Kriztle Bath And Wellness Private ... vs Union Of India
2024 Latest Caselaw 26730 Ker

Kerala High Court

Kriztle Bath And Wellness Private ... vs Union Of India on 5 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.657/2023                             1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
            THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED MUSTAQUE
                                          &
                          THE HONOURABLE MR. JUSTICE S.MANU
            Thursday, the 5th day of September 2024 / 14th Bhadra, 1946
                        IA.NO.5/2024 IN WA NO. 657 OF 2023
       AGAINST JUDGMENT DATED 10.03.2023 IN WP(C) 18513/2021 OF THIS COURT
   APPLICANTS/APPELLANT:

      1. KRIZTLE BATH AND WELLNESS PRIVATE LIMITED, DOOR NO.40/1118, ANNA
         MARIA COMPLEX, P.T USHA ROAD, ERNAKULAM HEAD P.O., KOCHI - 682011,
         REPRESENTED BY ITS MANAGING PARTNER
      2. M.K ANSARI, AGED 61 YEARS, S/O KOCHUMUHAMMED, MANAGING DIRECTOR
         KRIZTLE BATH AND WELLNESS PRIVATE LIMITED RESIDING AT VILLA 50,
         KRISTAL GARNET VILLAS THRIKKAKKARA P.O., KOCHI- 682021

   RESPONDENTS/RESPONDENTS:

      1. UNION OF INDIA, MINISTRY OF FINANCE (DEPARTMENT OF FINANCIAL
         SERVICES) REPRESENTED BY ITS SECRETARY JEEVAN DEEP BUILDING,
         PARLIAMENT STREET NEW DELHI- 110001
      2. RESERVE BANK OF INDIA, REPRESENTED BY ITS CHIEF GENERAL MANAGER
         DEPARTMENT OF BANKING SUPERVISION 21ST FLOOR, CENTRAL OFFICE
         BUILDING, SHAHID BHAGAT SINGH MARG, FORT MUMBAI MAHARASHTRA- 400001
      3. BANKING OMBUDSMAN, KERALA, C/O RESERVE BANK OF INDIA, BAKERY
         JUNCTION, THIRUVANANTHAPURAM - 695033
      4. STANDARD CHARTERED BANK, REPRESENTED BY ITS EXECUTIVE DIRECTOR AND
         HEAD, BUSINESS BANKING PRODUCT, RAJAJI SALAI, CHENNAI- 600001
      5. HEAD CUSTOMER SERVICE, REPRESENTED BY AUTHORISED OFFICER, STANDARD
         CHARTERED BANK 19-RAJAJI SALAI, CHENNAI - 600001
      6. THE BRANCH MANAGER, STANDARD CHARTERED BANK, M.G ROAD, ERNAKULAM -
         682015
      7. THE AUTHORISED OFFICER, STANDARD CHARTERED BANK, 23-25 MAHATMA
         GANDHI ROAD, FORT MUMBAI - 400 001, MAHARASHTRA.
      8. THE COMMITTEE FOR STRESSED MSME, (MICRO, SMALL AND MEDIUM
         ENTERPRISES) STANDARD CHARTERED BANK, C 38/39, G BLOCK, CRESCENZO
         BUILDING, BANDRA KURLA COMPLEX-BANDRA EAST, MUMBAI- 400051


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to to extent the time
   limit of one month granted for depositing 1 crore for a further period of
   2 months from 13/08/2024 , in the interest of Justice.
 WA No.657/2023                                2/2




        This Application coming on for orders on 05/09/2024 upon perusing
   the application and the affidavit filed in support thereof and this
   court's judgment dated 15.07.2024, and upon hearing the arguments
   of ADV.C.S.AJITH PRAKASH, Advocate for the Applicants and of ADV.MILLU
   DANDAPANI For Respondent 2, ADVS.M/S.SRADHAXNA MUDRIKA, MATHEW A
   KUZHALANADAN, V.SHYAM MOHAN, KURIAKOSE VARGHESE and GEORGE J.NALAPPAT ,
   Advocates for the respondents 4 to 8, the court on the same day passed the
   following:




                                         ORDER

Heard. Opposed.

We grant ten days time from today, for depositing the amount.

Sd/- A.MUHAMED MUSTAQUE, ACTING CHIEF JUSTICE

Sd/- S.MANU, JUDGE

05-09-2024 /True Copy/ Assistant Registrar