Prathapan vs The Mattanchery Mahajanik ...
2021 Latest Caselaw 23360 Ker

WP(C) No.16812/2021                          1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
          Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
                    IA.NO.1/2021 IN WP(C) NO. 16812 OF 2021(B)
   PETITIONERS/PETITIONERS:

      1. PRATHAPAN, S/O. NIKARTHIL KUMARAN, NIKARTHIL HOUSE, AMBEDKAR ROAD,
         PARUTHITHARA COLONY, EDAKOCHI P.O., ERNAKULAM DISTRICT-682010.
      2. SHEEBA PRATHAPAN, W/O. PRATHAPAN, NIKARTHIL HOUSE, AMBEDKAR ROAD,
         PARUTHITHARA COLONY, EDAKOCHI P.O., ERNAKULAM DISTRICT-682010.
      3. ANOOP N.P., S/O. PRATHAPAN, NIKARTHIL HOUSE, AMBEDKAR ROAD,
         PARUTHITHARA COLONY, EDAKOCHI P.O., ERNAKULAM DISTRICT-682010.

   RESPONDENTS/RESPONDENTS:-

      1. THE MATTANCHERY MAHAJANIK CO-OPERATIVE URBAN BANK LTD. NO.665,
         P.O.BOX NO.304, PALLIARAKAVU ROAD, KOCHI, ERNAKULAM DISTRICT-682002,
         REPRESENTED BY ITS MANAGER.
      2. JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), CIVIL STATION,
         KAKKANAD, ERNAKULAM DISTRICT-682030.
      3. REGISTRAR OF CO-OPERATIVE SOCIETIES, OFFICE OF THE REGISTRAR OF CO-
         OPERATIVE SOCIETIES, JAWAHAR SAHAKARANA BHAVAN, DPI JUNCTION,
         THYCAUD P.O., KERALA-695014.
      4. STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY TO
         GOVERNMENT, DEPARTMENT OF CO-OPERATION, SECRETARIAT,
         THIRUVANANTHAPURAM-695001.
      5. RESERVE BANK OF INDIA LISSIE JUNCTION, ERNAKULAM NORTH,
         ERNAKULAM-682018, REPRESENTED BY ITS AUTHORISED OFFICER.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant extension of
   one month's time for paying the future installment amounts as directed in
   the judgment dated 07-09-2021 ie.installment due on 30-10-2021, 31-11-2021
   and 31-12-2021 by one month from the respective due dates 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 judgement
   dated 07/09/2021 and upon hearing the arguments of M/S.G.HARIHARAN,
   PRAVEEN.H., K.S.SMITHA & V.R.SANJEEV KUMAR, Advocates for the petitioners
   in IA/WP(C), SRI.GEORGE POONTHOTTAM (SENIOR ADVOCATE ), along with
   SMT.NISHA GEORGE, Advocate for R1 in IA/WP(C) and of GOVERNMENT PLEADER
   for R2 to R4 in IA/WP(C), the court passed the following:
 WP(C) No.16812/2021                               2/2




                                              ORDER

This is an application for extension of time for paying instalments as directed in the

Judgment dated 07-09-2021. Since the respondent has no objection in granting limited

extension of time, petitioner is directed to pay the installment scheduled to have been paid on

30-10-2021, to be paid along with the instalment of 30-12-2021 and instalment of 30-11-2021

shall also be paid on the said date without default.

It is clarified that no further extension under any circumstances will be granted.

                                                   Sd/- BECHU KURIAN THOMAS JUDGE




25-11-2021                          /True Copy/                                   Assistant Registrar