Roy P.O vs Lic Housing Finance Ltd
2024 Latest Caselaw 19253 Ker

Kerala High Court

Roy P.O vs Lic Housing Finance Ltd on 1 July, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                      THE HONOURABLE MR.JUSTICE N.NAGARESH
              Monday, the 1st day of July 2024 / 10th Ashadha, 1946
                     IA.NO.1/2024 IN WP(C) NO. 11216 OF 2024
PETITIONER:

     ROY P.O., AGED 52 YEARS, S/O. JOSEPH,PALLIPARAMBIL HOUSE, R.P.C P.O,
     ERUMELLY NORTH VILLAGE, MANDAKKAYAM, KAJIRAPALLY TALUK, KOTTAYAM,
     PIN-686513

RESPONDENT:

     LIC HOUSING FINANCE LTD., STAR JUNCTION, 1ST FLOOR, KANNAMPURAM
     BUILDNG,SH 1, KOTTAYAM. REPRESENTED BY ITS AUTHORIZED OFFICER,
     PIN-686001

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to It is most humbly
prayed that this Honourable Court may be pleased to grant two week's time
to remit the 1st installment of the overdue amount, as ordered by this
Honourable Court vide judgment dated 01.04.2024.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. VISHNU BHUVANENDRAN, B.ANUSREE, MIRAL K.JOY, ABHILASH C.V. & VARUN
JACOB, Advocates for the petitioner and of ASP.KURUP, SADCHITH.P.KURUP,
C.P.ANIL RAJ, SIVA SURESH, B.SREEDEVI & ATHIRA VIJAYAN, Advocates for the
respondent, the court passed the following:
                             N.NAGARESH, J.
                  ------------------------------------------------
                             I.A.No.1 of 2024
                                       in
                       W.P.(C) No.11216 of 2024
                -------------------------------------------------
                 Dated this the 1st day of July, 2024

                                   ORDER

This is an application to grant two weeks' time to remit the 1 st

instalment of the overdue amount as per judgment dated

01.04.2024 in W.P.(C) No.11216 of 2024.

2. Counsel for the petitioner submits that the petitioner

has remitted the amount though belatedly.

I.A.No.1 of 2024 is therefore closed.

Sd/-

N.NAGARESH JUDGE hmh