Shabila vs Arshad E.A
2024 Latest Caselaw 28686 Ker

Kerala High Court

Shabila vs Arshad E.A on 26 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Mat.Appeal No.595/2024                            1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                               &
                          THE HONOURABLE MRS. JUSTICE M.B. SNEHALATHA
            Thursday, the 26th day of September 2024 / 4th Aswina, 1946
                    IA.NO.1/2024 IN MAT.APPEAL NO. 595 OF 2024
                     OP 1284/2023 OF FAMILY COURT, ERNAKULAM.
   APPLICANT / APPELLANT:

           SHABILA, AGED 22 YEARS, D/O.MAJEED, CHULLIKAL HOUSE, H.NO.13/543,
           CHANDANAPALLI ROAD, THOPPUMPADY P.O., ERNAKULAM-682005.

   RESPONDENT / RESPONDENT:

           ARSHAD.E.A., AGED 26 YEARS, S/O. AZIZ, EDANACKAL HOUSE, CHERUTHONY,
           IDUKKI COLONY P.O., NOW RESIDING AT EDANACKAL HOUSE, GANDHI
           JUNCTION, OPPOSITE KSRTC BUS STAND, PERUMBAVOOR, ERNAKULAM - 683542.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the judgment
   dated 13.6.2024 in OP No.1284 of 2023 of the Honourable Family Court,
   Ernakulam until the disposal of this appeal.


        This Application coming on for orders, upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of MR.ARJUN S., Advocate for the applicant, and of MR.K.S.ANEESH Advocate
   for the respondent, the Court passed the following:

                                             ORDER

List on 10.10.2024.

Interim order is extended until then.

Sd/- DEVAN RAMACHANDRAN JUDGE

Sd/- M.B. SNEHALATHA JUDGE

26-09-2024 /True Copy/ Assistant Registrar