Abhilash Jayanthakumar vs M/S. Synthetic Industries ...
2023 Latest Caselaw 4737 Ker

CRP No.64/2023                                   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 1/2023 IN CRP NO. 64 OF 2023

                   CMA 71/2022 OF THE PRINCIPAL DISTRICT COURT, KOTTAYAM

                 EP 35/2019 IN OS 447/2016 OF MUNSIFFCOURT, CHANGANACHERRY

   PETITIONER/REVISION PETITIONER :

          ABHILASH JAYANTHAKUMAR, AGED 33 YEARS, S/O. JAYANTHAKUMAR, VAKKAYIL
          HOUSE, KURICHY MURI, KURICHY. P.O., KURICHY VILLAGE, CHANGANACHERRY
          TALUK-686532.

   RESPONDENT/RESPONDENT :

          M/S. SYNTHETIC INDUSTRIES LIMITED, HAVING ITS CORPORATE HEAD
          QUARTERS AT CORPORATE HOUSE, KADAYIRUPPU, KOLENCHERRY-682311,
          REPRESENTED BY ITS SENIOR MANAGER, HR AND ADMINISTRATION, MR. K.M.
          JOY.


        Civil revision petition praying inter alia that in the circumstances
   stated in the affidavit filed along with the CRP the High Court be pleased
   to stay the execution of the judgment and decree dated 13.07.2017 in OS
   447/2016 of the Munsiff Court, Changanacherry till the disposal of this
   Civil Revision Petition.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of CRP and this court's order dated
   15.3.2023 and upon hearing the arguments of M/S.GEORGE SEBASTIAN & PHILIA
   KOSHY, Advocates for the petitioner, the court passed the following:

                                          O R D E R

The interim order dated 09.03.2023 will stand extended by three months.

Sd/- C.S.DIAS, JUDGE

12-04-2023 /True Copy/ Assistant Registrar