Surendran.C vs The Gramin Bank
2024 Latest Caselaw 28968 Ker

Kerala High Court

Surendran.C vs The Gramin Bank on 3 October, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
          Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
                   IA.NO.1/2024 IN WP(C) NO. 12818 OF 2024
PETITIONER:

     SURENDRAN C., AGED 59 YEARS, S/O. NARAYANAN, UNDAPURAYIL, CHENGLAYI
     P.O, KANNUR DISTRICT- 670631

RESPONDENTS:

  1. THE GRAMIN BANK, REPRESENTED BY THE AUTHORISED OFFICER,KOYYAM
     BRANCH,KANNUR DISTRICT,PIN- 670142
  2. THE BRANCH MANGER, THE GRAMIN BANK, KOYYAM BRANCH,KANNUR
     DISTRICT,PIN-670631
  3. THE AUTHORISED OFFICER THE GRAMIN BANK,THE REGIONAL OFFICE
     KANNUR,KGB TOWER, PALLIKKUNU, KANNUR DISTRICT, PIN-670004

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to This court be
pleased to extent one month time from toady to remit the first instalment
as per the judgment dated 03-04-2024 in WP (C) No. 12818 of 2024 in the
interest of justice.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, this court's Final order dated
03.04.2024 and upon hearing the arguments of M/S. M.ANUROOP, MURSHID ALI
M. & ABRAHAM RAJU CYRIAC, Advocates for the petitioner and of
M/S. GOPIKRISHNAN NAMBIAR M, K.JOHN MATHAI, JOSON MANAVALAN, KURYAN
THOMAS, PAULOSE C. ABRAHAM, RAJA KANNAN, Advocates for the respondents,
the court passed the following:
                           N. NAGARESH, J.
                         ----------------------------
                            I.A. No.1 of 2024
                                      in
                     W.P. (C) No.12818 of 2024
              --------------------------------------------------
               Dated this the 3rd day of October, 2024

                               ORDER

If the petitioner remits an amount of ₹1.5 lakhs on

or before 30.10.2024, coercive proceedings against the

petitioner shall stand deferred till 04.11.2024.

Post on 04.11.2024.

Sd/-

N. NAGARESH JUDGE AMR