Shabana K.A vs E.A. Muhammed Iqbal
2022 Latest Caselaw 8631 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                 THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
          Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944

                   IA.NO.1/2022 IN OP(C) NO. 323 OF 2022


    EP 125/2020 IN OS 412/2017 OF MUNSIFF COURT, PERUMBAVOOR, ERNAKULAM

PETITIONERS/ PETITIONERS:

  1. SHABANA K.A, AGED 46 YEARS, W/O.FIROZ.T.M, 25 A, EAST WOOD LAYOUT,
     HARALUR ROAD, OFF.SARJAPUR ROAD, BANGALORE, KARNATAKA.
  2. RESEENA, AGED 44 YEARS, D/O.ABDUL KHADER, PARTNER, M/S.SAFA MILL
     STORES, NOW RESIDING AT KANAPPURAM HOUSE, MALAMURI, RAYAMANGALAM,
     PERUMBAVOOR.P.O, PIN-683545.

RESPONDENTS/ RESPONDENTS:

  1. E.A. MUHAMMED IQBAL, AGED 59, S/O.ABDU RAHIM, EDAVANAKKAD HOUSE,
     MALAMURI, PERUMBAVOOR.P.O, ERNAKULAM DISTRICT, PIN-683545, (FORMER
     PARTNER M/S.SAFA MILL STORES, D.NO.16/556, M.C.ROAD, PERUMBAVOOR,
     ERNAKULAM, PIN 683542).
  2. JASMINE, AGED 55 YEARS, D/O.ABDUL KHADER, EDAVANAKKAD HOUSE,
     MALAMURI, PERUMBAVOOR.P.O, PIN-783 545.
  3. SHAJITHA, AGED 53 YEARS, D/O.ABDUL KHADER, PARATTU HOUSE, ORUMANYUR
     VILLAGE, CHAVAKKAD, THRISSUR, PIN-680 506.
  4. MOHAMMED YOUFAS, AGED 30 YEARS, S/O.SHAJITHA, PARATTU HOUSE,
     ORUMANYUR VILLAGE, CHAVAKKAD, THRISSUR, PIN-680 506.
  5. MINI, AGED 47 YEARS, D/O.ABDUL KHADER, PARTNER, M/S.SAFA MILL
     STORES, NOW RESIDING AT NETTASSERI HOUSE, FATHIMATH 8, KKUMANALLOOR,
     NATTASSERI, PERUMBAYIKKAD VILLAGE, KOTTAYAM DISTRICT, PIN-686 006.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
granted for disposal of EP No. 125/2022 in OS No. 412/2017, Munsiff Court,
Perumbavoor from 26-06-2022 till 31-07-2022.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 16-02-2022 and upon hearing the arguments of M/S DINESH R.SHENOY,
A.JOSEPH GEORGE, EBIN MATHEW, P.ROHIT PREMANANDAN SHENOY,     SILESH S.
PRABHU & SWATHI R. KRISHNAN, Advocates for the petitioners, the court
passed the following:


                                                                     [PTO]
                           A.BADHARUDEEN, J.
               ----------------------------------
                        I.A.No.1 of 2022
                               in
                      O.P.(C) No.323 of 2022
               ----------------------------------
                  Dated, this the 6th July, 2022

                                      O R D E R

This is an application seeking extension of

time for disposal of E.P.No.125/2020 in O.S.

No.412/2017 on the file of Munsiff Court,

Perumbavoor.

2. It is submitted by the learned counsel

for the petitioners/original petitioners that

time till 30.08.2022 is required to dispose of

E.P., since the witnesses for the judgment

debtors are to be examined.

In view of this submission, time for

disposal of E.P.No.125/2020 in O.S.No.412/2017 on

the file of Munsiff Court, Perumbavoor stands

extended till 30.08.2022, directing the execution

court to dispose of the E.P. positively within

that time.

Sd/-

A.BADHARUDEEN, JUDGE.

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06-07-2022 /True Copy/ Assistant Registrar