Abdul Latheef vs Mangattenchery Shakkeer
2022 Latest Caselaw 8098 Ker

RSA No.756/2020                                        1/1

                               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                  PRESENT
                                THE HONOURABLE MRS. JUSTICE M.R.ANITHA
                          Wednesday, the 29th day of June 2022/9th Ashadha, 1944
                                    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 IIIrd 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 27.05.2022 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 already granted is extended until further orders.

Post after two months.

Sd/-M.R.ANITHA, JUDGE

29-06-2022 /True Copy/ Assistant Registrar