For Information Purpose Only vs Thomas
2021 Latest Caselaw 11668 Ker

IA/1/2021 IN RFA 41/2005                            1/2



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                Present:
                       THE HONOURABLE MRS. JUSTICE MARY JOSEPH

                           Friday,the 9th day of April 2021/19th Chaithra, 1943
                                      IA/1/2021 IN RFA 41/2005

            For information purpose only
OS No.172/1998 of the II ADDITIONAL SUB COURT,THRISSUR
PETITIONERS/APPELLANTS
1.THOMAS,
       S/O KALLIYEKKAL CHEENATH PAULOSE,
     PERUMPADAPPUNCHERRY DESOM, VALLACHIRA VILLAGE,, THRISSUR
     TALUK-680562.
2.SUKUMARAN, S/O.KAKKANATTU NARAYANAN,
     PERUMPADAPPUNCHERRY DESOM, THRISSUR TALUK-680562.
RESPONDENT/RESPONDENT
       SASI, S/O MAKKATH SANKARANKUTTY,
       PERUMBADAPPUNCHERRY DESOM, VALLACHIRA VILLAGE,
       THRISSUR-680562.

         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 judgment and decree in
O.S.No.. 172/1998 of the Sub Court, Thrissur, till the disposal of the Regular First Appeal.


         This application coming on for orders upon perusing the application and the affidavit
filed in support thereof, and this court's order dated 22/08/2005 and upon hearing the
arguments of M/S N.P.SAMUEL & RUPESH V.R., Advocates for the petitioners and of M/S
MAHESH V. MENON & K. M. SHAJI, Advocates for the respondent, the court passed the
following
                    MARY JOSEPH, J.
              ======================
                       I.A No.01 of 2021
                             IN
                    R.F.A No.41 of 2005
             =======================
            Dated this the 09th day of April, 2021



     For information purpose only
                  ORDER

By virtue of an order passed by this court originally on

24.1.2005 interim stay of judgment and decree under challenge

was granted. Thereafter, by successive orders, the interim

order was extended further and on 22.08.2005, it has been

extended until further orders.

2. In the above circumstances, in view of the judgment

of the Apex Court in Asian Resurfacing of Road Agency

Pvt.Ltd and another V. Central Bureau of

Investigation, the petitioner seeks for restricting the period

of stay for a short period.

In that event, the interim order dated 22.08.2005 is

reviewed and stands extended further for a period of three

months from this day.

MARY JOSEPH JUDGE JJ

/true copy/ Sd/- ASSISTANT REGISTRAR