For Information Purpose Only vs Power Grid Corporation Of India ...
2021 Latest Caselaw 11536 Ker

IA/2/2017 IN CRP 674/2017                            1/1



                      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 2/2017(IA 3302/2017) IN CRP 674/2017

            For information purpose only
OP(ELE) No.67/2009 of the II ADDITIONAL DISTRICT COURT, KOLLAM
PETITIONER/PETITIONER
       POWER GRID CORPORATION OF INDIA LTD.,
       POONGUMMOODU, THIRUVANANTHAPURAM, REP. BY ITS DEPUTY
       GENERAL MANAGER, G. AMBIKA DEVI.
RESPONDENT/RESPONDENT
       M.K.MATHAI,
       S/O. KURIAN, MANNAROTTU HOUSE, KANDANCHIRA MURI, DALI P.O.,
       THINKALKARIKKOM VILLAGE, PATHANAPURAM TALUK.

  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 21.12.2016 passed in OP(Ele)
67/2009, on the files of the Addl. District Judge II, Kollam 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 4.2.2021 and upon hearing the arguments
of SRI.E.M.MURUGAN, Advocate for the petitioner and of SRI.ARUN BABU, Advocate
for R1, the court passed the following:
                                                 ORDER

Interim order is extended by six months.

08-04-2021 Sd/-

BECHU KURIAN THOMAS,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

msv/2 13.4.21