Raji Krishna vs Authorised Officer
2021 Latest Caselaw 21668 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
    Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
            IA.NO.2/2021 IN WP(C) NO. 18057 OF 2021(F)
PETITIONERS/PETITIONERS:
  1. RAJI KRISHNA,W/O ABHILASH BABU,  HAPPY VILLA, KUTTEMPEROOR
     P.O, MANNAR, ALAPPUZHA DISTRICT-689623.
  2. ABHILASH BABU, S/O JAYAKANTHAN PILLAI, HAPPY VILLA,
     KUTTEMPEROOR P.O, MANNAR, ALAPPUZHA DISTRICT-689623.
RESPONDENTS/RESPONDENTS:
  1. AUTHORISED OFFICER, THE FEDERAL BANK LIMITED, LCRD,
     MAVELIKKARA DIVISION, 1ST FLOOR, PADINJARETHALACKAL CHERIAN
     CHAMBERS, MAVELIKKARA, ALAPPUZHA DISTRICT-690101.
  2. THE ASSISTANT VICE PRESIDENT AND BRANCH HEAD, ASSET RECOVERY
     BRANCH, 4TH FLOOR, FEDERAL TOWERS, STATUTE,
     THIRUVANANTHAPURAM-695001.
  3. THE FEDERAL BANK LTD, MAVELIKARA BRANCH, P.B.NO.3,
     PUTHIYACAVU, MAVELIKKARA, ALAPPUZHA DISTRICT, PIN-690101.
     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 to the petitioner for
paying the first installment from 30.09.2021 to 30.10.2021.
     This Application coming on for orders upon perusing the
application and the affidavit filed in support thereof, and this
Court's judgment dated 14.09.2021 and upon hearing the arguments
of M/S.V.PHILIP MATHEW & GIBI.C.GEORGE, Advocates for the
petitioners and of SRI.SUNIL SHANKER & Farha Mather, ADVOCATES
for the respondents, the court passed the following:
                       BECHU KURIAN THOMAS, J
                  ==========================
                           I.A.No.2 of 2021
                                    in
                      W.P.(C) No.18057 of 2021
                   ---------------------------------------
             Dated this the 2 nd day of November, 2021

                                     ORDER

Petitioner seeks extension of time stipulated in

judgment dated 14.09.2021. As per the said

judgment, the first installment was liable to be

paid on or before 30.09.2021. This application is

filed on 27.09.2021 seeking an extension of time by

one month.

2. Though even the aforementioned one month has

expired since the filing of this writ petition, having

regard to the floods that occurred in the

meantime, I am of the view that as a last chance,

petitioner can be granted further time to pay the

first installment stipulated in judgment dated

14.09.2021.

3. Accordingly, the time to deposit the first I.A.No.2 of 2021 in W.P.(C) No.18057 of 2021

installment directed in paragraph No.4 of the judgment

shall stand extended till 30.11.2021. It is made clear

that no further extension under any circumstances will

be granted.

Sd/-

BECHU KURIAN THOMAS, JUDGE AMV/02/11//2021

02-11-2021 /True Copy/ Assistant Registrar