Vythiri Holiday Villas Private ... vs A.K Fasalu Rahman
2021 Latest Caselaw 17979 Ker

OP(C) No.2289/2018                               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
                                O.P.(C) NO. 2289 OF 2018

                     O.S.No.33/2018 OF MUNSIFF COURT, KALPETTA, WAYANAD

                       CMA No.7/2018 OF   Sub Court, Sulthanbathery

   PETITIONER/APPELLANT/RESPONDENT NO.1:

          VYTHIRI HOLIDAY VILLAS PRIVATE LIMITED COMPANY REPRESENTED BY ITS
          MANAGING DIRECTOR, AJI P. THOMAS JOHN, 11/340, KUMMATTI BUILDING,
          KURIAL LINE, CHERROOTTY ROAD, KOZHIKKODE TALUK AND DISTRICT

   RESPONDENTS/RESPONDENTS/PETITIONER & RESPONDENT NO2:

      1. A.K FASALU RAHMAN AGED 55 YEARS S/O ABDURAHIMAN, A.K. MANZIL,
         CHERUVANNOOR POST, KOLLATHARA, KOZHIKODE TALUK ,
         KOZHIKODE DISTRICT., PIN - 673524

AND ANOTHER
        O.P.(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
  the operation of judgment in CMA No.7/2018 Sub Court, Sulthan bathery in
  I.A.No.358/2018 in O.S.No.33/2018 on the file of Munsiff Court, Kalpetta,
  pending disposal of the above original petition (civil).
        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
  04.03.2020 and upon hearing the arguments of M/s.A.V.M.SALAHUDIN & APARNA
  UDAYAKUMAR, Advocates for the petitioner and of M/s.SANTHARAM.P, REKHA
  ARAVIND & PAUL P. ABRAHAM, Advocates for R1, the court passed the
  following:
                                          O R D E R

Interim order is extended by one month.

Post on 30.09.2021.

Sd/- V.G.ARUN, JUDGE

01-09-2021 /True Copy/ Assistant Registrar