Kerala High Court
Adithya Birla Retail Ltd vs R.Janardhanan Pillai on 20 May, 2022
RSA No.36/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS.JUSTICE SHIRCY V.
Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
IA.NO.1/2020 IN RSA NO. 36 OF 2020
AS 15/2019 OF DISTRICT COURT, ALAPPUZHA.
OS 1002/2015 OF ADDITIONAL MUNSIFF COURT, ALAPPUZHA.
PETITIONER/APPELLANT:
ADITHYA BIRLA RETAIL LTD., 5TH AND 6TH FLOORS SKYLINE, ICON 86/92, ANDHERI, KURLA
ROAD, ANDHERI EAST, MUMBAI, MAHARASHTRA, PRESENTLY MORE RETAIL LIMITED, A
COMPANY INCORPORATED UNDER THE COMPANIES ACT 1956,HAVING ITS REGISTERED OFFICE
AT SKYLINE ICON, 86/92 NEAR MITTAL INDUSTRIAL ESTATE, ANDHERI-KURLA ROAD, ANDHERI
(EAST), MUMBAI-400 059
RESPONDENT/DEFENDENT:
R.JANARDHANAN PILLAI, S/O.LATE RAMAN PILLAI, BHANUSHAM, AMMAN KOVIL STREET,
MULLACKAL, ALAPPUZHA-600 010.
Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the operation and execution of the judgment and decree dated 02.09.2019 in
A.S.No 15/2019 of the court of District Judge, Alappuzha in O.S.No. 1002/2015 of the Additional
Munsiff Court, Alappuzha till the disposal of this regular second appeal.
This Application again coming on for orders upon perusing the application and the affidavit
filed in support thereof, and this court's order dated 01.04.2022 and upon hearing the arguments of
GEORGE SEBASTIAN, Advocate for the petitioners and of SRI.K.S.HARIHARAPUTHRAN, SMT.BHANU
THILAK Advocates for the respondent, the court passed the following:
ORDER
Interim order is extended till 20.06.2022.
Sd/-SHIRCY V., JUDGE 20-05-2022 /True Copy/ Assistant Registrar