K.J. Xavier vs K.A. Afsal
2021 Latest Caselaw 13810 Ker

RP No.647/2020                              1/4

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                 FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                                   RP NO. 647 OF 2020
                       OP(C) 1085/2020 OF HIGH COURT OF KERALA
  REVISION PETITIONERS/ PETITIONERS IN OP(C)1085/2020

      1. K.J. XAVIER, AGED 60 YEARS S/O. LATE K.X JOSEPH, KOCHUKKATTU
          HOUSE, NEAR ESI DISPENSARY, UDYOGAMANDAL KARA, ELOOR KIZHAKKUM
          BHAGAM, ELOOR VILLAGE, PARAVUR TALUK.
      2. ANTONEETA, AGED 56 YEARS, W/O. XAVIER, KOCHUKKATTU HOUSE, NEAR
          ESI DISPENSARY, UDYOGAMANDAL KARA, ELOOR KIZHAKKUM BHAGAM, ELOOR
          VILLAGE, PARAVUR TALUK.
      3. DANI XAVIER, AGED 30 YEARS, S/O. XAVIER, KOCHUKKATTU HOUSE, NEAR
          ESI DISPENSARY, UDYOGAMANDAL KARA, ELOOR KIZHAKKUM BHAGAM, ELOOR
          VILLAGE, PARAVUR TALUK.
      4. RICHI XAVIER, AGED 25 YEARS, S/O. XAVIER, KOCHUKKATTU HOUSE, NEAR
          ESI DISPENSARY, UDYOGAMANDAL KARA, ELOOR KIZHAKKUM BHAGAM, ELOOR
          VILLAGE, PARAVUR TALUK.

        BY ADVS.K.NARAYANAN (PARAVUR),SMT.LISHA K.R.,
  RESPONDENT/ RESPONDENT

      1. K.A. AFSAL, AGED 39 YEARS S/O. ABDUL KHADER, KOOTTNKAL HOUSE,
          UDYOGAMANDAL KARA, ELOORKIZHAKKUMBHAGAM, ELOOR VILLAGE, PARAVUR
          TALUK 683 501
                   BY ADV.B JAYASANKER

         This REVIEW PETITION having come up for orders on 02.07.2021, upon
         perusing the letter dated 28.04.2021 of Munsiff, N.Paravur and
         this Court's order dated 08.10.2020 and 27/11/2020, the court on
         the same day passed the following:
 RP No.647/2020   2/4
 RP No.647/2020                                  3/4



                           DEVAN RAMACHANDRAN, J.
                      --------------------------------------------------
                                   RP No.647 of 2020
                                             IN
                               O.P.(C)No.1085 of 2020
                      --------------------------------------------------
                         Dated this the 2nd day of July, 2021


                                       O R D E R

This matter has been placed before me on

the basis of a letter issued by the Munsiff's

Court, N.Paravur forwarded by the Office of

the District Judge, Ernakulam to the Registrar

(Subordinate Judiciary) of this Court, praying

that an extension of time for a period of

three months from the date of completing

pre trial steps.

I have gone through the contents of the

letter and am of the view that sufficient

cause has been made out.

In such circumstances, the time frame

fixed by this Court in the judgment in RP RP No.647/2020 4/4

RP No. 647 of 2020

No.647 of 2020 will stand extended for a

further period of three months from the date

of completing pre trial steps.

Sd/-

                                          DEVAN RAMACHANDRAN,

            akv                                      JUDGE




02-07-2021                       /True Copy/                 Assistant Registrar