to grant time to the petitioner as sought for, then it

may be clarified that no further extensions will be granted.

In the afore circumstances, these I.As are allowed and the time for

payment of the afore amount by the petitioner to the Bank will stand extended

until 30.04.2021. It is made clear that no further extensions will be granted by

this Court thereafter.

Sd/-

                                        DEVAN RAMACHANDRAN,
                                                      JUDGE
SAS/09/04/2021




                                        /true copy/          Sd/- ASSISTANT REGISTRAR