Citation : 2021 Latest Caselaw 16378 Ker
Judgement Date : 4 August, 2021
RFA No.185/2018 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE MARY JOSEPH
Wednesday, the 4th day of August 2021 / 13th Sravana, 1943
IA.NO.2/2018 (I.A.NO.807/2018)IN RFA NO. 185 OF 2018
OS 562/2011 OF I ADDITIONAL SUB COURT,ERNAKULAM
PETITIONER/APPELLANT/DEFENDANT:
THE THRISSUR DISTRICT CO-OPERATIVE BANK ,HEAD OFFICE SAHAKARANA
SADABDI MANDIRAM, THRISSUR, REPRESENTED BY ITS GENERAL MANAGER.
RESPONDENT/PLAINTIFF/RESPONDENT:
M/S. FLASH ADVERTISING AND MARKETING AGENCIES 41/1703, PIYOLI ROAD,
KACHERIPPADY, ERNAKULAM, PIN-682018, REPRESENTED BY ITS PROPRIETOR
MR. K. ALI, AGED 53 YEARS, S/O. LATE ABDUL KHADER HAJI, RESIDING AT
38/625, SANGAMAM BYE LANE-3, PADIVATTOM, EDAPPALLY SOUTH VILLAGE,
KANAYANNUR TALUK, ERNAKULAM DISTRICT-682024.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
and enforcement of the judgment and decree dated 05.03.2016 passed in
O.S.No.562/2011 by the Additional Subordinate Judge-I , Ernakulam ,Pending
disposal of the above appeal.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this Court's
order dated 28/06/2021 and upon hearing the arguments of
SRI.P.C.SASIDHARAN, SC, Advocate for the petitioner and of SRI.VARGHESE
C.KURIAKOSE Advocate for the respondent, the court passed the following:
ORDER
Interim order of stay stands extended further for a period of one month from 28/7/2021.
04/08/2021
Sd/-
MARY JOSEPH
JUDGE
04-08-2021 /True Copy/ Assistant Registrar
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