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Salu Sugathan Someni vs Najeem.M
2024 Latest Caselaw 13637 Ker

Citation : 2024 Latest Caselaw 13637 Ker
Judgement Date : 27 May, 2024

Kerala High Court

Salu Sugathan Someni vs Najeem.M on 27 May, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                      &
                    THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                                      &
                     THE HONOURABLE MR. JUSTICE G.GIRISH
            Monday, the 27th day of May 2024 / 6th Jyaishta, 1946
                             WA NO. 1503 OF 2019
  AGAINST THE JUDGMENT DATED 12.02.2019 IN WP(C) 35055/2016 OF THIS COURT
APPELLANT/14TH RESPONDENT:

     SALU SUGATHAN SOMENI, S/O.SUGATHAN KUMARAN, KORANDIPPALLIYIL,
     EZHIPPURAM, PARIPPALLY P.O., KOLLAM-691 574.

BY ADVS.M/S.PHILIP.J.VETTICKATTU, NEENU BERNATH AND SAJU.S.DOMINIC

RESPONDENTS/PETITIONERS AND RESPONDENTS 1 TO 13 AND 15:

  1. NAJEEM.M., S/O.MOHAMMED MUSTAFA, NAJEEM MANZIL, EDAPPANA, VETTIYARA
     P.O., NAVAIKULAM, TRIVANDRUM, PIN-695603.

AND 18 OTHERS.

BY ADV. M. SREEKUMAR FOR R1, R3 TO R5

ADV. SRI. BIJU BALAKRISHNAN, RAAKHEE V.S. AND SAYUJYA FOR R6

SPECIAL GOVERNMENT PLEADER SRI. T.B. HOOD FOR R7 TO R13, R15 & R16.

STANDING COUNSEL SRI. T. NAVEEN FOR R14

ADVS. M/S. M. DEVESH & ANISH ANTONY ANATHAZHATH FOR R17, 18 & 19

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to pass an order staying the operation of the judgment passed by this
Hon'ble court on 12.02.2019 in W.P.(C)NO. 35055/2016, pending disposal of
this appeal.
     This Writ Appeal again coming on for orders on 27/05/2024, upon
perusing the appeal memorandum and this Court's order dated 07/03/2024,
the Court on the same day passed the following:
           ANIL K. NARENDRAN, VIJU ABRAHAM & G. GIRISH, JJ.
        -------------------------------------------------------------------
                             W.A.No.1503 of 2019
          ----------------------------------------------------------------
                    Dated this the 27th day of May, 2024

                                      ORDER

Anil K. Narendran, J.

On 15.01.2024, when this matter came up for consideration,

Registry was directed to issue notice to the appellant intimating

the next posting date and also the necessity to engage a counsel.

Thereafter, the matter was adjourned on 01.02.2024 and

07.03.2024, awaiting return of notice.

2. Today, when this matter came up for consideration,

Sri.Philip J. Vettikatt, the learned counsel enters appearance for

the appellant, who seeks time to file vakkalath.

List on 24.06.2024 at 2.00 p.m.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

VIJU ABRAHAM, JUDGE

Sd/-

G. GIRISH, JUDGE MIN

27-05-2024 /True Copy/ Assistant Registrar

 
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