Citation : 2024 Latest Caselaw 33680 Ker
Judgement Date : 21 November, 2024
RSA No.405/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE M.A.ABDUL HAKHIM
Thursday, the 21st day of November 2024 / 30th Karthika, 1946
IA.NO.1/2023 IN RSA NO. 405 OF 2023
OS 111/2016 OF ADDITIONAL MUNSIFF COURT,KOCHI
AS 40/2020 OF SUB COURT,KOCHI
PETITIONER/APPELLANT:
ANAND, S/O. LATE RAMASWAMY,AGED 48 YEARS,A4,28/1385, DHOBI STREET,
VELI, FORT KOCHI, FORT KOCHI VILLAGE, KOCHI TALUK, PIN - 682 001.
RESPONDENT/RESPONDENT:
SHINE @ SHANE P.B., AGED 54 YEARS, S/O. BAHULEYAN, 10/1987-A3, A4,
28/1385, DHOBI STREET, VELI, FORT KOCHI, FORT KOCHI VILLAGE, KOCHI
TALUK, PIN - 682 001.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the Judgment
and decree dated 28.11.2022 in AS No.40/2020 of the court of Subordinate
Judge, Ernakulam arising out of the Judgment and Decree dated 24.02.2020
of the Additional Munsiff Court, Kochi in OS No.111/2016, pending disposal
of the RSA.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this Court's
order dated 24.09.2024 and upon hearing the arguments of
M/S.G.KRISHNAKUMAR and VINAY JOHN A.J., Advocates for the petitioner and
of SRI.MATHEW KURIAKOSE, Advocate for the Respondent, the court passed the
following:
ORDER
Interim order is extended by two months.
Post on 20.01.2025.
Sd/- M.A.ABDUL HAKHIM, JUDGE
21-11-2024 /True Copy/ Assistant Registrar
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