Ajithkumar vs Icici Bank Limited
2024 Latest Caselaw 11710 Ker

Kerala High Court

Ajithkumar vs Icici Bank Limited on 25 April, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
          Thursday, the 25th day of April 2024 / 5th Vaisakha, 1946
                  IA.NO.1/2024 IN WP(C) NO. 4833 OF 2024(D)
APPLICANT/PETITIONER:

  1. AJITHKUMAR, AGED 48 YEARS, S/O K. KUTTAPAN NAIR, C4 NIMBUS CLOUD
     VILLAS, NELLIMOODU, MURUKUMPUZHA, THIRUVANANTHAPURAM, PIN - 695302
  2. JAYA AJITH, AGED 47 YEARS, D/O P.N. VIJAYAN, C4 NIMBUS CLOUD VILLAS,
     NELLIMOODU, MURUKUMPUZHA, THIRUVANANTHAPURAM, PIN - 695302

RESPONDENT/RESPONDENT:

     ICICI BANK LIMITED, REPRESENTED BY MR. SHANKAR JAYARAMAN AGED 44,
     AUTHORIZED OFFICER AND REGIONAL RELATIONSHIP MANAGER, MORTGAGE
     DEPARTMENT, ZONAL OFFICE, PUSHPAMANGALAM ESTATE, NH BYPASS,
     EDAPALLY, PIN - 682024


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to permit the
petitioner to pay Rs 1,00,000/- within a month and balance amount in 6
monthly instalments, 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
09.02.2024 and upon hearing the arguments of M/S.S.S.VISWAJITH ANAND,
PRANAVE R. ARAVIND & RAKHI V.R., Advocates for the petitioners in
I.A./WP(C), the court passed the following:
 W.P.C.No.4833/24
                                            1




                        ZIYAD RAHMAN A.A., J.
                       -----------------------------------------
                               I.A.No.1 of 2024
                                          in
                         W.P.(C).No.4833 of 2024
                       -----------------------------------------
                   Dated this the 25th day of April, 2024

                                    ORDER

This is an application submitted by the petitioner seeking

enlargement of time fixed by this Court while disposing of the writ

petition. The learned counsel for the respondent pointed out that,

in compliance of the direction passed by this Court, the petitioner

remitted Rs.3,00,000/- before 29.02.2024. But, subsequent

installment of Rs.3,00,000/- are not being paid. Therefore, the

learned counsel for the respondent opposes the application.

However, considering the facts and circumstances, I am of the

view that, one opportunity can be granted to the petitioner.

Therefore, the time for making 2nd installment of Rupees Three

lakhs will stand extended for a period of one month from today,

subject to condition that, along with the said payment, the other

amount became due, as on date as per the judgment passed by

this Court shall be paid.

Sd/-

ZIYAD RAHMAN A.A. JUDGE DG/25.4.24

25-04-2024 /True Copy/ Assistant Registrar