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Madhu T.K vs Punjab National Bank
2024 Latest Caselaw 33128 Ker

Citation : 2024 Latest Caselaw 33128 Ker
Judgement Date : 14 November, 2024

Kerala High Court

Madhu T.K vs Punjab National Bank on 14 November, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
        Thursday, the 14th day of November 2024 / 23rd Karthika, 1946
                   IA.NO.1/2024 IN WP(C) NO. 22440 OF 2023
PETITIONER:

     MADHU T.K., AGED 55 YEARS, S/O. KRISHNAN, THAYIL HOUSE,VARANAM P.O.,
     ALAPPUZHA DISTRICT, PIN-688555

RESPONDENTS:

  1. PUNJAB NATIONAL BANK, AROOR BRANCH, AROOR P.O, ALAPPUZHA DISTRICT,
     REPRESENTED BY ITS MANAGER, PIN-688534
  2. THE AUTHORISED OFFICER, PUNJAB NATIONAL BANK THE AUTHORISED OFFICER,
     PUNJAB NATIONAL BANK BYE PASS ROAD, KUMARICHANTHA, AMBALATHARA
     P.O,THIRUVANANTHAPURAM DISTRICT, PIN- 695026

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge the time
fixed for making payment of Rs.14,86,000 in terms of the judgment in the
Writ Petition (civil) for a period of one month from today.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof,this court's Final order dated
05.07.2024 and upon hearing the arguments of M/S. JOSEPH RONY JOSE,
E.A.JOSE, K.G.GOPAKUMAR, JYOTHI ABRAHAM & K.N.NAZEERA, Advocates for the
petitioner and of SHRI.SANTHEEP ANKARATH, SC for R1, the court passed the
following:
                         N. NAGARESH, J.
                       ----------------------------
                          I.A. No.1 of 2024
                                    in
                   W.P. (C) No.22440 of 2023
            --------------------------------------------------
            Dated this the 14th day of November, 2024

                             ORDER

This is an application to enlarge the time for a

period of one month from 11.09.2024.

Heard. Allowed.

Sd/-

N. NAGARESH JUDGE AMR

 
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