Biji Sanjeev vs The Branch Manager
2022 Latest Caselaw 3187 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
          Friday, the 18th day of March 2022 / 27th Phalguna, 1943
                  IA.NO.2/2022 IN WP(C) NO. 13537 OF 2021
PETITIONER:

     BIJI SANJEEV, AGED 49, W/O. SANJEEV, PROPRIETOR, M/S. ECO RUBBER,
     KONCHERY HOUSE, MAYITHARA MARKET P.O, CHERTHALA, ALAPPUZHA DISTRICT,
     KERALA-688539.

RESPONDENT:

     DHANLAXMI BANK, ALAPPUZHA BRANCH, REPRESENTED BY IT'S BRANCH
     MANAGER, ALAPPUZHA-688 011.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
granted to the petitioner to make the balance payment in the above writ
petition may be permitted to pay off the balance amount of Rs. 18/- lakhs
by or before 30.04.2022, 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 14-12-2021, and this Court's order dated 16.02.2022 in IA 1/2022 and
upon hearing the arguments of M/s. V.MAHENDRANATH Advocate for the
petitioner in I.A./WP(C) and of SRI. C.K.KARUNAKARAN, Advocate for the
Respondent in I.A./WP(C), the court passed the following:




                                                                 P.T.O
                                      N. NAGARESH, J.
                   -----------------------------------------------------------
                                     I.A.No.2 of 2022
                                               in
                              W.P.(C) No.13537 of 2021
                   -----------------------------------------------------------
                       Dated this the 18th day of March, 2022

                                         ORDER

The petitioner in the writ petition was permitted to

remit the amounts due to the respondent-Bank in instalments.

The petitioner could not adhere to the time schedule prescribed

by this Court for making remittances. Subsequently, the

petitioner filed I.A. No.1 of 2022 seeking to permit the petitioner

to remit the balance amount of Rs.18 lakhs on or before

14.01.2022. The said I.A was dismissed by this Court on

16.02.2022. Now, the petitioner has again approached this

Court filing another I.A., seeking further time. As a similar I.A.

has been dismissed by this Court earlier, there is no reason to

pass any orders in the present I.A. Therefore, I.A. No.2 of 2022

stands dismissed.

Sd/-

N. NAGARESH JUDGE SR

18-03-2022 /True Copy/ Assistant Registrar