Anzar E vs Haseena
2021 Latest Caselaw 21214 Ker

OP (FC) No.422/2020                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                         THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
            Wednesday, the 20th day of October 2021 / 28th Aswina, 1943
                            OP (FC) NO. 422 OF 2020(R)
   PETITIONER:

           ANZAR E., AGED 41, S/O. LATE IBRAHIMKUTTY,
           NEDUMTHODATH MEKKATHIL HOUSE, MUKUNDAPURAM P.O.,
           CHAVARA, KOLLAM DISTRICT-690 518.

           BY ADVS. .M/S V.PHILIP MATHEW & SRI.JEPH JOSEPH

   RESPONDENT:

           HASEENA, AGED 32, D/O. EBRAHIMKUTTY,
           PUTHENPURACKAL VEEDU, PULIYOORVANCHI SOUTH MURI,
           THODIYOOR VILLAGE, KARUNAGAPPALLY, KOLLAM-690 562.

           BY ADV. SMT. SHEEBA JOSEPH.


          This Original Petition having come up for orders on 20/10/2021 upon
   perusing the letter dated 12/08/2021 of the Judge, Family court, Chavara,
   requesting extension of time for disposal of IA.No.221/2013 along with OP
   No.175/2018 of that court by a further period of six months and this
   court's judgment dated 01/02/2021, the court on the same day passed the
   following:
                                           ORDER

Time is extended as requested.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

20-10-2021 /True Copy/ Assistant Registrar