State Of Kerala vs P.K.Kammadkutty
2023 Latest Caselaw 4085 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE C.S.DIAS
         Thursday, the 30th day of March 2023 / 9th Chaithra, 1945
                           OP(C) NO. 798 OF 2023

         OS 3/2019 OF II ADDITIONAL SUB COURT, THIRUVANANTHAPURAM

PETITIONERS/PETITIONERS/PLAINTIFF:

  1. STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
     SECRETARIAT, THIRUVANANTHAPURAM.
  2. SUPERINTENDING ENGINEER, HARBOUR ENGINEERING DEPARTMENT, SOUTH
     CIRCLE, KAMALESWARAM, MANACAUD P.O, THIRUVANANTHAPURAM.

RESPONDENT/COUNTER PETITIONER/DEFENDANT:

     P.K.KAMMADKUTTY, P.K.K CONSTRUCTIONS, KEEZHUPARAMBU P.O, VIA
     AREACODE, MALAPPURAM DISTRICT.


     Op (civil) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP(C) the High Court be pleased to
order the Addl. Sub Court, Thiruvananthapuram to keep in abeyance all
further proceedings in the suit in OS No.3/2019 till the disposal of the
 original petitiion.


     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
GOVERNMENT PLEADER for the petitioners, the court passed the following:




                                                                     (P.T.O)
                                C.S DIAS,J.
                            ---------------------------
                         OP(C) No. 798 of 2023
                           -----------------------------
                  Dated this the 30th day of March, 2023.

                                    ORDER

Issue notice by special messenger to the respondent. The

special messenger is also authorized to affix the notice in the

address of the respondent, if he is not being served in the

ordinary way. The petitioners are also simultaneously

permitted to serve a copy of the original petition on the

learned counsel appearing for the respondent before the court

below and file a memo to the effect.

The Court of the Second Additional Subordinate Judge,

Thiruvananthapuram is directed to defer the pronouncement

of the judgment in OS No.3/2019 for a period of one week.

Post on 4.4.2023.

sd/-

      sks/30.3.2023                          C.S.DIAS, JUDGE



30-03-2023                 /True Copy/                    Assistant Registrar