Ramla vs Ashraf
2023 Latest Caselaw 1340 Ker

OP(Crl.) No.490/2022                              1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
                Wednesday, the 18th day of January 2023 / 28th Pousha, 1944
                                 OP(CRL.) NO. 490 OF 2022

                  CMP.NO.477/2019 IN MC.NO.72/2018 OF FAMILY COURT, TIRUR


    PETITIONER/PETITIONER:


              RAMLA

              AGED 34 YEARS, D/O.MOHAMMED, PARIPARAMBATH HOUSE,

              MUNDIYAMKAVU, P.O.ULLANAM NORTH, NEDUVA, PARAPPANANGADI,

              MALAPPURAM - 676303



              BY M/S.K.K.SAIDALAVI and K.K.NASRUL HAQUE, Advocates for the

              petitioner


    RESPONDENT/RESPONDENT:


              ASHRAF

              AGED 39 YEARS, S/O.ALAVI, VATTIKUTH HOUSE, KUNNAMPALLI ROAD,

              VALLIKKUNNU, KODAKKAD P.O., MALAPPURAM DIUSTRICT, PIN - 676519


           OP(Criminal) having come up for orders on 18/01/2023, upon perusing

     the letter dated 30/11/2022 from Judge, Family Court, Tirur and this

     Court's judgment dated 28/09/2022, the court on the same day passed the

     following.


                                             ORDER

The learned Family Court Judge as per letter dated 30/11/2022 seeks

4 month's time for disposal of MC.No.72/2018.

Therefore, time for disposal of MC.No.72/2018 stands extended for a

period of four months from 30/11/2022.

Sd/- A. BADHARUDEEN, JUDGE

18-01-2023 /True Copy/ Assistant Registrar