Kerala High Court
Kerala Naduvathul Mujahideen vs Sanofar on 22 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942
OP(C).No.479 OF 2021
IN I.A.NO.5174/2019 IN O.S.NO.640/2019 OF ADDITIONAL
MUNSIFF COURT,NEDUMANGAD
PETITIONERS/DEFENDANTS 1 TO 7 AND 9:
1 KERALA NADUVATHUL MUJAHIDEEN,
MUJAHID CENTRE, ANNIE HALL ROAD,
KOZHIKODE-673 002,
REPRESENTED BY STATE GENERAL SECRETARY.
2 GENERAL SECRETARY,
KERALA NADUVATHUL MUJAHIDEEN, MUJAHID CENTRE,
ANNIE HALL ROAD, KOZHIKODE-673 002
3 C. MOHAMMED SALIM SULLAMI,
PRINCIPAL, GUIDANCE COLLEGE, EDAKARA P.O,
MALAPPURAM-639 331.
4 DR. HUSSAIN MADAVOOR,
RAMPOIL, MADAVOOR P.O, KOZHIKODE-673 585
5 A. AZGAR ALI,
ALIF, PAYYOLI ANGADI, IRINGATH, KOZHIKODE-673
523.
6 SALAHUDHEEN MADANI,
RYAN, FR. MANUEL ROAD, KATRIKADAVU, KALOOR P.O,
ERNAKULAM-682 017.
7 N.V. ABDUL RAHIMAN,
YASSIR VILLA, AREEKODE-673 639, MALAPPURAM
DISTRICT.
8 DR. P.P. ABDUL HAQ,
SOLAC, AREEKODE-673 639, MALAPPURAM DISTRICT.
BY ADVS.SRI.K.I.MAYANKUTTY MATHER
SRI.VINEETH KOMALACHANDRAN
SMT.UTHARA ASOKAN
O.P.(C)No.479/2021
-:2:-
RESPONDENT/PLAINTIFF:
SANOFAR,
S/O. SAINUDHEEN, DARUL HANNATH, VELLOORKONAM,
MANEHA P.O, ARUVIKKARA VILLAGE, NEDUMANGAD
P.O, THIRUVANANTHAPURAM-695 541
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P.(C)No.479/2021
-:3:-
Dated this the 22nd day of February,2021
J U D G M E N T
Petitioners in this original petition are
original defendants in O.S.No.640/2019 on the file
of Additional Munsiff Court, Nedumangad.
2. Notice to respondent is dispensed with in
the nature of view proposed to be taken hereunder.
3. I heard the learned counsel for the
petitioners.
4. The grievance raised by the learned
counsel for the petitioners is that though an ex
parte order of interim injunction was sought to be
vacated and the matter was heard on merits
sufficiently earlier, orders are not being
pronounced by the learned Munsiff.
5. Case details of Munsiff Court, Nedumangad
downloaded from official website of District
Court, Thiruvananthapuram were produced before me.
It is seen that though the matter was taken for
orders, it was adjourned a few times and it is
again posted for further hearing.
I direct the learned Munsiff to dispose of
Ext.P1(a)[I.A.No.5174/2019 in O.S.No.640/2019]
O.P.(C)No.479/2021
within a period of two weeks from the date of
receipt of a certified copy of this judgment.
All pending interlocutory applications will
stand closed.
Sd/-
T.V.ANILKUMAR,JUDGE
DST //True copy/
P.A.To Judge
O.P.(C)No.479/2021
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PLAINT IN OS 640/2019-
ADDITIONAL MUNSIFF COURT, NEDUMANGAD.
EXHIBIT P1 A TRUE COPY OF THE IA NO.5174/2019 IN OS
NO. 640/2019, ADDITIONAL MUNSIFF COURT,
NEDUMANGAD.
EXHIBIT P2 TRUE COPY OF THE ORDER OF INJUNCTION
COMMUNICATED TO THE PETITIONERS.
EXHIBIT P3 TRUE COPY OF THE COUNTER STATEMENT IN
IA NO. 5174/2019 IN OS NO. 640/2019,
ADDITIONAL MUNSIFF COURT, NEDUMANGAD BY
DEFENDANTS 1 AND 2.
EXHIBIT P3A TRUE COPY OF THE COUNTER STATEMENT IN
IA NO. 5174/2019 IN OS NO. 640/2019,
ADDITIONAL MUNSIFF COURT, NEDUMANGAD BY
DEFENDANTS 3 TO 9.
EXHIBIT P4 TRUE COPY OF THE DAILY PROCEEDINGS IN
OS NO. 640/2019, MUNSIFF COURT,
NEDUMANGAD UPLOADED IN THE E-COURT
WEBSITE.
RESPONDENTS' EXHIBITS: NIL
