For Information Purpose Only vs Benedict Raja
2021 Latest Caselaw 7845 Ker

IA/2/2020 IN RFA 191/2020                 1/1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       Present:
                   THE HONOURABLE MRS. JUSTICE MARY JOSEPH

                  Friday,the 5th day of March 2021/14th Phalguna, 1942
                            IA.2/2020 IN RFA. NO.191/2020

    For information purpose only
OS No.50/2017 of the PRINCIPAL SUB COURT,KOLLAM
PETITIONER/APPELLANT
      BENEDICT RAJA,AGED 58 YEARS
      S/O.DEVAPICHA, POURNAMI, LEKSHMINADA, CUTCHERY WARD,
      KOLLAM-691013.
RESPONDENT/RESPONDENT
      SHAJAHAN,AGED 56 YEARS
      S/O.K.YOONUSKUTTY, BISMILLA COTTAGE, VALIYAKADA CHERRY,
      KOLLAM WEST VILLAGE, KOLLAM-691006.

   Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to grant stay to the operation/execution of
EP No.98 of 2020 filed before the Sub Court, Kollam in Judgment and Decree
dated 29.02.2020 in O.S No.50/2017 on the file of the Principal Sub Court,
Kollam, in the interest of justice.
   This application again coming on for orders upon perusing the application and
the affidavit filed in support thereof, and this court's order dated 28-01-2021 and
upon hearing the arguments of M/S THOMAS ABRAHAM, THAYYIB SHA P.S.,
A.APARNA KAIMAL, MERCIAMMA MATHEW, ANIL K.NAIR, ASWIN.P.JOHN,
ANANTHA PADMANABHAN Advocates for the petitioner and of SRI. ARUN
BABU, Advocate for the respondent, the court passed the following
                                       ORDER

Interim Order stands extended for a period of one month. Post on 10.03.2021

05-03-2021 Sd/-

MARY JOSEPH,JUDGE

/true copy/ Sd/-

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