Santhosh Kumar Nair M.N vs Hdfc Ltd
2022 Latest Caselaw 11385 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        Friday, the 2nd day of December 2022 / 11th Agrahayana, 1944
                  IA.NO.1/2022 IN WP(C) NO. 16051 OF 2022
PETITIONER:

     SANTHOSH KUMAR NAIR M.N., AGED 55 YEARS S/O. MATTAPPALLY NARAYANAN
     NAIR, MOOLETHU HOUSE, NEAR SIVA, NARAYANA TEMPLE, NAYATHODE,
     ANGAMALY, ERNAKULAM 683 572.

RESPONDENT:

     HDFC LTD., REPRESENTED BY THE AUTHORIZED OFFICER, HDFC LTD, HDFC
     HOUSE, P B NO. 1667, RAVIPURAM JUNCTION, M G ROAD, KOCHI 15.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time to
remit the installment and the regular EMI for a period of three months,
in the above Writ Petition, to meet 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 18.05.2022 and upon hearing the arguments of M/S. N.KRISHNA RAJA
MAULI, RENI JAMES, N.S.REHNA & BINIYAMIN K.S., Advocate for the petitioner
and of SHRI. K.K.CHANDRAN PILLAI (SR.) & SHRI. S.AMBILY, Advocates for the
respondent, the court passed the following:
                  BECHU KURIAN THOMAS, J
               ...........................................
                       I.A.No.1 of 2022
                                 in
                  W.P.(C).No.16051 of 2022
                  .....................................
          Dated this the 2 nd day of December, 2022

                                  ORDER

Petitioner was granted the benefit of repayment of the

overdue amount of Rs.5,08,479/- in '10' instalments from

23.06.2022. Except for the instalment due for the month

of November 2022, petitioner has cleared all the other

instalments till date.

2. Having regard to the aforesaid circumstances, this I.A.is

allowed. The petitioner is directed to pay the instalment

for the month of November 2022 on or before 13.01.2023

and the respondent shall accept the same. It is clarified

that the remaining instalments as directed in the

judgment, shall continue to be paid.

BECHU KURIAN THOMAS JUDGE AMV/02/12/2022