Sam Kunhumon vs The Managing Director
2021 Latest Caselaw 22245 Ker

OP(C) No.1693/2021                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                           THE HONOURABLE MR.JUSTICE V.G.ARUN

              Friday, the 5th day of November 2021 / 14th Karthika, 1943
                                 OP(C) NO. 1693 OF 2021

   E.P No. 33 of 2017 in ARC 2/2016 OF MUNSIFF MAGISTRATE COURT, MANANTHAVADY,
                                     WAYANAD

   PETITIONERS/ RESPONDENTS/ JUDGMENT DEBTORS:

      1. SAM KUNHUMON, AGED 39 YEARS, S/O. KUNHUMON, LAHAYIL HOUSE,
         MANANTHAVADY P.O, WAYANAD DISTRICT,


                AND 2 OTHERS

   RESPONDENT/ PETITIONER/ DECREE HOLDER:

          THE MANAGING DIRECTOR, MANANTHAVADY FARMERS SERVICE CO-OP. BANK,
          MANANTHAVADY P.O- 670645, WAYANAD DISTRICT.


        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 of E.P No. 33 of 2017 in A.R.C No. 2/2016 of the
   Munsiff Court, Mananthavady, pending final disposal of the Original
   Petition (C).


        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
   4.10.2021 and upon hearing the arguments of Smt. CELINE JOSEPH, Advocate
   for the petitioners, the court passed the following:

                                        O R D E R

Interim order is extended until further orders.

Sd/- V.G.ARUN, JUDGE

05-11-2021 /True Copy/ Assistant Registrar