Sareepth vs Raveendran
2022 Latest Caselaw 5207 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT
                        THE HONOURABLE MR. JUSTICE GOPINATH P.
             Tuesday, the 10th day of May 2022 / 20th Vaisakha, 1944
                  I.A.No. 2 OF 2022 IN OP(CRL.) NO. 618 OF 2017

  CMP.NO.655/2017 AND CMP.NO.656/2017 IN MC.NO.370/2015 OF FAMILY COURT, TIRUR

APPLICANT/PETITIONER:

      SAREEPTH

      S/O.RAVEENDRAN, VENGILASSERI VEEDU,

      OTHALOOR AMSOM DESOM, PONNANI, PONNANI TALUK,

      MALAPPURAM DIST.

RESPONDENT/RESPONDENT:

      RAVEENDRAN

      S/O.SANKUNNI, PAVATTIPURATH VEEDU,

      OTHALOOR AMSOM DESOM, OTHALOOR WEST P.O., PONNANI TALUK,

      MALAPPURAM DISTRICT, PIN-679591.

     Application praying that in the circumstances stated in the affidavit filed

therewith the High Court be pleased to grant extension of 1 month time to the

petitioner to deposit the amount (Rs.1,50,000/-) before the Family Court, as

directed by this Honourable Court as per judgment dated 24/02/2022, so as to

secure the ends of justice.


      This Application again coming on for orders upon perusing the application

and the affidavit filed in support thereof, and this Court's Judgment dated

24/02/2022 and upon hearing the arguments of M/S.P.VENUGOPAL) and T.J.MARIA

GORETTI, Advocates for the petitioner and of M/S.D.N.NISHANI, SRI.M.SURESH

KUMAR, P.U.SHAILAJAN, V.SREEJITH and VIDYA KURIAKOSE, Advocates for the

respondent, the court passed the following:
                                 GOPINATH P., J.
                      ========================
                           OP (Crl.)No.618 of 2017
                                       &
                            R.P(F.C)No.130 of 2017
                      ========================
                      Dated this the 10th day of May, 2022



                                          ORDER

I.A.No.2 of 2022 in OP (Crl.)No.618 of 2017

Time for depositing the amount before the Family Court

is extended by one month from today.

Crl.M.A.No.2 of 2022 in R.P(F.C)No.130 of 2017

Time for depositing the amount before the Family Court

is extended by one month from today.

Sd/-

GOPINATH P.

JUDGE DK

10-05-2022 /True Copy/ Assistant Registrar