Kerala Vyapari Vyavasayi Ekopana ... vs M.Shahudeen
2024 Latest Caselaw 14633 Ker

Kerala High Court

Kerala Vyapari Vyavasayi Ekopana ... vs M.Shahudeen on 31 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

OP(C) No.2306/2021                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Friday, the 31st day of May 2024 / 10th Jyaishta, 1946
                      IA.NO.1/2024 IN OP(C) NO. 2306 OF 2021
          IA 1597/19 IN OS 331/2019 OF THE MUNSIFF'S COURT,KOTTARAKKARA
   APPLICANTS/PETITIONERS:

      1. M.SHAHUDEEN RESIDING AT BUNGLAVIL, MUSLIM STREET, PADINJATTINKARA
         MURI, KOTTARAKKARA VILLAGE, KOTTARAKKARA TALUK, KOTTARAKKARA P.O.,
         691 506.
      2. Y.SAMUELKUTTY RESIDING AT SAMVILLA, KIZHAKKEKKARA MURI, KOTTARAKKARA
         VILLAGE, KOTTARAKKARA PO 691 506.
      3. RAJU THOTTUMKARA RESIDING AT THOTTUMKARA VEEDU, VALAKOM VILLAGE,
         KOTTARAKKARA TALUK VALAKOM PO, 691 532.

   RESPONDENTS/PETITIONERS:

      1. KERALA VYAPARI VYAVASAYI EKOPANA SAMITHI REGISTRATION NO.262/1981,
         KOTTARAKKARA UNIT, VYAPARA BHAVAN, KOTTARAKKARA, KOTTARAKKARA
         VILLAGE, KOTTARAKKARA TALUK, REPRESENTED BY ITS PRESIDENT, GENERAL
         SECRETARY AND TREASURER.
      2. C.L.JOHN PRESIDENT, KERALA VYAPARI VYAVASAVI EKOPANA SAMITHY,
         KOTTARAKKARA UNIT, RESIDING AT ARADHANA, KIZHAKKETHERUVU P.O.,
         PULAMON MURI, KOTTARAKKARA VILLAGE, KOTTARAKKARA TALUK.
      3. N.RAMACHANDRAN NAIR GENERAL SECRETARY, KERALA VYAPARI VYAVASAYI
         EKOPANA SAMITHY, KOTTARAKKARA UNIT, RESIDING AT VALLAMKULATHU MADOM,
         PADINJATTINKARA MURI, KOTTARAKKARA VILLAGE, KOTTARAKKARA TALUK.
      4. P.K.VIJAYAKUMAR TREASURER, VYAPARI VYAVASAYI EKOPANA SAMITHY,
         KOTTARAKKARA UNIT, RESIDING AT SREELAKSHMI, PADINJATTINKARA,
         KOTTARAKKARA VILLAGE, KOTTARAKKARA TALUK.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   stipulated in the judgment dated 13.10.2023 in OP(C) No.2306/2021 by 3
   months 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 13.10.2023 upon hearing the arguments of M/S.S.NIDHEESH &
   C.S.MANILAL, Advocates for the petitioners in I.A 1/2024 (R1 and R2 in
   OP(C)) and of M/S.R.GIREESH VARMA & V.K.NANDAKUMARAN, Advocates for the
   respondents (Petitioners in OP(C)), the court passed the following:
                                      ORDER

I do not propose to accede to this I.A because the direction in the judgment was issued to the learned Munsiff, Kottarakkara. Obviously, it is for the learned Judge to seek extension, if it so necessary.

This IA is closed.

Sd/- DEVAN RAMACHANDRAN JUDGE

31-05-2024 /True Copy/ Assistant Registrar