Biotech Sovereign Gold Llp vs K.V Vijayan
2024 Latest Caselaw 12705 Ker

Kerala High Court

Biotech Sovereign Gold Llp vs K.V Vijayan on 21 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                            OP(C) NO. 1827 OF 2023
EP 114/2017 IN OS 69/2016 OF ASSISTANT SESSIONS COURT/PRINCIPAL SUB COURT /
                         COMMERCIAL COURT, PALAKKAD
PETITIONER/DECREE HOLDER/PLAINTIFF:

     BIOTECH SOVEREIGN GOLD LLP, REGD OFFICE: KANJANI, THRISSUR,
     VADAKKANCHERRY BRANCH, ALATHUR TALUK, PALAKKAD DISTRICT, REPRESENTED
     BY DESIGNATED PARTNER CHIRAMMEL PORINCHU VARGHESE, S/O PORINCHU,
     AGED 57 YEARS, CHIRAMMEL HOUSE, VENKITENGU VILLAGE, IRIMBURAM,
     NALLUR AMSOM DESOM, CHAVAKKAD TALUK, THRISSUR DISTRICT, PIN - 678555

   BY ADVS.M/S.MEENA.A.,VINOD
   RAVINDRANATH,K.C.KIRAN,M.R.MINI,M.DEVESH,ANISH ANTONY
   ANATHAZHATH,THAREEQ ANVER K. & NIVEDHITHA PREM.V

RESPONDENTS/JUDGMENT DEBTORS/DEFENDANTS:

  1. K.V VIJAYAN, AGED 53 YEARS, S/O VELLAPPAN, KUNDUKAD HOUSE, VANDAZHI
     POST, ALATHUR TALUK, PALAKKAD DISTRICT, PIN - 678510
  2. SUJATHA, AGED 42 YEARS, W/O VIJAYAN, KUNDUKAD HOUSE, VANDAZHI POST,
     ALATHUR TALUK, PALAKKAD DISTRICT, PIN - 678510

    BY ADV SRI.BALAGANGADGARAN UNIKKAT
     This OP(C) having come up for orders on 21.5.2024 upon perusing the
letter dated 4.4.2024 of Prl. Sub Judge, Palakkad and this court's
judgment dated 19.9.2023, the court on the same day passed the following;



                                                                  (p.t.o)
                          DEVAN RAMACHANDRAN, J.
                      --------------------------------------------------
                             O.P.(C) No.1827 of 2023
                      --------------------------------------------------
                     Dated this the 21st day of May, 2024

                                       ORDER

This matter has been placed before me on the basis of a

letter issued by the Principal Sub Court, Palakkad forwarded

by the District Court, Palakkad to the Registrar (Judicial) of

this Court, praying that the time frame in the judgment of this

Court be extended for a further period of eight months.

I have gone through the contents of the letter and am of

the view that sufficient cause has been made out for

extending the time.

In such circumstances, the time frame fixed by this

Court in the judgment in OP(C) No.1827/2023 will stand

extended for a further period of eight months from

18.06.2024.

Sd/- DEVAN RAMACHANDRAN, JUDGE stu

21-05-2024 /True Copy/ Assistant Registrar