Shahid Ali K vs Fayza Parveen
2023 Latest Caselaw 3533 Ker

Mat.Appeal No.214/2023                           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
              Friday, the 24th day of March 2023 / 3rd Chaithra, 1945
                    IA.NO.1/2023 IN MAT.APPEAL NO. 214 OF 2023
                     OP 1083/2021 OF FAMILY COURT, MALAPPURAM
   PETITIONER/APPELLANT:

           SHAHID ALI K., AGED 39 YEARS, S/O MUHAMMED ALI, KOOTHRADAN VEEDU,
           KATTUNGAL,
           IRUMBOOZHI P.O., MALAPPURAM DISTRICT, PIN-676509.

   RESPONDENT/RESPONDENT:

           FAYZA PARVEEN, AGED 27 YEARS, D/O.HASKAR A., AMBAYATHINGAL HOUSE,
           PATHAPIRIYAM PO, EDAVANNA, MALAPPURAM DISTRICT, PIN-676123.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and implementation of the judgment dated 25.02.2023 in OP No.1083/2021 on
   the Family Court, Malappuram, pending disposal of the above Matrimonial
   Appeal.


        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of MR.K.M.SATHYANATHA MENON, Advocate for the appellant, the court passed
   the following:


                                            ORDER

There will be an interim stay, as prayed for, for a period of three months.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

24-03-2023 /True Copy/ Assistant Registrar