Nissar Kunju J vs The Authorized Officer
2024 Latest Caselaw 32769 Ker

Kerala High Court

Nissar Kunju J vs The Authorized Officer on 12 November, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                  THE HONOURABLE MR.JUSTICE BASANT BALAJI
        Tuesday, the 12th day of November 2024 / 21st Karthika, 1946
                  IA.NO.1/2024 IN WP(C) NO. 32520 OF 2024
APPLICANT/PETITIONER:

     NISSAR KUNJU J., AGED 47 YEARS, S/O. JALALUDEEN KUNJU,
     CHANDANAPARAMBIL, PAVUMBA NORTH, KOLLAM DISTRICT, THAZHAVA,
     KARUNAGAPPALLY, PAVUMBA, PIN-690574.

RESPONDENTS/RESPONDENTS:

     THE AUTHORIZED OFFICER, UNION BANK OF INDIA, REGIONAL OFFICE, 2ND
     FLOOR, BSNL TELEPHONE EXCHANGE, CHINNAKADA, KOLLAM, PIN-691001.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant one month
time from today in order to remit the amount of Rs.50,000/- and 10 equal
installments to pay the remaining remaining overdue amount along with
regular installments till that period all further proceeding against the
petitioner's property shall be kept in abeyance.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof and this Court's Final Order
dated 13/09/2024 and upon hearing the arguments of SRI. M.R. SASITH,
Advocate for the petitioner and of M/S. ASP.KURUP, SADCHITH P. KURUP, C.P.
ANIL RAJ, SIVA SURESH, B. SREEDEVI & ATHIRA VIJAYAN, Advocates for the
respondent, the court passed the following:
                        BASANT BALAJI, J.
                    =======================
                      W.P.(C) No.32520/2024
                   =======================
                    Dated: 12th November 2024

                              O R D E R

This is an application filed to extend the time limit for

deposit of Rs.50,000/- by one month from 07.10.2024.

The counsel for the petitioner has made available a

counterfoil evidencing the payment of Rs.50,000/- on 06.11.2024.

Therefore, the period of one month as directed in the

judgment dated 13.09.2024 for payment of Rs.50,000/- is

extended till 07.11.2024. The petitioner shall pay the regular

EMIs as ordered in the judgment. The auction to be conducted

on 13.11.2024 is deferred till there is default as ordered in

clause (v) of the judgment.

Sd/-

BASANT BALAJI JUDGE JS