Binil Thomas vs State Bank Of Travancore
2021 Latest Caselaw 14539 Ker

OP(C) No.3227/2019                                 1/1




                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT
                               THE HONOURABLE MR.JUSTICE V.G.ARUN
                     Tuesday, the 13th day of July 2021 / 22nd Ashadha, 1943

                                     OP(C) NO. 3227 OF 2019


OS 609/2014 OF PRINCIPAL MUNSIFF,ALAPPUZHA,

   PETITIONERS/ COUNTER PETITIONERS/ JUDGMENT DEBTORS:

      1. BINIL THOMAS, AGED 37 YEARS, S/O.THOMAS VARGHESE, KUZHIAMPACKAL
         HOUSE, PULINCUNNU, PULINCUNNU P.O., KUTTANADU TALUK.


           AND ANOTHER.

   RESPONDENTS:

      1. STATE BANK OF TRAVANCORE (NOW STATE BANK OF INDIA), PULINCUNNU
         BRANCH, KUTTANADU , REPRESENTED BY ITS MANAGER.


            AND ANOTHER.


       OP(C) petition inter alia that in the circumstances stated in the
affidavit filed along with the W\OP(C) the High Court be pleased to stay all
further proceedings in EP No. 74/2016 in O.S No. 609/2014 on the file of the
Munsiff's Court, Alappuzha, till the disposal of Original Petition (Civil)

      This petition again coming on for admission upon perusing the petition and
the affidavit filed in support of OP(C)and this court's order dated 13-03-2020
and upon hearing the arguments of M/S S.SANAL KUMAR, BHAVANA VELAYUDHAN
& T.J.SEEMA,Advocates for petitioners and of M/S R.S. KALKURA & AMBILY.S,
Standing Counsel for respondent 1 and Sri. C. RAJEEV, Advocate for respondent
2, the court passed the following.

                                            O R D E R

Post on 30-07-2021,

Interim order is extended by one month.

Sd/-

V.G.ARUN, Judge

13-07-2021 /True Copy/ Assistant Registrar