Big Movers vs Reeni George

OP(C) No.2535/2021                                   1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                PRESENT
                           THE HONOURABLE MR. JUSTICE A. BADHARUDEEN

                          Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944
                                        OP(C) NO. 2535 OF 2021

                      AS 11/2021 OF ADDITIONAL DISTRICT COURT- VII, ERNAKULAM

   PETITIONERS/ PETITIONERS IN I.A:

          BIG MOVERS, 2/439-B, CONTAINER TERMINAL ROAD, NEAR CHERANALLOOR SIGNAL
          JUNCTION, ERNAKULAM - 682034, REPRESENTED BY ITS MANAGING PARTNER MRS.
          ROSILY XAVIER.

        BY ADVS. M/S C.R.SYAMKUMAR, SOORAJ T.ELENJICKAL, P.A.MOHAMMED SHAH, ASWIN
        KUMAR M J, RENOY VINCENT,HELEN P.A., ARUN ROY & SHAHIR SHOWKATH ALI.
   RESPONDENTS/ RESPONDENTS IN I.A/ APPELLANTS & RESPONDENTS:

      1. REENI GEORGE, AGED 48 YEARS, W/O. C. G. ANTONY, PROPRIETRESS, M/S PRIME
          SHIPPING & LOGISTICS, I FLOOR, PUC NO.6, NEAR LAKSHADWEEP OFFICE, I. G. ROAD,
          WILLINGDON ISLAND, KOCHI - 682003.
      2. PRIME SHIPPING & LOGISTICS , I FLOOR, PUC NO.6, NEAR LAKSHADWEEP OFFICE, I. G.
          ROAD, WILLINGDON ISLAND, KOCHI - 682003.
      3. COCHIN PORT TRUST, PORT TRUST BUILDING, WILLINGDON ISLAND, KOCHI - 682003,
          REPRESENTED BY ITS CHAIRMAN.
      4. SECRETARY, COCHIN PORT TRUST, PORT TRUST BUILDING, WILLINGDON ISLAND, KOCHI
          - 682003.

        BY ADVS. M/S S.K.PREMRAJ, C.ANILKUMAR
        (KALLESSERIL),V.SARITHA,K.V.SUDHEER,P.M.MANASH,
        REENU KURIAN, NEEMA NOOR MOHAMED,JAIN VARGHESE,NAVAS JAN A FOR R1 & R2
        M/S M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON MANAVALAN, KURYAN
        THOMAS,PAULOSE C. ABRAHAM & RAJA KANNAN FOR R3 & R4

          This OP (Civil) having come up for orders on 03-06-2022 upon perusing the letter dated
   05-04-2022 of Additional District & sessions (Judge)- VII, Ernakulam and this court's judgment
   dated 14-01-2022, the court on the same day passed the following.

                                                ORDER

In this matter, the learned Additional District and Sessions Court- VII, Ernakulam seeks extension of time in disposing A.S No. 11/2021 pending before that court, which was directed to be disposed of by this court within a time frame as per the judgment in this original petition. The learned District Judge sought time till 10-06-2022. The learned Counsel for the respondents in this matter would submit that the appeal was disposed of on 02-06-2022.

Therefore, the period for disposal stands extended till 02-06-2022.

                                                            Sd/- A. BADHARUDEEN, JUDGE




03-06-2022                             /True Copy/                                    Assistant Registrar