For Information Purpose Only vs Kallingal Trading Company
2021 Latest Caselaw 11558 Ker

IA/1/2019 IN RSA 459/2019                     1/1



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

                  Thursday,the 8th day of April 2021/18th Chaithra, 1943
                              IA.1/2019 IN RSA.459/2019
AS No.113/2015 of the ADDITIONAL DISTRICT COURT, IRINJALAKUDA

            For information purpose only
OS No.587/2010 of the PRINCIPAL SUB COURT,IRINJALAKUDA
PETITIONER/PETITIONER
       KALLINGAL TRADING COMPANY
       REPRESENTED BY MANAGING DIRECTOR, KALLINGAL TRADING
       COMPANY OFFICE, MALAYIDAM, KIZHAKKAMBALAM VILLAGE,
       MALAYIDAM THURUTH P.O., KUNNATHUNAD TALUK.
RESPONDENTS/RESPONDENTS
1.JOSE KURIAN,AGED 55 YEARS
      S/O. MADANTHARA JACOB JOSEPH, RESIDING AT KARIMANNUR VILLAGE
      AND DESOM, THODUPUZHA TALUK, PIN-685 581.
2.P.J.TARSHISH, AGED 64 YEARS
      S/O JOSE, POOPPALLIL HOUSE, THUMBOORMUZHI, PARIYARAM VILLAGE,
      MUKUNDAPURAM TALUK, PIN-670 502.

   Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay all proceedings in pursuance to the Judgment and Decree passed in
O.S. No. 587/2010 dated 31.01.2015 of the Principal Subordinate Judges Court, Irinjalakkuda,
till the disposal of the 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 20.11.2019 and upon hearing the
arguments of M/S A.T.ANILKUMAR, V.SHYLAJA, Advocates for the petitioner and of M/S
V.M.KRISHNAKUMAR, Advocate for the Respondent no. 1, the court passed the following:
                                         ORDER

Interim order stands extended by a period of three months. Post after summer vaccation. 08-04-2021 Sd/-

N.ANIL KUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR