Citation : 2021 Latest Caselaw 8978 Ker
Judgement Date : 17 March, 2021
IA/1/2019 IN Mat.Appeal 603/2019 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
&
THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH
Wednesday,the 17th day of March 2021/26th Phalguna, 1942
For information purpose only
IA/1/2019 IN Mat.Appeal/603/2019
Against OA No.4/2013 of the FAMILY COURT,KOZHIKODE
PETITIONER/ APPELLANT
NAMITHA P., W/O.UMESH BABU T., NAVANEETHAM HOUSE, OLAVANNA
P.O., KOZHIKODE (NALLALAM PSL).
RESPONDENT/ RESPONDENT
UMESH BABU T.,S/O.UTHAMAN T., THIRUMANASSERY P.O., BEYPOUR,
KOZHIKODE, PIN - 673 015. (BEYPOUR PSL).
Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay the operation of the judgment dated
08.03.2019 in O.A No. 4/2013 of the Family Court, Kozhikode pending disposal
of the above appeal.
This application again coming on for orders upon perusing the application and
the affidavit filed in support thereof, and this court's order dated 02-03-2020 in IA
1 of 2019 and upon hearing the arguments of M/S AVM.SALAHUDDEEN,
A.D.DIVYA, Advocates for the applicant, the court passed the following
ORDER
Interim order is extended until further orders. List the Mat.Appeal in the usual course.
17-03-2021 Sd/-
A.MUHAMED MUSTAQUE,JUDGE
Sd/-
KAUSER EDAPPAGATH,JUDGE
/true copy/ Sd/-
IA/1/2019 IN Mat.Appeal 603/2019 2/2
ASSISTANT REGISTRAR
For information purpose only
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