Iii) vs For Information Purpose Only
2021 Latest Caselaw 10228 Ker

OP(C) 523/2021                              1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
                     THE HONOURABLE MR.JUSTICE T.V.ANIL KUMAR
                 Thursday,the 25th day of March 2021/ 3rd Chaithra, 1943
                                    OP(C) No.523/2021
E.P. NO.435/2017 IN OP(ARB) No.62/2013 of the ADDITIONAL DISTRICT COURT (FTC

III), MANJERI

PETITIONER/1ST RESPONDENT/JUDGMENT DEBTOR

            For information purpose only
       ABDUL AZEES,AGED 61 YEARS,
       S/O MUHAMMAD, PALLIYAN HOUSE, ANAKKAYAM POST,
       PANAYI, MALAPPURAM DISTRICT, PIN-676 509.
RESPONDENTS/PETITIONER AND R2/DECREE HOLDER AND 2ND JUDGMENT DEBTOR
1. M/S. SHRIRAM TRANSPORT FINANCE COMPANY LTD., 2ND FLOOR, T.K. TOWERS,
NILAMBUR ROAD, MANJERI, MALAPPURAM DISTRICT, REPRESENTED BY P.A
HOLDER, V.M.VIJAYAKUMAR, AGED 64 YEARS, S/O APPU NAIR,CONSULTANT
LEGAL, M/S SHRIRAM TRANSPORT FINANCE COMPANY LTD,PIN-676 121.

AND ANOTHER
     Op (civil) 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 EP

No.435/2017 on the files of the Additinal District Judge, Manjeri pending final disposal

of this original petition.


     This petition again coming on for ordres upon perusing the petition and the affidavit
filed in support of OP(C) and this court's order dated 25-02-2021 and upon hearing the
arguments of M/S NAVANEETH.N.NATH & N.RAJI, Advocates for the petitioner, the
court passed the following
                                        ORDER

Interim order is extended by three months. Post after mid summer vacation.

25-03-2021 Sd/-

T.V. ANIL KUMAR, JUDGE

/True copy / ASSISTANT REGISTRAR Sd/-