Murickens Marketing System Llp vs Alex G. Muricken
2022 Latest Caselaw 2216 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        Thursday, the 24th day of February 2022 / 5th Phalguna, 1943
                             FAO NO. 52 OF 2020

 I.A.NO.448/2019 IN O.S.NO. 1/2019 OF THE ADDITIONAL DISTRICT COURT - IV,
                                 KOTTAYAM

                                   ---

APPELLANTS/PLAINTIFFS:

  1. MURICKENS MARKETING SYSTEM LLP., REPRESENTED BY DESIGNATED PARTNER,
     GEORGE G MURICKEN, MURICKENS BUILDING, HEAD OFFICE, KADATHURUTHY,
     KOTTAYAM 686 604.

AND ANOTHER.

    Y ADV.SRI.B.KRISHNA MANI
RESPONDENT/PETITIONER/DEFENDANT:

     ALEX G. MURICKEN, S/O. C.V GEORGE G. MURICKEN, MURICKENS TRADING
     COMPANY, HEAD OFFICE, KURUPPANTHARA, KOTTAYAM 686 603

   BY ADVS.M/S.VIZZY GEORGE KOKKAT,C.HARIKUMAR,V.BOVAN CHERIAN VARKEY,
   RENJITH RAJAPPAN & CHERIAN MATHEW POOTHICOTE

     This First appeal from orders again having come up for orders on
24.02.2022, upon perusing the appeal memorandum and this Court's judgment
dated 17/07/2020 and      order dated 31.08.2021 and the letter dated
18.02.2022 from the Principal Sub Judge, Kottayam, the court on the same
day passed the following:

                                                                   P.T.O.
                         DEVAN RAMACHANDRAN, J.
                  --------------------------------------------------
                               F.A.O. No.52 of 2020
                  --------------------------------------------------
                  Dated this the 24th day of February, 2022

                                    ORDER

This matter has been placed before me on the basis of a

letter issued by the Sub Court, Kottayam forwarded by the

District & Sessions Court, Kottayam to the Registrar (Judicial)

of this Court, praying that the time frame in the judgment of

this Court be extended for a further period of four months.

I have gone through the contents of the letter and am of

the view that sufficient cause has been made out for

extending the time.

In such circumstances, the time frame fixed by this

Court in the judgment in F.A.O No.52 of 2020 will stand

extended for a further period of four months from today.

Sd/- DEVAN RAMACHANDRAN, JUDGE stu

24-02-2022 /True Copy/ Assistant Registrar