Maninath vs Pattanakkad Service Co-Operative Bank ...
2024 Latest Caselaw 9997 Ker

Kerala High Court

Maninath vs Pattanakkad Service Co-Operative Bank ... on 5 April, 2024

Author: P Gopinath

Bench: P Gopinath

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
           Friday, the 5th day of April 2024 / 16th Chaithra, 1946
                   IA.NO.1/2024 IN WP(C) NO. 9935 OF 2022
APPLICANTS/RESPONDENTS:

  1. PATTANAKKAD SERVICE CO-OPERATIVE BANK LTD NO 1144, PATTANAKKAD P.O.,
     CHERTHALA, ALAPPUZHA DISTRICT- 688 531, REPRESENTED BY ITS
     SECRETARY.
  2. THE SECRETARY, PATTANAKKAD SERVICE CO-OPERATIVE BANK LTD NO 1144,
     PATTANAKKAD P.O., CHERTHALA, ALAPPUZHA DISTRICT- 688 531.

RESPONDENTS/PETITIONER:

     MANINATH, AGED 46 YEARS, S/O. B. MADANAMOHANAN NAIR, T.C 4/1192 JAI
     VILLA, MARKET ROAD, KURAVANKONAM, KOWDIAR, THIRUVANANTHAPURAM- 695
     003.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
granted by this Hon'ble Court for a further period of 9 months, from
02.12.2023, for paying the amount due to the petitioners in the writ
petition, 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 02.06.2023 and upon hearing the arguments of M/s.
T.R.HARIKUMAR and ARJUN RAGHAVAN,Advocates for the Applicants in
I.A./Respondents in WP(C) and of M/S B.PRAMOD, BIJU VIGNESWAR and ASWATHI
SURESH, Advocates for the Respondents in I.A./Petitioner in WP(C), the
court passed the following:




                                                             P.T.O
                                    GOPINATH P., JUDGE.
                     ---------------------------------------------------------
                                       I.A.No.1 OF 2024
                                                 in
                                  W.P.(C)No.9935 of 2022
                   -----------------------------------------------------------
                         Dated this the 5th day of April, 2024

                                           ORDER

Having heard the learned counsel appearing for the applicants in the

interlocutory applications and the learned counsel appearing for the writ

petitioner, as a last chance, time for compliance of the directions contained in

the judgment is extended till 30.07.2024, subject to the condition that 25% of

the amount due shall be paid by 30.05.2024 and the balance amount shall be

paid by 30.07.2024. It is made clear that no further extension of time will be

granted under any circumstances.

Post on 05.08.2024.

sd/-

GOPINATH P. JUDGE acd

05-04-2024 /True Copy/ Assistant Registrar