Vellara Antony Sunny vs Hdb Financial Services Ltd
2021 Latest Caselaw 21201 Ker

OP (DRT) No.30/2021                             1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
               Wednesday, the 20th day of October 2021 / 28th Aswina, 1943

                            IA.NO.1/2021 IN OP (DRT) NO. 30 OF 2021


                      SA 129/2021 OF DEBT RECOVERY TRIBUNAL-II, ERNAKULAM.

   PETITIONER/ PETITIONER:

          VELLARA ANTONY SUNNY, VELLARA HOUSE, 13/179,VYLATHUR, NHAMANGAT.P.O,
          THRISSUR-679563.

   RESPONDENTS/ RESPONDENTS:

      1. HDB FINANCIAL SERVICES LTD, 2ND FLOOR, CHAITHANYA BUILDING, OPPOSITE
         SWAPNIL APPARTMENTS, K.K.ROAD, KADAVANTHRA, ERNAKULAM-17,
         REPRESENTED BY ITS AUTHORISED OFFICER.

      2. THE REGISTRAR, DEBT RECOVERY TRIBUNAL-II, ERNAKULAM, 2ND FLOOR,
         HOUSING BOARD BUILDING, PANAMPALLY NAGAR,ERNAKULAM-682036.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to modify the judgment
   dated 08-09-2021 and extend order of stay granted therein till the Hon'ble
   Debt Recovery Tribunal consider and pass orders in I.A No. 630/2021 (stay
   petition) filed in S.A no. 129/2021 on the file of Debt Recovery Tribunal-
   II, Ernakulam, 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
   08-09-2021 in OP(DRT) and upon hearing the arguments of M/S P.MOHAMED
   SABAH & SAIPOOJA, Advocates for the petitioner and of Sri. P.PAULOCHAN
   ANTONY, Advocate for the respondent 1, the court passed the following:




                                                                         (P.T.O)
 OP (DRT) No.30/2021                         2/2




                                     O R D E R

This is an application seeking extension of time stipulated in the Judgment dated 08-09-2021.

Having heard the learned counsel for the petitioner as well as the learned counsel for the respondent, the time stipulated in the said Judgment shall stand extended by a further period of two months on condition that the petitioner deposits an amount of Rs. 10,00,000/- (Rupees Ten Lakhs only) on or before 15-11-2021. If the said amount is not deposited, the time shall not be extended and the Bank will be entitled to proceed in accordance with law.

Sd/- BECHU KURIAN THOMAS, JUDGE

20-10-2021 /True Copy/ Assistant Registrar