M.K. George vs Fr. A.J. Abraham
2021 Latest Caselaw 12800 Ker

                       ANIL K.NARENDRAN, J
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                      O.P(C)No.446 of 2021 &
                         C.R.P.No.81 of 2021
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                 Dated this the 08th day of June, 2021

                              ORDER

On 04.06.2021 when these matters were listed for

judgment/order, the learned counsel on both sides were asked to

clarify on the undertaking referred to in paragraph 20 of the impugned

order dated 06.02.2021 of the execution court. The learned counsel

on both sides sought a short adjournment in order to peruse the

records in O.S.No.17 of 2016 on the file of the 1 st Additional District

Court, Ernakulam. Accordingly, these matters are listed today for

consideration.

Heard the submissions of the learned counsel for the petitioner

and also the learned Senior Counsel for respondents 1 to 3 in

O.P(C).No.446 of 2021. An adjournment is sought, since the learned

Senior Counsel for respondents 1 to 3 in C.R.P.No.81 of 2021 could

not attend the video conferencing due to network issues.

Therefore, list these matters on 11.06.2021 at 02:00 p.m. for

judgment/order in video conferencing.

Sd/-

ANIL K.NARENDRAN, JUDGE.

bkn/-