Aneez Adam Koyappathady vs Anshad Nazim
2021 Latest Caselaw 23046 Ker

RFA No.110/2021                                 1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR. JUSTICE P.SOMARAJAN
             Tuesday, the 23rd day of November 2021 / 2nd Agrahayana, 1943

                          IA.NO.1/2021 IN RFA NO. 110 OF 2021


                  OS 14/2017 OF ADDITIONAL DISTRICT COURT-V, ERNAKULAM

   PETITIONER/APPELLANT/PLAINTIFF:

          ANEEZ ADAM KOYAPPATHODY, AGED 38 YEARS, S/O. P. MUNEER, KOYAPPATHODY
          VILLA, KRISHNAN NAIR ROAD, MALIKKADAVU, KOZHIKODE-673 001

   RESPONDENT/RESPONDENT/DEFENDANT:

          ANSHAD NAZIM, GROUND FLOOR, HOTEL AIR VIEW BUILDING, VIP ROAD, OPP.
          COCHIN INTERNATIONAL AIRPORT, NEDUMBASSERY, VAPPALASSERY P.O,
          ERNAKULAM-683 572


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment dated 19/2/2021 of the Addl.Distrtict Court V, Ernakulam
   in OS 14/2017.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's order dated
   20/10/2021, and upon hearing the arguments of SRI.NIRMAL.S, SMT.VEENA
   HARI, SMT.RIA ELIZABETH JOSEPH, SMT.IRENE ELSA SOJI, Advocates for the
   petitioner and of SRI.VIZZY GEORGE KOKKAT(By Order),SRI.RANJITH RAJAPPAN
   Advocates for the respondent, the court passed the following:




                                           ORDER

Interim order is extended by two months.

Sd/-

P.SOMARAJAN

JUDGE

23-11-2021 /True Copy/ Assistant Registrar