S.K.Pavithran vs Laisy Santhosh
2021 Latest Caselaw 18664 Ker

WA No.389/2020                                 1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                            THE HONOURABLE MR. JUSTICE A.M.BADAR
                                             &
                       THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                 Wednesday, the 8th day of September 2021 / 17th Bhadra, 1943
                                      WA NO. 389 OF 2020

      AGAINST JUDGMENT DATED 14.02.2020 IN WP(C)NO. 29704/2015 OF THIS COURT.

                                            ---

   APPELLANTS/RESPONDENTS 4,5 & 6:

    1.S.K.PAVITHRAN,PRAVEENA COTTAGE, KUDAVECHOOR KARA,

      VAIKOM, KOTTAYAM-686141.

    AND 2 OTHERS.

    BY SRI.T.A.SHAJI, SENIOR ADVOCATE AND ADVS.M/S.ABHILASH VISHNU S.,

    ATHUL SHAJI,NIKHIL SUNNY MOOKEN & ANWIN JOHN ANTONY.


   RESPONDENTS/PETITIONER & RESPONDENTS 1 TO 3

   & ADDITIONAL RESPONDENT NO.7:


    1.LAISY SANTHOSH,VRINDAVANAM,IRUMPOOZHIKKARA,

      UDAYANAPURAM P.O.,VAIKOM,KOTTAYAM-686143.

    AND 4 OTHERS.

    BY DR.K.P.SATHEESAN, SENIOR ADVOCATE AND

    ADVS.M/S.P.MOHANDAS, K.SUDHINKUMAR & S.VIBHEESHANAN FOR R1.

    GOVERNMENT PLEADER FOR R2 TO 5.


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the operation of the judgment dated 14.02.2020 in W.P.(C) No.29704
   of 2015 of the learned single judge pending final disposal of the writ
   appeal.


        This Writ Appeal again coming on for orders on 08.09.2021 upon
   perusing the appeal memorandum and this Court's order dated
   30.03.2021, the court on the same day passed the following:



                                                                            P.T.O.
 WA No.389/2020                                 2/2




                                          ORDER

It is seen that some exhibits are in Malayalam. The parties are requested to produce the translated copies of relevant exhibits, within a period of two weeks from today.

Post on 27.09.2021. In the meanwhile interim relief to continue.

           08/09/2021                      Sd/- A.M.BADAR, JUDGE

                                           Sd/-MURALI PURUSHOTHAMAN,JUDGE




08-09-2021                       /True Copy/                            Assistant Registrar