Renju R vs State Bank Of India
2022 Latest Caselaw 10011 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
          Wednesday, the 31st day of August 2022 / 9th Bhadra, 1944
                   IA.NO.1/2022 IN WP(C) NO. 16756 OF 2022
PETITIONER:

     RENJU R, AGED 34 YEARS, S/O RAMANAN, KOCHUTHUNDIL VILAYIL HOUSE,
     ERAMAKUZHY, KAVUMPADU, NOORANAD (PO), ALAPUZHA DISTRICT

RESPONDENTS:

  1. STATE BANK OF INDIA, REPRESENTED BY ITS BRANCH MANAGER, NOORANDU
     BRANCH, NOORNADU (PO), ALAPUZHA DISTRICT, PIN-690 504.
  2. THE AUTHORIZED OFFICER, STATE BANK OF INDIA, ASSET RECOVERY
     MANAGEMENT BRANCH ( ARMB), R.S. BUILDING, M.G ROAD, ERNAKULAM, PIN-
     682 011

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an order
accepting the above additional documents as Exhibits P2 and P3 in the
above case, 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 27.05.2022 in WP(C)      and upon hearing the arguments of M/S.
M.V.THAMBAN, R.REJI, THARA THAMBAN, B.BIPIN, ARUN BOSE & SUNEESH KUMAR R.,
Advocates for the petitioner, the court passed the following:
                   BECHU KURIAN THOMAS, J.
             -----------------------------------------
                        I.A.No. 1 of 2022
                                 in
                  W.P.(C) No. 16756 of 2022
              ----------------------------------------
            Dated this the 31st day of August, 2022


                            ORDER

This is an application to extend the time for payment of the

second instalment by a period of one month from 27-07-2022.

2. I have heard the learned counsel for the petitioner as well

as the learned counsel for the respondent.

3. Having regard to the circumstances though the time as

sought for by the petitioner has already expired, still, considering

the entire circumstances, the time for payment of the second

instalment as directed in the judgment shall stand extended till 15-

09-2022. If the petitioner commits default in payment of the

second instalment by the said date, the respondent shall be free to

proceed in accordance with law. Correspondingly, the time for

payment of the third instalment fixed as per the judgment shall also

stand extended till 15-09-2022, and other conditions in the

judgment shall remain intact.

BECHU KURIAN THOMAS, JUDGE AJM/31/8/22