For Information Purpose Only vs Power Grid Corporation Of India ...
2021 Latest Caselaw 11368 Ker

IA/2/2019 IN CRP 559/2019                            1/3

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   Present:
                THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

                            Thursday,the 8th day of April 2021/18th Chaithra, 1943
                                        IA 2/2019 IN CRP 559/2019
OP(ELE) No.4/2015 of the DISTRICT COURT, KALPETTA,WAYANAD.

            For information purpose only
PETITIONER/PETITIONER
       POWER GRID CORPORATION OF INDIA LTD.,
       REP. BY ITS DEPUTY GENERAL MANAGER, AVINASH.K.T., UGRAPURAM
       P.O., AREEKODE, ERNAD TALUK, MALAPPURAM DISTRICT.
RESPONDENT/RESPONDENT
       SREEKANTHAN, S/O.GOPALA GOWDER,
         AGRICULTURIST, RESIDING AT NEERATTADI HOUSE, PANAMARAM
       VILLAGE, PANAMARAM P.O., PIN- 670221, MANATHAVADY TALUK,
       WAYANAD DISTRICT.

         Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to stay the execution of the judgment dated 31.08.2018 passed in
OP(Ele) 04/2015, on the files of the District Judge, Wayanad till the disposal of the above case
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 19-01-2021 and upon hearing the
arguments of       Sri.E.M.MURUGAN, Advocate for the petitioner and of M/S.JIKKU SEBAN
GEORGE, DEEPTI SUSAN GEORGE & ARUN AJAY SHANKAR, Advocates for the
respondents, the court passed the following:
                                                                                      [P.T.O.]
PtK/12.04.21.
                      BECHU KURIAN THOMAS, J.
                   ----------------------------------------
                            I.A.No.2 of 2019
                                      in
              Civil Revision Petition No.559 of 2019
                   ----------------------------------------
               Dated this the 8th day of April, 2021

   For information purpose only
                ORDER

The learned counsel for the respondent submits that

the entire amount directed to be deposited has not been

deposited. However, the learned counsel for the

petitioner disputes the same and submits that the entire

amount, as directed, has been deposited. I record the

aforesaid submission.

2. The learned counsel for the respondent submits

that the respondent is aged and is facing financial

hardships. The learned counsel requests to enhance the

amount deposited.

Taking into reckoning the above submissions, interim

order shall stand extended by a further period of six months

on condition that the petitioner deposits a further amount

equal to 25% of the decretal debt including interest and Civil Revision Petition No.559 of 2019

costs within two months from today and on deposit the

respondent shall be permitted to withdraw the same.

For information purpose only Sd/-

BECHU KURIAN THOMAS JUDGE

scs

/true copy/ Sd/- ASSISTANT REGISTRAR