Power Grid Corporation Of India ... vs Abdul Basheer
2023 Latest Caselaw 4740 Ker

CRP No.559/2018                                   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.2/2018(IA-1602/2018) IN CRP NO. 559 OF 2018

                  OP(ELE) 225/2010 OF ADDITIONAL DISTRICT COURT-I, KOZHIKODE

   PETITIONER/PETITIONER:

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

   RESPONDENT/RESPONDENT:

          ABDUL BASHEER, S/O. T.P AHAMMED KOYA, THUMBANPARAMBIL HOUSE,
          PUTHUPPADI P.O, PUTHUPPADI VILLAGE, KOZHIKODE TALUK, KOZHIKODE
          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 23.02.2018 passed in OP(Ele) 225/2010, 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:



                                            ORDER

The interim order dated 17.03.2023 is extended by three months.

Sd/- C.S.DIAS, JUDGE

12-04-2023 /True Copy/ Assistant Registrar