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Praveen K.Sathyraj vs Praveen K.Sathyraj
2021 Latest Caselaw 6857 Ker

Citation : 2021 Latest Caselaw 6857 Ker
Judgement Date : 26 February, 2021

Kerala High Court
Praveen K.Sathyraj vs Praveen K.Sathyraj on 26 February, 2021
OP (FC) 149/2021                         1/2



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      Present:

                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                         &

                   THE HONOURABLE MR.JUSTICE DR. KAUSER EDAPPAGATH


    For information purpose only
              Friday,the 26th day of February 2021/7th Phalguna, 1942

                               OP (FC) No.149/2021(R)


PETITIONER/RESPONDENT/ALLEGED JUDGMENT DEBTOR:


     PRAVEEN K.SATHYRAJ, S/O.SATHYA RAJ,
     VARUPLANKALA PUTHEN VEEDU, THIRUPURAM VILLAGE,
     THIRUPURAM DESOM, NEYYATTINKARA TALUK,
     THIRUVANANTHAPURAM DISTRICT-695 133.
RESPONDENT/PETITIONER/DECREE HOLDER


      RINI, D/O.WILFRED, PUSHPAVILASOM, KANNARAVILA,
      NELLIMOODU, NELLIMOODU P.O., NEYYATTINKARA TALUK, THIRUVANANTHAPURAM
      DISTRICT-695 524.


    OP (Family Court) praying inter alia that in the circumstances stated in

the affidavit filed along with the OP (FC) the High Court be pleased to

pass an interim order directing the Family Court, Thiruvananthapuram to

stay all further proceedings in the E.P. till Exhibit P3, P4 and P5

Execution Applications, pending disposal of this Original Petition (FC).

      This petition coming on for admission upon perusing the petition and

the affidavit filed in support of OP (FC) and upon hearing the arguments of

M/S.ARUN V.G., V.JAYARAGI, NEERAJ NARAYAN & R.HARIKRISHNAN, Advocates for

the petitioner, the court passed the following:

                                                                        P.T.O.
 OP (FC) 149/2021                      2/2




                                   O R D E R

Admit.

Issue urgent notice to the respondent by speed post. Simultaneously, the petitioner shall serve notice through the learned counsel appearing for

For information purpose only the respondent before the Family Court. prayed for.

There shall be an interim order as

Post on 29/03/2021.

26-02-2021 Sd/-

A.MUHAMED MUSTAQUE,JUDGE

Sd/-

KAUSER EDAPPAGATH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P3 - THE TRUE COPY OF EA NO.1/2021 IN EP NO.50/2013 IN OP NO.291/2010 ON THE FILES OF THE FAMILY COURT, THIRUVANANTHAPURAM.

EXHIBIT P4 - THE TRUE COPY OF THE EA NO.2/2021 IN EP NO.50/2013 IN OP NO.291/2010 ON THE FILES OF THE FAMILY COURT, THIRUVANANTHAPURAM.

EXHIBIT P5 - THE TRUE COPY OF EA NO.3/2021 IN EP NO.50/2013 IN OP NO.291/2010 ON THE FILES OF THE FAMILY COURT, THIRUVANANTHAPURAM.

 
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