Tata Motors Finance Limited vs Vinod
2024 Latest Caselaw 30207 Ker

Kerala High Court

Tata Motors Finance Limited vs Vinod on 24 October, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                      &
                  THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Thursday, the 24th day of October 2024 / 2nd Karthika, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 1577 OF 2024
    AGAINST JUDGMENT DATED 05/06/2024 IN WP(C) 12027/2024 OF THIS COURT
APPLICANTS/APPELLANTS IN WRIT APPEAL:

  1.   TATA MOTORS FINANCE LIMITED LODHAITHINK TECHNO CAMPUS,

        A- WING, 2ND FLOOR,POKHRAN ROAD NO.2 OF EASTERNS EXPRESS HIGHWAY,


        THANE WEST, MUMBAI-400601

        REPRESENTED BY SAMART GUPTHA CEO & MANAGING DIRECTOR,



        AND ANOTHER

RESPONDENTS/PETITIONER AND RESPONDENTS 3 TO 5 IN WRIT APPEAL:

  1. VINOD AGED 44 YEARS S/O VASUMOHAN, PUTHUKALATH CHAITHANYA, KOODAL
     P.O PATHANAMTHITTA PIN - 689693

       AND 3 OTHERS

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 85 days in filing Writ Appeal filed herewith and dispose the same on
merits, in the interests of Justice.
     This Application again coming on for orders on 24/10/2024, upon
perusing the application,the affidavit filed in support thereof and this
Court's Order dated 09/10/2024, and upon hearing the arguments of
P.FAZIL, Advocate for the applicants and of ADVS.M/S.M.T.SURESH KUMAR,
MANJUSHA K & SREELAKSHMI SABU,Advocates for R1,and of ADVS.M/S.SIJU
KAMALASANAN, S.ABHILASH, ANJANA KANNATH & MARIYA JOSE, Advocates for the
R2,and of Senior Government Pleader for R3 and R4, the court on the same
day passed the following:
               ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
              .......................................................................
                                 W.A.No.1577 of 2024
                   ..............................................................
                  Dated this the 24th day of October, 2024

                                            ORDER

Anil K. Narendran, J.

This is an application filed by the appellants seeking an

order to condone the delay of 85 days in filing the appeal.

Having considered the averments in the affidavit filed in

support of this application and also the submissions made at the

Bar, we find that the appellants have offered sufficient cause for

condonation of delay.

In the result, this application is allowed by condoning the

delay of 85 days in filing the appeal.

List on 01.11.2024, for admission.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE Dxy

24-10-2024 /True Copy/ Assistant Registrar