Sugandhi vs M/S. Praveen Capital Pvt. Ltd
2022 Latest Caselaw 4012 Ker

RSA No.725/2021                               1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                       THE HONOURABLE MRS.JUSTICE SHIRCY V.
             Tuesday, the 5th day of April 2022 /15th Chaithra, 1944
                      IA.NO.1/2021 IN RSA NO. 725 OF 2021(C)
                OS.374/2016 OF PRINCIPAL MUNSIFF COURT, KASARAGOD
                         AS.4/2020 OF SUB COURT,KASARAGOD
   PETITIONERS/APPELLANTS:

      1. SUGANDHI, AGED 86 YEARS, RESIDING AT 'ASHIRVAD NILAYA' HOUSE, NEAR
         SHREE GOPALAKRISHNA TEMPLE,KUMBLE, KOIPADY VILLAGE, POST KUMBLA,
         MANJESHWAR TALUK,KASARAGOD DISTRICT,      PIN-671321.

    AND OTHERS

   RESPONDENT/RESPONDENT:

          M/S. PRAVEEN CAPITAL PVT. LTD., A COMPANY REGISTERED UNDER THE
          INDIAN COMPANIES ACT, ITS HEAD OFFICE SITUATED AT MANGALORE AND ITS
          HEAD OFFICE SITUATED AT SRI. GANESH COMPLEX, MAIN ROAD, DARBE
          PUTTUR, D.K., REPRESENTED BY ITS GENERAL POWER OF ATTORNEY HOLDER-
           SRI. GANESH K., AGED 27 YEARS, S/O. MAHABALA,PIN- 574 202.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the decree and judgment of the lower appellate court in AS.No.4 of 2020
   on the files of the Sub Court,Kasargod, during the pendency of this
   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 08.11.2021 and upon hearing the arguments of M/S.PUSHPARAJAN
   KODOTH, K.JAYESH MOHANKUMAR, B.DEEPAK, VANDANA MENON & VIMAL VIJAY,
   Advocates for the petitioners, the court passed the following:




                                         ORDER

Interim order is extended by three months.

Sd/- SHIRCY V., JUDGE

05-04-2022 /True Copy/ Assistant Registrar