Farzana vs Mohammed Ismail
2021 Latest Caselaw 17012 Ker

OP(C) No.1018/2020                          1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MRS. JUSTICE SHIRCY V.
                Thursday, the 12th day of August 2021 / 21st Sravana, 1943
                                  OP(C) NO. 1018 OF 2020

OS 312/2016 OF PRINCIPAL MUNSIFF COURT,THIRUVANANTHAPURAM

   PETITIONER:

          FARZANA, D/O.MOHAMMED ISMAIL, T.C.20/2058, TAJ MANZIL, KARAMANA
          P.O., THYCAUD VILLAGE, THIRUVANANTHAPURAM.

        BY ADVS.PIRAPPANCODE V.S.SUDHIR, SMT.A.MEGHA, SHRI.AKASH S.
   RESPONDENTS:

      1. MOHAMMED ISMAIL, S/O.IBRAHIM PILLAI, NIKUNJAM HARMONY, 10C,
         VELLAYAMBALAM, SASTHAMANGALAM P.O., THIRUVANANTHAPURAM-695010.
      2. A.NAWAB, S/O.ABDUL ALI MARAKKAR, HAZEENA MANZIL, BEACH ROAD, KOLLAM
         P.O., PIN-691001.
      3. SUMINA, D/O.AZEEMA, VP 1/32, LANE 1, NPP NAGAR, PEROORKADA P.O.,
         THIRUVANANTHAPURAM-695005.
      4. RIZWAN, S/O.MOHAMMED ISMAIL, T.C.20/2058, TAJ MANZIL, KARAMANA P.O.,
         THYCAUD VILLAGE, THIRUVANANTHAPURAM-695014.

        This OP (Civil) having come up for orders on 12-08-2021 upon
   perusing the letter dated 06-07-2021 received from the IIIrd Addl.
   Munsiff, Thiruvananthapuram and this court's Judgment dated 24-07-2020,
   the court on the same day passed the following.

                                                           [PTO]
 OP(C) No.1018/2020                              2/2




                                   SHIRCY V., J
                    ---------------------------------------------
                             O.P(C)No.1018 of 2020
                ------------------------------------------------------
                      Dated this the 12th day of August, 2021.

                                         ORDER

As per the order of this Court in O.P(C)No.1018 of

2020 dated 24.7.2020 this court directed the learned

Munsiff-III, Thiruvananthapuram to dispose of O.S.No.312 of

2016 within a period of six months from the date of receipt of

a copy of the judgment. Now as per letter dated 06.07.2021

the learned Munsiff-III has submitted that he could not dispose

of the matter within the stipulated time due to the reasons

sated in the letter. I am satisfied with the reasons stated in the

letter by the learned Munsiff and hence time is extended for a

further period of three months as sought for by the learned

Munsiff.

Sd/-

SHIRCY V.

JUDGE smm

12-08-2021 /True Copy/ Assistant Registrar