Devanand.G vs The Manager
2023 Latest Caselaw 9259 Ker

WP(C) No.3929/2023                            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. 3929 OF 2023
   PETITIONER/PETITIONER:

          DEVANAND.G AGED 53 YEARS S/O GOPALAN RESIDING AT RAJAMMA NIVAS,
          THIRKKOVILVATTOM, DECENT JUNCTION P.O., KOLLAM, PIN - 691577

   RESPONDENTS/RESPONDENTS:

      1. THE MANAGER, DECENT JUNCTION SERVICE CO-OPERATIVE BANK LTD., NO. Q-
         133, DECENT JUNCTION P.O., KOLLAM- 691577.
      2. THE SPECIAL SALE OFFICER CO-OPERATIVE SOCIETY CIRCLE OFFICE,
         COLLECTORATE, KOLLAM- 691013.


        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 1st installment for one month.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this Court's
   order dated 20.03.2023 and upon hearing the arguments of M/S. S.SREEKUMAR
   (KOLLAM), K.VIJAYAN, NAMITHA RAJESH and S.NAVAS, Advocates for the
   petitioner in I.A./WP(C), the court passed the following:

                                         ORDER

The time for payment of the first instalment in terms of the directions contained in the judgment dated 24.07.2023 in WP(C) No.3929 of 2023 is extended till 31.08.2023.

          23.08.2023                                Sd/- GOPINATH P., JUDGE




23-08-2023                      /True Copy/                            Assistant Registrar