Power Grid Corporation Of India ... vs K.Sebastin
2021 Latest Caselaw 20977 Ker

CRP No.673/2017                                   1/1




                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                             THE HONOURABLE MR.JUSTICE V.G.ARUN
                  Wednesday, the 6th day of October 2021 / 14th Aswina, 1943

                   IA.NO.2/2017 (I.A. NO.3301/2017) IN CRP NO. 673 OF 2017

             OP(ELE) 493/2011 OF II ADDITIONAL DISTRICT COURT,KOLLAM
   PETITIONER/PETITIONER:

          POWER GRID CORPORATION OF INDIA LTD., 400KV SUB STATION, PALLIPPURAM
          P.O, THIRUVANANTHAPURAM, REP BY ITS DEPUTY GENERAL MANAGER, G.
          AMBIKA DEVI.

   RESPONDENT/RESPONDENT:

      1. K.SEBASTIN, PARASSERI VEEDU, IRULANKADU, ARYANKAVU VILLAGE,
         PATHANAPURAM TALUK, KOLLAM - 691 001.

            And another


        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 02.06.2017 passed in OP(Ele) 493/2011, on the files
   of the Addl.District Judge II, Kollam 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 8.4.2021 and upon         hearing the arguments of SRI.E.M.MURUGAN,
   Advocate for the petitioner          and of SMT.G.VIDYA, Advocate for R1 and
   GOVERNMENT PLEADER for R2, the       court passed the following:


                                             ORDER

Registry to call for the lower court records.

Post on 16.11.2021.

Interim order extended till the next posting date.

Sd/- V.G.ARUN, JUDGE

06-10-2021 /True Copy/ Assistant Registrar