Soby George vs M/S. Hdfc Bank Ltd
2024 Latest Caselaw 4972 Ker

Kerala High Court

Soby George vs M/S. Hdfc Bank Ltd on 9 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
          Friday, the 9th day of February 2024 / 20th Magha, 1945

                   IA.NO.1/2024 IN WP(C) NO. 786 OF 2024

APPLICANT/PETITIONER:

     SOBY GEORGE, AGED 55 YEARS, S/O.KORA GEORGE, KAKKANAD VEETTIL,
     M/S.KALAGRUHAM A SOCIAL CULTURAL ORGANIZATION, NELLIMATTOM,
     KOTHAMANGALAM, ERNAKULAM DISTRICT, PIN - 686693.

RESPONDENT/RESPONDENT:

     M/S. HDFC BANK LTD., 1ST FLOOR, S.L.PLAZA, PALARIVATTOM JUNCTION,
     ERNAKULAM DISTRICT, KOCHI REPRESENTED BY ITS AUTHORIZED OFFICER, PIN
     - 682025.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time for
payment of Rs.4 lakhs as directed in the judgment dated 11.01.2024 made in
the above writ petition up to 28.02.2024 in the interest of justice


     This Application coming on for orders upon perusing the application
and this Court's final order dated 11/01/2024 and the affidavit filed in
support thereof, and upon hearing the arguments of M/S.G.HARIHARAN,
PRAVEEN.H., K.S.SMITHA, B.R.SINDU & V.R.SANJEEV KUMAR, Advocates for the
petitioner, the court passed the following:
                        N. NAGARESH, J.
                       ----------------------------
                          I.A No.1 of 2024
                                    in
                     W.P. (C) No.786 of 2024
            --------------------------------------------------
            Dated this the 9th day of February, 2024

                             ORDER

This is an application to extend the time for

payment of Rs.4 lakhs as directed by this Court in

judgment dated 11.01.2024 in W.P.(C) No.786 of 2024.

2. Perusing the affidavit filed in support of the I.A,

I do not find any reason to enlarge the time as prayed for.

Therefore, the I.A is dismissed.

Sd/-

N. NAGARESH JUDGE AMR