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State Of Kerala vs Mallakkara Kamalakshi
2021 Latest Caselaw 16389 Ker

Citation : 2021 Latest Caselaw 16389 Ker
Judgement Date : 4 August, 2021

Kerala High Court
State Of Kerala vs Mallakkara Kamalakshi on 4 August, 2021
RFA No.3/2020                                 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.1/2021 IN RFA NO. 3 OF 2020
                    OS 58/1999 OF SUB COURT, HOSDRUG, KASARGOD
   APPLICANTS/APPELLANTS/DEFENDANTS:

      1.   STATE OF KERALA REPRESENTED BY THE DISTRICT COLLECTOR, KASARGOD.
      2.   THE DIRECTOR, PUBLIC HEALTH SERVICES, THIRUVANANTHAPURAM.
      3.   THE DISTRICT MEDICIAL OFFICER, KASARGOD OFFICE AT KANHANGAD.
      4.   THE SUPERINTENDENT, DISTRICT HOSPITAL, KANHANGAD.

   RESPONDENTS/RESPONDENTS/PLAINTIFFS:

      1. MALLAKKARA KAMALAKSHI, D/O AMBADY VELICHAPADAN, LABOURER, RESIDING
         AT KADANGOD, THURUTHI, CHERVATHUR VILLAGE, P.O.THURUTHI, VIA
         CHERVATHUR, HOSDURG TALUK, KASARGOD DISTRICT-671 313.
      2. DR. THRESIAMMA, EYE SPECIALIST, ASSISTANT SURGEON, DISTRICT
         HOSPITAL, KANHANGAD-671 531.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the Judgment and decree in OS No.58/1999 and further proceedings in EP
   No.59/2019 in O.S No.58/1999 on the file of the Sub Court, Kasargod
   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 considering
   this court's order dated 07/07/2021 and upon hearing the arguments of
   GOVERNMENT PLEADER for the petitioners and of SRI.M.SASINDRAN ADVOCATE FOR
   R1 and of SRI.SOORAJ T.ELENJICKAL, SRI.C.R.SYAMKUMAR, SRI.K.ARJUN
   VENUGOPAL, SMT.HELEN P.A., ARUN ROY, SRI.SHAHIR SHOWKATH ALI Advocates for
   the 2nd respondent , the court passed the following:
                                      ORDER

Interim order that will expire on 07/08/2021 ,stands extended further for a period of three months from that day.

04/08/2021

Sd/-

MARY JOSEPH

JUDGE

04-08-2021 /True Copy/ Assistant Registrar

 
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