Shyamala A.P vs The Hosdurg Primary Co-Op ...
2022 Latest Caselaw 4352 Ker

WP(C) No.5011/2022                                1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MR. JUSTICE SATHISH NINAN
             Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
                     IA.NO.1/2022 IN WP(C) NO. 5011 OF 2022(B)
   PETITIONER:

          SHYAMALA A.P, AGED 60 YEARS, W/O V J GOPALAKIRSHNAN NAIR,
          VATTAKKANDATH HOUSE, PANATHADI P O, RAJAPURAM VIA, KASARGOD-671532.

   RESPONDENTS:

      1. THE HOSDURG PRIMARY CO-OP AGRICULTURAL & RURAL DEVELOPMENT BANK LTD
         NO.C 390. REPRESENTED BY ITS SECRETARY.
      2. THE VELLARIKUNDU PRIMARY CO-OPERATIVE AGRICULTURAL AND RURAL
         DEVELOPMENT BANK LTD NO.S-539. P O BEEMANODY-671314, REPRESENTED BY
         ITS SECRETARY.
      3. SALE OFFICER, THE VELLARIKUNDU PRIMARY CO-OPERATIVE AGRICULTURAL AND
         RURAL DEVELOPMENT BANK LTD NO.S-539.,P O BEEMANODY-671314.
      4. SASIDHARAN NAIR.S. AGED 45 YEARS, KARIYATTU HOUSE, OTTAMALA,
         PANATHADI, CHAMANDIKUNNU P O, KASARGOD DISTRICT, PIN-671532.
      5. ANUPAMA V G. AGED 35 YEARS W/O SASIDHARAN NAIR, KARIYATTU HOUSE,
         OTTAMALA, PANATHADI, CHAMANDIKUNNU P O, KASARGOD DISTRICT,
         PIN-671532.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to permit the
   petitioner to start the payment of installments from 07-05-2022 instead of
   20-04-2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 31-03-2021 and upon hearing the arguments of M/S.PUSHPARAJAN KODOTH,
   K.JAYESH MOHANKUMAR, VANDANA MENON & VIMAL VIJAY, Advocates for the
   petitioner in IA/WP(C) and of SRI.KODOTH SREEDHARAN, Advocates for R2 in
   IA/WP(C), the court passed the following:
                                      ORDER

Allowed.

The date fixed for payment of instalment will stand modified as prayed for.

Sd/- SATHISH NINAN JUDGE

07-04-2022 /True Copy/ Assistant Registrar