Suresh Kumar V V vs Authorized Officer
2024 Latest Caselaw 31787 Ker

Kerala High Court

Suresh Kumar V V vs Authorized Officer on 6 November, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

WP(C) No.20057/2024                     1/3                        Order Date : 06-11-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
           Wednesday, the 6th day of November 2024 / 15th Karthika, 1946
                      IA.NO.2/2024 IN WP(C) NO. 20057 OF 2024
   PETITIONER:

          SURESH KUMAR V V, AGED 43 YEAR,S /O VELAYUDHAN, VETTATH PULLADATH
          HOUSE, NAMBAZHIKKAD P O, MATTOM, TRISSUR DISTRICT , PIN - 680602

   RESPONDENTS:

      1. AUTHORIZED OFFICER THE KERALA STATE COOPERATIVE BANK, KOONAMMUCHI
         BRANCH, MEJO COMPLEX, KOONAMMOCHI, TRISSUR, PIN - 680504
      2. THE KERALA STATE COOPERATIVE BANK KOONAMMUCHI BRANCH, MEJO COMPLEX,
         KOONAMMOCHI, TRISSUR REPRESENTED BY THE BRANCH MANAGER, PIN - 680504
      3. THE BRANCH MANAGER THE KERALA STATE COOPERATIVE BANK, KOONAMMUCHI
         BRANCH, MEJO COMPLEX, KOONAMMOCHI, TRISSUR, PIN - 680504

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant two weeks
   time to repay the installment and regularize the loan in the interest of
   Justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of SRI.P.R.JAYASANKAR, Advocate for the petitioner, the court passed the
   following:
 WP(C) No.20057/2024                              2/3                              Order Date : 06-11-2024




                                        N. NAGARESH, J.
                                        ----------------------------
                                           I.A.No.2 of 2024
                                                     in
                                    W.P.(C) No.20057 of 2024
                             --------------------------------------------------
                             Dated this the 6th day of November, 2024


                                              ORDER

This is an application for enlargement of time to

pay the amount as directed by this Court in judgment dated

04.06.2024. One of the direction was to remit ₹5 lakhs within

a period of one month. The direction was given on

04.06.2024. The petitioner has remitted only ₹50,000/- in the

Savings Bank Account pursuant to that order.

2. The petitioner had filed I.A.No.1 of 2024 for

enlargement of time earlier, which was granted.

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

am not inclined to grant further time.

I.A. is therefore dismissed.

Sd/-

N. NAGARESH JUDGE SR WP(C) No.20057/2024 3/3 Order Date : 06-11-2024

APPENDIX OF WP(C) 20057/2024 Exhibit P1 TRUE COPY OF THE LETTER ISSUED BY THE 3RD RESPONDENT DATED 28-2-2024 Exhibit P2 TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER DATED 6-3-2024 Exhibit P3 TRUE COPY OF THE NOTICE ISSUED BY THE ADVOCATE COMMISSIONER DATED 2-5-2024