Deepa S vs Deepa S
2021 Latest Caselaw 6927 Ker

WA 506/2020                        1/2

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             Present:
          THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                &
                THE HONOURABLE MR.JUSTICE K. BABU
     Friday,the 26th day of February 2021/7th Phalguna, 1942
                          WA No.506/2020
  Against Judgment dated 20-02-2020 in WP(C) No.19306/2019 of
                            this Court
                               ---

    For information purpose only
APPELLANT/4TH RESPONDENT:
      DEEPA S,AGED 51 YEARS,W/O.LATE HIRAN,
     ANUPAMA HOUSE,ERAMALLOOR.P.O, CHERTHALA-688537.

      BY ADVS. M/S.B.PRAMOD &

      NAMITHA JYOTHISH
RESPONDENTS/PETITIONER & RESPONDENTS 1,2,3 & 5:
    1.   PONNAMMA M.V.,W/O.LATE GADADHARAN,PUNNASSERIL,
         PATTUKULANGARA.P.O, THURAVOOR, CHERTHALA-688532.

AND 4 OTHERS.

      BY ADVS. SMT.PREETHA ANIL RAVEENDRAN FOR R1
      SMT.G.MAHESWARI , CENTRAL GOVERNMENT COUNSEL FOR R2 TO R4.
        SRI.JITHESH MENON FOR R5.

   Prayer for interim relief in the Writ Appeal stating that
in the circumstances stated in the appeal memorandum the High
Court be pleased to stay the operation of the judgment in
WP(C) No.19306/2019, pending disposal of this Writ Appeal.

   This Writ Appeal again coming on for orders on 26.02.2021
upon perusing the appeal memorandum, and this Court's order
dated 18.03.2020 , the court on the same day passed the
following:-
                          O R D E R

Interim order will stand revived prospectively from today and will stand extended till 31/03/2021.

List for judgment/orders at 10.15 a.m. on 18/3/2021. 26-02-2021 Sd/-

ALEXANDER THOMAS,JUDGE

Sd/-

K. BABU,JUDGE

/true copy/ WA 506/2020 2/2

Sd/-

ASSISTANT REGISTRAR

For information purpose only