Innu Construction(P)Ltd vs Innu Apartments Owners ...
2021 Latest Caselaw 23900 Ker

RSA No.1036/2019                                  1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                         THE HONOURABLE MR.JUSTICE K.BABU
          Saturday, the 4th day of December 2021 / 13th Agrahayan, 1943
                       IA.NO.2/2019 IN RSA NO. 1036 OF 2019
           OS 150/2010 OF ADDITIONAL MUNSIFF COURT-I,THIRUVANANTHAPURAM
          AS 53/2015 OF ADDITIONAL DISTRICT COURT-IV,THIRUVANANTHAPURAM
   PETITIONERS/APPELLANTS:

          1.INNU CONSTRUCTION(P)LTD., T. C. 27/2003(10), SHALIMAR,
          VANCHIYOOR,TRIVANDRUM-35, REPRESENTED BY ITS MANAGING DIRECTOR, SMT.
          SHEELA SAFAR.
          And another

   RESPONDENTS/RESPONDENTS:

          1.INNU APARTMENTS OWNER'S ASSOCIATION, T. C. 4/2586, INNU
          APARTMENTS, KURAVANKONAM, KOWDIAR P.O., THIRUVANANTHAPURAM - 695
          003, REPRESENTED BY ITS SECRETARY MURALEEDHARAN. R., S/O.
           KARTHIKEYAN, RESIDING AT B1, INNU APARTMENTS, T.C.4/2586,INNU
          APARTMENTS, KURAVANKONAM, KOWDIAR P.O., THIRUVANANTHAPURAM - 695
          003.
          And another




        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings in pursuant to the judgment and decree in AS.No.53/2015 of the
   Additional District Court-IV, Thiruvananthapuram dated 10.04.2019 in
   OS.No.150/2010 on the files of the Additional Munsiff's Court-I,
   Thiruvananthapuram, till the disposal of the above Regular Second 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 06-09-2021 and upon hearing the arguments of M/s.A.ABDUL
   KHARIM, INDU SUSAN JACOB and LIJU V.STEPHEN, Advocates for the
   petitioners, the court passed the following:
                                     ORDER

Interim order will stand extended for a period of three months.

Sd/- K.BABU, JUDGE

04-12-2021 /True Copy/ Assistant Registrar