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For Information Purpose Only vs Suchithra.C.P
2021 Latest Caselaw 10830 Ker

Citation : 2021 Latest Caselaw 10830 Ker
Judgement Date : 30 March, 2021

Kerala High Court
For Information Purpose Only vs Suchithra.C.P on 30 March, 2021
IA/1/2021 IN Mat.Appeal 253/2021                   1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                Present:
                THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                                   &
                  THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

                          Tuesday,the 30th day of March 2021/9th Chaithra, 1943

            For information          purpose only
                    IA/1/2021 IN Mat.Appeal/253/2021
Against OP No.274/2014 of the FAMILY COURT,KOZHIKODE
APPELLANT(RESPONDENT IN O.P.274/2014)
        SUCHITHRA.C.P, AGED 42 YEARS,
        D/O.NARAYANAN NAIR, SAIHARITHAM, AZHCHAVATTOM,
        MANKAVU P.O., KOZHIKODE, PIN-673007.
RESPONDENT/(PETITIONER IN O.P.274/2014)
        SOMAN,AGED 51 YEARS,
        S/O.ACHUTHAN NAIR, NIMMU HOUSE, NEAR NANGOLATHKANDI TEMPLE,
        CHEVAYOOR P.O., KOZHIKODE-673017.

  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay the operation of the judgment and decree in O.P.No.274/2014 passed
by the Family court, Kozhikode, 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 M/S T.SHAJITH, NIRMALRAJ and
S.K.SAJU, Advocates for the applicant, the court passed the following
                                               ORDER

There shall be an interim order as prayed for. 30-03-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

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