Vinod Kumar vs Athira
2022 Latest Caselaw 8377 Ker

RP No.361/2022                                1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                          &
                       THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
               Friday, the 1st day of July 2022 / 10th Ashadha, 1944
            IA.NO.1/2022 IN RP NO. 361 OF 2022 IN MAT.APPEAL 755/2018
                  O.P.NO.227/2014 OF THE FAMILY COURT,NEDUMANGAD
   PETITIONER/REVIEW PETITIONER:

          VINOD KUMAR, AGED 32 YEARS, S/O.SURENDRAN NAIR, VINEETHA VILASOM,
          CHARUMOODU, PUTHUKULANGARA, NEDUMANGAD, REPRESENTED BY POWER OF
          ATTORNEY HOLDER, ANILKUMAR, AGED 42 YEARS, S/O. MADHAVAN NAIR,
          AYANIVILAKAM HOUSE, KAITHAKADU, IRINCHAYAM.

   RESPONDENT/RESPONDENT:

          ATHIRA, D/O.BABY, P.V.HOUSE, POOVAKKADU, PANAYAM P.O., PANAVOOR
          VILLAGE, THIRUVANANTHAPURAM.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of Judgment dated 20.8.2019 in Mat.Appeal No.755/2018 of this Honourable
   court.
        This Application again coming on for orders, upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 30.5.2022 and upon hearing the arguments of M/S.R.GOPAN,
   K.K.DHEERENDRAKRISHNAN and N.P.ASHA, Advocates for the applicant, the
   court passed the following:
                                      ORDER

The stay granted will continue until further orders.

Post this matter on 01.08.2022.

Sd/- A.MUHAMED MUSTAQUE JUDGE

Sd/- SOPHY THOMAS JUDGE

01-07-2022 /True Copy/ Assistant Registrar