Abdulla vs K.T.Manoj
2022 Latest Caselaw 3636 Ker

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT
                     THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
                 Thursday, the 24th day of March 2022 / 3rd Chaithra, 1944

                          IA.NO.2/2022 IN OP(C) NO. 2155 OF 2021


OP[ELE] 3/2021 OF PRINCIPAL MUNSIFF COURT, ERNAKULAM.

  PETITIONER/ RESPONDENT IN OP(C):

        K.T.MANOJ AGED 50 YEARS S/O THACHUKUTTY, RESIDING AT ELAVUMKAL
        PARAMBU, EDAPPALLY P.O, KOCHI-682 024.

  RESPONDENT/ PETITIONER IN OP(C):

        ABDULLA AGED 46 YEARS S/O EBRAHIM, KIZHAKKE ANJIKKATH, CHANGAMPUZHA
        NAGAR P.O, COCHIN-682 033.


        Application praying that in the circumstances stated in the affidavit filed
  therewith the High Court be pleased to extend the time limit fied by this Honourable
  Court for disposal of the case Election OP 3/2021 of Principal Munsiff Court, Ernakulam.


        This Application coming on for orders upon perusing the application and the
  affidavit filed in support thereof, and this court's judgment dated 19.11.2021 and order
  dated 03.02.2022 in O.P(C) and upon hearing the arguments of Sri. THOMAS
  M.JACOB, Advocate for the petitioner in IA 2/2022 [respondent in OP(C) ] and of M/S
  BABU KARUKAPADATH, M.A.VAHEEDA BABU, P.U.VINOD KUMAR, ARYA RAGHUNATH,
  VAISAKHI V., T.M.MUHAMMED MUSTHAQ, MOHAMED HISHAM P, WAZIM
  KARUKAPADATH & P.LAKSHMY, Advocates for the respondents in IA 2/2022 [petitioner
  in OP(C) ], the court passed the following:

                                                                                  [PTO]
                       A.BADHARUDEEN, J.

      ------------------------------------------------------------
                         I.A.No.2 of 2022
                                  IN
                    O.P.(C)No.2155 of 2021
      ------------------------------------------------------------
           Dated this the 24th day of March, 2022


                             ORDER

I.A.No.2 of 2022

In this case, the learned counsel for the

respondent seeks extension of time for disposal of

Election O.P.No.3 of 2021 pending before the Principal

Munsiff Court, Ernakulam, which was directed to be

disposed of by this Court as per judgment dated

19.11.2021 within a period of two months. Thereafter, on

the application of the respondent, the present petitioner,

the same got extended for a further period of 45 days.

Now, it is submitted by both sides that the trial completed

and the case is posted for final hearing on 26.03.2022.

        I.A.No.2 of 2022 IN

       O.P.(C)No.2155 of 2021                    ..2..

However, the learned counsel for the petitioner seeks

further extension of time for disposing of the original

petition. In this petition, no specific period is asked for.

Thus, the prayer is for extension of time indefinitely, in a

case where trial already completed and posted for

hearing. Therefore, I am not inclined to give any

extension of time on the application of the parties and the

learned Munsiff shall comply the order as per law. Hence,

this petition is dismissed.

Sd/-

A.BADHARUDEEN, JUDGE rkj

24-03-2022 /True Copy/ Assistant Registrar