For Information Purpose Only vs Aneez Adam Koyappathody
2021 Latest Caselaw 11916 Ker

Citation : 2021 Latest Caselaw 11916 Ker
Judgement Date : 9 April, 2021

Kerala High Court

For Information Purpose Only vs Aneez Adam Koyappathody on 9 April, 2021

IA/1/2021 IN RFA 110/2021                           1/1



                      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/110/2021

            For information purpose only
Against OS No.14/2017 of the ADDITIONAL DISTRICT COURT -V, ERNAKULAM
PETITIONER/ APPELLANT/ PLAINTIFF
       ANEEZ ADAM KOYAPPATHODY, AGED 38 YEARS, S/O. P. MUNEER,
       KOYAPPATHODY VILLA, KRISHNAN NAIR ROAD, MALIKKADAVU,
         KOZHIKODE- 673 001
RESPONDENT/ RESPONDENT/ DEFENDANT
       ANSHAD NAZIM, GROUND FLOOR, HOTEL AIR VIEW BUILDING, VIP RA,
       OPP. COCHIN INTERNATIONAL AIRPORT, NEDUMBASSERRY,
       VAPPALASSERRY P.O., ERNAKULAM- 683 572

  Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High
Court be pleased to the operation of the judgement dated 19.02.2021 of Addl. District Court V
Ernakulam in O.S.No. 14/ 2017.


  This application coming on for orders upon perusing the application/petition and the aﬃdavit
ﬁled in support thereof, and upon hearing the arguments of M/S NIRMAL.S, IRENE ELZA
SOJI, RIA ELIZABETH JOSEPH, VEENA HARI, Advocates for the petitioner and of M/S
RENJITH RAJAPPAN (CAVEATOR)), VIZZY GEORGE KOKKAT, Advocates for the
respondent, the court passed the following;
                                                ORDER

There shall be an interim stay of operation of judgment dated 19.02.2021 of the Additional District Court- V, Ernakulam in O.S. No. 14/ 2017 for a period of three months. 09-04-2021 Sd/-

MARY JOSEPH,JUDGE

/true copy/ Sd/-

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