Sajeev P.T vs The Kerala State Cooperative Bank
2023 Latest Caselaw 8871 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
          Monday, the 14th day of August 2023 / 23rd Sravana, 1945
                 IA.NO.1/2023 IN WP(C) NO. 42636 OF 2022(D)
PETITIONER/PETITIONER:

     SAJEEV P.T., AGED 46 YEARS, S/O P.K. THAMPI, PUTHUPARAMBIL VEEDU,
     PALLOM P.O., KOTTAYAM, PIN - 686007

RESPONDENTS/RESPONDENTS:

  1. THE KERALA STATE COOPERATIVE BANK, HAVING REGISTERED OFFICE AT P.B.
     NO. 6515, COBANK TOWERS, PALAYAM, THIRUVANANTHAPURAM,, PIN - 695033
     REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.
  2. THE AUTHORISED OFFICER, KERALA STATE COOPERATIVE BANK, HAVING
     REGISTERED OFFICE AT P.B. NO. 6515, COBANK TOWERS, PALAYAM,
     THIRUVANANTHAPURAM, PIN - 695033
  3. THE KERALA STATE COOPERATIVE BANK, PAKKIL BRANCH, HAVING BRANCH
     OFFICE AT 34161, PAKKIL KAVALA, PAKKIL, KOTTAYAM, PIN - 686012
     REPRESENTED BY ITS CHIEF MANAGER.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant three more
months' time to pay the pending instalment and to re-arrange the monthly
repayment schedule, in the interest of justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.C.Y. Vinod Kumar,     Advocate for the petitioner in I.A./WP(C),
STANDING COUNSEL for the respondents in I.A./WP(C), the Court passed the
following.
                                  GOPINATH P., J.
                      -------------------------------------------------
                               I.A. No. 1 OF 2023
                                             IN
                       W.P (C) No. 42636 OF 2022
                      -------------------------------------------------
                 DATED THIS THE 14th DAY OF AUGUST, 2023

                                     ORDER

This is an application filed by the petitioner seeking extension of time to

comply with directions contained in W.P (C) No.42636/2022 dated 05-01-2023.

2. Having heard the learned counsel appearing for the petitioner and the

learned counsel appearing for respondent bank and considering the submission of

the learned counsel for the petitioner that the petitioner is engaged in the conduct

of a bunk shop, the petitioner is granted two months time from today to pay off

the installments defaulted in terms of the judgment. The liability of the petitioner

to pay off the other installments in terms of the judgment will continue. All other

terms in the judgment will also continue to operate.

Sd/-

GOPINATH P.

JUDGE AMG

14-08-2023 /True Copy/ Assistant Registrar