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Muhammed Ansar @ Ansari vs Mary Jose
2021 Latest Caselaw 16842 Ker

Citation : 2021 Latest Caselaw 16842 Ker
Judgement Date : 11 August, 2021

Kerala High Court
Muhammed Ansar @ Ansari vs Mary Jose on 11 August, 2021
RFA No.168/2020                                  1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                  Wednesday, the 11th day of August 2021 / 20th Sravana, 1943
                              IA.NO.2/2020 IN RFA NO. 168 OF 2020
                           OS 6/2018 OF SUB COURT,THODUPUZHA, IDUKKI


             APPELLANT/PETITIONER:

            MUHAMMED ANSAR @ ANSARI, AGED 59, S/O. PALLITHODI MUHAMMED
       ISMAIL, PALLITHODI SOUREETH MANZIL, PALLIMUKKU KARA, THATHAMANGALAM
       VILLAGE, CHITTOOR TALUK, PALAKKAD-678 102.

             RESPONDENT/ RESPONDENT:

            MARY JOSE, AGED 65, W/O. JOSE, PONNANAKUNNEL HOUSE,
       KANJIRAMATTOM ROAD, THODUPUZHA EAST P.O., THODUPUZHA, IDUKKI-685
       585.


           Application praying that in the circumstances stated in the
      affidavit filed therewith the High Court be pleased to pass an order
      of stay of operation of the judgment and decree dated 29.02.2020 in
      O.S No: 6/2018 on the files of Subordinate Judges Court, Thodupuzha,
      pending disposal of the above apeal, in the interest of justice.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 12/07/2021 and upon hearing the arguments of M/S. JACOB
   SEBASTIAN, & K.V.WINSTON, Advocates for the petitioner and of SRI.
   C.K.VIDYASAGAR, Advocate for the respondent, the court passed the
   following:

                                              ORDER

The time granted for furnishing security vide order passed on 12/07/2021 stands extended further for two months. The security shall be furnished to the satisfaction of the court wherein execution proceedings are now initiated, that is at Palakkad. Interim order of stay stands extended for two months.

Sd/-

MARY JOSEPH

JUDGE

11-08-2021 /True Copy/ Assistant Registrar

 
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