Bsnl vs K.K.Vijayan
2021 Latest Caselaw 23783 Ker

RFA No.52/2021                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE P.SOMARAJAN
             Tuesday, the 30th day of November 2021 / 9th Agrahayana, 1943

                            IA.NO.2/2021 IN RFA NO. 52 OF 2021


                     OS 1220/2010 OF I ADDITIONAL SUB COURT, THRISSUR

   PETITIONERS/APPELLANTS:

      1. BSNL, REPRESENTED BY ITS PRINCIPAL GENERAL MANAGER, SANCHAR BHAVAN,
         THRISSUR-680 022.
      2. ASSISTANT GENERAL MANAGER (CP), O/O THE PGMT, BSNL THRISSUR-680 022,
         WHO HELD THE POST DURING 28.2.2009 TO 31.5.2009
      3. THE SUB DIVISIONAL ENGINEER, TELECOM, OLLUR, THRISSUR-680 022, WHO
         HELD THE POST DURING 28.2.2009 TO 31.5.2009.

   RESPONDENT/RESPONDENT:

          K.K.VIJAYAN, PROPRIETOR, M/S. VIJAYA RAJA CONSTRUCTIONS,
          KALLURUMBIL, KANJIKUZHY P.O., IDUKKI DISTRICT, PIN CODE-685 506.


        Application praying that     in the circumstances stated in the
   affidavit filed therewith the     High Court be pleased to stay the execution
   and operation of the judgment     and decree dated 18.8.2020 in O.S.1220/2010
   on the file of Additional Sub     Court, I, Thrissur till the disposal of the
   above appeal.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 9/11/2021 and upon hearing the arguments of SRI.MATHEWS
   K.PHILIP, Standing Counsel for the petitioners and of SRI.SUNNY P.
   MARKOSE, SRI.C.P.JOHNY , Advocates for the respondent, the court passed
   the following:




                                           ORDER

Interim order will stand extended till 07/01/2022.

Sd/- P.SOMARAJAN , JUDGE

30-11-2021 /True Copy/ Assistant Registrar