Mr. Jude Cheriyan Rajeev vs M/S Kerala Housing Finance Ltd
2023 Latest Caselaw 11523 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
  WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
                   OP(C) NO. 2420 OF 2023
           OS 141/2021 OF MUNSIFF COURT,CHENGANNUR
PETITIONER/DECREE HOLDER:

          JUDE CHERIYAN RAJEEV
          AGED 25 YEARS
          S/O LATE RAJEEV CHERIAN PADINJARE VADAKKEDATHU
          HOUSE, THITHAMEL MURI,CHENGANNUR.P.O.,
          ALAPUZHA DT., PIN - 689121.
          BY ADVS.
          NEETHU SOMAN
          FRANKLIN ARACKAL
RESPONDENT/DEFENDANT/JUDGMENT DEBTOR:
    1     M/S KERALA HOUSING FINANCE LTD
          PAN AFRICAN PLAZA 2ND FLOOR, M.G.ROAD
          THIRUVANANTHAPURAM,
          REPRESENTED BY ITS MANAGING DIRECTOR
          G.UNNIKRISHNANA NAIR, PIN - 695001.
    2     G.UNNIKRISHNANA NAIR,
          AGED 55 YEARS,
          S/O GOVINDA PILLAI, MANAGING DIRECTOR,
          M/S KERALA HOUSING FINANCE LTD PAN AFRICAN
          PLAZA,2ND FLOOR,M.G.ROAD,
          THIRUVANANTHAPURAM-695 001
          R/O MULLASSERIL HOUSE,CHATHANNOPUZHA,
          CHOORAKADU POST ADOOR,
          PATHANAMTHITTA DT-, PIN - 691559.
    3     P.D.VINCENT
          1ST FLOOR, 65/2364 A KOCHI, KERALA, 682 017
          INSOLVANCY RESOLUTION PROCESSOR (AS APPOINTED BY
          THE NATIONAL COMPANY LAW TRIBUNAL KOCHI AS PER
          ORDER IN TIBA /31/KOB/2019, TIBA/10/KOB/2019
          DTD 18/09/2019), PIN - 682017.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 08.11.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                        C. JAYACHANDRAN, J.
                     -----------------------
                     O.P.(C).No.2420 of 2023
                    -------------------------
            Dated this the 08th day of November, 2023

                             JUDGMENT

The petitioner herein is the decree holder in

E.P.No.3/2023 arising from O.S.No.141/2021 pending

before the Munsiff's Court, Chengannur. The petitioner

seeks expeditious disposal of the E.P.

2. This Court notice that the E.P is of the year 2023,

which arises from an O.S. of the year 2021. Ever so

many cases are pending for adjudication and execution

before the Munsiff's Courts in the State. A direction

for expeditious disposal out of turn will frustrate the

aspirations of those who are waiting in the queue.

The O.P.(C) is therefore dismissed. The petitioner

will be at liberty to move the Munsiff Court with a

prayer for expeditious disposal. Such application, if

any, will be considered in accord with law.

Sd/-

C. JAYACHANDRAN, JUDGE skj APPENDIX OF OP(C) 2420/2023

PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE DECREE DATED 29/07/2022 OF MUNSIFF COURT CHENGANNOOR Exhibit P2 A TRUE COPY OF THE EP 3/2023 IN OS 141/2021 DATED 3RD FEBRUARY 2023 ON THE FILE OF MUNSIFF COURT,CHENGANNOOR Exhibit P3 TRUE COPY OF THE PROCEEDINGS