Power Grid Corporation Of India ... vs Muhammed Hussain
2021 Latest Caselaw 22263 Ker

CRP No.487/2018                                  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.2/2018 IN CRP NO. 487 OF 2018


                  OP(ELE) 281/2007 OF ADDITIONAL DISTRICT COURT- V, KOLLAM.

         PETITIONER/ PETITIONER:

            POWER GRID CORPORATION OF INDIA LTD., PONGUMOODU,
            THIRUVANANTHAPURAM, REP. BY ITS DEPUTY GENERAL MANAGER,
            G.AMBIKA DEVI.

         RESPONDENT/ RESPONDENT:

            MUHAMMED HUSSAIN, S/O.ABDUL VADOOD, LIGHT HOUSE, DALI P.O.,
            ONTHUPACHA MURI, THINKALKARIKKOM VILLAGE, KULATHOOPPUZHA,
            PATHANAPURAM TALUK.




              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 17-12-2016 passed        in
         OP(ELE) 281/2007, on the files of the Addl. District Judge-       V,
         Kollam till the disposal of 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 31.8.2021 and upon hearing the
         arguments of SRI.E.M.MURUGAN, Advocate for the petitioner and
         of SRI.ARUN BABU, Advocate for the respondent, the court
         passed the following:

                                         ORDER

Interim order is extended until further orders.

                                            Sd/-       V.G.ARUN,   JUDGE




05-11-2021                         /True Copy/                             Assistant Registrar