Ep 158/2019 In Os No.389/2010 Of ... vs Sabu P. Abraham
2021 Latest Caselaw 6509 Ker

OP(C) 495/2021                              1/2




                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:


                     THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR



     For information purpose only
                  Tuesday,the 23rd day of February 2021/4th Phalguna, 1942


                                    OP(C) No.495/2021


EP 158/2019 in OS No.389/2010 of the I ADDITIONAL SUB COURT,ERNAKULAM


PETITIONERS/ RESPONDENTS/ JUDGMENT DEBTORS/ DEFENDANTS

1.    SABU P. ABRAHAM, S/O ABRAHAM P V, AGED 65 YEARS, 702,

      VANCHINAD RESIDENCY KALOOR, ERNAKULAM PIN 682 017.


2.    MOLY C.U,AGED 63 YEARS, W/O SABU P.ABRAHAM, 702,

      VANCHINAD RESIDENCY, KALOOR, ERNAKULAM, PIN-682 017.




RESPONDENT/ PETITIONER/ DECREE HOLDER/ PLAINTIFF

      1.BANK OF BARODA (ERSTWHILE VIJAYA BANK) VYTTILA BRANCH


      SIMON TOWERS , NEAR VYTTILA JUNCTION, ERNAKULAM-682 019,

      REP BY ITS SENIOR MANAGER

       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 proceeding in EP No.

158 of 2019 in O.S No. 389 of 2010 on the files of 1st Additional Sub Court, Ernakulam .


            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 M/S

M.S.UNNIKRISHNAN, V.S.SREEJITH, K.SUNIL, RINU. S. ASWAN, M.ARDRA

KRISHNAN, ALEENA MARIA JOSE & SUSAN JACOB, Advocates for the petitioners, the

court passed the following.
 OP(C) 495/2021                       2/2




                                  ORDER

Heard.

Admit.

Issue notice by speed post to the respondent. For information purpose only All further proceedings in E.P No. 158/2019 in O.S.No. 389/2010 on the file of I Additional Sub Court, Ernakulam, are stayed for a period of three months subject to the petitioners depositing Rs. 2,00,000/- (Rupees two lakhs only) amount due under the decree within a period of one month from today.

Post after mid summer vacation.

23-02-2021

Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/

Sd/-

ASSISTANT REGISTRAR