Malabar Food Stuff Company vs D.Vijayalakshmi
2024 Latest Caselaw 5750 Ker

Kerala High Court

Malabar Food Stuff Company vs D.Vijayalakshmi on 20 February, 2024

Author: A.K.Jayasankaran Nambiar

Bench: A.K.Jayasankaran Nambiar

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        Tuesday, the 20th day of February 2024 / 1st Phalguna, 1945

                  IA.NO.1/2024 IN RCREV. NO. 114 OF 2023

PETITIONER/PETITIONER:

     MALABAR FOOD STUFF COMPANY, CC7/1052A (OLD NO.8/2201), KILIKAR ROAD,
     KOCHI-2, REP. ITS MANAGING PARTNER, KRISHNA CHANDRA CHATURVEDI, CC
     7/1052A (OLD NO. 8/2201), KILIKAR ROAD, PIN - 682002

RESPONDENT/RESPONDENT:

     D.VIJAYALAKSHMI, AGED 62, W/O. NARAYANA VADHYAR, RESIDING AT
     CC/7/935 (OLD NO.8/1733), SAPTAGIRI, JAWAHAR ROAD, KOCHI-2


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to grant one month
more time from 01.02.2024 for complinance of the direction in the Judgment
dated 02-08-2023.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's final order
dated 02-08-2023 and upon hearing the arguments of SRI. M.H.HANIS,
Advocate for the petitioner and of M/S. Lakshmi Narayan R. & R.RANJANIE,
Advocates for the respondent, the court passed the following:
                DR. A.K.JAYASANKARAN NAMBIAR, J.
                                      &
                     MOHAMMED NIAS C.P., J.
                       -------------------------------
                           I.A.NO.1 OF 2024
                                     IN
                      R.C.Rev.NO.114 OF 2023
                     -----------------------------------
              Dated this the 20th day of February, 2024

                              ORDER

Mohammed Nias C.P., J.

The above application is filed seeking one month's time to vacate

the premises pursuant to the directions in the judgment dated

02.08.2023 in R.C.Rev.No.114 of 2023. The learned counsel for the

respondent/landlord submits that the execution petition is posted to

26.02.2024, and he also undertakes not to evict the petitioner before

the above date. This is recorded, and the above I.A. is closed.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P. JUDGE prp/20/2/24