George Varghese vs State Of Kerala
2021 Latest Caselaw 17042 Ker

LA.App. No.144/2021                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                           THE HONOURABLE MR.JUSTICE C.S.DIAS
                Thursday, the 12th day of August 2021 / 21st Sravana, 1943
                         IA.NO.1/2021 IN LA.APP. NO. 144 OF 2021

               LAR 41/2014 OF II ADDITIONAL SUB COURT, THIRUVANANTHAPURAM

                                               ---

   PETITIONER:-(APPELLANT)

       GEORGE VARGHESE,EBENEZER COTTAGE, KESAVADASAPURAM,

       PATTAM, THIRUVANANTHAPURAM - 695004.

   RESPONDENTS:-(RESPONDENTS)

    1.STATE OF KERALA, REPRESENTED BY THE DISTRICT COLLECTOR,

       THIRUVANANTHAPURAM - 695001,

    AND OTHERS.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay of the
   Judgment in LAR No.41/2014 on the file of the II Additional Sub Judge,
   Thiruvananthapuram.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof,and this court's
   order dated 13/07/2021 and upon hearing the arguments of M/S. PUSHPARAJAN
   KODOTH, K.JAYESH MOHANKUMAR, VANDANA MENON, VIMAL VIJAY & T.R.
   RESHMA, Advocates for the petitioner, GOVERNMENT PLEADER for the
   Respondent 1,L.MOHANANAN,LIGEY ANTONY, Advocates for the Respondent 2,
   M/S.SHINOD G.P., GOVIND PADMANAABHAN,AJIT G ANJARLEKAR,ATUL MATHEWS,
   Advocates for the Respondent 3 and of M/S.D.SAJEEV & LIGEY ANTONY,
   Advocates for the Respondent 4, the court passed the following:


                                           ORDER

Interim order dated 13/7/2021 will stand extended by six months.

          12.08.2021                                 Sd/-C.S.DIAS,JUDGE




12-08-2021                       /True Copy/                              Assistant Registrar