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Reetha Kumari Sudharsanan vs State Bank Of India Sbi
2022 Latest Caselaw 95 Ker

Citation : 2022 Latest Caselaw 95 Ker
Judgement Date : 3 January, 2022

Kerala High Court
Reetha Kumari Sudharsanan vs State Bank Of India Sbi on 3 January, 2022
WP(C) No.27222/2021                          1/2


                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
                 Monday, the 3rd day of January 2022 / 13th Pousha, 1943
                       IA.NO.2/2021 IN WP(C) NO. 27222 OF 2021(C)

   PETITIONER:


          REETHA KUMARI SUDHARSANAN, AGED 55 YEARS, D/O. GANGATHARAN, ISWARYA,
          KOTTAKERAM, PARIPPALLY P.O, KOLLAM - 691574.

   RESPONDENTS:

      1. STATE BANK OF INDIA, REPRESENTED BY ITS CHIEF MANAGER, SARB
         (STRESSED ASSETS AND RESOLUTION BRANCH), THIRUVANANTHAPURAM -
         695008.
      2. THE AUTHORIZED OFFICER(CHIEF MANAGER), STATE BANK OF INDIA, SARB,

            THIRUVANANTHAPURAM - 695 008.


          Application praying that in the circumstances stated in the

   affidavit filed therewith the High Court be pleased to enlarge the time to

   make payment as directed in judgment dated 01-12-2021 by 1 month in the

   interest of the justice.



          This Application coming on for orders upon perusing the application

   and the affidavit filed in support thereof, and this Court's Judgment

   dated 01-12-2021 in Wpc and upon hearing the arguments of SRI.CIBI THOMAS,

   Advocate for the petitioner, the court passed the following:
 WP(C) No.27222/2021                                  2/2




                                                ORDER

This is an application for extension of time to pay the amount directed in

the judgment dated 01-12-2021.

Having regard to the circumstances pointed by the learned counsel for the

petitioner, I am of the view that as a last chance, the time stipulated in the

judgment can be extended for a period of one month. Accordingly, the time

mentioned in the judgment dated 01-12-2021 for paying the amount of

Rs.59,39,400/- shall stand extended till 31-01-2022.

Under no circumstances, further extension of time will be granted.

This application is allowed as above.


                                                      Sd/- BECHU KURIAN THOMAS JUDGE




03-01-2022                             /True Copy/                              Assistant Registrar
 

 
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