Power Grid Corporation Of India ... vs V.K. Abdurahiman
2021 Latest Caselaw 22266 Ker

CRP No.761/2018                                 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. 761 OF 2018


                  OP 178/2010 OF ADDITIONAL DISTRICT COURT-I, KOZHIKODE.

   REVISION PETITIONER:

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

   RESPONDENT/ RESPONDENT:

          V.K. ABDURAHIMAN, S/O. V.K.MOIDEEN HAJI, PAROOKAKKIL HOUSE,
          P.O.PARAPPANPOYIL, KOZHIKODE TALUK, KOZHIKODE DISTRICT, PIN - 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 09-02-2018 passed in OP 178/2010, 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