Anna Asharaf vs Nalupurapattil Puthiya Purayil ...
2022 Latest Caselaw 2498 Ker

                     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. 911 OF 2021 in OP(C) 1806/2020

                        OS 120/2009 OF SUB COURT, PAYYANNUR

REVIEW PETITIONER/ PETITIONER

   1. ANNA ASHARAF, AGED 48 YEARS, S/O.ABDUL AZEEZ, RESIDING AT RAMANTHALI
      AMSOM, DESOM, P.O., VADAKKUMBAD, VADAKKUMBAD, KANNUR DISTRICT,
      PIN-6790 105.
   2. U K SUBAIDA, AGED 40 YEARS, W/O ASHARAF, RESIDING AT RAMANTHALI
      AMSOM, VADAKKUMBAD P O, TALIPARAMBA TALUK, KANNUR DISTRICT,
      PIN-670105

RESPONDENTS/RESPONDENTS

      NALUPURAPATTIL PUTHIYA PURAYIL AHAMMAD, AGED 52
      YEARS, S/O.MUHAMMAD KUNHI HAJI, VADAKKUMBAD, RAMANTHALI AMSOM,
      THALIPARAMBA TALUK, REPRESENTED BY POWER OF ATTORNEY HOLDER
      N.P.P.ABDULLA, S/O.ABDURAHIMAN HAJI, 58 YEARS, RAMANTHALI AMSOM,
      P.O.VADAKKUMBAD, TALIPARAMBA TALUK, 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 interrest 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
R.P.No:911/2021 and upon hearing the arguments of M/S AJEESH S.BRITE & STEPHY
JOSEPH, Advocates for the petitioners, and of SRI. ZUBAIR PULIKOOL, Advocate for the
respondent, the court passed the following:



                                                                                (p.t.o)
                                           V.G.ARUN, J.
                  ...................................................................
                                      I.A No.1 of 2022
                                                 IN
                                    RP No.911 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