Sudheer K.A vs The Authorised Officer
2022 Latest Caselaw 9928 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. 593 OF 2022
PETITIONER:

     SUDHEER K.A., AGED 43 YEARS, S/O. ABOOBAKER, PROPRIETOR, ORANGE FOR
     FASHION, MAIN ROAD, KOLLAM, RESIDING AT KARUPPAN VEETTIL, ARAMKALLU,
     MANNUTTHY P.O., THRISSUR DISTRICT-680656.

RESPONDENTS:

  1. THE AUTHORISED OFFICER, UNION BANK OF INDIA, REGIONAL OFFICE, BSNL
     BHAVAN, CHINNAKKADA, KOLLAM-691001.
  2. THE BRANCH MANAGER, UNION BANK OF INDIA, CIVIL STATION BRANCH,
     DEVAPRIYA COMPLEX, HIGH SCHOOL JUNCTION, KOLLAM-691009.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant extension of
time by 4 more installments for comply the direction of this Hon'ble Court
as per judgment dated 24.03.2022 Court, to secure the ends 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 24.03.2022 in WP(C) and upon hearing the arguments of M/S. BINU
GEORGE & HEMALATHA, Advocates for the petitioner, and M/S. ASP.KURUP &
SADCHITH.P.KURUP, Advocates for the respondents, the court passed the
following:
                       BECHU KURIAN THOMAS, J.
                 -----------------------------------------
                            I.A.No. 1 of 2022
                                     in
                        W.P.(C) No. 593 of 2022
                  ----------------------------------------
                Dated this the 31st day of August, 2022


                           ORDER

This is an application to extend the time stipulated in the

judgment dated 24-03-2022.

2. Having regard to the circumstances of the case, the time

stipulated for payment of the entire defaulted instalments as

stipulated in the judgment shall stand extended till 30-09-2022. If

the petitioner fails to clear the defaulted amounts as directed in the

judgment, by the aforesaid date, respondent shall be free to proceed

in accordance with law.

3. The respondent is also directed to intimate the petitioner on

or before 13-09-2022, the balance of the defaulted amount to enable

compliance with the direction above.

4. It is further clarified that, in the event of the petitioner

clearing the entire overdue amounts as directed in the judgment,

within the time stipulated therein including this extension the

respondent shall be free to renew the overdraft facility on condition

that petitioner submits the requisite documents for the same.

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