Citation : 2024 Latest Caselaw 33383 Ker
Judgement Date : 15 November, 2024
Mat.Appeal No.908/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
Friday, the 15th day of November 2024 / 24th Karthika, 1946
IA.NO.1/2024 IN MAT.APPEAL NO. 908 OF 2024
OP(OTHERS) 1504/2023 OF FAMILY COURT, PUNALUR.
APPLICANT/APPELLANT:
SUDHEER KUMAR C., AGED 49 YEARS, S/O. CHELLAPPAN PILLAI, LATHA
BHAVAN, MEENATHU THERI MURI, PATTAZHY P.O, PATTAZHY VILLAGE,
PATHANAPURAM TALUK, KOLLAM DISTRICT, PIN - 691522.
RESPONDENT/RESPONDENT:
ARADHANA DEVI K.R., AGED 39 YEARS, W/O. SUDHEER KUMAR, KALATHARA
VEEDU, PANDANAD P.O., PANDANADU VILLAGE, CHENGANNUR TALUK, NOW
RESIDING AT LATHA BHAVAN (AVANI) MEENATHU THERIYIL, PATTAZHY P.O,
PATTAZHY VILLAGE, PATHANAPURAM TALUK, KOLLAM DISTRICT, PIN - 691522.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of the impugned judgment dated 13.08.2024 in OP(Others) No.1504/2023 of
the Family Court, Punalur pending disposal of this 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 01.11.2024, and upon hearing the arguments of M/S.JOHNSON
GOMEZ, SANJAY JOHNSON, JOHN GOMEZ, DEEBU.R., ABIN JACOB MATHEW, ARUN JOHNY
and SANJITH JOHNSON Advocates for the applicant, the Court passed the
following:
ORDER
Post on 13/12/2024. We clarify that the interim order granted by this Court will continue until the next posting date; only if the condition attached to it has been complied with, within the time frame granted.
Sd/- DEVAN RAMACHANDRAN JUDGE
Sd/- M.B. SNEHALATHA JUDGE
15-11-2024 /True Copy/ Assistant Registrar
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