Power Grid Corporation Of India ... vs Pathummai
2023 Latest Caselaw 4735 Ker

CRP No.634/2018                                1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                           THE HONOURABLE MR.JUSTICE C.S.DIAS

             Wednesday, the 12th day of April 2023 / 22nd Chaithra, 1945

                  IA.NO.1/2018 (IA No.1830/2018) IN CRP NO. 634 OF 2018

              OP[ELE] 127/2011 OF ADDITIONAL DISTRICT COURT-I, KOZHIKODE.

   PETITIONER/ PETITIONER:

          POWER GRID CORPORATION OF INDIA LTD, REP.BY ITS ADDITIONAL
          GENERAL MANAGER, UGRAPURAM, AREACODE P.O, MALAPPURAM.

   RESPONDENT/ respondent:

          PATHUMMAI, AGED ABOUT 80, W/O ALIKUTTY HAJI, THUMBAMPARAMBIL(H),
          NADUKKANDIYIL, PUTHUPPADI.PO, PUTHUPPADI VILLAGE, KOZHIKKODE TALUK,
          KOZHIKODE.


        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 23-03-2018 passed in OP(Ele) 127/2011, on the files
   of the Addl. District Judge- I, Kozhikode 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 17.03.2023 and upon hearing the arguments of SRI.E.M.MURUGAN,
   Advocate for the petitioner and of M/S V.V.SURENDRAN & P.A.HARISH,
   Advocates for the respondent, the court passed the following:

                                        O R D E R

The interim order dated 17.3.2023 will stand extended by three months.

Sd/- C.S.DIAS, JUDGE

12-04-2023 /True Copy/ Assistant Registrar