Citation : 2021 Latest Caselaw 9177 Ker
Judgement Date : 18 March, 2021
OP(C) 458/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
Thursday,the 18th day of March 2021/27th Phalguna, 1942
OP(C) No.458/2021
E.P. NO.64/2020 IN OS No.468/2008 of the I ADDITIONAL SUB COURT, THRISSUR
For information purpose only
PETITIONER/2ND JUDGMENT DEBTOR
MANOHARAN K.B.,AGED 55 YEARS,
S/O.LATE K.V.BALAN, KUTTIKKAT HOUSE, PLOT NO.202, NEW GARDEN,
AYYANTHOLE P.O., THRISSUR TALUK, THRISSUR DISTRICT.
RESPONDENTS/DECREE HOLDER & JUDGMENT DEBTORS 4 TO 7
1. BHAVYANATH,AGED 32 YEARS,
ABROAD, S/O.GOPINATHAN, VADASSERY HOUSE, THRIPRAYAR DESOM, NATTIKA
VILLAGE, CHAVAKKAD TALUK, THRISSUR DISTRICT, REPRESENTED BY POWER
OF ATTORNEY HOLDER DAISY, AGED 56 YEARS, HOUSEWIFE, W/O.GOPINATHAN,
VADASSERY HOUSE, NATTIKA VILLAGE, THRIPRAYAR DESOM, CHAVAKKAD
TALUK, THRISSUR DISTRICT, PIN - 680 567.
AND 4 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 stay all further proceedings in E.P No.64/2020 in O.S.
No.468/2008 on the file of the Additional Sub Judge I, Thrissur pending disposal of the above
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 18-02-2021 and upon hearing the arguments of M/S.
SANTHEEP ANKARATH & J.RAMKUMAR, Advocates for the petitioner and of MR.
T.N.MANOJ, Advocate for R1 and SMT.K.BINCYMOL, Advocate for the respondents 3 & 4, the
court passed the following;
ORDER
Post on 07.04.2021. Interim order is extended till then.
18-03-2021 Sd/-
T.V.ANILKUMAR,JUDGE
/true copy/ OP(C) 458/2021 2/2
Sd/-
ASSISTANT REGISTRAR
For information purpose only
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