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2021 Latest Caselaw 10036 Ker

Citation : 2021 Latest Caselaw 10036 Ker
Judgement Date : 24 March, 2021

Kerala High Court

For Information Purpose Only vs For Information Purpose Only on 24 March, 2021

IA/1/2021 IN RSA 321/2021                      1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            Present:
                            THE HONOURABLE MR.JUSTICE N.ANIL KUMAR

                 Wednesday,the 24th day of March 2021/3rd Chaithra, 1943
                                I.A.No.1/2021 IN RSA.321/2021 (E)
A.S No.3/2018 of the ADDITIONAL DISTRICT COURT, NORTH PARAVUR
O.S No.423/2013 of the MUNSIFF COURT,ALUVA
PETITIONER/APPELLANT/RESPONDENT/PLAINTIFF:
            For information purpose only
       AKSHARA KURIES PVT LTD
       ROOM NO.VII/799, OORAKATH BUILDING, CIVIL STATION ROAD, ALUVA-683
       101, REPRESENTED BY ITS MANAGING DIRECTOR, M.J.ANTONY, AGED 58
       YEARS, S/O. JACOB, MALAMEL HOUSE, THRIKKAKARA P.O., COCHIN-682
       021.
RESPONDENTS/RESPONDENTS/APPELLANT/DEFENDANTS:
1.     VASANTHAKUMAR R.,AGED 41 YEARS
       KRA SERVICES, NEAR ERNAKULAM MEDICAL CENTRE HOSPITAL, VENNALA
       P.O., COCHIN-682 028.

2.     VIJU V.K.,AGED 35 YEARS
       S/O. V.K.KUNJU, VALLIYATH HOUSE, EDACHIRA, THENGODE P.O.,
       COCHIN-682 030. (THOUGH THE TRIAL COURT DECREE IS AGAINST BOTH
       RESPONDENTS/DEFENDANTS, IN THE FIRST APPEAL, THE 2ND DEFENDANT
       WAS NOT MADE AS A PARTY).
       Application praying that in the circumstances stated in the aﬃdavit ﬁled
therewith the High Court be pleased to stay the impugned Judgment and
Decree dated 10.12.2019 passed by the Addl.District Court, N.Paravur in
A.S.No.03/2018 till the ﬁnal disposal of the Appeal.
        This application coming on for orders upon perusing the application and
the aﬃdavit ﬁled in support thereof, and upon hearing the arguments of SRI.
P.G.GANAPPAN, Advocate for the petitioner, the court passed the following
                                           ORDER

Heard the learned counsel for the appellant. Operation of the impugned judgment and decree dated 10.12.2019 passed by the Addl.District Court, N.Paravur in A.S.No.3/2018 stands stayed for a period of three months. 24-03-2021 Sd/-

N.ANIL KUMAR,JUDGE

/true copy/ IA/1/2021 IN RSA 321/2021 2/2

Sd/-

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