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Tuesday vs Anil Kumar
2021 Latest Caselaw 12169 Ker

Citation : 2021 Latest Caselaw 12169 Ker
Judgement Date : 20 April, 2021

Kerala High Court
Tuesday vs Anil Kumar on 20 April, 2021
IA/1/2021 IN Mat.Appeal 288/2021                    1/2



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 Present:
                             THE HONOURABLE MR.JUSTICE V.G.ARUN
                                                   &
               THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

                          Tuesday,the 20th day of April 2021/30th Chaithra, 1943
            For information          purpose only
                    IA/1/2021 IN Mat.Appeal/288/2021
Against OP No.1048/2013 of the FAMILY COURT,TRIVANDRUM
PETITIONER/APPELLANT
        ANIL KUMAR,AGED 40 YEARS
        S/O. MURALEEDHARAN NAIR, TC NO.27/1806(1), GIRIJA BHAVAN,
        VANCHIYOOR P.O., THIRUVANANTHAPURAM-695 035, REPRESENTED BY
        HIS POWER OF ATTORNEY HOLDER AND MOTHER B.GIRIJADEVI, AGED 67
        YEARS, W/O. MURALEEDHARAN NAIR, TC NO.27/1806(1) , GIRIJA BHAVAN,
        VANCHIYOOR P.O., THIRUVANANTHAPURAM-695 035
RESPONDENT/RESPONDENT
        LAVANYA P.V
        D/O. VASANTHA KUMARI, TC NO.37/777,KARTHIKA, BP STREET, FORT P.O.,
        THIRUVANANTHAPURAM-695 023

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the annexure-A4 notice and all further proceedings in EP No.3/2015
of the Family Court, alappuzha forthwith, pending disposal of the above Mat Appeal so as to
secure the ends of justice.


  This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and upon hearing the arguments of M/S SHABU SREEDHARAN,
SHRI.AMAL STANLY, SHRI.SHYAM KUMAR M.P, ANISA ANDREWS, MEENU
THAMPI, Advocates for the petitioner the court passed the following;
 IA/1/2021 IN Mat.Appeal 288/2021             2/2




                                         ORDER

For information purpose only There shall be an interim stay of further proceedings based on the judgment dated 23/12/2020 in O.P.No.1048/2013 in the family Court ,Thiruvananthapuram for a period of two months.

post immediately after vacation.

20-04-2021 Sd/-

V.G.ARUN,JUDGE

Sd/-

MURALI PURUSHOTHAMAN,JUDGE

/true copy/ Sd/-

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