Kerala High Court
Thiruthiyil T. Moli vs Bindya Binoj Kumar on 8 July, 2021
RFA No.305/2019 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MRS. JUSTICE M.R.ANITHA
Thursday, the 8th day of July 2021 / 17th Ashadha, 1943
IA.NO.1/2019 IN RFA NO. 305 OF 2019
OS 106/2017 OF II ADDITIONAL SUB COURT,KOZHIKODE, KOZHIKODE
PETITIONERS/APPELLANTS:
1. THIRUTHIYIL T. MOLI AGED 50 YEARS D/O VELUKUTTY,
KUTTIYADANPARAMBATH, 6/30 D, CHELANNUR P.O., THAMARASSERY AMSOM,
DESOM, KOZHIKODE -673126.
AND OTHERS
RESPONDENT/RESPONDENT:
BINDHYA BINOJ KUMAR ,AGED 33 YEARS W/O. BINOJ KUMAR,
MEKKOTHPARAMBA,'AROMA' DEVAKIPURAM, ELATHUR AMSOM, DESOM, ELATHUR
P.O.,
KOZHIKODE DT.-673 303. NOW RESIDING AT C/O.BHASKARAN, P.B.HOUSE ,
KANNAMVELLI PARAMBA, ELATHUR P.O., KOZHIKODE 673303.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the Operation
and execution of the Judgment and decree dated 20/06/2018 passed by the
Hon'ble Sub Court II-A, Kozhikode in O.S.106/2017 and all further
proceedings till the disposal of the appeal.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, and considering
this court's order dated 09/04/2021 and upon hearing the arguments of
SRI.R.SUDHISH, SMT.M.MANJU, Advocates for the petitioners, SRI.
APPU,Advocate for the respondent, the court passed the following:×
RFA No.305/2019 2/3
ANIL K. NARENDRAN & M.R.ANITHA, JJ.
-----------------------------------------------
R.F.A.No.367 of 2018
&
R.F.A. Nos.304 & 305 of 2019
----------------------------------------------
Dated this the 8th day of July, 2021
ORDER
Anil K. Narendran, J.
I.A.No.2 of 2020 in R.F.A.No.367 of 2018
The learned counsel for the respondents/appellants seeks a
short adjournment to file counter affidavit.
Two weeks' time granted as last chance.
I.A.No.1 of 2018 in R.F.A.No.367 of 2018
The interim order, which was extended from time to time,
is extended for a further period of two months.
I.A.No.1 of 2019 in R.F.A.No.304 of 2019
The interim order, which was extended from time to time,
is extended for a further period of two months.
I.A.No.1 of 2019 in R.F.A.No.305 of 2019
The interim order, which was extended from time to time,
is extended for a further period of two months.
R.F.A.No.367 of 2018 & R.F.A. Nos.304 & 305 of 2019
The learned counsel on both sides seeks time to get
instructions as to whether the matter can be referred for
RFA No.305/2019 3/3
R.F.A.No.367 of 2018
& R.F.A. Nos.304 & 305 of 2019
:-2-:
mediation.
Post on 23.07.2021.
Sd/-
ANIL K. NARENDRAN
Judge
Sd/-
M.R.ANITHA
Judge
bpr
08-07-2021 /True Copy/ Assistant Registrar
