Power Grid Corporation Of India ... vs Annamma
2023 Latest Caselaw 5130 Ker

CRP No.589/2019                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                             THE HONOURABLE MR.JUSTICE C.S.DIAS
                  Thursday, the 13th day of April 2023 / 23rd Chaithra, 1945
                             IA.NO.1/2019 IN CRP NO. 589 OF 2019

         OP[ELE] 69/2012 OF ADDITIONAL DISTRICT COURT- I, KALPETTA, WAYANAD

   PETITIONER/ PETITIONER:

          POWER GRID CORPORATION OF INDIA LTD, REP.BY ITS DEPUTY GENERAL
          MANAGER, AVINASH.K.T, AREACODE UGRAPURAM POST, MALAPPURAM DIST.

   RESPONDENT/ RESPONDENT:

          ANNAMMA, W/O GEORGE, KUNJAMPARAMBIL HOUSE, PALLIKKUNNU.P.O,
          ANCHUKUNNU VILLAGE, MANANTHAVADY TALUK-673 001.


        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 15-06-2019 passed in OP(Ele) 69/2012, on the files
   of the Addl District Judge, Kalpetta- I, Wayanad 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 23-01-2020 and upon hearing the arguments of Sri. E.M.MURUGAN,
   Advocate for the petitioner and of SRI.P.V.VARGHESE (KANJIRAMATTOM),
   Advocate for the respondent, the court passed the following:

                                           O R D E R

The interim order dated 23-01-2020 will stand revived and extended by three months.

Sd/- C.S.DIAS, JUDGE

13-04-2023 /True Copy/ Assistant Registrar