Pradeep Alex vs Hema Renjith
2023 Latest Caselaw 11599 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT
                     THE HONOURABLE MR.JUSTICE C.S.DIAS
        Wednesday, the 8th day of November 2023 / 17th Karthika, 1945
                            OP(C) NO. 628 OF 2023
                    EP 71/2017 OF MUNSIFF COURT, PUNALUR
PETITIONER/DECREE HOLDER::

     PRADEEP ALEX, AGED 46 YEARS S/O ALEXANDER, VAYALUNKAL HOUSE,
     BHARANIKAVU, PUNALUR, PIN - 691305

    BY ADVS.M/S.V.PREMCHAND,SURYA MOHAN P.,FATHIMA SHALU S.

RESPONDENT/JUDGMENT DEBTOR:

     HEMA RENJITH, AGED 42 YEARS, HAREESH BHAVAN, MATHRA P.O,PUNALUR,
     KARAVALOOR VILLAGE, KOLLAM DISTRICT, PIN - 691333

     This OP(C) having come up for orders on 08.11.2023 upon perusing the
letter dated 27.10.2023 of Munsiff, Punalur and this court's judgment
dated 16.3.2023, the court on the same day passed the following;



                                                                    (P.T.O)
                               C.S DIAS,J.
                           ---------------------------
                        OP(C) No.628 of 2023
                          -----------------------------
                Dated this the 8th day of November, 2023

                                 ORDER

Perused the communication of the learned Munsiff,

Punalur, dated 27.10.2023.

For the reasons stated in the above communication,

the time period fixed by this Court to dispose of EP

No.71/2017 is enlarged by a further period of three

months from 27.10.2023 and subject to any orders to be

passed by the Hon'ble Supreme Court in S.L.P

No.11141/2023. It is made clear that if no orders are

passed by the Hon'ble Supreme Court, the learned

Munsiff shall dispose of the execution petition and no

further enlargement would be granted.

sd/-

     sks/8.11.2023                       C.S.DIAS, JUDGE
08-11-2023                /True Copy/                 Assistant Registrar