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Fathima vs Saidalavi
2022 Latest Caselaw 7597 Ker

Citation : 2022 Latest Caselaw 7597 Ker
Judgement Date : 24 June, 2022

Kerala High Court
Fathima vs Saidalavi on 24 June, 2022
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                 THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
           Friday, the 24th day of June 2022 / 3rd Ashadha, 1944

                          OP(C) NO. 1134 OF 2021


              OS 31/2016 OF MUNSIFF COURT, TIRUR, MALAPPURAM

PETITIONER/RESPONDENT/1ST DEFENDANT:

     FATHIMA, AGED 53 YEARS, W/O. MOIDEENKUTTY, KADUVAKKANCHERY HOUSE,
     OMACHAPUZHA AMSOM, KARINKAPARA DESOM, P.O. OMACHAPUZHA, TIRUR TALUK,
     MALAPPURAM DISTRICT-676 320.

         BY ADV.SRI.K.P.SHEREEF

RESPONDENT/PETITIONER/PLAINTIFF:


     SAIDALAVI, S/O. MOIDEENKUTTY HAJI, OMACHAPUZHA AMSOM, KARINKAPARA
     DESOM, P.O. OMACHAPUZHA, TIRUR TALUK, MALAPPURAM DISTRICT-676 320.

      BY ADV.SRI.JAMSHEED HAFIZ

     This OP(C) having come up for orders on 24.06.2022, upon perusing
the letter dated 26.05.2022 of the Munsiff, Tirur and this court's
judgment dated 14.02.2022 in the OP(C), the court on the same day passed
the following;




                                                                   (p.t.o)
                                  A.BADHARUDEEN, J.

               ------------------------------------------------------------
                              O.P.(C)No.1134 of 2021
               ------------------------------------------------------------
                       Dated this the 24th day of June, 2022


                                        ORDER

As per letter dated 26.5.2022, Munsiff in

charge of Munsiff Court, Tirur seeks extension of time for

disposal of O.S.No.31 of 2016, which was directed to be

disposed of by this Court within a period of four months

as per the judgment dated 14.02.2022.

The learned Munsiff reported that he has been

holding charge. Therefore, time for disposal of O.S.No.31

of 2016 stands extended for a period of four months from

26.05.2022 with direction to dispose of the same within

the said time positively.

Sd/-

A.BADHARUDEEN, JUDGE rkj

24-06-2022 /True Copy/ Assistant Registrar

 
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