Soorya Shobha Engineers And ... vs Hakkim
2021 Latest Caselaw 1481 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

                        OP(C).No.1795 OF 2020

          IN I.A.NO. 7/2020 IN OS 104/2020 OF MUNSIFF COURT
                           ,PARAPPANANGADI

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PETITIONER/PETITIONER/DEFENDANT:

               SOORYA SHOBHA ENGINEERS AND CONTRACTORS PVT LTD
               (CORPORATE IDENTITY NO.U45200KL2010PT25422), SOORYA
               TOWERS, KUNNATHURMEDU, PALAKKAD, REP.BY ITS
               MANAGING DIRECTOR, NITHIN R.,
               S/O.V.M.RADHAKRISHNAN, AGED 34 YEARS, NINEETHITHA,
               PALAKKAD P.O., 678 014,YAKKARA DESOM,
               YAKKARA VILLAGE, PALAKKAD DISTRICT

               BY ADV. SRI.BINOY VASUDEVAN

RESPONDENTS/RESPONDENTS/PLAINTIFFS:

      1        HAKKIM
               AGED 50 YEARS
               S/O.ALAVIKUTTY, KUNDEN KODUMALA HOUSE, CHERUKAVU,
               PULIKKAL P.O., MALAPPURAM DISTRICT, 673 637

      2        KADEEJA
               W/O.ALAVIKUTTY, KUNDEN KODUMALA HOUSE, CHERUKAVU,
               PULIKKAL P.O., MALAPPURAM DISTRICT -673 637


        THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
   14.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
   FOLLOWING:
                          Sathish Ninan, J.
                  ==============================
                      O.P.(C) No.1795 of 2020
                    ==========================
             Dated this the 14th day of January, 2021

                                JUDGMENT

All that the petitioner seeks for is an

expeditious disposal of I.A No.7 of 2020 in O.S No.104

of 2020 pending on the files of Munsiff Court,

Parappanangadi. The application is one filed by the

petitioner seeking to have the interim order passed in

I.A No.2 of 2020 vacated.

Without expressing anything on merits, I dispose

of the original petition directing the Munsiff Court to

hear and pass orders on the application as

expeditiously as possible and at any rate within a

period of two weeks from the date of receipt of a copy

of this judgment.

                                   Sd/-    Sathish Ninan, Judge

vdv
 OP(C).No.1795 OF 2020




                            APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1              TRUE COPY OF THE PLAINT IN O.S.NO.104/2020

ON THE FILE OF THE COURT OF THE MUNSIFF, PARAPPANANGADI

EXHIBIT P2 TRUE COPY OF I.A.NO.3/2020 IN O.S.NO.104/2020 ON THE FILE OF THE COURT OF THE MUNSIFF, PARAPPANANGADI

EXHIBIT P3 TRUE COPY OF THE AFFIDAVIT PREFERRED IN SUPPORT OF I.A.NO.2/2020

EXHIBIT P4 TRUE COPY OF THE REPORT OF THE ADVOCATE COMMISSIONER ALONG WITH THE SKETCH

EXHIBIT P5 TRUE COPY OF THE COUNTER STATEMENT DATED 22.8.2020 IN I.A.NO.2/2020

EXHIBIT P6 TRUE COPY OF THE ORDER DATED 25.9.2020 IN I.A.NO.2/2020 IN O.S.NO.104/2020

EXHIBIT P7 TRUE COPY OF THE WRITTEN STATEMENT DATED 24.9.2020

EXHIBIT P8 TRUE COPY OF I.A.NO.7/2020 SEEKING TO VACATE THE INTERIM ORDER OF STATUS QUO FILED BY THE PETITIONER

EXHIBIT P9 TRUE COPY OF THE OBJECTION IN I.A.NO.7/2020 FILED BY THE RESPONDENTS

EXHIBIT P10 TRUE COPY OF THE STATUS REPORT OF THE CASE DATED 10.11.2020 AS AVAILABLE FROM THE E- COURTS

EXHIBIT P11 TRUE COPY OF THE STATUS REPORT OF THE CASE DATED 16.11.2020 AS AVAILABLE FROM THE E- COURTS

EXHIBIT P12 TRUE COPY OF THE STATUS REPORT OF THE CASE DATED 19.11.2020 AS AVAILABLE FROM THE E- COURTS

EXHIBIT P13 TRUE COPY OF THE STATUS REPORT OF THE CASE DATED 24.11.2020 AS AVAILABLE FROM THE OP(C).No.1795 OF 2020

E-COURTS

EXHIBIT P14 TRUE COPY OF THE REPORT OF THE ADVOCATE COMMISSIONER FILED ON 07.12.2020.

EXHIBIT P15 TRUE COPY OF THE OBJECTION ALONG WITH THE APPLICATION SEEKING TO RECORD THE OBJECTION FILED BY THE PETITIONER ON 11-12-2020.

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