Shaheen Moinudheen vs Shahla Basheer
2021 Latest Caselaw 22280 Ker

Mat.Appeal No.619/2021                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                               &
                            THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
            Friday, the 5th day of November 2021 / 14th Karthika, 1943
                    IA.NO.1/2021 IN MAT.APPEAL NO. 619 OF 2021
                     OP 483/2018 OF FAMILY COURT, MALAPPURAM
   PETITIONER/APPELLANT/RESPONDENT:

           SHAHEEN MOINUDHEEN, AGED 30 YEARS, S/O.MOINUDHEEN, ARAKKAL HOUSE,
           PALLAPPRAM, PONNANI P.O., MALAPPURAM DISTRICT, PIN CODE 679 583

   RESPONDENT/RESPONDENT/PETITIONER:

           SHAHLA BASHEER, AGED 24 YEARS, D/O.BASHEER, CHAPPANGAL HOUSE,
           ATHIPATTA STREET, PATTAMBI ROAD, PERINTHALMANNA P.O., MALAPPURAM
           DISTRICT, PIN CODE

        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 24-2-2021 passed in O.P No. 483 of 2019 by the
   Family Court at Malappuram,till the final disposal of the Matrimonial
   Appeal.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of NOUSHAD THOTTATHIL, NOORJI NOUSHAD, P.V. ABDUL MANAF, BIJUMON K.K,
   FYZAL BABU V.K., Advocates for the applicant, the court passed the
   following:
                                      ORDER

There shall be an interim stay as prayed for.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

05-11-2021 /True Copy/ Assistant Registrar