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Shaju vs Victory Granite Bricks Pvt. Ltd
2021 Latest Caselaw 20196 Ker

Citation : 2021 Latest Caselaw 20196 Ker
Judgement Date : 24 September, 2021

Kerala High Court
Shaju vs Victory Granite Bricks Pvt. Ltd on 24 September, 2021
RFA No.593/2017                                  1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                        THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                             &
                             THE HONOURABLE MR.JUSTICE K. BABU
                  Friday, the 24th day of September 2021 / 2nd Aswina, 1943

                    (IA NO.2385/2017)IA.NO.2/2017 IN RFA NO. 593 OF 2017


                      OS 94/2014 OF ADDITIONAL SUB COURT, IRINJALAKUDA


   APPELLANT/1st DEFENDANT:


          SHAJU, AGED 50 YEARS,S/O.NAREPARAMBAN        VAREED,MANNAMPETTA DESOM,
          AMBALLOR VILLAGE, MUKUNDAPURAM TALUK.

   1st RESPONDENT/PLAINTIFF AND 2ND RESPONDENT /2ND DEFENDANT:

      1. VICTORY GRANITE BRICKS PVT. LTD., PALACKAL DESOM, PALLISSERY
         VILLAGE, THRISSUR TALUK,REPRESENTED BY MANAGING DIRECTOR, SUNNY,
         AGED 53 YEARS,S/O.EDATTUKARAN MATHEW, VARANDARAPILLY
         DESOM/VILLAGE,CHALAKKUDY TALUK
      2. K.P.SREEDHARAN, AGED 55 YEARS , S/O.NARAYANAN EMPRANTHIRI,
         'NAVANEETHAM' VEETTIL, NEAR AYURVEDA HOSPITAL, VELLANGALLOOR DESOM,
         VADAKKUMKARA VILLAGE, MUKUNDAPURAM TALUK (POWER OF ATTORNEY HOLDER
         OF FIRST DEFENDANT)


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of judgment and decree dated 16.06.2017 in O.S.No.94/2014 in the interests
   of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this Court's order dated
   08/07/2020 and upon hearing the arguments of SRI.T.R.S.KUMAR, SMT.DEENA
   JOSEPH, SRI.K.V.SABU, SRI.SOBIN SOMAN, Advocates for the petitioner and of
   M/S..T.M.CHANDRAN AND S.SUJITH Advocates for R1, the court passed the
   following:


                                            ORDER

Interim order is extended by three months.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- K. BABU JUDGE

24-09-2021 /True Copy/ Assistant Registrar

 
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