K.N.Vimanan vs The Manager
2021 Latest Caselaw 12796 Ker

                           T.R. RAVI, J.
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                        I.A.No.2 of 2021
                                IN
                   W.P.(C)No.1848 of 2021
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             Dated this the 8th day of June, 2021
                             ORDER

The petitioners in W.P.(C)No.1848 of 2021 have filed the

above application seeking a variation of the directions issued in

the judgment dated 20.04.2021. By the aforesaid judgment, the

writ petition was disposed of permitting the petitioners to pay off

the amounts due to the respondent-Bank in 10 equal monthly

instalments starting from 01.06.2021. The present application

has been filed stating that due to unprecedented rains in Idukki

District and acute spread of Covid pandemic, the petitioners

could not raise the money to remit the instalment as expected

and need another month's time to begin the repayment.

2. Heard the learned counsel for the petitioners and the

learned counsel for the respondent-Bank.

3. The learned counsel for the respondent-Bank submitted

that since the prayer is only for extension of the time till I.A.No.2 of 2021 IN

01.07.2021 for paying the first instalment, the Bank has no

objection for granting the said prayer.

In the above circumstances, it is ordered that the first

instalment as directed in the judgment dated 20.04.2021 shall be

paid by the petitioners on or before 01.07.2021 and the

subsequent instalments will be paid from 01.08.2021.

The interim application is allowed to the above extent.

Sd/-

T.R. RAVI JUDGE

dsn