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Unknown vs S. Kannammal
2021 Latest Caselaw 4705 Mad

Citation : 2021 Latest Caselaw 4705 Mad
Judgement Date : 23 February, 2021

Madras High Court
Unknown vs S. Kannammal on 23 February, 2021
                                                                            CMP No.8758 of 2021 in A.S.No.226 of 2016

                                                       CMP No.8758 of 2021 in
                                                        A.S.No.226 of 2016
                     S. KANNAMMAL, J.

This Petition is filed to grant extension of time by a further period of 16

weeks from the date of order of this Petition to comply with the direction of this

Court in CMP.No.3836 of 2021 in AS.No.226 of 2016 dated 23.02.2021.

2. No representation for the Petitioner. Learned counsel for the

Respondent present. On perusal of the petition it reveals that in the Appeal Suit

in AS No.226 of 2016 this Court had directed the petitioner to refund the

advance amount as per the decree with interest within a period of four months

from the date of receipt of copy of the judgement. But the petitioner received

copy of the judgment only on 10.11.2020. Due to the pandamic situation she

was not able to comply with the order passed by this Court within the time.

Hence, the petitioner filed CMP.No.3836 of 2021 and sought 16 weeks time to

deposit the amount. On 23.02.2021 this Court has granted further eight (8)

weeks time to the Petitioner. But due to the second wave of covid-19 the

petitioner being a widow she was not able to mobilze the funds and hence she

filed this Petition and sought extension of time for further 16 weeks.

Page 1/2

https://www.mhc.tn.gov.in/judis CMP No.8758 of 2021 in A.S.No.226 of 2016

S. KANNAMMAL, J.

ggs

3. Considering the reasons stated in the affidavit filed by the petitioner in

support of the petition, this court is inclined to extend five (5) weeks time to

deposit the amount, from the date of receipt of copy of this Order. If the

petitioner is not complied with the order, further time will not be extended.

4. With the above direction the petition is disposed of.

11.04.2022

ggs

CMP No.8758 of 2021 in A.S.No.226 of 2016

Page 2/2

https://www.mhc.tn.gov.in/judis

 
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