Ravikumar C R vs Kerala State Financial ...
2023 Latest Caselaw 6701 Ker

WP(C) No.10286/2023                          1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                 Tuesday, the 20th day of June 2023 / 30th Jyaishta, 1945

                       IA.NO.2/2023 IN WP(C) NO. 10286 OF 2023(I)

   PETITIONER/PETITIONER:

          RAVIKUMAR C R, AGED 69, S/O. NEELAKANTAN ACHARI, KRISHNA KRIPA,
          PILAPPUZHA, HARIPPAD P.O, ALAPPUZHA DISTRICT, PIN - 690 514.

   RESPONDENTS/RESPONDENTS:

      1. KERALA STATE FINANCIAL ENTERPRISES , REGISTERED OFFICE "BHADRATHA",
         P.B. NO.510, MUSEUM ROAD, CHEMBUKAVU, THRISSUR, PIN - 680 020.
      2. THE ASSISTANT GENERAL MANAGER, REGIONAL OFFICE, KERALA STATE
         FINANCIAL ENTERPRISES, MULLACKAL, ALAPPUZHA, PIN - 688 001.
      3. THE BRANCH MANAGER, KERALA STATE FINANCIAL ENTERPRISES, HARIPAD MAIN
         BRANCH, HARIPAD P.O., ALAPPUZHA DISTRICT, PIN - 690 514.
      4. THE SPECIAL DEPUTY TAHSILDAR (RR), KERALA STATE FINANCIAL
         ENTERPRISES, ALAPPUZHA, PIN - 688 001.
      5. THE VILLAGE OFFICER, HARIPPAD VILLAGE, ALAPPUZHA DISTRICT, PIN - 690
         514.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to enlarge the time
   granted to the petitioner for paying the instalments nos.1-6 upto 1
   September 2023, in the interest 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 23-03-2023 and upon hearing the arguments of M/S. C.S.MANU, DILU
   JOSEPH, C.A.ANUPAMAN, T.B.SIVAPRASAD, C.Y.VIJAY KUMAR, MANJU E.R., ANANDHU
   SATHEESH & ALINT JOSEPH, Advocates for the petitioner in IA/WP(C),STANDING
   COUNSEL for R1 to R3 in IA/WP C and GOVERNMENT PLEADER for R4 & R5 in
   IA/WP(C), the court passed the following:
 WP(C) No.10286/2023                          2/2



                                        ORDER

This is a petition for enlarging the time granted to the petitioner

for paying the instalments Nos: 1 to 6 upto 1 September 2023.

Eventhough the prayer is seriously opposed by the learned counsel

for respondent, I think that time extension can be allowed in the light of

the averments in the affidavit and documents produced along with the

petition.

Accordingly the time is extended as prayed for. But I make it clear

that no further extension will be granted.

Sd/- P.V.KUNHIKRISHNAN, JUDGE

20-06-2023 /True Copy/ Assistant Registrar