Power Grid Corporation Of India ... vs Abdul Majeed
2021 Latest Caselaw 22268 Ker

CRP No.839/2018                                 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. 839 OF 2018


                  OP 347/2011 OF ADDITIONAL DISTRICT COURT-I, KOZHIKODE.

   PETITIONER/ PETITIONER:

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

   RESPONDENT/ RESPONDENT:

      1. ABDUL MAJEED, AGED 49 YEARS, S/O ABOOBACKER, ERANGONA HOUSE, P.O
         KAITHAPOYIL, PUTHUPPADY VILLAGE, PUTHUPPADY AMSOM DESOM OF KOZHIKODE
         TALUK, KOZHIKODE DISTRICT- 673 001.

            AND 3 OTHERS.


        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 05.02.2018 passed in OP 347/2011, on the files of
   the Addl. District Judge -1, 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 Mr. E.M.MURUGAN,
   Advocate for the petitioner and of M/S.V.V.SURENDRAN & 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