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Crl.M.Appl/1/2020 In ... vs Chalisseri Mathew
2021 Latest Caselaw 12155 Ker

Citation : 2021 Latest Caselaw 12155 Ker
Judgement Date : 20 April, 2021

Kerala High Court
Crl.M.Appl/1/2020 In ... vs Chalisseri Mathew on 20 April, 2021
Crl.M.Appl/1/2020 IN Crl.MC 5397/2020                    1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                      Present:

                               THE HONOURABLE MR. JUSTICE K.HARIPAL

                              Tuesday,the 20th day of April 2021/30th Chaithra, 1943

                                        Crl.M.Appl/1/2020 IN Crl.MC/5397/2020
CMA NO.22/2016 ON THE FILES OF COURT OF SUBORDINATE JUDGE, THALASSEY.
I.A.NO.3936/2013 IN E.P.NO.19/2012 IN R.C.P NO.43/1998 ON THE FILES OF COURT OF MUNSIFF,

            For information purpose only
THALIPARAMBA.
PETITIONER/APPELLANT/RESPONDENT
      CHALISSERI MATHEW,AGED 51 YEARS
      S/O. KUNHU VAREED, FRIENDS FOOT WEAR, COURT ROAD, TALIPARAMBA AMSOM
      DESOM, KANNUR DISTRICT.
RESPONDENTS/RESPONDENT/PETITIONER AND STATE
1.KALATHINTAVIDA HARIS
      S/O. MAMMU HAJI, P. A. HOLDER, KALATHINTAVIDA SUBAIR, S/O. MAMMU HAJI,
      AGED 59 YEARS, KALATHINTAVIDA HOUSE, FAROOQUE NAGAR, TALIPARAMBA
      AMSOM DESOM, KANNUR DISTRICT - 670 141.
    And another


    Petition praying that in the circumstances stated therein the High Court be pleased to stay all further
proceedings in Annexure AIV Judgment dated 24/09/2020 in CMA No.22/2016 on the files of Court of
Subordinate Judge, Thalassery which filed against the order dated 16/07/2016 in I.A.No.3936/2013 in
E.P.No.19/2012 in RCP No.43/1998 on the files of Court of Munsiff, Taliparamba, Thalassery pending
disposal of above Crl.M.C.
     This petition again coming on for orders upon perusing the petition and this court's order dated
22-02-2021 in Crl.M.Appl 1 of 2020 and upon hearing the arguments of M/S. M.SASINDRAN and
SATHEESHAN ALAKKADAN, Advocates for the petitioner and the PUBLIC PROSECUTOR for the
2nd respondent and of M/S. GRASHIOUS KURIAKOSE (SR.), and PRANOY K.KOTTARAM,
Advocates for the 1st respondent, the court passed the following:
                                                     ORDER

Interim order is extended by two months. 20-04-2021 Sd/-

K.HARIPAL,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR MLG/22/4/21

 
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