Muhammed Abdul Rashid vs Murshida
2023 Latest Caselaw 9863 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        Wednesday, the 13th day of September 2023 / 22nd Bhadra, 1945
                  CRL.M.A 1 OF 2023 IN RPFC NO. 330 OF 2023
                   MC 335/2020 OF FAMILY COURT, MALAPPURAM
PETITIONER/PETITIONER:

     MUHAMMED ABDUL RASHID, AGED 33 YEARS, S/O. ABDULSAMAD, NATHAMKODAN
     HOUSE, MUTHUVILKUNDU, CHERUR P.O, TIRURANGADI TALUK, MALAPPURAM, PIN
     - 676304.

RESPONDENT/RESPONDENT:

     MURSHIDA, D/O. MUSTHAFA, CHOLASSERY HOUSE, KURUVA AMSOM, VATTALLUR
     DESOM, MALAPPURAM, PIN - 676507.




     Application praying that the circumstances stated therein the High
Court be pleased to stay the operation of the Judgment dated 11-04-2023
in M.C.NO.335 of 2020 of the Family Court, Malappuram, pending disposed
of R.P.(FC), for the interest of justice.

     This application again coming on for orders upon perusing this
application and this Court's order dated 13.07.2023 and upon hearing the
arguments of M/S.BIJU BALAKRISHNAN, V.S.RAKHEE, YRISHIKA.R., K.J.GISHA &
AJMAL P., Advocates for the petitioner, the Court passed the following:
                                 MOHAMMED NIAS C.P., J.
                             --------------------------------------------
                                   R.P.(F.C.)No.330 of 2023
                             --------------------------------------------
                          Dated this the 13th day of September, 2023



                                       O R D E R

Learned counsel for the petitioner submitted that the

conditions in the interim order have been complied with.

This is recorded.

Interim order is extended for one month.

Sd/-

MOHAMMED NIAS C.P.

JUDGE Shg

13-09-2023 /True Copy/ Assistant Registrar