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Ramachandran vs K.P.Bhaskaran
2023 Latest Caselaw 10467 Ker

Citation : 2023 Latest Caselaw 10467 Ker
Judgement Date : 30 September, 2023

Kerala High Court
Ramachandran vs K.P.Bhaskaran on 30 September, 2023
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE P.SOMARAJAN
         Saturday, the 30th day of September 2023 / 8th Aswina, 1945
                   IA.NO.1/2023 IN OP(C) NO. 1022 OF 2023
                      OS 6/2022 OF MUNSIFF COURT, TIRUR
PETITIONER/PETITIONER:

     RAMACHANDRAN, AGED 67 YEARS, S/O KARAPPAN, KOROTT PARAMBIL, P.O.
     PERASSANUR, PERASSANUR AMSAM DESAM, TIRUR TALUK, MALAPPURAM
     DISTRICT, PIN - 679571

RESPONDENT/RESPONDENT:

     K.P.BHASKARAN, AGED 60 YEARS, S/O KRISHNAN, KOROTT PARAMBIL,
     P.O.PERASSANUR, PERASSANUR AMSAM DESAM, TIRUR TALUK, PIN - 679571

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant a further
extension of two months to enable the advocate commissioner to complete
the assessment and present a detailed report in the interest of justice.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 26.5.2023 upon hearing the arguments of M/S.ARJUN C BHASKAR, SARATH
M.S., GOKUL DEVIS, Advocates for the petitioner, the court passed the
following:



                                                                       (P.T.O)
                               P. SOMARAJAN, J.
             - - - - - - - - - - - - - - - - - - - - - - -
                           OP(C).No.1022 of 2023
              - - - - - - - - - - - - - - - - - - - - - - -
                 Dated this the 30th day of September, 2023

                                           ORDER

OP(C) and IA.No.1/2023 A letter of request was received from the

concerned Officer. The present application is by the

appellant seeking a further time of two months. In

view of the request made by the learned Officer and

also having regard to the submission made by the

learned counsel that negotiations are going on, a

further time of two months is granted from today.

The application will stand allowed.

Sd/-

P. SOMARAJAN JUDGE

SPV

30-09-2023 /True Copy/ Assistant Registrar

 
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