Power Grid Corporation Of India ... vs S.Shylaja
2022 Latest Caselaw 5981 Ker

CRP No.188/2019                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                            THE HONOURABLE MR.JUSTICE C.S.DIAS
                  Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944

                            IA.NO.2/2019 IN CRP NO. 188 OF 2019


                  OP[ELE] 381/2005 OF II ADDITIONAL DISTRICT COURT, KOLLAM

   PETITIONER/ PETITIONER:

          POWER GRID CORPORATION OF INDIA LTD., PONGUMMOODU,
          THIRUVANANTHAPURAM, REP. BY ITS DEPUTY GENERAL MANAGER, G. AMBIKA
          DEVI.

   RESPONDENTS/ RESPONDENTS:

      1. S.SHYLAJA, D/O SHOUKKATHALI, EETTIVILAKATHU VEEDU,
         ONTHUAPANCHA, DALI.P.O, THINGALKARIKKOM VILLAGE, KULATHUPUZHA,
         PATHANAPURAM TALUK - 691 001.

          And others.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   of the judgment dated 17-12-2016 passed in OP(Ele) 381/2005, on the files
   of the Addl District Judge- II, Kollam till the disposal of the above case
   in the interest of justice.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 26/10/2021 and upon hearing the arguments of Sri. E.M.MURUGAN,
   Advocate for the petitioner and of SRI.ARUN BABU, Advocate for the
   respondents, the court passed the following:


                                          O R D E R

The interim order dated 26-10-2021 will stand revived and extended by a period of six months.

Sd/- C.S.DIAS, JUDGE

31-05-2022 /True Copy/ Assistant Registrar