Preethi Subhash vs Union Bank Of India
2024 Latest Caselaw 29267 Ker

Kerala High Court

Preethi Subhash vs Union Bank Of India on 10 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 10th day of October 2024 / 18th Aswina, 1946
                  IA.NO.1/2024 IN WP(C) NO. 18507 OF 2024
PETITIONER:

     PREETHI SUBHASH, AGED 36 YEARS, W/O. SUBHASH, KALATHIL
     HOUSE,VIMALANAGAR POST.OZHAKODY, MANANTHAVADY, WAYANAD, PIN-670645

RESPONDENTS:

  1. UNION BANK OF INDIA, KALPETTA CIVIL STATION BRANCH,
     KALPETTA,REPRESENTED BY ITS BANK MANAGER,PIN-673121
  2. THE AUTHORISED OFFICER,KALPETTA CIVIL STATION BRANCH, KALPETTA,
     PIN-673121

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pleased to extend
the time limit fixed to deposit the instalments as per Judgement dated
23.05.2024 till 30.07.2024, so as to enable the Petitioner herein to
comply with the directions in the Judgment, in the interest of justice.
     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, this court's order
dated 31.07.2024, this court's Final order dated 23.05.2024 and upon
hearing the arguments of M/S. V.A.VINOD & N.S.AJAY, Advocates for the
petitioner and of M/S. ASP.KURUP, SADCHITH.P.KURUP, C.P.ANIL RAJ, SIVA
SURESH, ATHIRA VIJAYAN & B.SREEDEVI, Advocates for the respondents, the
court passed the following:
                           N. NAGARESH, J.
                         ----------------------------
                            I.A. No.1 of 2024
                                      in
                     W.P. (C) No.18507 of 2024
              --------------------------------------------------
              Dated this the 10th day of October, 2024

                               ORDER

This is an application to extend the time limit fixed

to deposit the instalments.

2. Perusing the affidavit filed in support of the I.A.

and considering the facts of the case, I am not inclined to

grant further time.

Therefore, the I.A. is dismissed.

Sd/-

N. NAGARESH JUDGE AMR