Abdul Latheef vs Mangattenchery Shakkeer
2022 Latest Caselaw 2008 Ker

RSA No.756/2020                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT
                      THE HONOURABLE MRS. JUSTICE SHIRCY V.
            Friday, the 18th day of February 2022 / 29th Magha, 1943
                       IA.NO.2/2020 IN RSA NO. 756 OF 2020
              AS 65/2018 OF III ADDITIONAL DISTRICT COURT KOZHIKODE
                OS 47/2014 OF III ADDITIONAL SUB COURT, KOZHIKODE
   PETITIONER/APPELLANT:

          ABDUL LATHEEF AGED 60 YEARS S/O.ABDULLA, RESIDING AT ARAYANTHOPPIL,
          POST KALLAI, NAGARAM AMSOM DESOM, KOZHIKODE-673 003.

   RESPONDENTS/RESPONDENTS:

      1. MANGATTENCHERY SHAKKEER AGED 60 YEARS S/O.MANGANTTENCHERY
         MUHAMMEDALI HAJI, RESIDING AT CANAL VIEW (H), KASABA AMSOM,
         KARIAMKUNNU DESOM, PO PUTHIYAPALAM, KOZHIKODE.

    And others


        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 in OS 47/2014 on the file of the III rd
   Additional Sub Court, Kozhikode and that in AS 65/2018 on the file of the
   III Additional District Court, Kozhikide, pending disposal of the 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 04.02.2022 and upon hearing the arguments of V.V.SURENDRAN,
   SRI.P.A.HARISH, Advocates for the petitioners and of SRI.R.SUDHISH,
   SMT.K.MANJU, Advocates for the respondents 2,3 & 4, the court passed the
   following:


                                         ORDER

Interim order dated 25.01.2022 shall stand extended for a period of three months from today.

Sd/-SHIRCY V., JUDGE

18-02-2022 /True Copy/ Assistant Registrar