Citation : 2024 Latest Caselaw 12761 Ker
Judgement Date : 21 May, 2024
RSA No.360/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.PRATHEEP KUMAR
Tuesday, the 21st day of May 2024 / 31st Vaisakha 1946
IA.NO.2/2021 IN RSA NO. 360 OF 2021
OS 261/2007 OF PRINCIPAL MUNSIFF COURT,NEDUMANGAD
AS 337/2015 OF III ADDITIONAL DISTRICT COURT, THIRUVANANTHAPURAM.
PETITIONER/APPELLANT:
RAVEENDRA BABU, AGED 66 YEARS, S/O.KRISHNAN,KRISHNA VILAS,
CHANTHAVILA,VADAKKUMKARA, KARIPOOR VILLAGE,NEDUMANGAD, THIRUVANANTHAPURAM.
RESPONDENTS/RESPONDENTS:
1. REGHUNATHA BABU,AGED 69 YEARS, S/O KRISHNAN,KRISHNA VILAS,CHANTHAVILA,
VADAKKUMKARA,KARIPOOR VILLAGE,NEDUMANGAD, THIRUVANANTHAPURAM-695541.
And others
Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay all further proceedings pursuant to the judgment and decree dated
31.01.2019 in AS.No.337/2015 of the Court of the Additional District Judge-III,
Thiruvananthapuram,pending final disposal of this Regular Second 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 19.02.2024 and upon hearing the arguments of
M/S. G.P.SHINOD,GOVIND PADMANAABHAN, & AJIT G. ANJARLEKAR Advocates for the petitioner and of
M/S. P.A.AHAMED & THOUFEEK AHAMED Advocates for R1, the court passed the following:
ORDER
Post on 19.07.2024. The interim stay dated 05.11.2021 is extended by 2 months.
Sd/- C.PRATHEEP KUMAR, JUDGE
21-05-2024 /True Copy/ Assistant Registrar
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