Kuruvilla Abraham Thomas vs M/S Coral Shelters And Builders ...
2021 Latest Caselaw 20136 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
         Friday, the 24th day of September 2021 / 2nd Aswina, 1943

                   IA.NO.3/2021 IN OP(C) NO. 770 OF 2021


           E.P. NO.4/2019 IN OS 168/2016 OF SUB COURT, ERNAKULAM

PETITIONER/PETITIONER/DECREE HOLDER:

     KURUVILLA ABRAHAM THOMAS, REPRESENTED BY HIS POWER OF ATTORNEY
     HOLDER BY ADV. P KURUVILLA JACOB, S/O JACOB KURUVILLA, OTTATHYCAL
     HOUSE, CHINGAVANAM POST, NATTAKAM VILLAGE, KOTTAYAM TALUK.

RESPONDENTS/RESPONDENTS/JUDGMENT DEBOTRS:

  1. M/S. CORAL SHELTERS AND BUILDERS PVT LTD., REPRESENTED BY ITS
     MANAGING DIRECTOR SUNIL K SREEDHAR, NO 101, SEETHAI VIHAR
     APARTMENTS, 2ND MAIN , 3RD CROSS, CHAMUNDESWARI LAYOUT,
     VIDHYARANIYAPURAM, BANGALORE-560 097, WITH CORPORATE OFFICE AT
     34/383,PRA 135, HERMONE, PADIVATTOM, EDAPPALLY P.O., KOCHI-682 024.
  2. MR. SUNIL K SREEDHAR, NO 101, SEETHAI VIHAR APARTMENTS, 2ND MAIN,
     3RD CROSS, CHAMUNDESWARI LAYOUT, VIDHYARANIYAPURAM, BANGALORE-560
     0097.




     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time for
conducting the sale of the property in the proceedings of E.P No.4/2019 of
the Sub Court, Devikulam, as stipulated in judgment dated 29.7.2021 in O.P
(C) 770/2021 of this Hon'ble Court by one month from 6.10.2021.

     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 29.07.2021 and upon hearing the arguments of MR.A.K.ALEX, Advocate
for the petitioner, the court passed the following:




                                                                     (P.T.O)
                                             V.G.ARUN, J.
                    ...................................................................
                                        I.A NO.3 of 2021
                                                    IN
                                   OP (C) No. 770 of 2021
                   .....................................................................
                   Dated this the 24th day of September, 2021

                                             ORDER

By judgment dated 29.7.2021, the original petition was

disposed of directing Principal Sub Court, Devikulam to conduct

sale of the decree scheduled property in EP No. 4 of 2019 in O.S

No.168 of 2016 within two months of receipt of copy of this

judgment. This application was filed by the petitioner / decree

holder seeking extension of time on the premise that the

petitioner could not obtain the fair value certificate, since as of

now fair value certificate is not being issued with respect to the

sub division numbers.

Having heard the learned counsel for the petitioner and

being convinced about the reason stated, the time limit is

extended by one month from 6.10.2021.

Sd/-

V.G.ARUN JUDGE SJ

24-09-2021 /True Copy/ Assistant Registrar