Sajeevan K.V vs Canara Bank Represented By ...
2023 Latest Caselaw 3769 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. 27408 OF 2022
PETITIONER/PETITIONER:

     SAJEEVAN K.V., AGED 45 YEARS, S/O. VELAYUDHAN, KOZHIPARAMBIL
     HOUSE,KOORIKUZHI P.O., KAIPAMANGALAM, THRISSUR, PIN - 680681

RESPONDENT/RESPONDENT:

     CANARA BANK, REPRESENTED BY AUTHORIZED OFFICER, CHENDRAPINNI BRANCH,
     BLDG NO.11/748 E, ZULU TOWER, EDATHURUTHY, CHENDRAPINNI, THRISSUR,
     PIN - 680687

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to allow the
petitioner remit the arrears pending for regularization of the account in
extended period of 3 months
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's Judgment
dated 23.11.2022 and upon hearing the arguments of SHRI. E.V.MOLY,
Advocate for the petitioner, the court passed the following:
 I.A.No.1/2023 in W.P.(C).No.27408/2022




                      BECHU KURIAN THOMAS, J.
                     ===================
                            I.A.No.1 of 2023
                                    IN
                      W.P.(C).No.27408 of 2022
                   =====================
                  Dated this the 29th day of March, 2023


                                    ORDER

This is an application to permit the petitioner to regularise the

loan account within an extended period of three months.

2. Considering the fact that petitioner has paid only an amount

of Rs.1,00,000/-, I am not inclined to extend the time for payment.

However, liberty of the petitioner to move the appropriate forum in

accordance with law, against any steps initiated under the

Securitisation and Reconstruction of Financial Assets and Enforcement

of Security Interest Act, 2002 (SARFAESI Act) is reserved.

This application is dismissed.

BECHU KURIAN THOMAS JUDGE

jka/29.03.23