Muralidharan Narikot vs Sasikumar Shoban @ Sasikumar ...
2021 Latest Caselaw 15093 Ker

CRP No.158/2021                                 1/1




                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                           THE HONOURABLE MR.JUSTICE V.G.ARUN
                  Friday, the 16th day of July 2021 / 25th Ashadha, 1943

                           IA.NO.1/2021 IN CRP NO. 158 OF 2021


EP 147/2015 OF II ADDITIONAL DISTRICT COURT, PALAKKAD


   PETITIONER/ REVISION PETITIONER/ RESPONDENT/ JUDGMENT DEBTOR:


          MURALIDHARAN NARIKOT, AGED 66 YEARS, S/O. CHINNAN NAIR, NEAR
          NOORJAHAN HOTEL, BEHIND POPULAR AUTO MOBILES AND SERVICE, EAST FORT
          MAIDAN, PALAKKAD 678 001.

   RESPONDENT/ RESPONDENT/ PETITIONER/ DECREE HOLDER:

          SASIKUMAR SHOBAN @ SASIKUMAR CHOYYAN, AGED 63 YEARS, S/O.
          CHANDRASEKHARAN, AL-SHARA APARTMENTS, PUDIYARA P.O. KOZHIKODE -673
          004.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to passing of order dated 19-02-2021 in EP No.
   147/2015 by the Additional District Judge- II, Palakkad, pending disposal
   of the above CRP.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 08-04-2021, and upon hearing the arguments of M/S RAJESH
   SIVARAMANKUTTY, ARUL MURALIDHARAN, JAEONA JAMES & K.VIJINA, Advocates for
   the petitioner, the court passed the following:

                                         O R D E R

Petitioner to get fresh steps.

Interim Order extended by two months.

Sd/-

V.G.ARUN, Judge.

16-07-2021 /True Copy/ Assistant Registrar