Midhun Kuruvilla Kurien vs Peoples Urban Co-Operative Bank ...
2023 Latest Caselaw 3731 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
         Wednesday, the 29th day of March 2023 / 8th Chaithra, 1945
                  IA.NO.1/2023 IN WP(C) NO. 29878 OF 2021
PETITIONER:

     MIDHUN KURUVILLA KURIEN, AGED 40 YEARS, S/O.V.K.KURUVILLA,
     VANDANATHIL HOUSE,MANGATOOR, KOLENCHERY, ERNAKULAM DISTRICT.

RESPONDENTS:

  1. PEOPLES URBAN CO-OPERATIVE BANK LIMITED, BRANCH OFFICE, TRIPUNITHURA
     BRANCH, ERNAULAM, REPRESENTED BY ITS MANAGER, PIN-682 036.
  2. AUTHORISED OFFICER, PEOPLES URBAN CO-OPERATIVE BANK LIMITED, HEAD
     OFFICE, TRIPUNITHURA, ERNAKULAM-682 036.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
prescribed for the remitting the installments as per the judgment dated
22.12.2021 in w.p.c 29878/2021 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 22.12.2021 and upon hearing the arguments of SHRI. PRADEESH CHACKO,
Advocate for the petitioner and of SHRI. DEVAPRASANTH.P.J. Advocate for
R1, the court passed the following:
                      BECHU KURIAN THOMAS, J.
                     -----------------------------------------
                              I.A.No.1 of 2023
                                         in
                        W.P.(C) No.29878 of 2021
                      ----------------------------------------
                 Dated this the 29th day of March, 2023


                                 ORDER

This is an application seeking extension of time for payment of

balance of the overdue amount under the account of the petitioner.

2. According to the learned counsel for the respondents an amount

of Rs.13,16,331/- is due from the petitioner as on date and vehemently

objected to the grant of any extension.

3. Having regard to the circumstances, the time to pay the entire

overdue amount as directed in the judgment dated 22-12-2021 shall

stand extended as a last chance by a further two months from today. It is

clarified that under no circumstances shall any further extension be

granted and if there is any default, respondents shall be free to proceed in

accordance with law.

BECHU KURIAN THOMAS JUDGE AJM/29/3/23