Sunil Gopalan vs Maria Gorethi
2023 Latest Caselaw 845 Ker

RP No.1128/2022                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

                           THE HONOURABLE MRS.JUSTICE MARY JOSEPH

                  Monday, the 16th day of January 2023 / 26th Pousha, 1944
                           RP NO. 1128 OF 2022 IN OP(C) 1772/2022

                  EP 105/2020 IN OS 228/2005 OF ADDL.MUNSIFF COURT, KOTTAYAM

   REVIEW PETITIONER/RESPONDENT:

          SUNIL GOPALAN, AGED 45 YEARS, S/O GOPALAN, POTTIPPARAMBIL HOUSE,
          KUMARAKOM P.O., KOTTAYAM DISTRICT, PIN - 686563.


   RESPONDENTS/PETITIONERS:


      1. MARIA GORETHI, AGED 70 YEARS, W/O P.I. ALEXANDER, PURATHECHIRAYIL
         HOUSE, KUMARAKOM P.O., KOTTAYAM., PIN - 686563.

    AND 2 OTHERS.


        Revision Petition praying inter alia that in the circumstances
   stated in the affidavit filed along with the OP(C) the High Court be
   pleased to stay the operation of the judgment dated 16-11-2022 in O.P
   (Civil) 1772 of 2022, pending disposal of the Review Petition.

        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   13-12-2022 and upon hearing the arguments of M/S P.K.PAMALA &
   R.MURALEEKRISHNAN, Advocates for the petitioner, and of M/s.JOHN MANI.V.,
   JACKSON JOHNY, VARGHESE SABU & SETHULAKSHMI.K.K, Advocates for
   Respondents,the court passed the following:

                                           O R D E R

Interim order stands extended for two weeks.

It is submitted that the counsel representing the respondents has relinquished the vakalath. Therefore, issue notice to the respondents so that fresh vakalath could be laid.

Post after two weeks along with connected cases.

Sd/- MARY JOSEPH, JUDGE

16-01-2023 /True Copy/ Assistant Registrar