Kerala High Court
For Information Purpose Only vs Aneez Adam Koyappathody on 9 April, 2021
Author: Mary Joseph
Bench: Mary Joseph
IA/1/2021 IN RFA 110/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MRS. JUSTICE MARY JOSEPH
Friday,the 9th day of April 2021/19th Chaithra, 1943
IA/1/2021 IN RFA/110/2021
For information purpose only
Against OS No.14/2017 of the ADDITIONAL DISTRICT COURT -V, ERNAKULAM
PETITIONER/ APPELLANT/ PLAINTIFF
ANEEZ ADAM KOYAPPATHODY, AGED 38 YEARS, S/O. P. MUNEER,
KOYAPPATHODY VILLA, KRISHNAN NAIR ROAD, MALIKKADAVU,
KOZHIKODE- 673 001
RESPONDENT/ RESPONDENT/ DEFENDANT
ANSHAD NAZIM, GROUND FLOOR, HOTEL AIR VIEW BUILDING, VIP RA,
OPP. COCHIN INTERNATIONAL AIRPORT, NEDUMBASSERRY,
VAPPALASSERRY P.O., ERNAKULAM- 683 572
Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to the operation of the judgement dated 19.02.2021 of Addl. District Court V
Ernakulam in O.S.No. 14/ 2017.
This application coming on for orders upon perusing the application/petition and the affidavit
filed in support thereof, and upon hearing the arguments of M/S NIRMAL.S, IRENE ELZA
SOJI, RIA ELIZABETH JOSEPH, VEENA HARI, Advocates for the petitioner and of M/S
RENJITH RAJAPPAN (CAVEATOR)), VIZZY GEORGE KOKKAT, Advocates for the
respondent, the court passed the following;
ORDER
There shall be an interim stay of operation of judgment dated 19.02.2021 of the Additional District Court- V, Ernakulam in O.S. No. 14/ 2017 for a period of three months. 09-04-2021 Sd/-
MARY JOSEPH,JUDGE /true copy/ Sd/-
ASSISTANT REGISTRAR