Thursday, 07, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Hindustan Petroleum Corporation ... vs Dr. Shaju Antony
2022 Latest Caselaw 10035 Ker

Citation : 2022 Latest Caselaw 10035 Ker
Judgement Date : 31 August, 2022

Kerala High Court
Hindustan Petroleum Corporation ... vs Dr. Shaju Antony on 31 August, 2022
RSA No.270/2022                                        1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 PRESENT
                                THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                         Wednesday, the 31st day of August 2022 /9th Bhadra, 1944
                                   IA.NO.1/2022 IN RSA NO. 270 OF 2022
                               OS 772/2013 OF MUNSIFF COURT, CHALAKUDY
                           AS 109/2015 OF PRINCIPAL SUB COURT,IRINJALAKUDA
   PETITIONER/APPELLANT/DEFENDANT:

          M/S HINDUSTAN PETROLEUM CORPORATION LTD., REGIONAL OFFICE, KOZHIKODE NEAR
          RAILWAY STATION, KOZHIKODE, NH-17, KANNUR ROAD, ELATHUR-673 303, REPRESENTED BY
          ITS SENIOR REGIONAL MANAGER.

   RESPONDENTS/RESPONDENTS/PLAINTIFFS:

      1. DR. SHAJU ANTONY, AGED 47 YEARS, S/O ANTONY, AYNIKKAL HOUSE, THIRUMUKKULAM
          VILLAGE, KUNDOOR DESOM, MUKUNDAPURAM TALUK, THRISSUR DISTRICT - 680733.
      2. STANLEY ANTONY, AGED 45 YEARS, S/O ANTONY, AYNIKKAL HOUSE, THIRUMUKKULAM
          VILLAGE, KUNDOOR DESOM, MUKUNDAPURAM TALUK, THRISSUR DISTRICT - 680733.

          Application praying that in the circumstances stated in the affidavit filed therewith the High
   Court be pleased to stay the operation of the judgment and decree dated 12.11.2021 in
   AS.Nos.109/2015 of the Subordinate Judge,Irinjalakkuda, which is against the judgment and decree
   dated 14.07.2015 in OS.No.772/2013 before the Munsiff Court,Chalakkudy, in the interest of justice.

          This Application again coming on for orders upon perusing the application and the affidavit
   filed in support thereof and this Court's order dated 02.06.2022 and upon hearing the arguments of
   M/S.M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON MANAVALAN, KURYAN THOMAS, PAULOSE
   C.ABRAHAM, RAJA KANNAN, Advocates for the petitioners, the court passed the following:

                                       ORDER

Interim order already granted is extended for two months from 03.09.2022.

Sd/-M.R.ANITHA,JUDGE

31-08-2022 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter