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IA/1/2021 IN WP(C) 39316/2018            1/2

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
          THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR

             Monday,the 1st day of March 2021/10th Phalguna, 1942
                          IA/1/2021 IN WP(C)/39316/2018(L)
PETITIONER/PETITIONER

    For   information purpose only
     SUNITHA,,AGED 34 YEARS
     W/O MADHAVADAS,RESIDING AT MEENANIVAS,PULLODE
      P.O.ERIMAYUR-1 PALAKKAD-678 545.
RESPONDENTS/RESPONDENTS
1. STATE OF KERALA,
    REPRESENTED BY THE PUBLIC PROSECUTOR,HIGH COURT OF
    KERALA,ERNAKULAM 682 031.

2. SREE GOKULAM CHITS AND FINANCE(P) LTD,
    SANJOSE TOWERS, OPP.KSRTC BUS STAND REPRESENTED BY ITS
    LEGAL CLERK.K.K.SUBASH KUMAR,S/O KRISHNAN,AGED 32
    YEARS,PULINELI,KOTTAYI,PALAKKAD-678 571.
   Application praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to grant extension of time,
affording with reasonable installment facilities, to the petitioner to pay
the due amount of Rs19,14,000/- as ordered by this Hon'ble Court as per
judgment dated 21-12-2018, 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
21-12-2018 and upon hearing the arguments of SMT. K.DEEPA, Advocate
for the petitioner in IA/WP(C), GOVERNMENT PLEADER for respondent 1
in IA/WP(C) and of SRI. MAHESH V. RAMAKRISHNAN, Advocate for
respondent 2 in IA/WP(C),the court passed the following:-

                                                                    P.T.O.
 IA/1/2021 IN WP(C) 39316/2018              2/2




                               B.SUDHEENDRA KUMAR, J.
                                      ----------------------
                         IA 1 of 2021 IN WP(C) No.39316 of 2018
                                      ----------------------
                           Dated this the 1st day of March 2021


      For information purpose only
                   ORDER

Heard.

2. In view of the decision of this Court in Subhash Sait v. Sree Gokulam

Chits and Finance, Palakkad and Another [2015 (4) KHC 741], no further order is

required from this Court for the petitioner to pay the fine even after the period

stipulated by this Court. However, in view of the submission of the learned

counsel for the petitioner, the coercive steps, if any, shall be kept in abeyance for

three months on condition of the petitioner depositing 25% of the balance amount

before the trial court within one month from today.

In the result, this application stands disposed of as above.

sd/-

STK B. SUDHEENDRA KUMAR, JUDGE

/true copy/ Sd/-

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