Suresh vs Sugathan
2022 Latest Caselaw 4362 Ker

RSA No.57/2021                                                 1/1

                                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                      PRESENT
                                    THE HONOURABLE MRS.JUSTICE SHIRCY V.

                            Thursday, the 7 day of April 2022 / 17th Chaithra, 1944th
                                       IA.NO.1/2021 IN RSA NO. 57 OF 2021
                          AS 149/2019 OF II ADDITIONAL DISTRICT COURT KOZHIKODE
                          OS 231/2016 OF I ADDITIONAL MUNSIFF COURT ,KOZHIKODE
   PETITIONER/APPELLANT:

          SURESH AGED 44, S/O. MAVILI CHANDRAN, MAVILI PARAMB HOUSE, KOTTOOLI,
          KUTHIRAVATTOM, KOZHIKODE-673016.

   RESPONDENTS/RESPONDENTS:

          1.SUGATHAN AGED 46, S/O. MAVILI CHANDRAN, MAVILI PARAMB HOUSE, KOTTOOLI,
           KUTHIRAVATTOM, KOZHIKODE-673016.
          And others




          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay all further proceedings pursuant to the Judgment and Decree dated
   23.10.2020 in AS.No.149/2019 on the file of the IInd Additional District Court, Kozikode.
          This Application again coming on for orders upon perusing the application and the affidavit
   filed in support thereof and this Court's order dated 23.12.2021 and upon hearing the arguments of
   SRI.E.NARAYANAN, Advocate for the petitioner and of SRI.SRINATH GIRISH for Respondent no.1 and
   SRI.P.JERIL BABU for Respondent No.2, the court passed the following:
                                                       ORDER

Interim order is revived and extended by three months.

Sd/- SHIRCY V., JUDGE

07-04-2022 /True Copy/ Assistant Registrar