Kerala High Court
Appukuttan vs Devadhar Trading Corporation on 21 September, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
Thursday, the 21st day of September 2023 / 30th Bhadra, 1945
IA.NO.1/2023 IN FAO NO. 166 OF 2016
IA 2611/2015 AND IA 2612/2015 IN OS 50/2007 OF SUB COURT, OTTAPPALAM
APPLICANT/APPELLANT:
APPUKUTTAN, S/O. CHUNDAKKATTIL SWAMINATHAN, EDAVANNA, AKAMBADAM
DESOM & VILLAGE, ERNAD TALUK, MALAPPURAM DISTRICT.
RESPONDENTS/RESPONDENTS:
1. DEVDHAR TRADING CORPORATION, REPRESENTED BY ITS MANAGING PARTNER,
RAMA JOSEPH, W/O. JOSEPH JEORGE, MANNARKKAD AMSOM, PALAKKAD
DISTRICT-678 582.
2. PARTNER JOSEPH JEORGE, S/O. JOSEPH JEORGE, MANNARKKAD AMSOM,
PALAKKAD DISTRICT, PIN-678 582.
3. PARTNER RAJESH K.JEORGE, S/O. JOSEPH JEORGE, MANNARKKAD AMSOM,
PALAKKAD DISTRICT, PIN-678 582.
4. PARTNER RAJEEV K.MATHEW, S/O. JOSEPH JEORGE, MANNARKKAD AMSOM,
PALAKKAD DISTRICT,PIN-678 582.
5. PARTNER RANJITH K.PAUL, S/O. JOSEPH JEORGE, MANNARKKAD AMSOM,
PALAKKAD DISTRICT, PIN-678 582.
6. SECRETARY, PERUVAMBADAM VIKASANA SAMITHI, JALANIDHI PADHATHI,
AKAMPADAM, IDIVENNA P.O., CHALIYAR PANCHAYAT, MALAPPURAM DISTRICT,
PIN-679 329.
7. SECRETARY ,CHALIYAR GRAMA PANCHAYAT, ERANHIMANGADU P.O., AKAMBADAM,
NILAMBUR, MALAPPURAM DISTRICT, PIN-679 329.
8. EXECUTIVE DIRECTOR, KERALA RURAL WATER AGENCY, 3RD FLOOR,
P.T.C.TOWERS, S.S.KOVIL ROAD, THAMBANOOR, TRIVANDRUM, PIN-695 001.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the order
dated 19/06/2023 for a further period of one month for remitting the cost
of Rs.5000 to respondents 1 to 5/plaintiffs, in the interest of justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof and judgment dated 19.06.2023
and upon hearing the arguments of SRI.K.M.SATHYANATHA MENON, SMT.KAVERY S
THAMPI, Advocates for the petitioner and of SRI.G.SREEKUMAR (CHELUR),
Advocate for R1 to R5, SRI.P.VENUGOPAL, Advocate for R7, M/S.KURYAN
THOMAS, M.GOPIKRISHNAN NAMBIAR,P.GOPINATH MENON, BENNY P. THOMAS, K.JOHN
MATHAI, SRI.JOSON MANAVALAN, Advocates for R8, the court passed the
following:
ANIL K. NARENDRAN & SOPHY THOMAS, JJ.
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FAO No.166 of 2016
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Dated this the 21st day of September, 2023
ORDER
Anil K. Narendran, J.
I.A.No.1 of 2023
This is an application filed by the appellant seeking an order for
extension of time by one month for remitting the cost of Rs.5,000/- to
respondents 1 to 5-plaintiffs in terms of the directions contained in the
judgment dated 19.06.2023 in FAO No.166 of 2016.
2. Heard the learned counsel for the applicant-appellant and the
learned counsel for respondents 1 to 5-plaintiffs.
3. The learned counsel for respondents 1 to 5 opposed the
extension of time sought for.
4. Having considered the averments in the affidavit filed in
support of this application and also the submissions made at the Bar, we
deem it appropriate to extend the time limit for payment of Rs.5,000/- as
cost, in terms of the directions contained in the judgment dated
19.06.2023 in FAO No.166 of 2023, for a period of two weeks from this
date.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
SOPHY THOMAS, JUDGE
DSV/-
21-09-2023 /True Copy/ Assistant Registrar
