M. Nazeer vs Ameena E.P
2022 Latest Caselaw 2791 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT
                  THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
          Friday, the 11th day of March 2022 / 20th Phalguna, 1943

                   IA.NO.1/2022 IN TR.P(C) NO. 160 OF 2022

                 OP.NO.468/2020 OF THE FAMILY COURT, VADAKARA


PETITIONER/PETITIONER:


      M.NAZEER

      S/O.IBRAHIMKUTTY, AGED 54 YEARS

      BUSINESS, RESIDING AT MAILANCHI HOUSE NO. XL-IV/344

      NEAR FOREST OFFICE, KANOOKKARA, P.O.THANA,

      KANNUR-670012


RESPONDENT/RESPONDENT:


      AMEENA E.P.,

      D/O MOOSA E.P., AGED 44 YEARS

      TEACHER, ELIPARAKKAL HOUSE, NOCHAD, P.O.PERAMBRA,

      KOZHIKODE - 673614


      Petition praying that in the circumstances stated in the affidavit

filed therewith the High Court be pleased to stay all further proceedings

in OP.No.468/2020 pending before the Family Court, Vadakara, pending

disposal of the above case.



      This petition coming on for orders upon perusing the petition and

the affidavit filed in support thereof, and upon hearing the arguments of

M/S.ABDUL RAOOF PALLIPATH, K.R.AVINASH (KUNNATH) and RAJ CAROLIN V.,

Advocates for the petitioner, the court passed the following:
                                     A.BADHARUDEEN, J.
                       .........................................................
                                Tr.P.(C).No. 160 of 2022
                       ..........................................................
                         Dated this the 11th day of March, 2022


                                            ORDER

Heard.

2. Issue notice to the respondent by speed post. The

petitioner is also directed to serve notice on the counsel

appearing for the respondent before the court below.

Post after three weeks.

I.A.No. 1/ 2022

Pronouncement of judgment in O.P.No.468/2020 on the

files of the Family Court, Vadakara shall stand stayed for a

period fo three weeks. But the trial and interim measures can

go on.

H/o.

Sd/-

A.BADHARUDEEN, JUDGE

nkr

11-03-2022 /True Copy/ Assistant Registrar