Ansari K.S vs Omanakunjamma
2021 Latest Caselaw 14355 Ker

OP(C) No.548/2019                            1/1




                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
              Thursday, the 8th day of July 2021 / 17th Ashadha, 1943
                               OP(C) NO. 548 OF 2019
                 OS 254/2015 OF II ADDITIONAL SUB COURT,ERNAKULAM
   PETITIONER/JUDGMENT DEBTOR IN EP NO.135/2018/2016 IN OS NO.254/2015 OF II ADDL
   SUB COURT ERNAKULAM

          ANSARI K.S. AGED 39 YEARS S/O.SAINULABDEEN, PLOT NO.15, HIRES
          VILLAS, MOHIMPURAM ROAD, EROOR SOUTH, TRIPUNITHURA, ERNAKULAM
          DISTRICT, PIN-682306.

   RESPONDENT/DECREE HOLDER IN EP NO.135/2018/2016 IN OS NO.254/2015 OF II ADDL
   SUB COURT ERNAKULAM

          OMANAKUNJAMMA, AGED 38 YEARS KOYILPARAMBIL HOUSE, KNRA-12,
          B.T.C.ROAD, MARADU.P.O., KANAYANNUR TALUK, ERNAKULAM
          DISTRICT-682304.


       OP(C) 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 E.P No. 135/ 2018 in O.S No. 254/2015 on the files of IInd
Additional Sub Court, Ernakulam, till the disposal of the Original Petition
(Civil), in the interest of justice.

       This petition againg coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and this court's order dated 31-03-2021
and upon hearing the arguments of Sri. VARGHESE C.KURIAKOSE, advocate for the
petitioner and of M/S P.B.KRISHNAN, P.B.SUBRAMANYAN, SABU GEORGE, B.ANUSREE &
MANU VYASAN PETER, advocates for the respondent, the court passed the following.


                                      O R D E R

It is submitted that the payment in terms of the undertaking has not been made. Hence, interim order is not extended.

Post on 10-08-2021

Sd/-

V.G.ARUN, Judge.

08-07-2021 /True Copy/ Assistant Registrar