Sreedevi Vijayanandhan vs Deputy Registrar/Special Arbitrator
2024 Latest Caselaw 12945 Ker

Kerala High Court

Sreedevi Vijayanandhan vs Deputy Registrar/Special Arbitrator on 22 May, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.42505/2023                     1/3                       Order Date : 22-05-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
             Wednesday, the 22nd day of May 2024 / 1st Jyaishta, 1946
                     IA.NO.1/2024 IN WP(C) NO. 42505 OF 2023
   PETITIONER:

          SREEDEVI VIJAYANANDHAN, AGED 49 YEARS, W/O VIJAYANANDHAN,
          CHANDRASSERY HOUSE, EDAVILANGU P.O, THRISSUR, PIN - 680671

   RESPONDENTS:

      1. DEPUTY REGISTRAR/SPECIAL ARBITRATOR KERALA STATE CO-OPERATIVE BANK,
         THRISSUR REGION, THRISSUR, PIN - 680022
      2. KERALA STATE CO-OPERATIVE BANK, ERIYAD BRANCH, ERIYAD P.O, THRISSUR-
         REPRESENTED BY ITS BRANCH MANAGER , PIN - 680666

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to reschedule the
   payment structure in the judgment to permit the petitioner to pay the 3
   defaulted installments along with the future installments as stipulated in
   the judgment dated 21.12.2023
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's final order
   dated 21.12.2023 and upon hearing the arguments of       M/S.JOHNSON JOSE
   PANJIKKARAN & RIMJU P.H., Advocates for the petitioner, the court passed
   the following:
 WP(C) No.42505/2023                          2/3                               Order Date : 22-05-2024




                                      N.NAGARESH, J.
                            ------------------------------------------------
                                       I.A.No.1 of 2024
                                                 in
                                 W.P.(C) No.42505 of 2023
                          -------------------------------------------------
                          Dated this the 22nd day of May, 2024


                                            ORDER

This is an application for enlargement of time.

2. I have perused the affidavit filed in support of the I.A.

I find no merit in the I.A.

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

Sd/-

N.NAGARESH JUDGE hmh WP(C) No.42505/2023 3/3 Order Date : 22-05-2024

APPENDIX OF WP(C) 42505/2023 Exhibit P1 TRUE COPY OF AWARD DATED 22.9.2021 ISSUED BY 1ST RESPONDENT