Power Grid Corporation Of India ... vs M.K.Mathai
2021 Latest Caselaw 20978 Ker

CRP No.674/2017                                   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. 3302/2017) IN CRP NO. 674 OF 2017


                   OP(ELE) 67/2009 OF II ADDITIONAL DISTRICT COURT, KOLLAM

   PETITIONER/PETITIONER:

          POWER GRID CORPORATION OF INDIA LTD., POONGUMMOODU,
          THIRUVANANTHAPURAM, REP. BY ITS DEPUTY GENERAL MANAGER, G. AMBIKA
          DEVI.

   RESPONDENT/RESPONDENT:

          M.K.MATHAI, S/O. KURIAN, MANNAROTTU HOUSE, KANDANCHIRA MURI, DALI
          P.O., THINKALKARIKKOM VILLAGE, PATHANAPURAM TALUK.


        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 21.12.2016 passed in OP(Ele) 67/2009, 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 SRI.ARUN BABU, Advocate for the
   respondent, the court passed the following:

                                             ORDER

Interim order is extended until further orders.

Sd/-

V.G.ARUN, JUDGE

06-10-2021 /True Copy/ Assistant Registrar