Prasannakumaran.K vs Bajaj Finance. Ltd
2024 Latest Caselaw 16769 Ker

Kerala High Court

Prasannakumaran.K vs Bajaj Finance. Ltd on 12 June, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

WP(C) No.41190/2023                     1/3                          Order Date : 12-06-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
            Wednesday, the 12th day of June 2024 / 22nd Jyaishta, 1946
                     IA.NO.1/2024 IN WP(C) NO. 41190 OF 2023
   APPLICANT/PETITIONER:

          PRASANNAKUMARAN.K , AGED 53 YEARS, S/O PADMANABHA
          MENON.K,KUNNAMKUMARATH, HOUSE, KANJIRASSERY, MULLOORKARA
          P.O,THRISSUR,PIN - 680583

   RESPONDENTS/RESPONDENTS:

      1. BAJAJ FINANCE LTD., BAJAJ FINANCE LIMITED, 3RD& 6TH FLOOR, DD TRADE
         TOWERS, KALOOR, COCHIN, REP BY ITS AUTHORIZED OFFICER, PIN - 682017
      2. BAJAJ FINANCE LIMITED, 3RD FLOOR, BAJAJ FINSERV, PANCHSHIL, TECH
         PARK, VIMAN NAGAR, PUNE, MAHARASHTRA, REP BY ITS CHIEF MANAGER, PIN
         - 411014

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to Extension of time .
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.K.V.RASHMI, Advocate for the petitioner, the court passed the
   following:
 WP(C) No.41190/2023                               2/3                                     Order Date : 12-06-2024




                                         N. NAGARESH, J.
                                          ---------------------------
                                             I.A.No.1 of 2024
                                                      in
                                     W.P. (C) No.41190 of 2023
                              --------------------------------------------------
                                Dated this the 12th day of June, 2024

                                               ORDER

This is an application to enlarge the time granted by this

Court in judgment dated 13.12.2023 in W.P.(C) No.41190 of

2023. Going through the affidavit filed in support of the I.A.,

I do not find any reason to enlarge the time.

I.A. is therefore dismissed.

Sd/-

N. NAGARESH JUDGE SSG WP(C) No.41190/2023 3/3 Order Date : 12-06-2024

APPENDIX OF WP(C) 41190/2023 Exhibit P1 A TRUE COPY OF THE POSSESSION TAKE OVER NOTICE ISSUED BY THE ADVOCATE COMMISSIONER VIDE THE ORDER OF THE CHIEF JUDICIAL MAGISTRATE COURT TRISSUR IN MC NO. 373 OF 2023 DATED 25.07.2023 Exhibit P2 A TRUE COPY OF THE BANK STATEMENT OFTHE PETITIONER LOAN ACCOUNT FROM 02.07.2023 TO 31.10.2023 Exhibit P3 A TRUE COPY OFTHE DISCHARGE SUMMERY ISSUED THE HOSPITAL DATED 11.11.2023 Exhibit P4 A TRUE COPY OF THE REPRESENTATION DATED 06.12.2023 SUBMITTED BEFORE THE FIRST RESPONDENT Annexure A TRUE COPY OF THE RECEIPT DATED 11-12-2023 Annexure B TRUE COPY OF THE RECEIPT DATED 29-12-2023 Annexure C TRUE COPY OF THE RECEIPT DATED 30-12-2023 Annexure D TRUE COPY OF THE RECEIPT DATED 06-01-2024 Annexure E TRUE COPY OF THE RECEIPT DATED 15-02-2024 Annexure F TRUE COPY OF THE RECEIPT DATED 18-03-2024