For Information Purpose Only vs Rajesh N.K
2021 Latest Caselaw 6532 Ker

IA/1/2021 IN Mat.Appeal 144/2021          1/1

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
            THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                         &
                        THE HONOURABLE MR.JUSTICE C.S.DIAS

               Tuesday,the 23rd day of February 2021/4th Phalguna, 1942

   For      information                purpose only
                     IA/1/2021 IN Mat.Appeal/144/2021
Against OP No.225/2019 of the FAMILY COURT, THALASSERY
APPELLANT/RESPONDENT
      RAJESH N.K, AGED 40 YEARS,
      S/O. (LATE) KUNHIKRISHNAN, "PREMA BHAVAN, MAKOOLPEEDIKA,
      MOKERI P.O, KANNUR DISTRICT-670 692
RESPONDENT/PETITIONER
      LARI.V, AGED 33 YEARS,
      D/O. SURESH BABAU, RESIDING AT 433A, PALERI, KONGATTA, PATTIAM,
      PATHAYAMKUNNU P.O, KANNUR DISTRICT-670 691

   Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay the execution and operation of the
judgment in O.P.225/2019 dated 24/12/2020 on the file of Family Court,
Thalasseri, pending disposal of the above appeal.


  This application coming on for orders, upon perusing the application and
the affidavit filed in support thereof, and upon hearing the arguments of
MR.SATHEESHAN ALAKKADAN, Advocate for the applicant, the court passed the
following
                                      ORDER

Interim order as prayed for, for a period of six months.

23-02-2021 Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

C.S.DIAS, JUDGE

/true copy/ Sd/-

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