For Information Purpose Only vs State Of Kerala
2021 Latest Caselaw 11239 Ker

IA/1/2021 IN LA.App. 123/2021                     1/3



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               Present:
                                THE HONOURABLE MR.JUSTICE C.S.DIAS

                        Wednesday,the 7th day of April 2021/17th Chaithra, 1943
                                     IA 1/2021 IN LA.App.123/2021

            For information purpose only
Against LAR No.13/2018 of the SUB COURT, PALA
APPELLANT/RESPONDENT IN LAR
        STATE OF KERALA
        REPRESENTED BY DISTRICT COLLECTOR, KOTTAYAM.
RESPONDENT/CLAIMANT IN LAR
        M M ISMAIL,
        S/O MOITHEEN, AANCHIDATHU HOUSE, CHIRAKKADAVU KARA,
        CHIRAKKADAVU VILLAGE, CHIRAKKADAVU P.O, PIN-686506.

         Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to stay all the further proceedings in LAR No.13/2018 on the file of Sub
Court, Pala, in the interest of justice.


         This application coming on for orders upon perusing the application and the affidavit
filed in support thereof, and upon hearing the arguments of          GOVERNMENT PLEADER,
for the petitioner the court on the same day passed the following
                          C.S.DIAS,J
              ------------------------
         I.A.No.1 of 2021 & LAA No.123 of 2021
              ------------------------
            Dated this the 7th day of April, 2021

                          ORDER

For information purpose only Admitted.

Issue notice by speed post to the respondents.

Post after two months.

I.A.No.1 of 2021

This is an application filed to stay all further

proceedings in LAR No.13 of 2018 on the file of the

Subordinate Judge's Court, Pala.

After considering the averments in the affidavit

filed in support of the application, perusing the impugned

judgment and hearing the learned Government Pleader and

the learned counsel appearing for the petitioner, I am

satisfied that all further proceedings in LAR No.13 of 2018

has to be stayed. Hence, I stay all further proceedings in LAR

No.13 of 2018, but on condition that the petitioner deposits

50% of the decree amount before the court below within a

period of one month from today. The respondent/claimant I.A.No.1 of 2021 & LAA No.123 of 2021

would be at liberty to move the court below for withdrawal of

the deposited amount.

For information purpose only Sd/- C.S.DIAS,JUDGE dlk 07.04.2021

/true copy/ Sd/- ASSISTANT REGISTRAR