Citation : 2022 Latest Caselaw 10232 Ker
Judgement Date : 15 September, 2022
RFA No.471/2019 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.SOMARAJAN
Thursday, the 15th day of September 2022 / 24th Bhadra, 1944
IA.NO.1/2019 IN RFA NO. 471 OF 2019
OS 26/2010 OF VI ADDITIONAL DISTRICT COURT, ERNAKULAM
PETITIONERS( APPELLANTS)
AMBATTUKAVU BHAGAVATHY KSHETHRA SAMITHY, REGISTER NO.206/93,
REPRESENTED BY ITS SECRETARY P.C.BABU, AGED 44 YEARS, RESIDING AT
AISHWARYA, AMBATTUKAVU, THAIKKATTUKARA P.O., ALUVA, ERNAKULAM
DISTRICT - 683 106.
RESPONDENTS/RESPONDENTS:
THE TRAVANCORE DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY,
NANDANCODE, THIRUVANANTHAPURAM, PIN - 695 003.
AND OTHERS
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the judgment and decree in O.S.No.26/2010 on the file of the District
Judge, Ernakulam, pending final disposal of the above appeal.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, and this court's
order dated 12/08/2022 and upon hearing the arguments of
SRI.T.SETHUMADHAVAN (SR.), SRI.P.SURESH, SMT.N.DEEPA, & SMT.PREETHI. P.V.,
Advocates for the petitioner and of SRI.G.SANTHOSH KUMAR, Advocate for R1
to R3, SRI.S.K.BALACHANDRAN, N.D.DEEPA, & K.M.BIJU ,Advocates for R4 to
R6, SRI. A.BALAGOPALAN, Advocate for R7, SRI.M.P.ASHOK KUMAR,
SRI.P.C.GOPINATH , SMT.BINDU SREEDHAR & ASIF.N, Advocates for R9, the
court passed the following:
ORDER
Interim order will stand extended till 29/9/2022.
Sd/- P. SOMARAJAN , JUDGE
15-09-2022 /True Copy/ Assistant Registrar
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