P.J.Jose vs Angamaly Chittyfund Pvt Ltd
2021 Latest Caselaw 22522 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                        &
                    THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
            Wednesday, the 10th day of November 2021 / 19th Karthika, 1943

                                 OP(C) NO. 875 OF 2020


E.P.No 137/2018 in OS 45/2010 OF THE PRINCIPAL SUB COURT, IRINJALAKUDA, THRISSUR

PETITIONER/ JUDGMENT DEBTOR

      P.J.JOSE, AGED 54 YEARS, S/O. PYNADATH JOSEPH, WEST CHALAKUDY DESOM
      AND VILLAGE, CHALAKUDY TALUK, THRISSUR-680307.

RESPONDENT/DECREE HOLDER

      ANGAMALY CHITTYFUND PVT LTD., ANGAMALY, REPRESENTED BY ITS MANAGING
      DIRECTOR, BOBBY JOHN, S/O. JOHN, THADATHIL HOUSE, KAVANAKKARAYIL,
      MUVATTUPUZHA VILLAGE, MUVATTUPUZHA TALUK, PIN-686661.


       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.137/2018 in OS 45/2010 of the Principal Sub Judge's Court, Irinjalakuda, pending
disposal of the above 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 23.03.2021 and upon
hearing the arguments of SRI.K.B.PRADEEP, Advocate for the petitioner and of
SRI.DINESH R.SHENOY, SRI.EBIN MATHEW & SRI. ROHIT PREMANANDAN SHENOY,
Advocates for the respondent & M/s M.I.JOHNSON & VARGHESE C KURIAKOSE (Amici
curiae),the court passed the following:




                                                                                  P.T.O
                  ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                  ---------------------------------------------------
             O.P.(C)Nos.3141 & 3330 of 2018 & 703 & 875 of 2020
                                         and
                     C.R.P.Nos.787,789,790 & 791 of 2019
                ------------------------------------------------------
                   Dated this the 10th day of November, 2021

                                       ORDER

Anil K. Narendran, J.

The learned counsel on both sides to exchange list of authorities,

as provided under Rule 95 of the Rules of the High Court of Kerala,

1971, within one week.

List on 25.11.2021, for fixing the date for final hearing.

Interim order will stand revived and extended by two months.

Sd/-

ANIL K. NARENDRAN, Judge

Sd/-

P.G. AJITHKUMAR, Judge

AV/10/11

10-11-2021 /True Copy/ Assistant Registrar