C S Vijayan vs The Authorised Officer
2023 Latest Caselaw 8589 Ker

WP(C) No.24379/2022                          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. 24379 OF 2022 (V)
   PETITIONER/PETITIONER:

          C S VIJAYAN, AGED 73 YEARS, S/O. SANKARAN, CHEMBAKATH HOUSE,
          CHOWALLOOR P O THRISSUR DISTRICT - 680104

   RESPONDENT/RESPONDENT:

          THE AUTHORISED OFFICER, GURUVAYOOR CO-OPERATIVE BANK LTD GURUVAYOOR,
          PIN - 690573


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant extension of
   time for the repayment of the remaining outstanding dues, to secure the
   ends 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 20/10/2022 and upon hearing the arguments of SRI.SAIJO HASSAN,
   Advocate for the petitioner in I.A/WP(C) and of ARJUN RAGHAVAN &
   T.R.HARIKUMAR Advocates for the Respondent in I.A/WP(C), the Court passed
   the following:

                                        ORDER

Having perused the averments in the affidavit in support of the application for extension of time and considering the fact that, even after the date of the judgment (20.10.2022), the petitioner has remitted only Rs.15,000/- towards the loan liability, I am of view that the petitioner has not made out any case for grant of extension of time. Accordingly, the Interlocutory Application for extension of time is dismissed.

Sd/- GOPINATH P., JUDGE

07-08-2023 /True Copy/ Assistant Registrar