Power Grid Corporation Of India ... vs Muhammed Haji
2021 Latest Caselaw 22249 Ker

CRP No.236/2018                               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.925/2018 (I.A. 2/2018) IN CRP NO. 236 OF 2018


              OP[ELE] 256/2010 OF ADDITIONAL DISTRICT COURT-I, KOZHIKODE.

   PETITIONER/ PETITIONER:

          POWER GRID CORPORATION OF INDIA LTD, REP BY ITS ADDITIONAL GENERAL
          MANAGER, UGRAPURAM, AREACODE P.O, MALAPPURAM DT.

   RESPONDENT/ RESPONDENT:

          MUHAMMED HAJI, S/O. ABDULLA HAJI, NARIKKATTUMMAL HOUSE, ELETTIL
          VATTOLI, P.O PUTHUPPADI, PUTHUPPADI VILLAGE, KOZHIKODE TALUK,
          KOZHIKODE DISTRICT.



        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 23-10-2017 passed in OP(Ele) 256/2010, on the files
   of the Addl. District Judge- I, Kozhikode 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 10.09.2021 and upon hearing the arguments of Sri.E.M.MURUGAN,
   Advocate for the petitioner and of SRI.V.V.SURENDRAN & SRI.P.A.HARISH,
   Advocates for the respondent, the court passed the following:


                                       O R D E R

Interim order is extended, until further orders.

Sd/-

V.G.ARUN, JUDGE

05-11-2021 /True Copy/ Assistant Registrar