Paravur vs For Information Purpose Only
2021 Latest Caselaw 8434 Ker

OP(C) 651/2021                               1/2

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          Present:
                        THE HONOURABLE MR.JUSTICE C.S.DIAS

                  Friday,the 12th day of March 2021/21st Phalguna, 1942
                                OP(C) No.651/2021
E.P. NO.11 OF 2019 IN OS No.298/2008 of the ADDITIONAL SUB COURT, NORTH
PARAVUR
PETITIONER/CLAIM PETITIONER

    For information purpose only
      T.V.JOSEPH,
      S/O.LATE VAREETH, THETTAYIL HOUSE, CHETTIKULAM, VATTAPARAMBU,
      PARAKKADAVU VILLAGE, VATTAPARAMBU P.O., ALUVA TALUK, PIN-683 579.
RESPONDENTS/RESPONDENTS/DECREE HOLDERS AND JUDGMENT DEBTORS
1. MERCY GEORGE,
     W/O.K.T.GEORGE, KAITHARAM HOUSE, OPP.TRIPTHI OIL MILLS, AZHAKAM,
     KARUKUTTY P.O., ALUVA TALUK, PIN-683 576.

2. K.T.GOERGE,KAITHARAM HOUSE KARUKUTTY P.O., ALUVA TALUK, PIN-683 576.

3. EDWIN,S/O.LATE JIJI K.GEORGE, KACHAPPILLY HOUSE, MULLASSERY P.O.,
  VATTAPARAMBU-680 509.

4. ALWIN,S/O.LATE JIJI K.GEORGE, KACHAPPILLY HOUSE, MULLASSERY P.O.,
  VATTAPARAMBU-680 509.


  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 order staying all further

proceedings in E.P 11 of 2019 in O.S. 298 of 2008 on the files of the Additoinal Sub

Court, North Paravur, pending disposal of this 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 M/S. VINOD

RAVINDRANATH, M.R.MINI, ASHWIN SATHYANATH, K.C.KIRAN, KURIAN ANTONY

EDASSERY & M.DEVESH, Advocates for the petitioner, the court passed the following;

                                         ORDER

Issue notice before admission to the respondents by special messenger Post on 17/3/2021.

Considering the averments in the memorandum of original petition, materials on record and after hearing the learned senior counsel appearing for the petitioner, I am of the opinion that all further proceedings in E.P No.11 of 2019 on the court of the Additional Sub Judge, North Paravur has to be deferred for a period of one week.

12-03-2021 Sd/-

                                                                            C.S.DIAS,JUDGE
 OP(C) 651/2021       2/2

                 /true copy/
                                         Sd/-
                               ASSISTANT REGISTRAR




    For information purpose only