Sujil Joy vs Kerala State Co-Operative Bank Ltd ...
2024 Latest Caselaw 30829 Ker

Kerala High Court

Sujil Joy vs Kerala State Co-Operative Bank Ltd ... on 30 October, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
        Wednesday, the 30th day of October 2024 / 8th Karthika, 1946
                  IA.NO.1/2024 IN WP(C) NO. 21543 OF 2024
PETITIONER:

     SUJIL JOY ,AGED 43 YEARS, S/O JOY, ARIMBOOR HOUSE, PUTHOOL P.O
     THRISSUR DISTRICT, PIN - 680641

RESPONDENTS:

  1. KERALA STATE CO-OPERATIVE BANK LTD (KERALA BANK), REGIONAL OFFICE,
     SAHAKARANA SADABDI MANDIRAM, KOVILAKATHUMPADAM, THRISSUR,
     REPRESENTED BY ITS AUTHORIZED OFFICER, PIN - 680010
  2. THE KERALA STATE CO-OPERATIVE BANK LTD., AYYANTHOLE BRANCH
     AYYANTHOLE P O ,THRISSUR DISTRICT- , PIN - 680003 REPRESENTED BY ITS
     BRANCH MANAGER


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to enlarge the time to
pay 4th instalment till 31/10/2024 and 5th instalment till 07/11/2024 in
the interest of justice.




     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof and this court's judgment dated
18.06.2024 and upon hearing the arguments of MR.K.M.MUHAMMED HUSSAIN,
Advocate for the petitioner and of STANDING COUNSEL for respondents, the
court passed the following:
                           M.A.ABDUL HAKHIM, J.
                         =====================
                              WP(C) No. 21543 of 2024
                            ==================
                      Dated this the 30th day of October, 2024
                    ============================
                                      ORDER

1. This is an application for enlarging the time to pay the 4 th and 5th installments which is directed as per the judgment dated 18/06/2024 in WP(C) No.21543 of 2024 till 31/10/2024.

2. The prayer is strongly opposed by the learned counsel for the respondents stating that with respect to the 2 nd and 3rd installments also the payments were not done within time.

3. The learned counsel for the respondents submits that, as on 29/10/2024 an amount outstanding is Rs.31,44,530/- after adjusting the amount of Rs.9,00,000/- already paid.

4. Considering the fact that the petitioner has already paid Rs.9,00,000/- towards the outstanding dues, the time for payment of the 4th installment is extended upto 31/10/2024 and the time for the payment of the 5 th installment is extended till 07/11/2024.

Sd/-

M.A.ABDUL HAKHIM JUDGE sms

30-10-2024 /True Copy/ Assistant Registrar