Jayakumari.K vs Sobha Harikumar
2022 Latest Caselaw 8684 Ker

OP(C) No.258/2022                                  1/1

                            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. 258 OF 2022


                         OS 5/2018 OF SUB COURT, CHENGANNUR, ALAPPUZHA

   PETITIONER/ PETITIONER:

          JAYAKUMARI.K., AGED 55 YEARS, W/O. ANANTHAKRISHNAN POTTI, MURALI
          BHAVANATHIL VARENYAM VEEDU, NEAR RAILWAY STATION, CHERIYANADU,
          CHENGANNUR.

   RESPONDENT/ RESPONDENT:

          SOBHA HARIKUMAR, W/O. HARIKUMAR, RADHEYAM, PERINGILIPURAM MURI,
          ENNAKKADU VILLAGE, CHENGANNUR.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extent the time by
   one month from 10-06-2022 for pay off the decree debt as directed by this
   Hon'ble Court by the Judgment dated 10-03-2022, in the interest of
   justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this court's Judgment dated
   10-03-2022 and upon hearing the arguments of M/S C.S.MANILAL & S.NIDHEESH,
   Advocates for the petitioner and of M/S JACOB P.ALEX, JOSEPH P.ALEX, AMAL
   AMIR ALI & MANU SANKAR P, Advocates for the respondent, the court passed
   the following:

                                            O R D E R

The learned counsel for the petitioner would submit that the petition is not pressed since the matter is already posted for sale. Hence, petition is dismissed as not pressed.

Sd/- A. BADHARUDEEN, JUDGE

06-07-2022 /True Copy/ Assistant Registrar