For Information Purpose Only vs Muralidharan Narikot
2021 Latest Caselaw 11578 Ker

IA/1/2021 IN CRP 158/2021                            1/1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                   Present:
                       THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

                            Thursday,the 8th day of April 2021/18th Chaithra, 1943
                                        IA 1/2021 IN CRP 158/2021

            For information purpose only
EP No.147/2015 of the II ADDITIONAL DISTRICT COURT & SESSIONS COURT,
PALAKKAD
PETITIONER/ REVISION PETITIONER/RESPONDENT/JUDGMENT DEBTOR
       MURALIDHARAN NARIKOT, AGED 66 YEARS,
       S/O. CHINNAN NAIR, NEAR NOORJAHAN HOTEL,
       BEHIND POPULAR AUTO MOBILES AND SERVICE,
       EAST FORT MAIDAN, PALAKKAD 678 001.
RESPONDENT/RESPONDENT/PETITIONER/ DECREE HOLDER
       SASIKUMAR SHOBAN @ SASIKUMAR CHOYYAN,AGED 63 YEARS
       S/O. CHANDRASEKHARAN, AL-SHARA APARTMENTS, PUDIYARA P.O.
       KOZHIKODE 673 004.

         Petition praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay all further proceedings pursuant to passing of order dated 19.2.2021 in
E.P.No.147/2015 by the Additional District Judge-II, Palakkad, pending disposal of the above
CRP.


         This petition coming on for orders upon perusing the petition and the affidavit filed in
support thereof, and upon hearing the arguments of M/S.RAJESH SIVARAMANKUTTY,
JAEONA JAMES, K.VIJINA and ARUL MURALIDHARAN, Advocates for the petitioner,
the court passed the following:
                                                 ORDER

There will be an interim stay as prayed for, for a period of two months. post after vacation. 08-04-2021 Sd/- T.V.ANILKUMAR, JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR PtK/08.04.21.