Pradeep.E.S vs Canara Bank
2023 Latest Caselaw 3736 Ker

RP No.322/2023                                 1/1

                     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
                    RP NO. 322 OF 2023 in WP(C)10384/2022 (W)
   REVIEW PETITIONER/PETITIONER:

          PRADEEP.E.S, AGED 45 YEARS, S/O.SIVASANKARAN, ELOOR HOUSE,
          THONNURKKARA P.O., THONNURKKARA, THRISSUR - 680586

   RESPONDENT/RESPONDENT:

          THE MANAGER, CANARA BANK THONNURKKARA BRANCH, THONNURKKARA P.O.,
          THONNURKKARA, THRISSUR - 680586


        Review Petition praying inter alia that in the circumstances stated
   in the affidavit filed along with the RP the High Court be pleased to
   allow the Review Petition filed against the Judgement in WP(C)10384/2022,
   dated on 25/03/2022 and direct the respondent to grant instalments of 15
   months to pay the amount.

        This review petition coming on for orders upon perusing the petition
   and this court's judgment dated 25.03.2022 in WP(C)10384/2022 and order
   dated 24.03.2023 in RP and upon hearing the arguments of SRI.C.A.ANOOP A,
   Advocate for the petitioner in RP/WP(C), SRI.V.B.HARI NARAYANAN, STANDING
   COUNSEL for Respondent in RP/WP(C), the court passed the following:

                                          ORDER

Post on 05/04/2023.

Interim order is extended till then.

29.03.2023

Sd/- BECHU KURIAN THOMAS, JUDGE

29-03-2023 /True Copy/ Assistant Registrar