Citation : 2023 Latest Caselaw 8587 Ker
Judgement Date : 7 August, 2023
WP(C) No.39142/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
Monday, the 7th day of August 2023 / 16th Sravana, 1945
IA.NO.1/2023 IN WP(C) NO. 39142 OF 2022
PETITIONER/PETITIONER:
SULAIMAN K., AGED 50 YEARS, KALLAN HOUSE, NIRAPARAMBA, MARAKKARA
P.O., MALAPPURAM - 676553.
RESPONDENT/RESPONDENT:
THE KOTTAKKAL CO-OPERATIVE URBAN BANK, KADAMPUZHA BRANCH,
REPRESENTED BY ITS AUTHORISED OFFICER BRANCH MANAGER, KOTTAKKAL,
MALAPPURAM - 676504.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant 6 months to
make the defaulted instalments as granted by this Hon'ble Court on
06.01.2023 to regularize the loan account of the petitioner.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, and this Court's
order dated 27.07.2023 and judgment dated 06.01.2023 and upon hearing the
arguments of M/S GOURI MEEMPAT, DEEPA NARAYANAN, K.SUJAI SATHIAN and
SANGEETHA SREEKUMAR, Advocates for the petitioner in I.A./WP(C) and of
SRI. DEVAPRASANTH P.J., Advocate for the respondent in I.A./WP(C), the
court passed the following:
ORDER
Having heard the learned counsel for the petitioner, the learned counsel for the respondent Bank and having perused the affidavit in support of the application for extension of time, I am of the view that the petitioner has not made any case for grant of extension of time, I.A. fails and it is accordingly dismissed.
07.08.2023 Sd/- GOPINATH P., JUDGE 07-08-2023 /True Copy/ Assistant Registrar
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