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State Of Kerala vs M/S. Build Tech India
2021 Latest Caselaw 21522 Ker

Citation : 2021 Latest Caselaw 21522 Ker
Judgement Date : 29 October, 2021

Kerala High Court
State Of Kerala vs M/S. Build Tech India on 29 October, 2021
RFA No.489/2018                              1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                         &
                     THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
             Friday, the 29th day of October 2021 / 7th Karthika, 1943
                        IA.NO.2/2018 IN RFA NO. 489 OF 2018
        OS 155/2000 AND OS 333/2000 OF I ADDITIONAL SUB COURT, KOZHIKODE
   PETITIONERS/APPELLANTS/DEFENDANTS:

      1. STATE OF KERALA REPRESENTED BY DISTRICT COLLECTOR, CIVIL STATION,
         NEDUNGOTTUR AMSOM AND DESOM, KOZHIKODE TALUK.
      2. THE SUPERINTENDING ENGINEER, PUBLIC WORKS DEPARTMENT, (ROADS AND
         BUILDINGS) NORTH CIRCLE, CIVIL STATION, NEDUNGOTTUR AMSOM AND DESOM,
         KOZHIKODE.
      3. THE EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT, (ROADS AND
         BUILDINGS) DIVISION, KANNUR.

   RESPONDENT/RESPONDENT/PLAINTIFF:

          M/S. BUILD TECH INDIA, REPRESENTED BY ITS MANAGING PARTNER, P.C.
          KURIACHAN, AGED 54 YEARS, PALAKKATTIL HOUSE, KARINGACHIRA,
          IRIMPANAM, (VIA) TRIPPUNITHURA, ERNAKULAM, PIN - 682 309.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the judgment and decree in O.S.Nos.155/2000 and 333/2000 of the Sub
   Court Kozhikode, 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 this Court's order dated
   17/03/2021, and upon hearing the arguments of GOVERNMENT PLEADER for the
   petitioners and of SRI.P.VISWANATHAN (SR.) along with M/S.AJITH
   VISWANATHAN, SOLOMAN BABY, D.VIMAL DEV, APARNA P MENON, Advocates for the
   respondent, the court passed the following:




                                        ORDER

Interim order extended by three months.

List on 30/11/21 in the weekly list.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

29-10-2021 /True Copy/ Assistant Registrar

 
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