For Information Purpose Only vs Kuttysankaran Gupthan
2021 Latest Caselaw 11577 Ker

IA/1/2017 IN CRP 542/2017                            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 1/2017 (IA No.2435/2017) IN CRP 542/2017
CMA No.141/2016 of the ADDITIONAL DISTRICT COURT, OTTAPALAM

            For information purpose only
OS No.63/2001 of the SUB COURT, OTTAPPALAM
PETITIONER/REVISION PETITIONER
       KUTTYSANKARAN GUPTHAN,AGED 70 YEARS
       AGED 70 YEARS, S/O.APPU GUPTHAN, VALAPPILTHODI
       KADAMPAZHIPPURAM AMSOM DESOM, OTTAPALAM TALUK, PALAKKAD
       DISTRICT.
RESPONDENTS/RESPONDENTS
1. BALAKRISHNAN,
     AGED 64 YEARS, S/O.KALAPARAMBIL SANKARA GUPTHAN,
     KADAMPAZHIPPURAM AMSOM DESOM, OTTAPALAM TALUK, PALAKKAD
     DISTRICT
     AND ANOTHER
  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay all further proceedings pursuant to the passing of Judgment dated
31.7.2017 in CMA.No.141/2016 passed by the Additional District Court, Ottapalam, pending
disposal of the above C.R.P.
   This application again coming on for orders upon perusing the application and the affidavit
filed in support thereof, and this court's order dated 18-03-2021 and upon hearing the
arguments of M/S.RAJESH SIVARAMANKUTTY & ISAAC GEORGE, Advocates for the
petitioner and of SRI.P.JAYARAM, Advocate for R1, the court passed the following:
                                                 ORDER

Interim order is extended by three months.

Post on 25.05.2021. 08-04-2021 Sd/-

BECHU KURIAN THOMAS,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR msv/2 8.4.21