As No.25/2013 Of The District ... vs N. Anil Kumar
2021 Latest Caselaw 9809 Ker

Citation : 2021 Latest Caselaw 9809 Ker
Judgement Date : 23 March, 2021

Kerala High Court

As No.25/2013 Of The District ... vs N. Anil Kumar on 23 March, 2021

OP(C) 640/2021                              1/3




                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
                 THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
                 Tuesday, the 23rd day of March 2021/ 2nd Chaithra, 1943

            For information     purpose only
                      OP(C) No.640/2021


AS No.25/2013 of the DISTRICT COURT, PATHANAMTHITTA
EA 17/2015 in EP 44/2014 in OS No.414/2010 of the MUSNIFF COURT, ADOOR
PETITIONERS/ JUDGMENT DEBTOR 2 & 3/ DEFENDANT 2 & 3
1. N. ANIL KUMAR, AGED 54,
      S/O. NANU, RESIDING AT PANACHILAMKANDATHIL SREESAILAM,
      ADOOR, PATHANAMTHITTA.

2. SUVARNA ANILKUMAR, AGED 46,
     W/O. N. ANILKUMAR, RESIDING AT PANACHILAMKANDATHIL
     SREESAILAM, ADOOR, PATHANAMTHITTA.

RESPONDENT/ DECREE HOLDER/ PLAINTIFF
       N. RAVIKUMAR,AGED 46 YEARS
       S/O. NANU, RESIDING AT PANACHILAMKANDATHIL SREESAILAM,
       ADOOR, PATHANAMTHITTA.

  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.A 17/2015
in EP 44/2014 in O.S 414/2010 on the ﬁle of Munsiﬀ Court Adoor in the interest of
Justice.


   This petition again coming on for admission upon perusing the petition and the
aﬃdavit ﬁled in support of OP(C) and this court's order dated 10-03-2021 and upon
hearing the arguments of Smt. BINDU SREEKUMAR, Advocate for the petitioner, the
court passed the following.
 OP(C) 640/2021                            2/3




                                      ORDER

The learned counsel for the petitioners submitted that R.S.A No. 326/2021 was ﬁled with delay petition. The learned counsel further submitted that she proposes to take out

For information purpose only special messenger in the aforesaid RSA for service of notice on delay petition.

In the circumstances, further proceedings in EA No. 17/15 in EP No. 44/2014 in O.S No. 414/2010 will stand deferred till 30-03-2021. Post on 30/03/2021 .

23-03-2021

Sd/-

T.V.ANILKUMAR,JUDGE

/true copy/ Sd/-

                                                            ASSISTANT REGISTRAR
 OP(C) 640/2021            3/3




            For information purpose only