For Information Purpose Only vs T.V.Joseph
2021 Latest Caselaw 8948 Ker

OP(C) 651/2021                       1/2



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  Present:
                 THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

          Wednesday,the 17th day of March 2021/26th Phalguna, 1942
                             OP(C) No.651/2021
EP 11/2019 IN OS No.298/2008 of the ADDITIONAL SUB
            For information purpose only
COURT,NORTH PARAVUR

PETITIONER/CLAIM PETITIONER

       T.V.JOSEPH,AGED 67 YEARS
       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.

          And 3 others.



   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 EP 11 of 2019 in O.S No.
298 of 2008 on the files of the Additional Sub Court, North Paravur,
pending disposal of this Original Petition (Civil).


   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
12-03-2021 and upon hearing the arguments of M/S KURIAN ANTONY
EDASSERY,            VINOD   RAVINDRANATH,       M.R.MINI,    ASHWIN
SATHYANATH, K.C.KIRAN, M.DEVESH, Advocates for the petitioner
 OP(C) 651/2021                     2/2

and of M/S ABRAHAM MATHEW (VETTOOR), V.N.SUNIL KUMAR,
Advocates for the respondents, the court passed the following


                               ORDER

Registry will call for a report from the Additional Sub Court, North Paravur as to the present status of EP No. 11 of 2019 in O.S No. 298/2008 and also as to the time frame within which the same can be For information purpose only finally disposed of. The report shall reach this court within a period of ten days.

Post on 07-04-2021.

The interim order already granted by this court will stand extended till then.

17-03-2021 Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR hr....