C.V.Balan vs M.V.Devassy
2021 Latest Caselaw 17054 Ker

OP(C) No.1358/2019                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                           THE HONOURABLE MR.JUSTICE C.S.DIAS
                Thursday, the 12th day of August 2021 / 21st Sravana, 1943
                                  OP(C) NO. 1358 OF 2019

 E.P No. 32/2017 in OS 809/2014 OF MUNSIFF COURT, CHALAKUDY, THRISSUR

   PETITIONER/ RESPONDENT/ JUDGMENT DEBTOR:

          C.V.BALAN AGED 66 YEARS S/O. VELAYUDHAN, CHOPARAMBIL HOUSE, NEAR
          S.N.D.P OFFICE, ELINJIPRA P.O., CHALAKKUDY, TRICHUR, PIN - 680 721

   RESPONDENT/ PETITIONER/ DECREE HOLDER:

          M.V.DEVASSY S/O. VAREETH, MATTEKKADAN HOUSE, CHITTISSERY,
          NENMANIKKARA VILLAGE,    TRICHUR, PIN - 680 301


        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 in pursuance of Exhibit P1 and P3 orders passed in
   E.P No. 32/2017 in O.S No. 809/ 2014 on the file of the Hon'ble Munsiff
   Court, chalakkudy, till the disposal of the above case.


        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 20-01-2020 and upon hearing the arguments of M/S T.M.CHANDRAN
   & S.SUJITH Advocates, for the petitioner, the court passed the following:

                                         O R D E R

Interim order dated 21-05-2019 is revived from today and extended by one month.

Sd/-

C.S.DIAS

JUDGE

12-08-2021 /True Copy/ Assistant Registrar