Friday vs Anandan P.K.
2021 Latest Caselaw 11711 Ker

IA/1/2021 IN WP(C) 7/2021                           1/2




                    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 only
                     IA/1/2021 IN WP(C)/7/2021(A)


PETITIONERS/PETITIONERS
1.ANANDAN P.K., AGED 60 YEARS
     S/O. PADMANABHA PANICKER, AJAYA BHAVAN, KARUVATTA, ADOOR P.O.,
     PATHANAMTHITTA, PIN-691 523.
2.SUSHEELA KUMARI V.S.,AGED 57 YEARS
     W/O. ANANDAN, AJAYA BHAVAN, KARUVATTA, ADOOR P.O.,
     PATHANAMTHITTA, PIN-691 523.
RESPONDENT/RESPONDENT
        ADOOR CO-OPERATIVE URBAN BANK LTD. NO. 1804
        ADOOR P.O.. PATHANAMTHITTA-691 523, REPRESENTED BY ITS AUTHORISED
        OFFICER.


   Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to grant the benefit of the above numbered judgment dated 05-01-2021 till
25-05-2021 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 05-01-2021 in WP(C) and upon hearing the
arguments of SREEKANTH S.NAIR & SHARI N.B., Advocates for the petitioner in IA /WP(C)
and of STANDING COUNSEL for the respondent, the court passed the following:
 IA/1/2021 IN WP(C) 7/2021                     2/2




                                          ORDER

This application has been filed seeking that the petitioners be allowed two more months

For information purpose only from 25-03-2021 to pay off the liabilities to the respondent Bank.

The learned Standing Counsel for the respondent Bank submitted that this I.A. lacks

bonafides since no amount has been paid until now. He, however, submitted that if this

Court is inclined to allow this I.A., then it may be made clear that no further extension will

be granted.

In the above circumstances, this I.A. is allowed and the time for discharge of the entire

liability as ordered in the Judgment is extended till 25-05-2021.

Needless to say, the petitioners will be liable to pay all interest and charges until that

date and it is further made clear that no further extension will be granted.

09-04-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR