Dr. Anantha Kamath vs K. Krishnan
2021 Latest Caselaw 15241 Ker

OP(C) No.1011/2021                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
              Tuesday, the 20th day of July 2021 / 29th Ashadha, 1943
                               OP(C) NO. 1011 OF 2021
                   OS 54/2012 OF SUB COURT, KASARAGOD, KASARGOD
   PETITIONER/ PETITIONER IN E.A NO. 4 OF 2021/ DECREE HOLDER IN E.P NO. 76 OF
   2015/ PLAINTIFF IN O.S:

          DR. ANANTHA KAMATH AGED 75 YEARS S/O.LATE HARIRAYA KAMATH, RESIDING
          AT KADAPPURAM, KASARGOD KASBA VILLAGE AND POST, KASARGOD - 671 121.

   RESPONDENT/ RESPONDENT IN E.A NO. 4 OF 2021/ JUDGMENT DEBTOR IN E.P NO. 76 OF
   2015/ DEFENDANT IN O.S:

          K. KRISHNAN AGED 74, S/O.PANAN KARNAVAR, RESIDING AT KADAPPURAM,
          KASARGOD KASBA VILLAGE AND POST, KASARGOD - 671 121.


        Original Petition (C) praying inter alia that in the circumstances
   stated in the affidavit filed along with the O.P (C) the High Court be
   pleased to stay further proceedings in pursuance of Exhibit P9 order in
   E.P No. 76 of 2015, in O.S No. 54 of 2012 on the file of the Court of the
   Subordinate Judge, Kasargod.

        This petition again coming on for orders upon perusing the petition
   , the order dated 25/5/2021 and the affidavit filed in support of OP(C)
   and upon hearing the arguments of M/S R.LAKSHMI NARAYAN & R.RANJANIE,
   Advocates for petitioner, the court passed the following.

                                       O R D E R

Interim order stands extended by one month.

Post on 05-08-2021.

Sd/-

V.G.ARUN, Judge.

20-07-2021 /True Copy/ Assistant Registrar