Sindhu Rajeev vs The Chief Manager
2023 Latest Caselaw 9258 Ker

WP(C) No.30601/2022                          1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE GOPINATH P.
             Wednesday, the 23rd day of August 2023 / 1st Bhadra, 1945
                    IA.NO.1/2023 IN WP(C) NO. 30601 OF 2022(A)
   PETITIONER/PETITIONER:

          SINDHU RAJEEV, AGED 52 YEARS, W/O RAJEEV P., AMBADY PURUSHOTHAMA
          VILASAM, ACHANKAVALA, KAPPU, MADAKKATHANAM P.O., ERNAKULAM DISTRICT,
          PIN - 686 670

   RESPONDENTS/RESPONDENTS:

      1. THE CHIEF MANAGER KERALA STATE CO-OPERATIVE BANK LIMITED, (ERSTWHILE
         ERNAKULAM DISTRICT CO-OPERATIVE BANK LIMITED) ERNAKULAM DISTRICT
         OFFICE, KAKKANAD P.O., ERNAKULAM DISTRICT, PIN - 682030
      2. THE BRANCH MANAGER KERALA STATE CO-OPERATIVE BANK LIMITED,
         (ERSTWHILE ERNAKULAM DISTRICT CO-OPERATIVE BANK LIMITED) VAZHAKKULAM
         BRANCH, ERNAKULAM DISTRICT, PIN - 686670


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to permit the
   petitioner to remit the remaining defaulted installments amounting to
   Rs.33,08,312/- along with the future regular instalments.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this Court's Judgment dated
   27.09.2022, and upon hearing the arguments of M/S.MANOJ RAMASWAMY, JOLIMA
   GEORGE, C.B.SABEELA, APARNA G., CHINNU ROSE MARY THOMAS, Advocates for the
   petitioners in IA/WP(C) and of SRI. N. RAGHURAJ, Advocate for
   respondents in IA/WP(C) , the court passed the following:

                                        ORDER

Having regard to the avernments in the affidavit filed in the interlocutory application, the petitioner is granted time till 05-09-2023 to pay all the defaulted instalments in terms of the directions contained in the judgment dated 27-09-2022. If the petitioner pays all the defaulted instalments by 05-09-2023, the petitioner will be at liberty to enjoy the benefits of the judgment. It is made clear that no further extension of time will be granted under any circumstances.

                                                   Sd/- GOPINATH P. JUDGE




23-08-2023                     /True Copy/                              Assistant Registrar