Citation : 2021 Latest Caselaw 19922 Ker
Judgement Date : 23 September, 2021
OP(C) No.1389/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Thursday, the 23rd day of September 2021 / 1st Aswina, 1943
OP(C) NO. 1389 OF 2020
IA 36/2019 in O.S 249/2019 of the MUNSIFF'S COURT, ADIMALY.
PETITIONER/ APPELLANT/ RESPONDENT/ PLAINTIFF:
Y.CHINNAPPAN AGED 59 YEARS S/O LATE YESUDAS,RESIDING IN FACTORY
DIVISION,PALLIVASAL,PALLIVASAL VILLAGE,DEVIKULAM TALUK.
RESPONDENTS/ RESPONDENTS/ PETITIONERS/ DEFENDANTS:
1. M/S TATA GLOBAL BEVERAGES LTD HAVING ITS REGISTERED OFFICE AT BISHOP
LEFROY ROAD,KOLKOTA-700020,WEST BENGAL,REPRESENTED BY ITS GENERAL
MANAGER,M/S TATA GLOBAL BEVERAGES LTD, HAVING ITS REGISTERED OFFICE
AT BISHOP LEFROY ROAD,KOLKATA-700020,WEST BENGAL.
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
issue an order staying the operation and implementation of Exhibit P4
order and P5 judgment pending disposal of the OP(C).
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
31-08-2021 and upon hearing the arguments of M/S K.S.HARIHARAPUTHRAN &
BHANU THILAK, Advocates for the petitioner and of M/S ABRAHAM MARKOS,E
ABRAHAM JOSEPH MARKOS, ISAAC THOMAS, CHANDAPILLAI ABRAHAM, ALEXANDER
JOSEPH MARKOS, SHARAD JOSEPH KODIANTHARA & ZAINAB ZEBA IBRAHIM, Advocates
for respondent, the court passed the following:
O R D E R
Post on 07-10-2021 as requested by the learned counsel for the petitioner.
Interim order stands extended till then.
Sd/- V.G.ARUN, JUDGE
23-09-2021 /True Copy/ Assistant Registrar
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