K.K.Shaji vs K.K.Raghu
2021 Latest Caselaw 21812 Ker

OP(C) No.668/2020                               1/1




                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                         THE HONOURABLE MR.JUSTICE A.BADHARUDEEN

              Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943

                                  OP(C) NO. 668 OF 2020


                    EP 86/2018 OF PRINCIPAL MUNSIFF COURT-I, KOZHIKODE

   PETITIONER/ RESPONDENT NO. 3 IN E.A & JUDGMENT DEBTOR NO. 3 IN E.P:

          K.K.SHAJI, AGED 41 YEARS, S/O.SUDHAKARAN, KUPPAKALATHIL, ELATHUR
          AMSOM DESOM, KOZHIKODE DISTRICT-673303.

   RESPONDENTS/ PETITIONERS & RESPONDENTS 1, 2, 4 TO 8 & 10 TO 12 (9TH RESPONDENT
   DIED):

       1. K.K.RAGHU, AGED 80 YEARS, S/O.SWAMIKUTTY, KUPPAKALATHIL, ELATHUR
          AMSOM DESOM, KOZHIKODE DISTRICT-673303.

    AND 17 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.86/2018 of the Principal Munsiff Court-
   I, Kozhikode till the disposal of the Original Petition.


        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
   22.10.2021 and upon hearing the arguments of M/S M.PROMODH KUMAR & MAYA
   CHANDRAN, Advocates for the petitioner and of SRI.V.V.SURENDRAN &
   SRI.P.A.HARISH, Advocates for the respondents 1 to 8, the court passed the
   following:

                                         O R D E R

The learned counsel for the petitioner seeks extension of interim order. Whereas, the learned counsel for the respondents would point out that early posting of matter is necessary.

Thus, interim order extended for a period of one week and post this matter after one week.

Sd/- A.BADHARUDEEN, JUDGE

02-11-2021 /True Copy/ Assistant Registrar