Aiswarya Fashion Jewellery vs M/S. Hdb Financial Services Ltd
2022 Latest Caselaw 3540 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
          Tuesday, the 22nd day of March 2022 / 1st Chaithra, 1944
                   IA.NO.1/2022 IN WP(C) NO. 1198 OF 2022
PETITIONER/PETITIONER:

     AISWARYA FASHION JEWELLERY, GROUND FLOOR, KP 1-358.359, KALLIKKADU,
     TRIVANDRUM 695 572. REPRESENTED BY ITS PROPRIETOR MR. SANTHOSH.A.,
     AISWARYA, KALLIKKADU, MYLAKKARA P.O., KALLIKKADU, TRIVANDRUM 695
     572.

RESPONDENTS/RESPONDENTS:

  1. M/S. HDB FINANCIAL SERVICES LTD., 2ND FLOOR, PROCESS HOUSE,     KAMALA
     MILLS, SENAPATHI BAPAT MARG, LOWER PAREL, MUMBAI AND BRANCH     OFFICE
     AT SPRINGS 400034.
  2. AUTHORISED OFFICER, HDB FINANCIAL SERVICES LTD, SPRINGS IST     FLOOR,
     NEAR RELIANCE FRESH, EDAPPAZHINJI, THYCAUD P.O., TRIVANDRUM     695 014.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge two month
time from 17.03.2022 to comply the conditions in WP(C)No.1198/2022 dated
13.01.2022 till that period all further recovery proceeding as will be
kept in abeyance.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's judgment
dated 13.01.2022 and upon hearing the arguments of SRI.M.R.SARIN
PANICKER, Advocate for the petitioner in I.A. and of adv PRATHEESH CHACKO
for the respondent, the court passed the following:
                          BECHU KURIAN THOMAS, J.
                        =-=-=-=-=-=-=-=-=-=-=-=-=-=
                               I.A.No.1 of 2022
                                      in
                          W.P.(C) No.1198 of 2022
                   =-=-=-=-==-=-=-=-=-=-=-=-=-=-=-=-=-=
                    Dated this the 22nd day of March, 2022


                                           ORDER

This is an application to extend the time to comply with the

condition for payment of the instalments till March, 2022.

Having regard to the circumstances, the time stipulated in the

judgment dated 13.01.2022 to pay the 1st and 2nd instalments shall stand

extended till 10.04.2022 as a last chance. Under no circumstances shall

any further extension of time be granted.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM

22-03-2022 /True Copy/ Assistant Registrar