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V T Moideen Kutty vs Siddique
2021 Latest Caselaw 18208 Ker

Citation : 2021 Latest Caselaw 18208 Ker
Judgement Date : 3 September, 2021

Kerala High Court
V T Moideen Kutty vs Siddique on 3 September, 2021
RSA No.808/2015                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
             Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                        IA.NO.1/2019 IN RSA NO. 808 OF 2015
               AS 92/2008 OF I ADDITIONAL DISTRICT COURT, KOZHIKODE
                OS 151/2004 OF III ADDITIONAL SUB COURT, KOZHIKODE
   PETITIONER/APPELLANT:

          V T MOIDEEN KUTTY, AGED 55 YEARS, S/O MAMMI, SALESMAN, HOLLY HILLS,
          VALLIKUNNU, P.O.PANTHEERANKAVU, PERUMANNA AMSOM, DESOM, KOZHIKODE
          TALUK, KOZHIKODE DISTRICT. REPRESENTED BY THE POWER OF ATTORNEY
          AGENT, ASHRAF V.T., AGED 44 YEARS, S/O MAMMI, CHETTUR HOUSE,
          PANTHEERANKAVU POST, VALLIKUNNU, PERUMANNA VILLAGE, KOZHIKODE
          DISTERICT.

   RESPONDENT/RESPONDENT:

          SIDDIQUE, AGED 40 YEARS, S/O MAMMU, KANNANCHERI PARAMBU, CHERUVANNUR
          AMSOM, NALLALAM DESOM, KOZHIKODE TALUK, P.O. KOLATHARA, KOZHIKODE -
          673655.



        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 OS.No.151 of 2004 of the IIIrd Additional
   Sub Court, Kozhikode, pending disposal of this Regular Second Appeal.


        This application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 31.03.2021 and upon hearing the arguments of M/S.
   R.SUDHISH and M.MANJU, Advocates for the petitioner and of M/S.
   C.K.LEKHAMMA, DR.V.N.SANKARJEE, MARY JOHN, M.SUSEELA, R.UDAYA JYOTHI,
   M.M.VINOD, PRATHAP. S.R.K., S.SIDHARDHAN and V.N.MADHUSUDANAN, Advocates
   for the Respondent, the court passed the following:
                                      ORDER

Interim order stands extended by four months.

Sd/- N.ANIL KUMAR JUDGE

03-09-2021 /True Copy/ Assistant Registrar

 
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