Power Grid Corporation Of India ... vs The Secretary Mundambra Valiya ...
2023 Latest Caselaw 4736 Ker

CRP No.598/2017                                  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.2/2017 (IA-2842/2017) IN CRP NO. 598 OF 2017

                  OP(ELE) 168/2009 OF ADDITIONAL DISTRICT COURT-I, MANJERI

   PETITIONER/PETITIONER:

          POWER GRID CORPORATION OF INDIA LTD, REPRESENTED BY ITS ADDITIONAL
          GENERAL MANAGER, UGRAPURAM, AREACODE.P.O, ERNAD TALUK, MALAPPURAM
          DISTRICT.

   RESPONDENT/RESPONDENT:

          THE SECRETARY, MUNDAMBRA VALIYA JUMATH PALLI, MUNDAMBRA, REPRESENTED
          BY K.P.VEERANKUTTY, S/O.HASSAN KUTTY, AGED 63 YEARS, POST UGRAPURAM,
          AREECODE, MALAPPURAM DISTRICT.



        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 04.10.2016 passed in OP(Ele) 168/2009, on the files
   of the Addl. District Judge-I Manjeri 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 20.03.2023 and upon hearing the arguments of SRI.E.M.MURUGAN,
   Advocate for the petitioner and of SRI.K.M.FIROZ, SMT.M.SHAJNA,
   SRI.E.C.AHAMED FAZIL & SRI.P.C.MUHAMMED NOUSHIQ, Advocates for the
   respondent, the court passed the following:


                                           ORDER

The interim order dated 20.03.2023 will stand extended by three months.

Sd/- C.S.DIAS, JUDGE

12-04-2023 /True Copy/ Assistant Registrar