Salim Sha vs The Authorized Officer Under ...
2022 Latest Caselaw 5876 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
           Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
                  IA.NO.1/2022 IN WP(C) NO. 6844 OF 2022(E)
PETITIONER/PETITIONER:

     SALIM SHA, AGED 42 YEARS, S/O. M.K. SHAMSUDEEN, SHA MANZIL, KAIRALI
     NAGAR 134 A, KALLUMTHAZHAM P.O., KOLLAM, KOLLAM DISTRICT - 691004.

RESPONDENTS/RESPONDENTS:

  1. THE AUTHORIZED OFFICER UNDER SECURITIZATION ACT, THE QUILON CO-
     OPERATIVE URBAN BANK LTD. NO. 960, HEAD OFFICE, YMCA ROAD, KOLLAM,
     KOLLAM DISTRICT - 691001.
  2. THE BRANCH MANAGER, THE QUILON CO-OPERATIVE URBAN BANK LTD.,
     CHANDANATHOPPE BRANCH, CHANDANATHOPPE, KOLLAM DISTRICT - 691014.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
fixed to remit the second instalment for a further period of 6 months.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's Judgment
dated 08.03.2022 and upon hearing the arguments of M/S. R.RAJESH
(VARKALA), M.KIRANLAL, T.S.SARATH, MANU RAMACHANDRAN & SAMEER M NAIR,
Advocates for the petitioner in IA/WP(C) and of SMT.RENU D P ,STANDING
COUNSEL for the respondents in IA/W.P.(C)the court passed the following:
              BECHU KURIAN THOMAS, J.
         ========================
                  I.A. No. 1 of 2022
                           in
              W.P.(C) No.6844 of 2022
         ========================
         Dated this the 31st day of May, 2022


                       ORDER

I.A. No. 1 of 2022

This is an application for extension of time to

remit the second instalment specified in the judgment

dated 08.03.2022.

2. The learned counsel for the petitioner submitted

that, though petitioner paid 1 st instalment as directed by

this Court, the remaining 2nd instalment could not be paid

and seeks for breathing time.

3. Smt. Renu D.P., the learned Standing Counsel for

the respondent vehemently opposed the extension of time.

4. However, considering the circumstances arising

in the case, I am of the view that, as a last chance an

extension time can be granted. Therefore, the balance

remaining two instalments directed in the judgment dated

08.03.2022 shall be paid by the petitioner in four equated W.P(C).NO.6844 OF 2022

monthly instalments.

The petitioner shall clear the entire balance

outstanding amount as on date in four equated monthly

instalments commencing from 30.06.2022 and the

remaining instalments shall be paid on or before 30 th day

of every succeeding month. The time stipulated in the

judgment dated 08.03.2022 shall stand extended to the

above extent.

Sd/-

BECHU KURIAN THOMAS JUDGE LU

31-05-2022 /True Copy/ Assistant Registrar