Beena T.M vs Kuruppumpady Service Cooperative Bank
2024 Latest Caselaw 33675 Ker

Kerala High Court

Beena T.M vs Kuruppumpady Service Cooperative Bank on 21 November, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

WP(C) No.26116/2024                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
           Thursday, the 21st day of November 2024 / 30th Karthika, 1946
                    IA.NO.1/2024 IN WP(C) NO. 26116 OF 2024(L)
   APPLICANTS/PETITIONER:

      1. BEENA T.M, AGED 56 YEARS, W/O. UNNIKRISHNAN, NJALOOPADI HOUSE,
         RAYAMANAGALAM VILLAGE, KUNNATHUNADU TALUK, ERNAKULAM DIST, PIN -
         683550
      2. UNNIKRISHNAN, AGED 60 YEARS, NJALOOPADI HOUSE, RAYAMANAGALAM
         VILLAGE, KUNNATHUNADU TALUK, ERNAKULAM DIST, PIN - 683550


   RESPONDENTS/RESPONDENTS:


      1. KURUPPUMPADY SERVICE COOPERATIVE BANK ( NO.257) REPRESENTED BY ITS
         SECRETARY KURUPPUMPADY, RAYAMANGALAM, PIN - 683545
      2. ASSISTANT REGISTRAR, COOPERATIVE SOCIETIES (GENERAL) KUNNATHUNADU,
         PERUMBAVOOR, ERNAKULAM KERALA PIN - 683545


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant the
   petitioner one month time in order to remit 50% of the defaulted amount so
   as to comply with the judgment dated 4th day of October 2024 in w.p.(c)
   NO.26116/2024.

        This application coming on for orders upon perusing the
   application and the affidavit filed in support thereof, this court's
   judgment dated 04-10-2024 and upon hearing the arguments of
   M/S.R.SYLESHWAREN NAIR, B.REGHU KUMAR, SWATHY KRISHNA, Advocates for the
   petitioners in IA/WP(C), M/S. P.K.VIJAYAMOHANAN, AKHIL SUSEENDRAN
   Advocates for the 1st respondent in IA/WP(C) and of GOVERNMENT PLEADER for
   the 2nd respondent in IA/WP(C), the court passed the following:

                                         ORDER

This is an application for enlargement of time.

Perusing the affidavit filed in support of the I.A., I do not find any merit in the I.A.

I.A. is therefore dismissed.

Sd/- N.NAGARESH JUDGE

21-11-2024 /True Copy/ Assistant Registrar