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M/S. Ayu-Mix Product vs Abida
2021 Latest Caselaw 17975 Ker

Citation : 2021 Latest Caselaw 17975 Ker
Judgement Date : 1 September, 2021

Kerala High Court
M/S. Ayu-Mix Product vs Abida on 1 September, 2021
OP(C) No.1775/2020                                1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                            THE HONOURABLE MR.JUSTICE V.G.ARUN
               Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943
                                  OP(C) NO. 1775 OF 2020
              AS 64/2020 OF PRINCIPAL SUB COURT,IRINJALAKUDA, THRISSUR
   PETITIONER/APPELLANT/PLAINTIFF:

          M/S. AYU-MIX PRODUCT, KOTHAPARAMBU DESOM, S.N PURAM VILLAGE,
          KODUNGALLUR THALUK, REP BY PROPRIETOR RAHIM P.A, AGED 49 YEARS, S/O
          PALLATH ALI, LOKAMALESWARAM VILLAGE, KODUNGALLUR TALUK.

   RESPONDENTS/RESPONDENTS/CLAIM PETITIONER & DEFENDANTS:

      1. ABIDA, W/O ABDUL LATHEEF, D/O THAZHATHE PALLIYALIL, ABOOBACKER,
         OTHUKUNGAL DESOM AND VILLAGE, THIRURANGADI TALUK, MUNNIYOOR
         VILLAGE P.O.MUNNIYOOR PIN-673 311.

        AND 2 OTHERS.

           Op (civil) praying inter alia that in the circumstances stated in the affidavit filed
   along with the OP(C) the High Court be pleased to stay all further proceedings
   pursuant to Exhibit P5 order and P6 judgment pending disposal of this original petition
   (civil) in the interest of justice.
           This petition again coming on for orders upon perusing the petition and the
   affidavit filed in support of OP(C) and this court's order dated 19.2.2021 and upon
   hearing the arguments of M/S.K.S.RAJESH & M.SHAJU PURUSHOTHAMAN, Advocates for
   the petitioners and of M/S.JAMSHEED HAFIZ & K.K.NESNA, Advocates for the
   respondents 1&2, the court passed the following:
                                                 ORDER

Interim order is extended until further orders.

Sd/-

V.G.ARUN

JUDGE

01-09-2021 /True Copy/ Assistant Registrar

 
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