Kerala High Court
Deepa.S vs Suresh.P on 26 May, 2022
Tr.P(C) No.291/2022 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
Thursday, the 26th day of May 2022 / 5th Jyaishta, 1944
IA.NO.1/2022 IN TR.P(C) NO. 291 OF 2022
OP(HMA)NO.530/2020 OF FAMILY COURT, KOTTARAKKARA
PETITIONER/RESPONDENT IN OP:
DEEPA S.,
AGED 41 YEARS, W/O.SURESH P.,
DILEEP BHAVANAM, EZHAMKULAM, NEDUMAN P.O.,
ADOOR, PATHANAMTHITTA-691556.
RESPONDENT/PETITIONER IN OP:
SURESH P.,
S/O.PRABHAKARAN, SURYASREE HOUSE,
VENCHEMPU P.O., KOLLAM - 691333
Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to stay all further proceedings in Annexure
A1 OP(HMA)No.530/2020 pending before the Family Court, Kottarakkara, till the
disposal of this Transfer Petition (C).
This Application coming on for orders upon perusing the application and the
affidavit filed in support thereof, and upon hearing the arguments of
M/S.A.RAJASIMHAN, VYKHARI K.U. and NIKHIL A.AZEEZ, Advocates for the petitioner,
the court passed the following:
Tr.P(C) No.291/2022 2/3
A.BADHARUDEEN, J.
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I.A.No.1 of 2022
and
Tr.P.(C) No.291 of 2022
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Dated, this the 26th May, 2022
O R D E R
Tr.P.(C) No.291 of 2022 Heard. Issue notice to the respondent. The learned counsel for the petitioner is permitted to serve notice to the learned counsel appearing for the respondent before the court below.
Post on 11.07.2022.
I.A.No.1 of 2022 Trial and disposal of O.P.(HMA) No.530/2020 on the file of Family Court, Kottarakkara shall stand stayed for a period of six weeks. Interim measures including custody orders can go on.
Hand Over. Sd/-
A. BADHARUDEEN,
JUDGE
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26-05-2022 /True Copy/ Assistant Registrar
Tr.P(C) No.291/2022 3/3
APPENDIX OF TR.P(C) 291/2022 AnnexureA1 TRUE COPY OF THE PETITION IN OP(HMA) NO.530/2020 PENDING BEFORE THE FAMILY COURT, KOTTARAKKARA