Shafeek.A vs The Branch Manager
2024 Latest Caselaw 6061 Ker

Kerala High Court

Shafeek.A vs The Branch Manager on 23 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 23rd day of February 2024 / 4th Phalguna, 1945
                  IA.NO.1/2024 IN WP(C) NO. 40319 OF 2023
PETITIONERS:

  1. SHAFEEK A., AGED 36 YEARS, S/O.ASSANAR.M., RESIDING AT OLD
     CHANTHAPPURA, VADAKKANCHERY MBR, VADAKKANCHERY P.O., PALAKKAD, PIN -
     678683
  2. ASSANAR, AGED 58 YEARS, S/O.MOHAMMED KHANI, RESIDING AT OLD
     CHANTHAPPURA, VADAKKANCHERY MBR, VADAKKANCHERY P.O.
     PALAKKAD,PIN-678683

RESPONDENTS:

  1. THE BRANCH MANAGER, LIC HOUSING FINANCE LTD., AREA OFFICE, 2ND
     FLOOR, MANNIL ARCADE, OPP.LIC OF INDIA, BRNACH 1,SHORNUR ROAD,
     PALAKKAD, PIN-678014
  2. THE AUTHORIZED OFFICER, ERNAKULAM BRACH OFFICE, LIC HOUSING FINANCE
     LTD 9TH FLOOR, LIC BUILDING M G ROAD, ERNAKULAM, PIN-682011

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to this Honourable
court may be pleased to grant 10 days time from today to pay the amounts
due to the respondents for the month of februvary as directed by this
Honourable Court
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof,this court's Final order dated
01.12.2023 and upon hearing the arguments of SHRI. SURAJ.S, Advocate for
the petitioner and M/S. ASP.KURUP, SADCHITH.P.KURUP, C.P.ANIL RAJ, SIVA
SURESH, RESHMA RAJ, Advocates for the respondents, the court passed the
following:
                          N. NAGARESH, J.
                --------------------------------------------
                           I.A.No.1 of 2024
                                     in
                    W.P.(C) No.40319 of 2023
             -------------------------------------------------
           Dated this the 23rd day of February, 2024


                              ORDER

This is an application to grant 10 days time from today

to pay the amounts due to the respondents for the month of

February as directed by this Court.

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

am inclined to grant 10 days time from today to pay the

amount due to the respondents for the month of February as

directed in the judgment dated 01.12.2023.

I.A.No.1 of 2024 is allowed.

Sd/-

N. NAGARESH JUDGE ams