Ahna K vs City Union Bank Limited
2024 Latest Caselaw 30170 Ker

Kerala High Court

Ahna K vs City Union Bank Limited on 24 October, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

WP(C) No.10006/2024                     1/3                        Order Date : 24-10-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
            Thursday, the 24th day of October 2024 / 2nd Karthika, 1946
                      IA.NO.1/2024 IN WP(C) NO. 10006 OF 2024
   APPLICANT/PETITIONER:

          AHNA K AGED 32 YEARS W/O SHAHBAS, RESIDING AT ALFAYAD HOUSE,
          KULANGARATHAZHAM, OLAVANA KOZHIKODE, PIN - 673019

   RESPONDENT/RESPONDENT:

          CITY UNION BANK LIMITED CALICUT BRANCH, REPRESENTED BY ITS
          AUTHORISED OFFICER, THARIF ARCADE, BUILDING NO. 17/1004 B6, GROUND
          FLOOR, PUTHIYARA, KOZHIKODE, PIN - 673004

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to (i) Extent and
   enlarge the time for payment of the defaulted installments directed to be
   paid as per the judgment of this hon'ble court dated 13-03-2024 in the
   above writ petition. (ii) Permit the petitioner to continue repayment of
   the loan amount as originally directed as per the judgment of this hon'ble
   court dated 13-03-2024 in the above writ petition.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of M/S. MUDASSER AHAMED, MUNEER AHMED & JAYKAR.K.S., Advocates for the
   petitioners, the court passed the following:
 WP(C) No.10006/2024                              2/3                              Order Date : 24-10-2024




                                        N. NAGARESH, J.
                                        ----------------------------
                                           I.A.No.1 of 2024
                                                     in
                                    W.P.(C) No.10006 of 2024
                             --------------------------------------------------
                              Dated this the 24th day of October, 2024


                                              ORDER

The judgment was delivered on 13.03.2024. The

petitioner filed this I.A. to enlarge the time for payment on

07.08.2024.

2. I have perused the affidavit filed in support of the

I.A. I find no reason to grant further time to the petitioner.

Hence, I.A. is dismissed.

Sd/-

N. NAGARESH JUDGE SR WP(C) No.10006/2024 3/3 Order Date : 24-10-2024

APPENDIX OF WP(C) 10006/2024 Exhibit P1 THE TRUE COPY OF THE ORDER PASSED BY THE CHIEF JUDICIAL MAGISTRATE COURT, KOZHIKODE IN CMP NO. 2660/2023 DATED 19-12-2023 Exhibit P2 THE TRUE COPY OF THE RE-TENDER CUM AUCTION SALE NOTICE DATED 23-02-2024 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER Exhibit P3 THE TRUE COPY OF THE NOTICE DATED 27-02-2024 ISSUED BY ADVOCATE AAKASH SINGH, ADVOCATE COMMISSIONER APPOINTED BY THE HON'BLE CHIEF JUDICIAL MAGISTRATE COURT, KOZHIKODE