E.P. No.435/2017 In Op(Arb) ... vs For Information Purpose Only
2021 Latest Caselaw 6780 Ker

OP(C) 523/2021                              1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
                         THE HONOURABLE MR.JUSTICE C.S.DIAS
                 Thursday,the 25th day of February 2021/6th Phalguna, 1942
                                    OP(C) No.523/2021
E.P. NO.435/2017 IN OP(ARB) No.62/2013 of the ADDITIONAL DISTRICT COURT III,

MANJERI

PETITIONER/1ST RESPONDENT/JUDGMENT DEBTOR

    For information purpose only
      ABDUL AZEES,AGED 61 YEARS,
      S/O MUHAMMAD, PALLIYAN HOUSE, ANAKKAYAM POST,
      PANAYI, MALAPPURAM DISTRICT, PIN-676 509.


RESPONDENTS/PETITIONER AND R2/DECREE HOLDER AND 2ND JUDGMENT DEBTOR
1. M/S. SHRIRAM TRANSPORT FINANCE COMPANY LTD., 2ND FLOOR, T.K. TOWERS,
NILAMBUR ROAD, MANJERI, MALAPPURAM DISTRICT, REPRESENTED BY P.A
HOLDER, V.M.VIJAYAKUMAR, AGED 64 YEARS, S/O APPU NAIR,CONSULTANT
LEGAL, M/S SHRIRAM TRANSPORT FINANCE COMPANY LTD,PIN-676 121.

2. SAIDALAVI, S/O KUNHIMOIDEEN, KAPPAKUNNATH HOUSE,
     ANAKKAYAM POST, PANAYI, MALAPPURAM, PIN-676 509.


    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.435/2017 on the files of the Additinal District Judge, Manjeri pending final disposal

of this original petition.


    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 NAVANEETH.N.NATH
& N.RAJI, Advocates for the petitioner, the court passed the following
                                        ORDER

Admitted.

Issue notice by speed post to respondents, returnable within two weeks. After considering the averments in the memorandum of original petition, the materials on record, and after hearing the learned counsel appearing for the petitioner, I am satisfied that all further proceedings in E.P. 435/2017 of the Additional District Judge, Manjeri has to be stayed. Hence, I stayed E.P No.435/2017, for a period of one month.

25-02-2021 Sd/-

                                                                         C.S.DIAS,JUDGE
                              /true copy/




                                                               ASSISTANT REGISTRAR
 OP(C) 523/2021    2/2

                               Sd/-

For information purpose only