Priya Baiju D/O. Sudevan vs 1. 1. Shanavas, S/O. Muhammed Haneefa
2024 Latest Caselaw 13258 Ker

Kerala High Court

Priya Baiju D/O. Sudevan vs 1. 1. Shanavas, S/O. Muhammed Haneefa on 23 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                            OP(C) NO. 1777 OF 2023
                 EA 58/2020 OF ADDITIONAL SUB COURT,ATTINGAL
PETITIONER/PETITIONER/AUCTION PURCHASER:

     PRIYA BAIJU, D/O. SUDEVAN, AGED 43 YEARS, THIRUVATHIRA, VAKKOM
     DESOM AND VILLAGE, THIRUVANANTHAPURAM DISTRICT, PIN - 695308

    BY ADVS.M/S.M.R.RAJESH & SANDHYA E.S.

RESPONDENTS/RESPONDENTS/JUDGMENT DEBTOR & DECREE HOLDER:

  1. SHANAVAS, S/O. MUHAMMED HANEEFA, MAVILA VEEDU, MANANAKKU, VAKKOM
     VILLAGE.,
  2. NOUSHAD, S/O. ABDUL SALAM, MALAVILA POIKA VEEDU, MANANAKKU,
     MANAMBOOR VILLAGE

     This OP(C) having come up for orders on 23.5.2024 upon perusing the
letter from District Judge,Thiruvananthapuram dated 14.05.2024 forwarding
the letter dated 6.5.2024 of Sub Judge, Attingal and this court's judgment
dated 18.9.2023, the court on the same day passed the following;



                                                                     (p.t.o)
               DEVAN RAMACHANDRAN, J.
         --------------------------------------------------
                  OP(C) No.1777 of 2023
         --------------------------------------------------
           Dated this the 23rd day of May, 2024
                          O R D E R

This matter has been placed before me on

the basis of a letter issued by the District

Judge, Thiruvananthapuram, to the Registrar

(Subordinate Judiciary) of this Court, praying

that the time frame in the judgment of this

Court be extended for a further period of four

months from the date of vacating the stay in

the Execution Petition by this Court.

2. I have gone through the contents of

the letter and am of the view that sufficient

cause has been made out.

In such circumstances, the time frame

fixed by this Court in the judgment in

OP(C)No.1777/2023 will stand extended for a

further period of four months from the date on

which the order of stay against the

Execution Proceedings is vacated by this

Court.

Sd/-

                                                DEVAN RAMACHANDRAN
         akv                                                 JUDGE




23-05-2024                   /True Copy/                                  Assistant Registrar