Power Grid Corporation Of India ... vs K.T.Mathai
2021 Latest Caselaw 22265 Ker

CRP No.765/2018                               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. 765 OF 2018


              OP[Ele] 154/2011 OF ADDITIONAL DISTRICT COURT I, KOZHIKODE.

   PETITIONER/ PETITIONER:

          POWER GRID CORPORATION OF INDIA LIMITED, REP. BY ITS ADDITIONAL
          GENERAL MANAGER, UGRAPURAM, AREACODE P.O, ERNAD TALUK, MALAPPURAM

   RESPONDENT/ RESPONDENT:

          K.T.MATHAI, S/O THOMAS, KALLIKATTIL HOUSE, P O THOTTUMUKKAM,
          KODIYATHUR VILLAGE, KOZHIKODE TALUK, KOZHIKODE DISTRICT - 673 001.



        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 21-04-2018 passed in OP(Ele) 154/2011, 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
   order dated 10.09.2021 and upon hearing the arguments of M/S E.M.MURUGAN &
   RAKESH PADMANABHAN, Advocates 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