Manju vs Seena
2021 Latest Caselaw 15416 Ker

OP(C) No.1396/2020                           1/2




                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                            THE HONOURABLE MR.JUSTICE V.G.ARUN
                 Thursday, the 22nd day of July 2021 / 31st Ashadha, 1943
                                  OP(C) NO. 1396 OF 2020
                 OS 98/2014 OF MUNSIFF COURT,VARKALA, THIRUVANANTHAPURAM

   PETITIONER/PETITIONER


          MANJU, AGED 39 YEARS, W/O.BRAIN, RESIDING AT DEVAMRUTHAM,
          CHAVARCODE, CHEMMARTHI VILLAGE, VARKALA, THIRUVANANTHAPURAM.

         BY ADV T.R.RAJAN

   RESPONDENTS/RESPONDENTS AND THE ADVOCATE COMMISSIONER


          SEENA AGED 45 YEARS D/O.RAGHUNATHAN, ANNARIYIAL HOUSE, TETTIKKUZHI,
          PARIPPALLY, KOLLAM DISTRICT, PIN - 691 574.


        This Op (civil) having come up for orders on 22.07.2021, upon
   perusing the letter dated 30.06.2021 of Munsiff, Varkala and this court's
   Judgment dated 20.01.2021,the court on the same day passed the following:
 OP(C) No.1396/2020                               2/2




                                    V.G.ARUN, J.
                             ===================
                              O.P.(C)No.1396 OF 2020
                           ====================
                         Dated this the 22nd day of July, 2021

                                       ORDER

By letter dated 30.06.2021, the learned Munsiff,

Varkala seeks extension of the time stipulated by this Court

for disposing of O.S.No.98/2014 by two months.

I am satisfied with the reasons stated in the letter and

accordingly the time fixed by this Court as per judgment

dated 20.01.2021 in O.P.(C)No.1396/2020 is extended by

two months.

Sd/-

V.G.ARUN JUDGE

NB/22.7.21

22-07-2021 /True Copy/ Assistant Registrar