Aneez Adam Koyappathady vs Anshad Nazim
2021 Latest Caselaw 17578 Ker

RFA No.110/2021                                 1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Thursday, the 26th day of August 2021 / 4th Bhadra, 1943

                            IA.NO.1/2021 IN RFA NO. 110 OF 2021




              OS 14/2017 OF ADDITIONAL DISTRICT COURT V , ERNAKULAM
   PETITIONER/APPELLANT/PLAINTIFF:

          ANEEZ ADAM KOYAPPATHODY, AGED 38 YEARS ,S/O. P. MUNEER, KOYAPPATHODY
          VILLA, KRISHNAN NAIR ROAD, MALIKKADAVU, KOZHIKODE-673 001

   RESPONDENT/RESPONDENT /DEFENDANT:

          ANSHAD NAZIM, GROUND FLOOR, HOTEL AIR VIEW BUILDING, VIP ROAD, OPP.
          COCHIN INTERNATIONAL AIRPORT, NEDUMBASSERY, VAPPALASSERY P.O,
          ERNAKULAM-683 572

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment dated 19/2/2021 of the Addl.District Court V Ernakulam in
   OS 14/2017.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this Court's order dated
   09/04/2021 in I.A.No.1/2021, and upon hearing the arguments of
   SRI.NIRMAL.S, SMT.VEENA HARI, SMT.RIA ELIZABETH JOSEPH, SMT.IRENE ELZA
   SOJI, Advocates for the petitioners and of SRI.VIZZY GEORGE KOKKAT ,
   Advocate for the respondent, the court passed the following:




                                             ORDER

Post on 14/09/2021.

Interim order will stand extended till then.

Sd/-

P.SOMARAJAN

JUDGE

26-08-2021 /True Copy/ Assistant Registrar