Rinraj B vs The Indian Bank
2024 Latest Caselaw 16524 Ker

Kerala High Court

Rinraj B vs The Indian Bank on 11 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
          Tuesday, the 11th day of June 2024 / 21st Jyaishta, 1946
                   IA.NO.1/2024 IN WP(C) NO. 8094 OF 2024
PETITIONER:

     RINRAJ B., AGED 42 YEARS, S/O BABURAJAN K., CHITHRALAYAM, KOTTANKARA
     CHERRY, KOTTAMKARA VILLAGE, NEAR PUNUKANNOOR, NALUMUKKU JUNCTION,
     KOLLAM, KERALA, PIN-691014

RESPONDENTS:

  1. THE INDIAN BANK, REPRESENTED BY ITS MANAGER, KERALAPURAM BRANCH,
     MANGO TOWERS, MAMOODU JUNCTION, KERALAPURAM, CHANDANATHOPE P.O,
     KOLLAM DISTRICT, PIN-691014
  2. THE AUTHORISED OFFICER, THE INDIAN BANK LTD., KERALAPURAM BRANCH,
     MANGO TOWERS, MAMOODU JUNCTION, KERALAPURAM, CHANDANATHOPE P.O,
     KOLLAM DISTRICT, PIN-691014

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time for
remitting the amount pursuant to the judgment, in the above Writ Petition,
in the interest of justice.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, this court's Final order dated
28.02.2024 and upon hearing the arguments of SHRI. P.T.SHEEJISH, Advocate
for the petitioner, the court passed the following:
                          N. NAGARESH, J.
                        ----------------------------
                           I.A No.1 of 2024
                                     in
                     W.P. (C) No.8094 of 2024
             --------------------------------------------------
               Dated this the 11th day of June, 2024

                              ORDER

If the petitioner remits the arrears falling pursuant

to the judgment dated 28.02.2024 in W.P.(C) No.8094 of

2024 before 15.06.2024, coercive proceedings against the

petitioner shall be deferred, subject to the petitioner

continuing compliance of the directions in the judgment.

I.A is therefore disposed of.

Sd/-

N. NAGARESH JUDGE AMR