Baby E.A vs The Kodungallur Town ...
2022 Latest Caselaw 7780 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
           Tuesday, the 28th day of June 2022 / 7th Ashadha, 1944
                 IA.NO.1/2022 IN WP(C) NO. 9896 OF 2022(J)
PETITIONER/PETITIONER:

     BABY E.A., AGED 53 YEARS W/O. BABU K.N., KAVUNGAL HOUSE, 551A,
     VAIDYAR JUNCTION, ERIYAD, KODUNGALLUR, THRISSUR DISTRICT.

RESPONDENTS/RESPONDENTS:

  1. THE KODUNGALLUR TOWN CO-OPERATIVE BANK LTD. NO.102, ERIYAD BRANCH,
     P.O.ERIYAD, PIN-680666, THRISSUR DISTRICT, REPRESENTED BY ITS
     MANAGER.
  2. THE AUTHORISED OFFICER, THE KODUNGALLUR TOWN CO-OPERATIVE BANK LTD.
     NO.102, HEAD OFFICE, P.O.KODUNGALLUR, PIN-680664, THRISSUR DISTRICT.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit prescribed in the judgment of above case for paying the 1st and 2nd
installments for a short period 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 23-03-2022 and upon hearing the arguments of M/S.K.S.RAJESH &
M.SHAJU PURUSHOTHAMAN, Advocates for the petitioner in IA/WP(C) and of
SRI. S.M. KRISHNAKUMAR, STANDING COUNSEL for respondents in IA/WP(C), the
court passed the following:-




    P.T.O.
                                  BECHU KURIAN THOMAS, J.
                            -----------------------------------------
                                       I.A.NO. 1 of 2022
                                                in
                                 W.P.(C).NO. 9896 of 2022
                             ----------------------------------------
                            Dated this the 28th day of June, 2022


                                              ORDER

Petitioner seeks limited relief of extension of time by 15

days to pay the first two instalments stipulated in the judgment

by 15 days. Though the prayer is only in respect of two

instalments, it is submitted that, after filing of the application,

the third instalment has also fallen due and hence the relief is

sought for in respect of the first three instalments.

Having regard to the circumstances, I am of the view that

the time sought for shall stand extended. Therefore, the

petitioner will be at liberty to pay the first three instalments

stipulated in the judgment dated 23.03.2022 in W.P.(C)No.

9896 of 2022 on or before 18.07.2022.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM 28/6/22

28-06-2022 /True Copy/ Assistant Registrar