The State Of Kerala vs The Secretary, Pathanamthitta ...
2021 Latest Caselaw 17782 Ker

Citation : 2021 Latest Caselaw 17782 Ker
Judgement Date : 27 August, 2021

Kerala High Court

The State Of Kerala vs The Secretary, Pathanamthitta ... on 27 August, 2021

OP(C) No.1255/2021                                1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                              THE HONOURABLE MR.JUSTICE V.G.ARUN
                     Friday, the 27th day of August 2021 / 5th Bhadra, 1943
                                     OP(C) NO. 1255 OF 2021

     E.A.107/2021 & EP No.116/2012 in LAR 10/2010 OF SUB COURT, PATHANAMTHITTA

   PETITIONER/ 1st RESPONDENT/ 1st JUDGMENT DEBTOR:

          THE STATE OF KERALA, REPRESENTED BY THE DISTRICT COLLECTOR,
          PATHANAMTHITTA-689 645.

   RESPONDENTS/ 2nd RESPONDENT AND 2nd JUDGMENT DEBTOR/ PETITIONER/ DECREE
   HOLDER:

      1. THE SECRETARY, PATHANAMTHITTA MUNICIPALITY, PATHANAMTHITTA
         DISTRICT-689 645.

            AND ANOTHER


        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 EP No. 116/2012 in LAR No. 10/2010 of Sub
   court, Pathanamthitta till the disposal of the 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
   04.08.2021 and upon hearing the arguments of SPECIAL GOVERNMENT
   PLEADER(REVENUE) for the petitioner and of M/S. M.PROMODH KUMAR, MAYA
   CHANDRAN & K.PRAVEEN BABU, Advocates for the respondent 2, the court
   passed the following:
                                     ORDER

It is reported that an amount of Rs.19,20,774/- (Rupees Ninteen lakh twenty thousand seven hundred seventy four only) has been deposited pursuant to the interim order of this Court. The second respondent/decree holder is permitted to withdraw the amount, by submitting appropriate application.

The interim order is extended by a further period of two months, subject to the petitioner depositing a further amount of Rs.15,00,000/- (Rupees Fifteen lakhs only), within one month.

Sd/-

V.G.ARUN

JUDGE

27-08-2021 /True Copy/ Assistant Registrar