T.T.Varghese vs Special Sales Officer
2024 Latest Caselaw 4660 Ker

Kerala High Court

T.T.Varghese vs Special Sales Officer on 6 February, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR. JUSTICE SATHISH NINAN
          Tuesday, the 6th day of February 2024 / 17th Magha, 1945
                  IA.NO.1/2024 IN WP(C) NO. 27125 OF 2023
APPLICANT/PETITIONER:

     T.T.VARGHESE, AGED 69 YEARS, S/O. T.L.THOMAS, THAIKKADAN HOUSE,
     KUTTUMUKKU DESOM, VILLADOM, RAMAVARMAPURAM P.O.,THRISSUR - 680631.

RESPONDENTS/RESPONDENTS:

  1. SPECIAL SALES OFFICER, THRISSUR SCB GROUP, OFFICE OF ASST.REGISTRAR
     (GENERAL) OF CO-OPERATIVE SOCIETIES, MEHFIL SAHAKARANA NAGAR,
     AYYANTHOLE, THRISSUR - 680003.
  2. THRISSUR CO-OPERATIVE BANK LTD, REPRESENTED BY ITS
     MANAGER, NO.R-1097, THIRUVAMBADY P.O., PATTURAIKKAL, THRISSUR
     680022.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant 6 months'
time to comply the order by paying the balance instalments and to produce
the receipt, in the interest of the justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof,this Court's judgment dated
13/10/2023 and upon hearing the arguments of M/s. C.A.ANOOP, R.KRISHNA and
VANESHA VISWAMBARAN, Advocates for the petitioner in I.A./WP(C) and of
M/s. A.D.RAVINDRA PRASAD, ALEX VARGHESE and A.D.CHANDRA BOSE, Advocates
for R2 in I.A./WP(C) and of GOVERNMENT PLEADER, the court passed the
following:




                                                             P.T.O
                 SATHISH NINAN, J.
            ----------------------
               I.A No.1 of 2024
                       in
           WP(C) No.27125 of 2023
          ------------------------
   Dated this the 6th day of February, 2024

                        ORDER

The writ petition was disposed of by this

Court as per judgment dated 13.10.2023,

permitting the petitioner to wipe off the

entire liability in 15 equal monthly

instalments commencing from 15.11.2023. The

petitioner seeks for extension of time for a

period of six months.

2. It is reported that, pursuant to the

directions of this Court, 3 instalments were

paid by the petitioner.

Taking note of the above and also

considering the financial constraints pointed

out by the petitioner, it is ordered that the

instalments payable in February and

March, 2024 shall be paid by the

petitioner along with the instalment

payable in April, 2024.

But for the modification as above,

no other interference is called for.

I.A. is ordered accordingly.

Sd/-

Sathish Ninan, Judge SVP

06-02-2024 /True Copy/ Assistant Registrar