Kerala High Court
Pramod.V vs Vimala.V on 24 June, 2022
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) No.26692/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE MURALI PURUSHOTHAMAN
Friday, the 24th day of June 2022 / 3rd Ashadha, 1944
WP(C) NO. 26692 OF 2021(J)
PETITIONER:
PRAMOD.V., AGED 50 YEARS, S/O.DEVU, COOLI WORKER, NOW RESIDING AT
CHEEPILATT HOUSE, KADAMBOOR VILLAGE, EDAKKAD P.O., KANNUR DISTRICT,
PIN-670 663.
RESPONDENTS:
1. VIMALA.V., AGED 67 YEARS, D/O.CHIRUTHA, NO OCCUPATION, RESIDING AT
'SAI NIVAS', MOUVANCHERI, P.O.PACHAPOYIKA, KOTTAYATH VILLAGE, KANNUR
DISTRICT, PIN-670 643.
AND 2 OTHERS
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay execution of Exhibit P3 till the disposal of this Writ
Petition(C).
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
20-05-2022 and upon hearing the arguments of M/S.M.V.AMARESAN &
S.S.ARAVIND, Advocates for the petitioner and of SRI. P.P. RAMACHANDRAN,
Advocate for respondents 1 & 2, the court passed the following:-
ORDER
Interim order stands extended by one month.
Sd/- MURALI PURUSHOTHAMAN, JUDGE 24-06-2022 /True Copy/ Assistant Registrar WP(C) No.26692/2021 2/2