The State Of Kerala vs Mariyamma Varghese

OP(C) No.2102/2021                                1/2

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT
                            THE HONOURABLE MR.JUSTICE A.BADHARUDEEN

                     Friday, the 27th day of May 2022 / 6th Jyaishta, 1944

                                    OP(C) NO. 2102 OF 2021


   EP No. 7/2015 in LAR 2/2012 OF SUB COURT / COMMERCIAL COURT, PATHANAMTHITTA.

   PETITIONERS/ JUDGMENT DEBTORS/ RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY THE DISTRICT COLLECTOR,
         COLLECTORATE, CIVIL STATION, PATHANAMTHTTA-689 645.


             AND ANOTHER
   RESPONDENT/ DECREE HOLDER/CLAIMANT:

          MARIYAMMA VARGHESE, CHARIVUPURAYIDATHIL, PARTHALAPPADIYIL VEEDU,
          KUMBAZHA P.O., PATHANAMTHITTA-689 653.


        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 operation of Exhibit P7 order dated 16-10-2021 in EA No. 150/2021 in
   EP No. 7/2015 in LAR No. 2/2012 on the files of Sub Court, Pathanamthitta
   and all further proceedings in the above case pending disposal of this
   Original Petition.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   17.01.2022 and upon hearing the arguments of GOVERNMENT PLEADER for the
   petitioners, the court passed the following:

                                            O R D E R

Learned Government Pleader appeared for the petitioners. No appearance for the respondent. Post on 15.07.2022.

Till then, the interim order shall stand extended.

Sd/- A.BADHARUDEEN, JUDGE 27-05-2022 /True Copy/ Assistant Registrar OP(C) No.2102/2021 2/2