Sirajudeen Siyad vs The Authorised Officer
2022 Latest Caselaw 6266 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
           Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944
                   IA.NO.1/2022 IN WP(C) NO. 7789 OF 2021
PETITIONERS/PETITIONERS:

  1. SIRAJUDEEN SIYAD, S/O SIRAJUDEEN KASSIM, AGED 43 YEARS, RESIDING AT
     HEERA PALACE 6B, KOWDIAR, THIRUVANANTHAPURAM, PIN-695003.
  2. AYSHA SIYAD, W/O SIRAJUDEEN SIYAD, AGED 37 YEARS, RESIDING AT HEERA
     PALACE 6B,KOWDIAR, THIRUVANANTHAPURAM, PIN-695003.

RESPONDENTS/RESPONDENTS:

  1. THE AUTHORISED OFFICER, SUNDARAM HOME FINANCE LTD, REGISTERED
     OFFICE, 21, PATTULLOS ROAD, CHENNAI-600002.
  2. THE BRANCH MANAGER, SUNDARAM HOME FINANCE LTD, (FORMERLY SUNDRANAM
     BNP PARIBAS HOME FINANCE LTD.), TRIVANDRUM BRANCH, FIRST FLOOR, NEAR
     SUNNY DIAMONDS, PATTOM JUNCTION, PATTOM PALACE P.O,
     THIRUVANANTHAPURAM-695004.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant six months
time to the petitioners to clear the pending dues to bank, 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 30.11.2021 and upon hearing the arguments of M/S.S.JUSTUS & SAJEEB
THAVAKKAL, Advocates for the petitioners in I.A./WP(C) and of SRI.P.BINNY
JOSEPH, Advocate for Respondents in I.A./WP(C), the court passed the
following:
                             BECHU KURIAN THOMAS, J
                          ...........................................
                                  I.A.No.1 of 2022
                                            in
                              W.P.(C).No.7789 of 2021
                             .....................................
                       Dated this the 3 rd day of June, 2022

                                               ORDER

This is an application seeking time of six months to the

petitioners to clear the pending dues to the bank. Noticing the

disinclination of this Court to grant the extension of time as

sought for, the learned counsel for the petitioners requested for

a minimum period of four weeks at least to pay the amount.

2. Though the learned counsel for the respondents vehemently

objected to the grant of any extension of time, considering the

prevailing situation, I am inclined to extend the time stipulated

in the judgment to clear the defaulted instalment payments by

four weeks as sought for by the learned counsel for the

petitioners, as a last chance. No further extension under any

circumstances shall be granted to the petitioners.

Sd/-

BECHU KURIAN THOMAS JUDGE

AMV/03/06//2022

03-06-2022 /True Copy/ Assistant Registrar