Bsnl vs K.K.Vijayan
2021 Latest Caselaw 21012 Ker

RFA No.52/2021                                   1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                 Wednesday, the 6th day of October 2021 / 14th Aswina, 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 coming on for orders upon perusing the application
   and the affidavit filed in support thereof, 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

There will be an interim order of stay as prayed for, till the next posting date.

Sd/- P.SOMARAJAN , JUDGE

06-10-2021 /True Copy/ Assistant Registrar