Nath Infrastructure vs Icici Bank Limited
2022 Latest Caselaw 8926 Ker

WP(C) No.7195/2022                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
              Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
                      IA.NO.1/2022 IN WP(C) NO. 7195 OF 2022
   PETITIONER/PETITIONER:

          M/S.NATH INFRASTRUCTURES, REPRESENTED BY ITS MANAGING PARTNER,
          MR.V.RAJEENDRANATH, 28/309A1, NATH THONDAYAD, KOTTOOLI,
          CHEVARAMBALAM, KOZHIKODE DISTRICT, PIN-673 017

   RESPONDENTS/RESPONDENTS:

      1. ICICI BANK LTD., ICICI BANK TOWERS, BANDRA KURLA COMPLEX ROAD,
         BANDRA EAST, MUMBAI, MAHARASTRA, PIN-40051, REPRESENTED BY ITS
         CHAIRMAN
      2. BRANCH MANAGER, ICICI BANK LTD, MAVOOR ROAD BRANCH, PATTAMMAL
         JUNCTION, MAVOOR ROAD, KOZHIKODE DISTRICT, PIN-673 017
      3. THE AUTHORISED OFFICER, ICICI BANK LTD., PUSHAMANGALAM,ESTATE
         BUILDING, EDAPALLY, ERNAKULAM DISTRICT, PIN-683 024


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   prescribed for the payment of the first instalment in the judgment dated
   04.03.2022 in W.P.(C)No.7195 of 2022 of this Hon'ble Court till
   02.04.2022, 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 judgment
   dated 04.03.2022 and upon hearing the arguments of M/S.T.R.HARIKUMAR
   & ADITHYA RAJEEV, Advocates for the petitioner in I.A/WP(C), the court
   passed the following:

                                              ORDER

This is an application to extend the time precribed for payment of the 1st instalment as per judgment dated 4/3/2022; till 2/4/2022.

Learned counsel for the petitioner submitted that payment of the 1st instalment as per judgment was made only on 2/4/22 and hence this application.

Taking note of the circumstances, belated payment of the 1st instalment shall stand condoned.

This application is allowed accordingly.

07.07.2022

Sd/- BECHU KURIAN THOMAS, JUDGE

07-07-2022 /True Copy/ Assistant Registrar