For Information Purpose Only vs T.G.Harikumar
2021 Latest Caselaw 12425 Ker

OP(C) 1004/2021                            1/2



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       Present:

                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

                  Tuesday,the 11th day of May 2021/21st Vaisakha, 1943

                                  OP(C) No.1004/2021


            For information purpose only
EP.NO.4/2015 in ARC No.202/2013 of the MUNSIFF COURT, THIRUVALLA.

PETITIONER/ DEFENDANT/ JUDGMENT DEBTOR
       T.G.HARIKUMAR,
       THANNICKAL HOUSE, ANIKADU MURI, ANIKADU VILLAGE, MALLAPPALLY TALUK,
       PATHANAMTHITTA.
RESPONDENT/ PLAINTIFF/ DECREE HOLDER
       MALLAPPALLY HOUSING CO-OPERATIVE SOCIETY LTD. NO.A 694
       MALLAPPALLY, PATHANAMTHITTA, PIN - 689 585, REPRESENTED BY ITS
       SECRETARY.

     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 the entire further proceedings in Exhibit P3 Sale Notice, pending

disposal of original petition.

     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 Sri. M.R.SASITH PANICKER, Advocate for the petitioner, the court

passed the following

                                       O R D E R

Admit.

Urgent notice to the respondent by speed post. There shall be an interim stay for a period of six weeks on a condition that the petitioner will deposit an amount of Rs. 50,000/- (Rupees fifty thousand only) within two weeks.

Post immediately after service of notice to the respondent. 11-05-2021 Sd/-

P.V.KUNHIKRISHNAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P3 - TRUE COPY OF THE SALE NOTICE ISSUED BY THE HON'BLE OP(C) 1004/2021 2/2

MUNSIFF'S COURT, THIRUVALLA, UNDER ORDER 21.RULE 66 OF CIVIL PROCEDURE CODE.

For information purpose only