For Information Purpose Only vs M.R.Babu
2021 Latest Caselaw 11785 Ker

OP(C) 935/2021                                           1/2



                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                                      Present:

                           THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

                                            th                     th
                               Friday,the 9 day of April 2021/19 Chaithra, 1943

                                                 OP(C) No.935/2021


            For information purpose only
OS No.467/2016 of the MUNSIFF COURT,MUVATTUPUZHA

PETITIONER/PETITIONER/JUDGMENT DEBTOR/ DEFENDANT
       M.R.BABU,AGED 41 YEARS
       S/O.RAJAPPAN, MAMPURATH HOUSE, MULAKKULAM NORTH KARA, PIRAVOM
       VILLAGE, MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT 686 610
RESPONDENTS/RESPONDENTS/ DECREE HOLDER/PLAINTIFF AND AUCTION PURCHASER
1.K.A.VARGHESE
       KALAPPURAYIL HOUSE, ONAKKOOR KARA, ONAKKOOR VILLAGE, ONAKKOOR P.O.,
       MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT 686 667
2.T.P.JOSE
       S/O.PAULOSE, THEVARANIKKAL HOUSE, PERIYAPPURAM P.O., ONAKKOOR VILLAGE,
       MUVATTUPUZHA TALUK, ERNAKULAM DISTRICT 686 661


  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 all further proceedings pursuant to Exhibit P5 and P6 orders pending disposal

of this Original Petition (Civil) in the interest of justice.


   This petition coming on for admission upon perusing the petition and the affidavit filed in support of

OP(C) and upon hearing the arguments of SRI. P.V.ELIAS, Advocate for the petitioner the court passed the
following

                                                     ORDER

Issue notice to the respondents by speed post. The learned counsel for the petitioner submits that the party will deposit an amount of Rs.1 Lakh within a period of three weeks from today. Further proceedings in execution shall stand stayed till 27/05/2021. It is made clear that if the amount ordered is not deposited within the period as stipulated above, the execution court will be at liberty to go ahead with the proceedings. Post on 27.05.2021

09-04-2021 Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

 OP(C) 935/2021                           2/2

                                                               ASSISTANT REGISTRAR

EXHIBIT P5 - TRUE COPY OF THE ORDER DATED 6.3.2021 IN E.A.NO.3/2020 IN E.P.NO.32/2018 IN O.S.NO.467/2016 ON THE FILES OF THE MUNSIFF COURT, MUVATTUPUZHA. EXHIBIT P6 - TRUE COPY OF THE ORDER DATED 6.3.2021 IN E.P.NO.32/2018 IN O.S.NO.467/2016 ON THE FILES OF THE MUNSIFF COURT, MUVATTUPUZHA.

For information purpose only