For Information Purpose Only vs Soby Vijayan
2021 Latest Caselaw 9374 Ker

IA/2/2018 IN RFA 379/2018                            1/2



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

                            Friday,the 19th day of March 2021/28th Phalguna, 1942
                                      IA.2/2018 IN RFA NO. 379/2018


            For information purpose only
O.S.NO.669/2011 of the PRINCIPAL SUB COURT, THRISSUR

PETITIONERS/APPELLANTS
        1. SOBY VIJAYAN, AGED 45, S/O.VIJAYAN,
         "ANUGRAHA", CHULLIPARAMBIL,
         VRINDAVAN GARDEN, KOLAZHY P O, THRISSUR,
         REPRESENTED BY HIS POWER OF ATTORNEY HOLDER ANITHA SOBY,
         AGED 42, W/O SOBY VIJAYAN, ANUGRAHA, CHULLIPARAMBIL,
         VRINDAVAN GARDEN, KOLAZHY P O, THRISSUR.

         AND ANOTHER

RESPONDENT/RESPONDENT
        SUGESH E.M, AGED 31, S/O.MOHANAN,
        EDATHADAN HOUSE, MULANKUNNATHUKAVU P O,
        KILANOOR VILLAGE, THRISSUR TALUK,
        THRISSUR DISTRICT.

    Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay all further proceedings in the judgment and decree in O.S No.669 of
2011 on the file of the Principal Sub Court, Thrissur pending consideration of the above appeal
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 06/02/2020 and upon hearing the
arguments of SRI.SREEKUMAR G.(CHELUR) Advocate for the petitioner and
M/S.SANTHOSH P. PODUVAL & RAJITHA R., Advocates for Respondent, the court passed
the following:
              ORDER

Interim order stands extended further for a period of three months.

19-03-2021 Sd/-

MARY JOSEPH, JUDGE /true copy/

Sd/-

IA/2/2018 IN RFA 379/2018 2/2

ASSISTANT REGISTRAR

For information purpose only