Ammini vs Ravi
2021 Latest Caselaw 11197 Ker

IA/3/2010 IN RSA 1273/2010                        1/2

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               Present:
                      THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

                      Wednesday,the 7th day of April 2021/17th Chaithra, 1943
                          IA.2999/2010 IN RSA.1273/2010 (B)
AS No.118/2008 OF THE ADDITIONAL SUB COURT,IRINJALAKUDA
IA.No.1673/2004 IA OS.No.1743/2002 OF THE PRINCIPAL MUNSIFF COURT,
            For information purpose only
IRINJALAKUDA.
APPELLANTS/PETITIONERS:
1. AMMINI,W/O.SUBRAMANIAN,
KOKAPARAMBIL HOUSE,NELLAYI VILLAGE-DESOM,
MUKUNDAPURAM TALUK,THRISSUR DISTRICT, P.O.NELLAYI.
And others
RESPONDENTS/RESPONDENTS:

1. RAVI, S/O.SUBRAMANIAN, KOKAPARAMBIL HOUSE, NELLAYI VILLAGE DESOM,MUKUNDAPURAM TALUK, THRISSUR DISTRICT, P.O.NELLAYI. And others Application praying that in the circumstances stated in the affidavit filed therewith the High Court be pleased to stay the operation of the order passed in IA.No.1673/2004 in OS.No.1743/2002 dated 25.03.2008 on the file of the Prl.Munsiff Court, Irinjalakuda as confirmed in AS.No.118/2008 dated 30.06.2010 on the file of the Addl.Sub Court, Irinjalakuda in the interest of justice.

This application again coming on for orders upon perusing the application and the affidavit filed in support thereof and this Court's order dated 12.03.2020 and upon hearing the arguments of M/S.G.SREEKUMAR (CHELUR), PREETHY KARUNAKARAN & K.RAVI PARIYARATH, Advocates for the petitioners and of M/S.V.M.KRISHNAKUMAR & P.A.ANITHA, Advocates for the 1st Respondent, the court passed the following:

O RDER Heard the learned counsel for the petitioners/appellants. In WP(C)No.9400/2020, a Full Bench of this Court vacated the interim order dated 25.03.2020 and the subsequent orders passed in the said suo moto proceedings by judgment dated 01.03.2021. In view of the said order, the interim order passed in this case on 12.03.2020 is sought to be extended.

Hence the interim order dated 12.03.2020 in IA.No.2999/2010 stands revived and extended by three months.

07-04-2021 Sd/-

                                                               N.ANIL KUMAR,JUDGE
 IA/3/2010 IN RSA 1273/2010       2/2

                             /true copy/
                                            Sd/-
                                           ASSISTANT REGISTRAR




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