Suresh N.C vs The Kerala State Financial ...
2021 Latest Caselaw 8933 Ker

IA/1/2021 IN WP(C) 964/2021                     1/2



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              Present:
                              THE HONOURABLE SMT. JUSTICE P.V.ASHA

                     Wednesday, the 17th day of March 2021/26th Phalguna, 1942
                                    IA.1/2021 IN WP(C).964/2021

            For information purpose only
PETITIONERS/PETITIONERS:

1. SURESH N.C,
     S/O CHELLAPPAN, AGED 45,
     VENATTU CHIRAYYIL, CHIRAKKADAVOM,
     KAYAMKULAM.P.O, ALAPPUZHA DISTRICT-690502.

2. SMITHA.P.K,
     W/O SURESH.N.C, AGED 40,
     VENATTU CHIRAYYIL, CHIRAKKADAVOM,
     KAYAMKULAM.P.O, ALAPPUZHA DISTRICT-690502.

RESPONDENTS/RESPONDENTS:

1. THE KERALA STATE FINANCIAL ENTERPRISE LTD.,
     ACJ MANSION BUILDING,NEAR KANNAN VARKEY BRIDGE,
     SEA VIEW WARD,ALAPPUZHA DISTRICT
     REPRESENTED BY ITS MANAGING DIRECTOR.

2. THE BRANCH MANAGER,
     K.S.F.E.LTD, KAYAMKULAM MAIN BRANCH,
     KAYAMKULAM-690502.

3. THE SPECIAL DEPUTY TAHSILDAR,
     (REVENUE RECOVERY), KSFE LTD, ALAPPUZHA

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to extend the time granted by this Hon'ble Court by a period of six months to
comply with the judgment in the interest of justice and also to direct the respondents to keep
the revenue recovery proceedings in abeyance till then.
 IA/1/2021 IN WP(C) 964/2021                   2/2




  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and this court's judgment dated 14.01.2021 in WP(C)No.964/21 and upon
hearing the arguments of M/S.S.ABHILASH VISHNU & MONISHA.K.R, Advocates for the

            For information purpose only
petitioners in I.A./WP(C) and of SRI.SALIL NARAYANAN.K.A., STANDING COUNSEL
for Respondents in I.A./WP(C) the court passed the following:
                                          ORDER

This I.A. is filed by the petitioner seeking a direction to grant six months time to comply

with the judgment.

Heard the learned counsel for the petitioner and the learned Standing Counsel. In the

judgment the direction was issued to make the payment from 15.02.2021 onwards. In view of

the financial position explained by the petitioner, starting of installment shall be from

15.04.2021 onwards instead of 15.02.2021. The I.A. is allowed accordingly, to that extent. Handover 17-03-2021 Sd/-

P.V.ASHA,JUDGE

/true copy/ Sd/-

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