Power Grid Corporation Of India ... vs Antoney
2021 Latest Caselaw 22241 Ker

CRP No.603/2019                                   1/1




                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                             THE HONOURABLE MR.JUSTICE V.G.ARUN
                  Friday, the 5th day of November 2021 / 14th Karthika, 1943
                             IA.NO.2/2019 IN CRP NO. 603 OF 2019

         OP(ELE) No.120/2009 of the ADDITIONAL DISTRICT COURT- II, KALPETTA

   PETITIONER/PETITIONER:

          POWER GRID CORPORATION OF INDIA LTD, REP. BY ITS DEPUTY GENERAL
          MANAGER, AVINASH K. T., UGRAPURAM POST,AREACODE MALAPPURAM DIST.


   RESPONDENT/ RESPONDENT:

          ANTONEY, 40 YEARS, S/O. ULAHANNAN, THALAKKAL HOUSE, KOTTATHARA P.
          O., KOTTATHARA VILLAGE, VYTHIRI TALUK, WAYANAD.

         Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the judgment dated 02-04-2019 passed in OP(ELE) 120/2009, on the files of
   the Additional District Judge- II, Kalpetta, Wayanad till the disposal of the
   above case 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 24.01.2020 and upon hearing the arguments of Sri. E.M.MURUGAN,
   Advocate for the petitioner and of Sri P.V.VARGHESE (KANJIRAMATTOM),
   Advocate for the respondent, the court passed the following:
                                      ORDER

Interim order extended until further orders.

Sd/- V.G.ARUN JUDGE

05-11-2021 /True Copy/ Assistant Registrar