Dilshana Asharaf vs The Manager
2022 Latest Caselaw 6010 Ker

MFA No.94/2021                                1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                          &
                       THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
                      IA.NO.1/2022 IN MFA(G&W) NO. 94 OF 2021
        OPGW 5/2021 OF ADDITIONAL DISTRICT COURT, NORTH PARAVUR, ERNAKULAM
   PETITIONER/APPELLANT:

          DILSHANA ASHARAF, W/O.ASHRAF M.M., MARADAN HOUSE, THOTTMUGHAM KARA,
          THOTTUMUGHAM P.O., KEEZHMAD VILLAGE, ALUVA TALUK, PIN - 683 105.

   RESPONDENT/PROPOSED RESPONDENT:

          THE MANAGER, THE KEEZHMAD SERVICE CO-OPERATIVE BANK LTD NO.2681,
          THOTTUMUGHAM EAST BRANCH, EDAYAPPURAM, ALUVA -683101

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant one month
   more time from today to comply with the condition No.iv that the
   petitioner/appellant shall produce the title deeds of the property under
   mortgage on its release before the Additional District Court, North
   Paravur in Judgement in M.F.A.(G&W) No. 94/2021 and allow the petition.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof,THIS COURTS JUDGMENT DATED
   21/10/2021 and upon hearing the arguments of M/S.DINESH MATHEW J.MURICKEN,
   Advocates for the petitioners and of M/S T.K.KUNJUMON, VARGHESE PARAMBIL
   Advocates for the respondents, the court passed the following:
                                      ORDER

One month time is granted as prayed for

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

31-05-2022 /True Copy/ Assistant Registrar