Ullikovval Purayil Subaida vs Chenoth Manavavalappil Parammal ...
2022 Latest Caselaw 2496 Ker

RP No.913/2021                             1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                        PRESENT


                           THE HONOURABLE MR.JUSTICE V.G.ARUN



                 Friday, the 4th day of March 2022 / 13th Phalguna, 1943


                 IA.NO.1/2022 IN RP NO. 913 OF 2021 IN OP(C) 1809/2020

                          OS 203/2009 OF SUB COURT, PAYYANNUR

   REVIEW PETITIONER/ PETITIONER:

          U.K.SUBAIDA, AGED 40 YEARS, W/O ASHRAF, RESIDING AT RAMANTHALI AMSOM
          DESOM, VADAKKUMBAD P.O, TALIPARAMBA TALUK, KANNUR DISTRICT, PIN-670
          105.

   RESPONDENT/ RESPONDENT:

          CHENOTH MANAVAVALAPPIL PARAMMAL RUKHIYA, AGED 48 YEARS, D/O. MOOSAN,
          RAMANTHALI AMSOM DESOM, VADAKKUMBAD P.O, TALIPARAMBA TALUK, KANNUR
          DISTRICT, PIN-670 308.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to permit the
   petitioner to pay the amount of Rs. 50,000/- which is the 1st installment
   as stipulated in the order in review petition 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 final order
   dated 03-01-2022 in RP-913/2021 and upon hearing the arguments of M/S
   AJEESH S.BRITE & STEPHY JOSEPH, Advocates for the petitioner, and
   Sri.SUBAIR PULIKKOOL, Advocate for respondent, the court passed the
   following:




                                                                           [PTO]
 RP No.913/2021                                       2/3




                                             V.G.ARUN, J.
                     ...................................................................
                                         I.A No.1 of 2022
                                                    IN
                                       RP No.913 of 2021
                    .....................................................................
                        Dated this the 4th day of March, 2022

                                              ORDER

Even though, I find no justifiable reason for extending the

time for payment, taking into account the repeated requests of

the learned counsel for the petitioner, the time limit is extended

up to 1:00 PM on 5/3/2022. If the amount as directed is remitted

within that time, it will be treated as remittance made in

accordance with the direction in the judgment.

The interlocutory application is closed accordingly.

Sd/-

V.G.ARUN JUDGE SJ H/O

04-03-2022 /True Copy/ Assistant Registrar RP No.913/2021 3/3