Bsnl vs K.K.Vijayan
2023 Latest Caselaw 793 Ker

RFA No.52/2021                                  1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                 Thursday, the 12th day of January 2023 /22nd Pousha, 1944

                            IA.NO.2/2021 IN RFA NO. 52 OF 2021


                     OS 1220/2010 OF I ADDITIONAL SUB COURT, THRISSUR

   PETITIONERS/APPELLANTS:

      1. BSNL, REPRESENTED BY ITS PRINCIPAL GENERAL MANAGER, SANCHAR BHAVAN,
         THRISSUR-680 022.

    & OTHERS.

   RESPONDENT/RESPONDENT:

          K.K.VIJAYAN, PROPRIETOR, M/S. VIJAYA RAJA CONSTRUCTIONS,
          KALLURUMBIL, KANJIKUZHY P.O., IDUKKI DISTRICT, PIN CODE-685 506.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the execution
   and operation of the judgment and decree dated 18.8.2020 in O.S.1220/2010
   on the file of Additional Sub Court-I, Thrissur till the disposal of the
   above appeal.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this Court's
   order dated 02/12/2022 and upon hearing the arguments of SRI.MATHEWS
   K.PHILIP, Standing Counsel for the petitioners and of SRI.SUNNY P.
   MARKOSE, SRI.C.P.JOHNY , Advocates for the respondent, the court passed
   the following:

                                           ORDER

Interim order is extended till 7/2/2023.

Sd/- P.SOMARAJAN , JUDGE

12-01-2023 /True Copy/ Assistant Registrar