M.K. NOORUDEEN Vs. MOHAMMED IDRIES

JUDGEMENT

(1.) The original petition is filed for the following reliefs:

(2.) There shall be a direction to the VIII Additional District and Sessions Court, Ernakulam, to issue a certified copy of the order in R.C.A.No.56/2024, dtd. 7/2/2025, within three weeks. Execution in the matter shall be kept in abeyance for a period of four weeks. The petitioner shall serve a copy of this judgment on the respondent through the counsel appearing for him before the execution court.