Sivaprasad P.C vs The Authorised Officer
2024 Latest Caselaw 5272 Ker

Kerala High Court

Sivaprasad P.C vs The Authorised Officer on 15 February, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

WP(C) No.8490/2023                        1/3                        Order Date : 15-02-2024

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                         THE HONOURABLE MR. JUSTICE T.R.RAVI
               Thursday, the 15th day of February 2024 / 26th Magha, 1945

                        IA.NO.1/2024 IN WP(C) NO. 8490 OF 2023

   APPLICANTS/PETITIONER:

          SIVAPRASAD P.C., AGED 39 YEARS, S/O. CHANDRAN ACHARI, RESIDING AT
          PARVATHY MANDIRAM, ERATHU, KULAKKADA P.O., KOTTARAKKARA, KOLLAM,
          PIN-691521.

   RESPONDENT/RESPONDENT:

      1. THE AUTHORISED OFFICER, FEDERAL BANK LTD., LCRD MAVELIKKARA
         DIVISION, 1ST FLOOR, PADINJARE THALACKAL CHERIAN CHAMBERS,
         PUTHIYAKAVU, MAVELIKKARA, ALAPPUZHA, PIN-691101.
      2. THE MANAGER, FEDERAL BANK LTD., KALAYAPURAM BRANCH, NANDANAM
         BUILDINGS, KOTTARAKKARA, KOLLAM, PIN-691560.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to For the reasons
   stated in the accompanying affidavit, it is most humbly prayed that this
   Hon'ble Court may be pleased to direct the respondents not to proceed
   against the property of the petitioner as per Exhibit P4 and to permit him
   to pay the overdue in a week, in the interest of justice.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   Final Order dated 10/03/2023 and upon hearing the arguments of M/S. R.V.
   SREEJITH, G. MAHESWARY, T. RINI & HARIGOVIND S. NAIR, Advocates for the
   petitioner, the court passed the following:
 WP(C) No.8490/2023                             2/3                              Order Date : 15-02-2024




                                         T.R.RAVI.J
                      -------------------------------------------------------
                     IA No.1 of 2024 in WP(C) No.8490 of 2023
                     --------------------------------------------------------
                      Dated this the 15th day of February, 2024

                                           ORDER

The counsel for the petitioner seeks indulgence by

permitting them to pay the overdue amount by 20.02.2024,

condoning the delay in making the payment. The Standing

Counsel for the respondents submitted that there is violation

of the directions issued by this Court.

Since time is sought only for a week, I am inclined to

grant the prayer. The petitioner may pay the overdue amount

by 20.02.2024 and if such payment is made, the directions

regarding the payment contained in the judgment shall revive.

H/o

Sd/-

T.R.RAVI

JUDGE sn WP(C) No.8490/2023 3/3 Order Date : 15-02-2024

APPENDIX OF WP(C) 8490/2023 Exhibit P4 TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 01.02.2024