Rajan .K vs Hdfc Ltd
2022 Latest Caselaw 9403 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
                   IA.NO.1/2022 IN WP(C) NO. 24703 OF 2021
PETITIONER/PETITIONER:

     RAJAN K., AGED 57 YEARS, S/O. KOCHUKRISHNAN, RAJ HOUSE, NLRA-330,
     NEERAZHI LANE, ULLOOR, MEDICAL COLLEGE P.O., THIRUVANANTHAPURAM
     DISTRICT.

RESPONDENTS/RESPONDENTS:

  1. HDFC LTD., HDFC HOUSE, P.B.NO.2288, VAZHUTHACAUD, THIRUVANANTHAPURAM
     DISTRICT-695 010, REPRESENTED BY ITS AUTHORISED OFFICER UNDER
     SARFAESI ACT.
  2. THE BRANCH MANAGER HDFC LTD., HDFC HOUSE, P.B.NO.2288, VAZHUTHACAUD,
     THIRUVANANTHAPURAM DISTRICT-695 010.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge the time
limit for paying the overdue amounts by 4 more months from 31.5.2022, 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 Final Order
dated 01.12.2021 in W.P.(C) and upon hearing the arguments of SHRI.
LATHEESH SEBASTIAN, Advocate for the petitioner and SHRI. K.K.CHANDRAN
PILLAI (SR.), M/S. S.AMBILY & MICKY THOMAS, Advocates for the respondents,
the court passed the following:
                      BECHU KURIAN THOMAS, J.
                -----------------------------------------
                           I.A.No. 1 of 2022
                                    in
                     W.P.(C)NO. 24703 of 2021
                 ----------------------------------------
               Dated this the 10th day of August, 2022


                               ORDER

This is an application for an extension of time for payment of

the instalments as directed in the judgment dated 01-12-2021.

The learned Senior Counsel appearing on behalf of the

respondent as instructed by Adv.S.Ambily pointed out that the

cheque issued by the petitioner has already been dishonored and

that he is not entitled to be shown any leniency for extension of

time.

Taking into consideration the circumstances and the

submission of the learned Senior Counsel, I am of the view that

this application for extension of time is ill conceived. Accordingly

the same is dismissed.

BECHU KURIAN THOMAS, JUDGE AJM/10/8/22