For Information Purpose Only vs E.R.Santhosh Kumar
2021 Latest Caselaw 11899 Ker

IA/1/2018 IN RFA 677/2015                               1/2



                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                  Present:

                            THE HONOURABLE MRS. JUSTICE MARY JOSEPH

                                    th                            th
                 Friday,the 9            day of April 2021/19          Chaithra, 1943

                                IA.No.1/2018 IN RFA.No.677/2015


            For information purpose only
OS No.841/2012 of the THIRD ADDITIONAL SUB COURT, KOZHIKODE

APPLICANT/APPELLANT
E.R.SANTHOSH KUMAR,AGED 52 YEARS
S/O.VELAYUDHAN @ RAGHAVAN, DHARASANA HOUSE, NORTH BEYPORE (PO),
NADUVATTAM AMSOM AND DESOM OF KOZHIKODE
PIN -673315
RESPONDENTS/RESPONDENTS
1.MRS.BEENA,W/O.DIVAKARAN, AGED 50 YEARS, KOLLANKKANDY HOUSE,
ATHOLI (PO), ATHOLI VILLAGE OF KOYILANDY TALUK, KOZHIKODE DISTRICT,
PIN-673 315.
AND OTHERS
     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to issue a fresh
speaking order staying the entire proceedings of the judgment in
O.S.No.841            of     2012        passed    by     the   III    Additional   Sub   Judge
Kozhikode,pending disposal of this R.F.A,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 26-02-2021                    and upon hearing the arguments of
M/S.K.B.SIVARAMAKRISHNAN, LEKSHMY SWAMINATHAN, K.SANEESH KUMAR,
M.V.DAS, MANOJ.R,V.S.CHANDRASEKHARAN, Advocates for the
petitioner/appellant              and of M/S.K.M.FIROZ, M.SHAJNA,S.KANNAN,Advocates
for the respondents/respondents,the court passed the following:
                                                  O R D E R

Since the date of expiry of the order of stay falls during summer vacation,the learned counsel seeks for getting extension of the same now. In that event, order dated 26/02/2021 is reviewed and the oder is modified and confined till this day and extended further for a period of two months from this day.

09-04-2021 Sd/-

MARY JOSEPH,JUDGE

/true copy/ IA/1/2018 IN RFA 677/2015 2/2

Sd/-

ASSISTANT REGISTRAR

For information purpose only