S.K.Pavithran vs S.K.Pavithran
2021 Latest Caselaw 6937 Ker

WA 389/2020                        1/1
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  Present:
                  THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
                                     &
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     Friday,the 26th day of February 2021/7th Phalguna, 1942
                          WA No.389/2020
  Against Judgment dated 14.02.2020 in WP(C) No.29704/2015 of
                            this Court.
                                 ---

     For    information purpose only
APPELLANTS/RESPONDENTS 4,5 & 6:
1.    S.K.PAVITHRAN,PRAVEENA COTTAGE,
      KUDAVECHOOR KARA, VAIKOM, KOTTAYAM-686141.

       AND 2 OTHERS.

      BY ADV SRI.T.A.SHAJI (SR.) ALONG WITH
      M/S.ABHILASH VISHNU S.,ATHUL SHAJI,
           NIKHIL SUNNY MOOKEN & ANWIN JOHN ANTONY

RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 3 & ADDITIONAL
RESPONDENT NO.7:
1. LAISY SANTHOSH,VRINDAVANAM, IRUMPOOZHIKKARA,
    UDAYANAPURAM P.O., VAIKOM, KOTTAYAM-686143.
   AND 4 OTHERS.
BY ADV DR.K.P.SATHEESAN (SR.) ALONG WITH
     M/S.P.MOHANDAS (ERNAKULAM),K.SUDHINKUMAR
    &S.VIBHEESHANAN for R-1 AND GOVT.PLEADER FOR R-2 TO R-5.
   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 dated
14.02.2020 in W.P.(C) No.29704 of 2015 of the learned single
judge pending final disposal of the 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 27-11-2020, the court on the same day passed the
following:-
                           O R D E R

Interim order stands extended by one month. 26-02-2021 Sd/-

C.T.RAVIKUMAR,JUDGE

Sd/-

MURALI PURUSHOTHAMAN,JUDGE

/true copy/ Sd/-

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