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For Information Purpose Only vs N.K.Sureshkumar
2021 Latest Caselaw 10657 Ker

Citation : 2021 Latest Caselaw 10657 Ker
Judgement Date : 29 March, 2021

Kerala High Court
For Information Purpose Only vs N.K.Sureshkumar on 29 March, 2021
OP(C) 534/2021                                      1/2

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                                 Present:
                      THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
                                       th                        th
                       Monday,the 29 day of March 2021/8 Chaithra, 1943
                                            OP(C) No.534/2021
EP No.212/2018 of the ADDITIONAL DISTRICT COURT KOZHIKODE-II


1.
            For information purpose only
PETITIONERS/JUDGMENT DEBTORS
       N.K.SURESHKUMAR, AGED 55 YEARS
        S/O KARUNAKARAN NAIR, SURYAKANTHI HOUSE,
        NANMINDA P.O., KOZHIKODE-673613.

     and another
RESPONDENT/DECREE HOLDER
        SUNDARAM FINANCE LTD.,
        REGISTERED OFFICE AT NO.21 PATULLOS ROAD,
        CHENNAI-600002, REPRESENTED BY ITS AUTHORIZED OFFICER, SUNIL
        KUMAR. DEPUTY MANAGER (LEGAL).

         Original Petition (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 pursuant to
Exhibit P4 sale proclamation, in EP No.212/2018 of the IInd Additional District Court,
Kozhikode, pending disposal of the Original Petition.
         This petition again coming on for orders upon perusing the petition and the affidavit filed in
support of OP(C) and this court's order dated 26-02-2021 and upon hearing the arguments of
M/s.ELDHO PAUL &             TESSY JOSE, Advocates for the petitioners and of             Sri.V.P.K.
PANICKER, Advocate for the respondent, the court passed the following
                                               ORDER

Learned counsel for the petitioners submits that an amount of Rs.25,000/- as directed by order dated 26.2.2021 was already deposited. To a suggestion made by this Court, learned counsel for the petitioners submitted that his party would be able to raise an amount of Rs.2 lakhs and deposit before the court below on the closing day of the Court.

Post on 9.4.2021. Interim order is extended till then. 29-03-2021 Sd/- T.V.ANILKUMAR, JUDGE

/true copy/ Sd/-

 OP(C) 534/2021            2/2

                                   ASSISTANT REGISTRAR
PtK/30.03.21.




            For information purpose only
 

 
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