For Information Purpose Only vs Power Grid Corporation Of India ...
2021 Latest Caselaw 11566 Ker

IA/2/2018 IN CRP 542/2018                     1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           Present:
                   THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

                     Thursday,the 8th day of April 2021/18th Chaithra, 1943
                                IA 1553/2018 IN CRP 542/2018

            For information purpose only
OP(ELE) No.74/2007 of the ADDITIONAL DISTRICT COURT- V, KOLLAM
PETITIONER/ PETITIONER
       POWER GRID CORPORATION OF INDIA LTD,
       PONGUMOODU, THIRUVANANTHAPURAM,
       REP. BY ITS DEPUTY GENERAL MANAGER, G. AMBIKA DEVI.
RESPONDENT/ RESPONDENT

       SHEELA, W/O E.SUSEELAN, PARAVILA PUTHEN VEEDU,
       KARARA MURI, MADATHARA PO, CHITHARA VILLAGE,
       KOTTARAKKARA 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 14-12-2016
passed in OP(Ele) 74/2017, on the files of the Addl District Judge- V, Kollam till the
disposal of the above case 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 Sri.
E.M.MURUGAN, Advocate for the petitioner and of Sri ARUN BABU, Advocate for
the respondent, the court passed the following
                                          ORDER

Execution of the judgment dated 14-12-2016 passed in O.P(Ele) No. 74/2007 on the file of Additional District Judge- V, Kollam, is stayed for a period of three months subject to the condition of petitioner depositing 50% of the amount due under the award within two months from today. 08-04-2021 Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR IA/2/2018 IN CRP 542/2018 2/2

hr....

For information purpose only