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Retheesh Kumar K vs Sandhya K.S
2023 Latest Caselaw 13285 Ker

Citation : 2023 Latest Caselaw 13285 Ker
Judgement Date : 15 December, 2023

Kerala High Court

Retheesh Kumar K vs Sandhya K.S on 15 December, 2023

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

Tr.Appeal(C) No.22/2023                        1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                               &
                            THE HONOURABLE MR. JUSTICE JOHNSON JOHN
              Friday, the 15th day of December 2023 / 24th Agrahayana, 1945
                       IA.NO.1/2023 IN TR.APPEAL(C) NO. 22 OF 2023

        JUDGMENT DATED 16/11/2023 IN TR.P(C)NO.552/2023 OF THIS HON'BLE COURT


   APPELLANT/PETITIONER:


             RETHEESH KUMAR K.,

             AGED 40 YEARS, S/O.P.V.KESHAVAN NAIR,

             RESIDING AT VADAKKEL HOUSE, MANATHUR, KURINJI P.O.,

             KOTTAYAM DISTRICT, PIN - 686576


   RESPONDENT/RESPONDENT:


             SANDHYA K.S.,

             AGED 39 YEARS, DAUGHTER OF LATE SHANKARAN NAMBIAR

             HAVING RESIDENCE AT KANADAN HOUSE, PANATHUR P.O., RAJAPURAM,

             VELLIRIKUNDU TALUK, KASARGODE DISTRICT - 671532,

             CURRENTLY RESIDING AT IRELAND (ADDRESS NOT KNOWN)


             Application praying that in the circumstances stated in the

   affidavit filed therewith the High Court be pleased to stay all further

   proceedings in OP.No.989 of 2022 on the file of the Family Court,

   Kasargode pending disposal of the above appeal, in the interest of

   justice.



           This appeal coming on for orders upon perusing the application and

   the affidavit filed in support thereof, and upon hearing the arguments of

   M/S.MANU NAIR G. and BHARATH MURALI, Advocates for the petitioner, the

   court passed the following:
 Tr.Appeal(C) No.22/2023                        2/2




                                          ORDER

Admit.

Issue notice to the respondent.

There will be an interim order as prayed for.

Sd/- P.B.SURESH KUMAR, JUDGE

Sd/- JOHNSON JOHN, JUDGE

15-12-2023 /True Copy/ Assistant Registrar

 
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