Icici Home Finance Co.Ltd vs R.Sindhu
2022 Latest Caselaw 10259 Ker

RFA No.482/2018                                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.1/2018 IN RFA NO. 482 OF 2018

                  OS 378/2009 OF III ADDITIONAL SUB COURT, KOZHIKODE

   PETITIONERS/APPELLANTS:

      1. M/S ICICI HOME FINANCE CO.LTD., YMCA ROAD, CALICUT-673 001

    AND ANOTHER

    RESPONDENTS/RESPONDENTS


      1. R.SINDHU, AGED 44, W/O. LATE S.RAO SAHEB, FLAT NO. 16, LANE NO.2,
         SIDHARTH APARTMENTS, HAPPY COLONY, KOTHRUD, PUNE-411 038

    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 dated 9/10/2017 in O.S No.378/2009 passed by
   the III Additional Subordinate Judge's Court, Kozikode pending disposal of
   the Appeal in the interest of justice.

        This Application again coming on for orders on 15.9.2022 upon
   perusing the application and the affidavit filed in support thereof and
   this Court's order dated 11/8/2022 and upon hearing the arguments of
   SRI.LAL K.JOSEPH,SRI.JOSEPH KURIAN VALLAMATTAM, Advocates for the
   petitioners, the court passed the following:

                                          ORDER

Interim order will stand extended till 14/10/2022.

sd/-

P.SOMARAJAN, JUDGE

15-09-2022 /True Copy/ Assistant Registrar