For Information Purpose Only vs M.Prakashan
2021 Latest Caselaw 11904 Ker

OP(C) 1659/2020                                  1/1

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

                       Friday,the 9th day of April 2021/19th Chaithra, 1943
                                      OP(C) No.1659/2020
E.P.73/2015 in OS No.378/2014 of the ADDITIONAL MUNSIFF COURT,CHERTHALA

            For information purpose only
PETITIONER/PETITIONER/JUDGMENT DEBTOR/DEFENDANT
       M.PRAKASHAN,AGED 60 YEARS,
       S/O MADHAVAN, KIZHUKATHARAYIL, VALAMANGALAM NORTH MURI,
       THURAVUOOR SOUTH VILLAGE.
RESPONDENT/COUNTER PETITIONER/PLAINTIFF/DECREE HOLDER
       SURESH R.,
       S/O RAJAPPAN, SHALABAM VEETIL, ODAMTHURUTH MURI,
       ODAMTHURUTH VILLAGE, CHERTHALA-688533.

  Original Petition (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 in OS.378/2014
and EP.73/2015 of Additional Munsiff's Court, Cherthala including taking possession of
decree schedule property from petitioner pending disposal of the above OP(C).
  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 09.03.2021 and upon hearing the arguments of
SRI.A.K.ALEX, Advocate for the petitioner and of M/S.B.PRAMOD & NAMITHA
JYOTHISH, Advocates for the respondent, the court passed the following:
                                             ORDER

The time for deposit of Rs.50,000/- expires during vacation. Learned counsel for the respondent, therefore, requested to extend the time till re-opening of the Court. Time granted. Post on 17.5.2021.

Interim order will continue till then. 09-04-2021 Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR msv/2 12.4.21