Kerala High Court
Leela U.K vs Anil Jayadev Rao on 24 February, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Thursday, the 24th day of February 2022 / 5th Phalguna, 1943
IA.NO.2/2022 IN OP(C) NO. 1600 OF 2017
OS 43/2016 OF I ADDITIONAL SUB COURT, KOZHIKODE.
PETITIONERS/ PETITIONERS IN OP(C)/ PETITIONERS/ PLAINTIFFS:
1. LEELA U.K., AGED 80 YEARS, W/O. GOPINATHAN NAIR, RESIDING AT PRAYAGA
(H), PO.WEST HILL, KOZHIKODE TALUK PIN-673005.
2. SREEKANTH U.K, AGED 40 YEARS, S/O. T.GANGADHARA NAIR, CHELANGAT
HOUSE 47/467, NEAR CIVIL STATION, CIVIL STATION P.O., KOZHIKODE
TALUK PIN-673020.
3. T.GANGADHARAN NAIR, AGED 75 YEARS, S/O. NARAYANAN NAIR GOVIND
VINTAGE PALACE, AYYANTHOL, THRISSUR
RESPONDENTS/ RESPONDENTS IN OP(C)/ RESPONDENTS/ DEFENDANTS:
1. ANIL JAYADEV RAO, AGED 37 YEARS, S/O. JAYADEV RAO, SWARGAMADAM (H),
KASABA AMSOM, DESOM PO., CHALAPPURAM, KOZHIKODE TALUK, PIN-673002.
2. MANOHAR.S, AGED ABOVE 64 YEARS, RESIDING AT M7/17, MALAPARAMBA
HOUSING COLONY, PO. MALAPARAMBA, CALICUT, PIN-673009.
3. DEPUTY GENERAL MANAGER, SOUTH INDIAN BANK, OFFICE OF DEPUTY GENERAL
MANAGER, DOOR NO.7/1164, HAPPY TOWERS, VAIKOM MOHAMMAD BASHEER ROAD,
MANANCHIRA, KOZHIKODE-673001.
4. CHIEF MANAGER/AUTHORIZED OFFICER(SUPPL), THE SOUTH BANK, REGIONAL
OFFICERS,VAIKAM MOHAMMED BASHEER ROAD, HAPPY TOWERS, MANANCHRA
KOZHIKODE PIN-673001.
5. THE MANAGER (SUPPL), SOUTH INDIAN BANK, MAVOOR ROAD BRANCH,
KOZHIKODE, PIN-673004.
6. THE SUB REGISTRAR(SUPPL), SUB REGISTRAR OFFICE, WESTHILL, KOZHIKODE
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit for disposal of the suit fixed by this Hon'ble Court in the judgment
dated 19-01-2021 in the above OP(C) for a further period of 3 months.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof and this court's judgment dated
19-01-2021 and upon hearing the arguments of SRI.A.SUDHI VASUDEVAN Senior
Advocate along with SRI.JOSE JONES JOSEPH, Advocates for the petitioners
and of Sri. S.SREEKUMAR Senior Advocate along with M/S P.MARTIN JOSE,
THOMAS P.KURUVILLA, P.PRIJITH, HARIKRISHNAN S. & AJAY BEN JOSE, advocates
for respondent 1, SRI.GEORGE VARGHESE, Standing Counsel for respondents 3
to 5 and GOVERNMENT PLEADER for the respondent 6, the court passed the
following:
[PTO]
V.G.ARUN (J)
----------------------
I.A.No.2 of 2022
in
O.P.(C) No.1600 of 2017
--------------------------------------------------------------
Dated this the 24th day of February, 2022
ORDER
I.A.No.2 of 2022
This application is filed by the first petitioner in O.P.(C)
No.1600 of 2017, which was disposed of by judgment dated
19.01.2021 directing the First Additional Sub Judge,
Kozhikode to dispose O.S.No.43 of 2016, within a period of
three months. The time limit was extended thereafter, at the
request of the court as well as the parties. The present
application is filed seeking further extension of the time for
disposal of the suit, citing the illness and indisposition of the
Counsel for the applicant, as the reason.
2. Pending this application, the learned First Additional
Sub Judge has made a request for extending the time limit for
disposal by one month.
O.P.(C) No.1600 of 2017
Being convinced with the reasons stated in the letter
of the learned Sub Judge, the time limit stipulated in the
judgment in O.P.(C) No.1600 of 2017 dated 19.01.2021 and
as extended by the subsequent orders, is extended by a
further period of one month from today.
The I.A. is ordered accordingly.
Sd/-
V.G.ARUN,
JUDGE
RK
24-02-2022 /True Copy/ Assistant Registrar
