Vishnupriya T vs Renjith
2023 Latest Caselaw 1884 Ker

Mat.Appeal No.743/2022                           1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                              &
                          THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
            Wednesday, the 1st day of February 2023 / 12th Magha, 1944
                    IA.NO.1/2022 IN MAT.APPEAL NO.743 OF 2022
                      OP 872/2017 OF FAMILY COURT, PALAKKAD.
   PETITIONER/APPELLANT:

           VISHNUPRIYA T., AGED 29 YEARS, W/O. RENJITH, NIRMALYAM,
           VADAKKETHARA, PALAKKAD, PALAKKAD DISTRICT - 678014.

   RESPONDENT/RESPONDENT:

           RENJITH, AGED 36 YEARS, S/O. ACHUTHAN NAIR, PATTIKKAL VEEDU, VILAYUR
           P.O., KARINGANADU, PALAKKAD DISTRICT, PIN - 679309.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   of judgment and decree in OP No.872/2017 on the file of Family Court,
   Palakkad.


        This Application again coming on for orders, upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 02/11/2022 and upon hearing the arguments of M/S.SUNIL NAIR
   PALAKKAT, K.N.ABHILASH, AHAMMED SAHEER.M.A, RITHIK S.ANAND, ANU PAUL AND
   SREELAKSHMI MENON P., Advocates for the applicant, and of M/S.ATUL SOHAN,
   R.REJI (ATTINGAL), SREEJA SOHAN K. and K.V.SOHAN Advocates for the
   respondent, the court passed the following:


                                            ORDER

The interim order is extended for a period of three months.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

01-02-2023 /True Copy/ Assistant Registrar