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K G Kumar vs Kollam District Co-Operative ...
2022 Latest Caselaw 8105 Ker

Citation : 2022 Latest Caselaw 8105 Ker
Judgement Date : 29 June, 2022

Kerala High Court
K G Kumar vs Kollam District Co-Operative ... on 29 June, 2022
WP(C) No.1213/2022                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SATHISH NINAN
             Wednesday, the 29th day of June 2022 / 8th Ashadha, 1944
                    IA.NO.1/2022 IN WP(C) NO. 1213 OF 2022(B)
   PETITIONER/PETITIONER:

          K G KUMAR, AGED 72 YEARS, S/O. GOPALAN, KUMARAMANDIRAM, KAYILA,
          MYLODE P.O. KOLLAM 691 537.

   RESPONDENTS/RESPONDENTS:

      1. KOLLAM DISTRICT CO-OPERATIVE BANK LTD, (NOW KNOWN AS KERALA STATE CO
         -OPERATIVE BANK LTD), VELIYAM BRANCH, VELIYAM P.O. KOLLAM 691 001,
         REPRESENTED BY ITS BRANCH MANAGER.
      2. REGIONAL MANAGER, KERALA STATE CO OPERATIVE BANK LTD, KOLLAM 691
         001.
      3. DISTRICT COLLECTOR, COLLECTORATE, KOLLAM 691 001.
      4. DEPUTY TAHSILDAR, (REVENUE RECOVERY ), TALUK OFFICE, KOTTARAKKARA ,
         KOLLAM 691 506.
      5. VILLAGE OFFICER, POOYAPPALLY VILLAGE, KOTTARAKKARA TALUK, KOLLAM 691
         537.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time for
   repayment of the dues to the Bank and this Hon'ble Court may direct the
   respondents bank to permit the petitioner to pay RS.35,000/- per month, 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
   dated24/1/2022 and       upon hearing the arguments of M/S.C.RAJENDRAN,
   B.K.GOPALAKRISHNAN & B.N.HASKAR, Advocates for the petitioner in IA/WP(C),
   the court passed the following:
                                      ORDER

Prayer sought for in the above I.A. practically amounts to seeking review of the judgment. I.A.is not maintainable. Hence, it is dismissed as not maintainable

Sd/- SATHISH NINAN JUDGE

29-06-2022 /True Copy/ Assistant Registrar

 
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