Kerala High Court
Dhanya V. @ Navya Nair vs M/S. Shwas Homes Pvt. Ltd on 3 November, 2021
Author: K.Haripal
Bench: K.Haripal
Crl.MC No.6533/2017 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K.HARIPAL
Wednesday, the 3rd day of November 2021 / 12th Karthika, 1943
CRL.M.APPL.NO.10396/2017 IN CRL.MC NO. 6533 OF 2017
CC 116/2016 OF ADDITIONAL CHIEF JUDICIAL MAGISTRATE , ERNAKULAM, ERNAKULAM
PETITIONER/PETITIONER:
1. DHANYA V. @ NAVYA NAIR, CINE ARTIST, D/O RAJU J,
AGED 32 YEARS, RESIDING AT NANDANAM, MUTHUKULAM
NORTH,CHEPPAD PO, ALAPPUZHA DISTRICT.
RESPONDENTS/RESPONDENT:
1. M/S. SHWAS HOMES PVT. LTD. GEORGE TECHNOLOGY
ARCADE,K.C JOSEPH ROAD, PANAMPILLY
NAGAR,KOCHI.682036, REPRESENTED BY ITS PARTNER-SHAJI
AYYAPPAN.
and another
Application praying that in the circumstances stated
therein the High Court be pleased to stay all further
proceedings including personal appearance of the accused in
CC.No.116/2016 on the files of Additional Chief Judicial
Magistrate Court, Ernakulam pending disposal of the above Crl.MC.
This Application again coming on for orders upon perusing
the application and this court's order dated 20/07/2021 in
Crl.MA.10396/2017 and upon hearing the arguments of M/S.SRI.MILLU
DANDAPANI, Advocates for the petitioner, and of SMT.ASHA BABU,
SMT.ASHA BABU, SMT.R.S.ASWINI SANKAR, SRI.T.H.ARAVIND,
SRI.M.MANOJKUMAR CHELAKKADAN, SRI.S.M.PRASANTH, SRI.K.RAMAKUMAR
SR. Advocates for the 1st respondent, and PUBLIC PROSECUTOR for
the 2nd respondent,the court passed the following:
ORDER
Learned counsel for the petitioner seeks time for final hearing.
Post on 06/12/2021 for final hearing. No further time will be granted.
Interim order shall stand extended till 16/12/2021.
Sd/- K.HARIPAL JUDGE 03-11-2021 /True Copy/ Assistant Registrar