VINOD KUMAR Vs. SUSEELA

JUDGEMENT

(1.) THE respondents appear through counsel.

(2.) THE original petition is for a direction to the learned Additional Munsiff-I, Neyyattinkara to keep in abeyance the order dated 29.11.2012, on E.P.No.78 of 2012 in O.S.No.737 of 2008.

(3.) IT is submitted by the learned counsel that since the application to condone the delay in filing A.S.No.11 of 2012 is posted on 02.02.2013, petitioner could not move the application for stay in that appeal.