Kerala High Court
Gopakumar vs Madhusoodanan Nair on 20 October, 2021
Author: V.G.Arun
Bench: V.G.Arun
CRP No.110/2017 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Wednesday, the 20th day of October 2021 / 28th Aswina, 1943
IA.NO.1/2017 IN CRP NO. 110 OF 2017
OS 467/2014 OF PRINCIPAL MUNSIFF COURT, NEDUMANGAD
PETITIONER/REVISION PETITIONER
GOPAKUMAR, S/O.KRISHNAN NAIR, "HARISREE", T.C.4/2233(1), KAIRALI
NAGAR, KOWDIAR VILLAGE, THIRUVANANTHAPURAM.
RESPONDENTS/RESPONDENTS:
1. MADHUSOODANAN NAIR, S/O.KRISHNA PILLAI, "CHITRAKOODAM", IRINCHAYAM,
NEDUMANGADU TALUK, TRIVANDRUM-695593.
AND ANOTHER
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all proceedings
in O.S.No.467 of 2014 on the file of Principal Munsiff's Court,
*Thiruvananthapuram, pending disposal of this Revision Petition .
*The word 'Thiruvananthapuram' is replaced by the word 'Nedumangad'
vide order dated 12/6/17 in I.A.1335/17.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, and this court's
order dated 07.11.2019 and upon hearing the arguments of
SRI.G.S.REGHUNATH, Advocate for the petitioner and of M/S.RAM
MOHAN.G., G.P.SHINOD, AJIT G ANJARLEKAR, AJIT G ANJARLEKAR & GOVIND
PADMANAABHAN, Advocates for R1 and M/S. M.SANTHI & G.RANJU MOHAN,
Advocates for R2, the court passed the following:
ORDER
Interim order is extended until further orders.
Sd/- V.G.ARUN, JUDGE 20-10-2021 /True Copy/ Assistant Registrar