Aiswarya Fashion Jewellery vs M/S. Hdb Financial Services Ltd
2022 Latest Caselaw 5133 Ker

WP(C) No.1198/2022                                1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR. JUSTICE GOPINATH P.
                     Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
                          IA.NO.2/2022 IN WP(C) NO. 1198 OF 2022 (Y)
   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:

      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 upon hearing the arguments
   of SRI.M.R.SARIN, Advocate for the petitioner in IA/WP(C)and of
   SRI.PRATHEESH CHACKO advocate for respondents in IA/ WPC the court passed
   the following:
                                      ORDER

Despite order dated 22.3.2022, considering the submission of the learned counsel for the petitioner, a period of one week is granted. Time granted by this court to comply with the conditions imposed in judgment in WPC No.1198/2022 stands exteded till 13.5.2022. This shall be on condition that if the conditions are not complied with on or before 13.5.2022, the petitioner shall hand over the possession of the asset to the 1st respondent Bank.

06-05-2022

Sd/- GOPINATH P., JUDGE

06-05-2022 /True Copy/ Assistant Registrar