Fahad vs Harrisons Malayalam Ltd
2022 Latest Caselaw 5260 Ker

Citation : 2022 Latest Caselaw 5260 Ker
Judgement Date : 13 May, 2022

Kerala High Court

Fahad vs Harrisons Malayalam Ltd on 13 May, 2022

RSA No.242/2022 1/1

IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

Friday, the 13th day of May 2022 / 23rd Vaisakha, 1944
IA.NO.2/2022 IN RSA NO. 242 OF 2022
OS 200/2017 OF MUNSIFF COURT, KALPETTA
AS 10/2020 OF SUB COURT, SULTHANBATHERY
PETITIONERS/APPELLANTS:

1. FAHAD, AGED 49 YEARS, S/O. MUHAMMED, PAVOOR HOUSE, PULLOORJUNNJU, RIPPON P.O,
VYTHIRI TALUK, WAYANAD DISTRICT.
2. PAULRAJ, S/O. PALAYA,AGED 54 YEARS, KIZHAKKEKATHIL HOUSE, ARAPPATTA, MEPPADI P.O,
MUPPAINAD VILLAGE, VYTHIRI TALUK, WAYANAD DISTRICT.
3. WILSON, S/O. MARSHALL,AGED 49 YEARS, MECHODAN HOUSE, THAZHE ARAPPATTA, MEPPADI
P.O, WAYANAD DISTRICT.

RESPONDENT/RESPONDENT:

HARRISONS MALAYALAM LTD., ARAPPETTA ESTATE, REPRESENTED BY DEPUTY MANAGER AND
ONE OF IT'S PRINCIPAL OFFICER, BENIL JOHN, AGED 47 YEARS, S/O. LATE JOHN, RESIDING AT
ARRAPETTA ESTATE, MUPPAINAD VILLAGE, WAYANAD DIST.- 673 577.

Application praying that in the circumstances stated in the aﬃdavit ﬁled therewith the High
Court be pleased to pass appropriate orders, staying all the further proceedings pursuant the order
in the EA.1/2022 and in EP.25/2019, till the disposal of the above appeal, and also to pass an ad-
interim order to the same eﬀect, till the disposal of this petition.
This Application coming on for orders upon perusing the application and the aﬃdavit ﬁled in
support thereof and upon hearing the arguments of SMT.CELINE JOSEPH, Advocate for the
petitioners, the court passed the following:

ORDER

The operation of the judgment impugned will stand stayed, pending disposal of the appeal.

Sd/- C. JAYACHANDRAN JUDGE

13-05-2022 /True Copy/ Assistant Registrar