Citation : 2021 Latest Caselaw 23051 Ker
Judgement Date : 23 November, 2021
OP(C) No.42/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Tuesday, the 23rd day of November 2021 / 2nd Agrahayana, 1943
OP(C) NO. 42 OF 2020
EP No.214/2016 of the Vth ADDITIONAL DISTRICT COURT (FAST TRACK III), PALAKKAD
PETITIONERS/JUDGMENT DEBTORS/RESPONDENTS:
1. ARUN KUMAR R., AGED 37, S/O.RADHAKRISHNAN, 6/253, 1ST FLOOR,
MUPPATHIMUNNU PARAMBU, MATTANCHERRY, ERNAKULAM - 682 002, RESIDING
AT 2/628, ARUN NIVAS, WEST STREET, VALLANGI, NENMARA, PALAKKAD - 695
000.
AND ANOTHER
RESPONDENT/DECREE HOLDER/PETITIONER:
M/S HDB FINANCIAL SERVICE LTD., HAVING REGISTERED OFFICE AT RADHIKA,
2ND FLOOR, LAW GARDEN ROAD, NAVRANGPURA, AHAMEDABAD, GUJARAT - 380
009, HAVING BRANCH AT NEDUNGADEES CAPITAL TOWER, 2ND FLOOR,
KALMANDAPAM ROAD, KUNNATHURMEDU, PALAKKAD, REP. BY POWER OF ATTORNEY
HOLDER, PRATHEESH A.C.
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 EP No. 214/2016 pending before the V Additional
District Court (Fast Track III), Palakkad, 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
24.09.2021 and upon hearing the arguments of M/S.S.GOPAKUMAR &
T.M.BINITHA, Advocates for the petitioner and of Sri. PAULOCHAN ANTONY.P,
Advocate for respondent, the court passed the following:
ORDER
Interim order is extended until further orders.
Sd/- V.G.ARUN, JUDGE
23-11-2021 /True Copy/ Assistant Registrar
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