George Varghese vs State Of Kerala
2022 Latest Caselaw 3284 Ker

LA.App. No.144/2021                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                            THE HONOURABLE MR.JUSTICE C.S.DIAS
                  Friday, the 18th day of March 2022 /27th Phalguna, 1943
                          IA.NO.1/2021 IN LA.APP. NO. 144 OF 2021

               LAR 41/2014 OF II ADDITIONAL SUB COURT, THIRUVANANTHAPURAM

                                            ---

   PETITIONER:-(APPELLANT)

       GEORGE VARGHESE,EBENEZER COTTAGE, KESAVADASAPURAM,

       PATTAM, THIRUVANANTHAPURAM - 695004.

   RESPONDENTS:-(RESPONDENTS)

    1.STATE OF KERALA, REPRESENTED BY THE DISTRICT COLLECTOR,

       THIRUVANANTHAPURAM - 695001,

    AND OTHERS.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay of the
   Judgment in LAR No.41/2014 on the file of the II Additional Sub Judge,
   Thiruvananthapuram.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof,and this court's
   order dated 12/08/2021 and upon hearing the arguments of M/S. PUSHPARAJAN
   KODOTH, K.JAYESH MOHANKUMAR, VANDANA MENON, VIMAL VIJAY & T.R.
   RESHMA, Advocates for the petitioner, GOVERNMENT PLEADER for the
   Respondent 1,L.MOHANANAN,LIGEY ANTONY, Advocates for the Respondent 2,
   M/S.SHINOD G.P., GOVIND PADMANAABHAN,AJIT G ANJARLEKAR,ATUL MATHEWS,
   Advocates for the Respondent 3 and of M/S.D.SAJEEV & LIGEY ANTONY,
   Advocates for the Respondent 4, the court passed the following:


                                           ORDER

The interim order dated 13/7/21 will stand revived and extended by three months.

18.03.2022 Sd/-C.S.DIAS,JUDGE

18-03-2022 /True Copy/ Assistant Registrar