Hifsul Rahman.K.V vs Kerala Nadduvathul Mujahudeen (Knm)
2024 Latest Caselaw 28909 Ker

Kerala High Court

Hifsul Rahman.K.V vs Kerala Nadduvathul Mujahudeen (Knm) on 3 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

OP(C) No.994/2020                             1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
                       IA.NO.1/2024 IN OP(C) NO. 994 OF 2020
                OS 456/2013 OF ADDITIONAL MUNSIFF COURT,KOZHIKODE-I
   APPLICANT/RESPONDENT NO.2:

          KERALA NADDUVATHUL MUJAHUDEEN, VENGERI UNIT, REPRESENTED BY ITS
          SECRETARY. K.BASHEER, AGED 60 YEARS, S/O KUNJAYAN, KATTIL HOUSE,
          VENGERI P.O.CALICUT-673 010.

   RESPONDENTS/PETITIONERS AND RESPONDENTS 1,3 AND 4:

       1. HIFSUL RAHMAN.K.V, AGED 60 YEARS, S/O AHAMMED HAJI, KAITHAVALAPPIL
          HOUSE, P.O.VENGARI, VENGERI AMSOM, DESOM, CALICUT-673 010.
       2. SALAFI DAUWA EDUCATIONAL CHARITABLE TRUST, REPRESENTED BY ITS
          PRESENT MANAGING TRUSTEE, P HUSSAIN, S/O KADIRI, AGED 72,
          KORACHANKUZHI P.O.VENGERI, VENGERI AMSOM DESOM, CALICUT-673 010.
       3. KERALA NADDUVATHUL MUJAHUDEEN (KNM), REPRESENTED BY ITS GENERAL
          SECRETARY A.P.ABDUL KHADER MOULAVI, S/O SAINUDHEEN, AGED 74 YEARS,
          5TH FLOOR, MUJAHID CENTRE, CD TOWER, KOZHIKODE-673 004.
       4. THE MANAGER, SUPPLYCO SUPER MARKET, 36/1527 A-E, GROUND FLOOR,
          SALAFI COMPLEX, P.O.VENGERI, VENGERI AMSOM DESOM, KOZHIKODE-673 010.
       5. KIZHAKKE KURINJIYIL CHANDRASEKHARAN KANAVU, KANJIRAVAYAL
          P.O.VENGERI, VENGERI AMSOM DESOM, KOZHIKODE-673 010.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extent/enlarge the
   time granted for payment of costs till 03.07.2024 falling which we will be
   put to irreparable loss and hardships.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this court's judgment dated
   22.05.2024, and upon hearing the arguments of SRI.V.V.SURENDRAN &
   SRI.P.A.HARISH, Advocates     for the petitioner (R2 in OP(C)) and of
   SRI.FIROZ K.M, SMT.M.SHAJNA, SRI.E.C.AHAMED FAZIL, SRI.P.C.MUHAMMED
   NOUSHIQ, Advocates for R1 & R2 (Petitioners in OP(C)) and of           and
   SMT.MOLLY JACOB, Advocate for R4 ( R3 IN OP(C)), the court passed the
   following:
                                      ORDER

Heard.

Time is extended by one week from today.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

03-10-2024 /True Copy/ Assistant Registrar