K.C.James vs The Authorised Officer
2022 Latest Caselaw 8278 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
           Friday, the 1st day of July 2022 / 10th Ashadha, 1944

                 IA.NO.6/2022 IN OP (DRT) NO. 223 OF 2022


            SA 188/2021 OF DEBT RECOVERY TRIBUNAL-I, ERNAKULAM.

PETITIONERs/ PETITIONERS:

  1. K.C.JAMES, AGED 70 YEARS, S/O K.P CHACKO, KAKKANATTU HOUSE,
     PALLIKKAVU ROAD, MUVATTUPUZHA-686 661
  2. CHACKO J. KAKKANATTU, AGED 38 YEARS, S/O K.C.JAMES, KAKKANATTU
     HOUSE, PALLIKKAVU ROAD, MUVATTUPUZHA-686 661

RESPONDENTS/ RESPONDENTS:

  1. THE AUTHORISED OFFICER, CSB BANK LTD (FORMERLY THE CATHOLIC SYRIAN
     BANK LTD), ASSET RECOVERY BRANCH, CHITTOOR, ROAD, VALANJAMBALAM,
     ERNAKULAM-682 016
  2. M/S CSB BANK LTD, KEERAMPARA BRANCH, KEERAMPARA-686 681, REP BY ITS
     SENIOR MANAGER


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge the time
for depositing the amount of Rs 10,00,000/- as directed in the judgement
dated 30-05-2022 by one month from 30-06-2022.


     This Application coming on for orders upon perusing the affidavit
filed in support thereof, and this court's judgment dated 30-05-2022 and
upon hearing the arguments of M/S ZAKEER HUSSAIN & K.A.SANJEETHA,
Advocates for the petitioners and of M/S MADHU RADHAKRISHNAN, M.D.JOSEPH,
DEEPAK ASHOK KUMAR & NELSON JOSEPH, Advocates for the respondents, the
court passed the following:


                                                                      [PTO]
                                   BECHU KURIAN THOMAS, J.
                             -----------------------------------------
                                        I.A.NO. 6 of 2022
                                                 in
                                  O.P.(DRT).NO. 223 of 2022
                              ----------------------------------------
                             Dated this the 01st day of July, 2022


                                             ORDER

This is an application to extend time to deposit an amount of

Rs.10 lakhs directed in the judgment dated 30/5/2022 by one

month from 30/6/2022.

Heard. Despite the vehement objections of the learned

counsel for the respondents, I am inclined to allow this application.

Accordingly, the time stipulated in the judgment to deposit an

amount of Rs.10 lakhs by 30/6/2022 shall stand extended till

30/7/2022.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM 01/07/22

01-07-2022 /True Copy/ Assistant Registrar