Kerala High Court
Madhavadas vs Sree Gokulam Chits And Finance ... on 27 July, 2022
OP(C) No.1122/2022 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Wednesday, the 27th day of July 2022 / 5th Sravana, 1944
OP(C) NO. 1122 OF 2022
EP 96/2019 OF PRINCIPAL SUB COURT, PALAKKAD.
ARBITRATION CASE 321/2016 OF CENTRAL CHENNAI CHIT FUND CASES COURT
PETITIONERS/ RESPONDENTS/ JUDGMENT DEBTORS 1 & 2:
1. MADHAVADAS, AGED 48 YEARS, S/O.ARAVINDAKSHA MENON, MEENA
NIVAS, PULLODE P.O., ERIMAYOOR, PALAKKAD DISTRICT, PIN - 678545
AND ANOTHER
RESPONDENT/ PETITIONER/ DECREE HOLDER & 3RD RESPONDENT/ JUDGMENT DEBTOR NO. 3:
1. SREE GOKULAM CHITS AND FINANCE COMPANY LTD. NO.49, ARCODE ROAD,
CODAM PAKKAM, CHENNAI - 24, TAMIL NADU, REPRESENTED BY ASSISTANT
MANAGER (LEGAL), K.K. SUBHASH KUMAR, AGED 31 YEARS, S/O.KRISHNAN.
AND ANOTHER
OP (Civil) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP(C) the High Court be pleased to stay
the proceedings in EP No. 96/2019 in view of Exhibits P2 and P3 judgments
passed by this Hon'ble Court, pending disposal of the above Original
Petition (Civil).
This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of OP(C) and this court's
order dated 27.6.2022 and upon hearing the arguments of Sri. BABU S. NAIR,
Advocate for the petitioners, the court passed the following:
(P.T.O)
OP(C) No.1122/2022 2/3
O R D E R
Admitted.
Await service of notice on the 1st respondent. Service is complete on the 2nd respondent.
Interim order dated 27.6.2022 will stand extended by one month.
Sd/- C.S.DIAS, JUDGE 27-07-2022 /True Copy/ Assistant Registrar OP(C) No.1122/2022 3/3