Anzar E vs Haseena
2022 Latest Caselaw 5789 Ker

OP (FC) No.422/2020                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                            &
                         THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
                Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
                             OP (FC) NO. 422 OF 2020(R)
                       OP. 221/2013 OF FAMILY COURT, CHAVARA.
      PETITIONER:

                ANZAR E., AGED 41, S/O. LATE IBRAHIMKUTTY,

                NEDUMTHODATH MEKKATHIL HOUSE, MUKUNDAPURAM P.O.,

                CHAVARA, KOLLAM DISTRICT-690 518.



                BY ADVS.M/S V.PHILIP MATHEW & SRI.JEPH JOSEPH.

      RESPONDENT:

                HASEENA, AGED 32, D/O. EBRAHIMKUTTY,

                PUTHENPURACKAL VEEDU, PULIYOORVANCHI SOUTH MURI,

                THODIYOOR VILLAGE, KARUNAGAPPALLY, KOLLAM-690 562.



                 BY ADV. SMT. SHEEBA JOSEPH.


           This Original Petition having come up for orders on 27/05/2022
      upon perusing the letter dated 27/04/2022 of the Judge, Family court,
      Chavara, requesting extension of time for disposal of OP.221/2013 along
      with OP No.175/2018 of that court by a further period of one month and
      this court's judgment dated 01/02/2021 in OP(FC) 422/2020, the court on
      the same day passed the following:
                                       ORDER

Time is extended by one month.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

27-05-2022 /True Copy/ Assistant Registrar