For Information Purpose Only vs Lathika G.
2021 Latest Caselaw 8572 Ker

IA/1/2021 IN Mat.Appeal 208/2021         1/1

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

                Monday,the 15th day of March 2021/24th Phalguna, 1942

    For information           purpose only
            IANo.1/2021 IN Mat.Appeal/208/2021
Against OP No.419/2017 of the FAMILY COURT, MALAPPURAM
PETITIONER/APPELLANTS/RESPONDENT IN O.P
      LATHIKA G.,36 YEARS
      D/O. PARAMESWARAN, KAMALA VILASAM, MELEMANALI PAZHAYA
      UCHAKADA, KAKKAVILA, THIRUVANANTHAPURAM DISTRICT.
RESPONDENT/RESPONDENT/PETITIONER IN THE O.P
      RAJENDRAN,44 YEARS,
      S/O. BALAKRISHNAN, RAJA NIVAS, KARUVAMBRAM P.O, MANJERI,
      MALAPPURAM DISTRICT, PIN - 676123.

     Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay all further proceedings pursuant to
the judgment and decree dated 29.1.2021 in O.P.No.419 of 2017 on the files of
the Family Court, Malappuram pending the 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 M/S
T.K.AJITH KUMAR, and AISWARYA RAMESAN, Advocates for the applicants, the
court passed the following
                                     ORDER

There shall be an interim Order as prayed for. Post Mat.Appeal on 12.07.2021. 15-03-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR