Langose C.A vs Punjab National Bank
2023 Latest Caselaw 526 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
         Wednesday, the 11th day of January 2023 / 21st Pousha, 1944
                   IA.NO.1/2022 IN WP(C) NO. 17789 OF 2022
PETITIONER:

     LANGOSE C.A., AGED 52 YEARS S/O.C.D.ANTONY, CHAKRAMAKIL HOUSE,
     PALUVAI, THRISSUR-680 522.

RESPONDENT:

     PUNJAB NATIONAL BANK, REPRESENTED BY THE AUTHORIZED OFFICER,
     SHATHABDHI BHAVAN, MINI BYPSASS ROAD, OPPOSITE BUS STOP,
     GOVINDAPURAM, KOZHIKODE, KERALA-673 016.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to May be pleased to
grant me time till 30/12/2022 to make the payment of remaining amount in
the previous installments to comply with the order of this Hon'ble Court
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SMT.S.MUMTAZ, Advocate for the petitioner, the court passed the
following:
                          GOPINATH P. J.

               =====================

                        I.A.No.1 of 2022 in

                    W.P.(C) No. 17789 of 2022

             ========================

           Dated this the 11th day of January, 2023

                         ORDER

By the judgment dated 01.06.2022, the petitioner was

required to pay off the then overdue amount of Rs.10,05,609/- in

ten equated monthly instalments. According to the petitioner, the

petitioner has paid a sum of Rs.4,28,000/- on 06.09.2022 and the

balance amount towards the overdue could not be paid by the

petitioner despite best efforts. The learned counsel appearing for

the petitioner states that the overdue amount as on today

(11.01.2023) will be repaid positively by 31.01.2023.

2. Having regard to the aforesaid submission, the petitioner

shall be permitted time till 31.01.2023 to pay off the overdue

amounts payable by the petitioner in terms of the judgment dated IA NO. 1/2022 in WPC No. 17789 of 2022

01.06.2022. The petitioner shall also pay all defaulted monthly

EMIs before 31.01.2023. This order will not have the effect of

modifying any other conditions in the judgment.

Sd/-

GOPINATH P.

JUDGE RMV