High CourtsSingle Bench

Valsan Thayyulathil vs Jayakumari

High Court Of Kerala · Decided on 29 October 2024 · Citation: (2024) 10 KL CK 0084

HON’BLE JUDGES
Viju Abraham, J
RESULT
Disposed Of
CASE NUMBER
Original Petition (C) No. 2429 Of 2024
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Judgment

5 paragraphs · 120 words

Viju Abraham , J.

1.

Petitioner has approached this Court seeking a direction from Munsiff Court, Kuthuparamba to issue certified copies of the order in EA No.641 of 2004 in EP No.664 of 2017 and EA No.613 of 2004 in EP No.524 of 2024.

2.

Petitioner submits that an application for certified copy was filed on 21.10.2004 and 24.10.2004 respectively.

3.

If in fact the petitioner has already filed a copy application as stated above, the Munsiff Court, Kuthuparamba shall issue certified copy of the order in the above mentioned execution application within a period of three days from the date of receipt of a copy of this judgment.

With the above said direction the original petition is disposed of.