Shinji M. K vs Kerala State Financial Enterprises Ltd
2024 Latest Caselaw 10156 Ker

Citation : 2024 Latest Caselaw 10156 Ker
Judgement Date : 5 April, 2024

Kerala High Court

Shinji M. K vs Kerala State Financial Enterprises Ltd on 5 April, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
           Friday, the 5th day of April 2024 / 16th Chaithra, 1946
                   IA.NO.1/2024 IN WP(C) NO. 2548 OF 2024
APPLOICANT/PETITIONER IN WP(C):

     SHINJI M.K., AGED 41 YEARS, D/O. SANKARAN M.K., MADIYARAKUNNUMMAL
     HOUSE, THURUTHIYAD P.O., BALUSSERY, KOZHIKODE DISTRICT, PIN -
     673612.

RESPONDENTS/RESPONDENTS:

  1. KERALA STATE FINANCIAL ENTERPRISES LTD LOAN UNIT, ARADHANA BUILDING,
     FIRST FLOOR, CALICUT - REP. BY ITS BRANCH MANAGER, PIN - 673002.
  2. THE BRANCH MANAGER KSFE LTD, LOAN UNIT, ARADHANA BUILDING, FIRST
     FLOOR, CALICUT, PIN - 670002.
  3. THE REVENUE RECOVERY OFFICER/ SPECIAL DEPUTY THAHSILDAR (RR) KSFE
     LTD, KOZHIKODE, PIN - 670002.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extent the time for
the payment of the 2nd consecutive instalment for a period of 2 months 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 22/01/2024 and upon hearing the arguments of SRI. K.DILIP, Advocate
for Applicant in I.A/Petitioner in WP(C), STANDING COUNSEL for Respondents
in IA/WP(C),the court passed the following:




                                                            p.t.o
                             RAJA VIJAYARAGHAVAN V, J.
                           -------------------------------------
                               WP (C) No.2548 of 2024
                          -------------------------------------------
                         Dated this the 5th day of April, 2024


                                          ORDER

The learned Counsel appearing for the petitioner submits that, due to an

accident involving the petitioner's father, she was not in a position to remit the

installment which was to be paid on 01.04.2024. Sri. Dileep submits that the

petitioner shall pay the amount due for the defaulted month on 1.5.2024 along

with the installment due for the said month.

2. Though serious objection is raised by the learned Counsel

appearing for the respondent, I am of the view that this application can be

allowed.

It is made clear that extension is granted under peculiar circumstances

and no further extension shall be granted.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE APM/5/4/2024