Aneez Adam Koyappathady vs Anshad Nazim
2022 Latest Caselaw 3545 Ker

RFA No.110/2021                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                          THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                  Tuesday, the 22nd day of March 2022 / 1st Chaithra, 1944
                            IA.NO.1/2021 IN RFA NO. 110 OF 2021

                  O.S.NO. 14/2017 OF ADDL. DISTRICT JUDGE -V, ERNAKULAM.




   PETITIONER/ APPELLANT/PLAINTIFF

          ANEEZ ADAM KOYAPPATHODY, AGED 38 YEARS, S/O. P.MUNEER, KOYAPPATHODY
          VILLA, KRISHNAN NAIR ROAD, MALIKKADAVU, KOZHIKODE-673 001.

   RESPONDENT/RESPONDENT/RESPONDENT

          ANSHAD NAZIM, GROUND FLOOR, HOTEL AIR VIEW BUILDING, VIP ROAD, OPP.
          COCHIN INTERNATIONAL AIRPORT, NEDUMBASSERY, VAPPALASSERY P.O,
          ERNAKULAM-683 572


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of the judgment dated 19/2/2021 of the Addl.District Court-V, Ernakulam in
   OS 14/2017.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and thisw Court's
   order dated 23.11.2021 and upon hearing the arguments of M/S.NIRMAL.S,
   VEENA HARI, RIA ELIZABETH JOSEPH & IRENE ELZA SOJI, Advocates for the
   petitioners and of M/S..RENJITH RAJAPPAN (CAVEATOR)) & VIZZY GEORGE
   KOKKAT, Advocates for the Respondent, the Court passed the following:




                                            ORDER

Interim order is extended till 26/5/2022.

Sd/-

P.SOMARAJAN, JUDGE

22-03-2022 /True Copy/ Assistant Registrar