For Information Purpose Only vs M.M.Rajendran
2021 Latest Caselaw 7933 Ker

OP(C) 605/2021                               1/3

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                  THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

                 Monday,the 8th day of March 2021/17th Phalguna, 1942

                                   OP(C) No.605/2021

OS No.16/2015 of the II ADDITIONAL SUB COURT,KOZHIKODE

    For    information purpose only
PETITIONER/PETITIONER/DEFENDANT
     M.M.RAJENDRAN, AGED 57 YEARS,
      S/O.MAKKAD MANAKKATT RAGHAVAN,SOURAG
      HOUSE,MANKAVU(PO),VALAYANADU AMSOM,DESOM, KOZHIKODE
      TALUK,KOZHIKODE DISTRICT.
RESPONDENT/RESPONDENT/PLAINTIFF
      ASHOK KUMAR,
      S/O.THARACHANTH KOTHARI,FLAT NO.2 B, RISHAB MANGAL
      APARTMENTS,PAPPERI CHURCH ROAD,CHENNAI,TAMIL NADU, PIN-600007.


      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 pass an interim order,

staying all further proceedings pursuant to Exhibit P1 judgment, pending final

disposal of the Original Petition (Civil).


      This petition coming on for admission upon perusing the petition and the

affidavit filed in support of OP(C) and upon hearing the arguments of Mr.R.BINDU

(SASTHAMANGALAM), Advocate for the petitioner, the court passed the following;
                          T.V.ANILKUMAR,J.
           = = = = = = = = = = = = = = = = =
                       O.P.(C) No.605 of 2021
           - - - - - - - - - - - - - - - - - - - - -
                   Dated this the 8th day of March, 2021

                               O R D E R

For Not information admitted. purpose only Issue urgent to the respondent.

The learned counsel for the petitioner submits

that he will deposit cost amount of Rs.7,500/-

(Rupees seven thousand five hundred only) before

the court below within seven days from today. Once

the cost is deposited within the aforesaid period,

further proceedings pursuant to judgment dated

11.12.2018 shall stand stayed. On the other hand,

if the cost amount is not paid within the aforesaid

period, it is made clear that the court below will be at liberty to carry on the proceedings pending.

Post on 29.03.2021.

Sd/-

                                       T.V.ANILKUMAR,JUDGE

DST

e copy//




                                 /true copy/      Sd/- ASSISTANT REGISTRAR
 KLHC010157052021                 3/3

EXHIBIT P1 - TRUE COPY OF THE JUDGMENT IN OS.NO.16/2015 PASSED BY THE COURT OF THE II ADDITIONAL SUBORDINATE JUDGE,KOZHIKODE DATED 11.12.2018

For information purpose only