Sugunan O.V vs The Manager, The Thrissur Urban Co ...
2021 Latest Caselaw 15180 Ker

WP(C) No.5227/2020                        1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                       THE HONOURABLE MR.JUSTICE S.V.BHATTI
              Tuesday, the 20th day of July 2021 / 29th Ashadha, 1943
                     IA.NO.1/2021 IN WP(C) NO. 5227 OF 2020(C)
   PETITIONERS/PETITIONERS:

      1. SUGUNAN O.V., AGED 50 YEARS S/O. VASU, OZHUKUPURAKKAL HOUSE, WEST
         VELLANIKKARA, MADAKKATHARA P O, THRISSUR DISTRICT, PIN-680651.
      2. ANITHA AGED 43 YEARS W/O. SUGUNAN, OZHUKUPURAKKAL HOUSE, WEST
         VELLANIKKARA, MADAKKATHARA P O, THRISSUR DISTRICT, PIN-680651.

   RESPONDENTS/RESPONDENTS:

      1. THE MANAGER, THE THRISSUR URBAN CO OPERATIVE BANK LTD, HEAD OFFICE,
                        MISSION QUARTERS, THRISSUR P O,PIN-680001.
      2. THE AUTHORISED OFFICER, THE THRISSUR URBAN CO-OPERATIVE BANK LTD,
         HEAD OFFICE, MISSION QUARTERS, THRISSUR P O, PIN-680001.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to allow this petition
   and grant 6 months time to clear the overdue amount.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 26.02.2020 and upon hearing the arguments of SRI.V.BINOY RAM &
   SRI.S.SIDHARDHAN, Advocates for the petitioners in IA/WP(C) and of
   M/S.DEVAPRASANTH.P.J, Smini Jose, Standing Counsel for the respondents in
   IA/WP(C), the court passed the following:
 WP(C) No.5227/2020                             2/2



                                  S.V.BHATTI, J.

============================= W.P(C) No.5227 of 2020 ============================== Dated: 20th July, 2021

I.A No.1 of 2021

Heard Adv.S.Sidhardhan for petitioner and Adv.Devaprasanth.P.J for

respondent-Bank.

The application is filed at the instance of writ petitioner and the

prayer is to allow this petition and grant 6 months time to clear the overdue

amount.

My attention has been invited to the substantial payment made by the

petitioner and the petitioner requests the Court to appreciate the

circumstances now prevailing in the market, and requests six months time

from today to pay the overdue amount in equal installments.

Adv.Devaprasanth.P.J appearing for the respondent-Bank,

particularly, keeping in view the payments already made and appreciating

the bona fides, does not seriously oppose the request of petitioner.

Hence, application is ordered by granting six months time from today

to pay the balance overdue amount.

Sd/-

S.V.BHATTI, JUDGE

JS

20-07-2021 /True Copy/ Assistant Registrar