Abdul Gafoor vs Noushi Narayanan
2021 Latest Caselaw 23061 Ker

OP(C) No.2186/2021                                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. 2186 OF 2021


E.A NO 6/2021 IN CC 201/2017 OF DISTRICT CONSUMER REDRESSAL FORUM, KASARAGOD.

   PETITIONER/ RESPONDENT/ 2ND JUDGMENT DEBTOR:

          ABDUL GAFOOR AGED S/O MUHAMMED UNNI, PUTHENPURAYIL HOUSE, (CHIEF
          EXECUTIVE OFFICER), M/S BLUE JAY REALITY, JARAM ROAD, GURUVAYOOR,
          THRISSUR DISTRICT, PIN-680 101.

   RESPONDENT/ COMPLAINANT/ DECREE HOLDER:

          NOUSHI NARAYANAN W/O SUDHEER BABU, ADVAITA NIVAS, EYYAKKAD,
          UDINOOR P.O, KASARGOD DISTRICT-671310.


         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 pass an order to stay the entire
   proceedings in EA No. 6/2021 in CC No. 201/2017 of Consumer Disputes Redressal
   Forum, Kasargod including the Non Bailable Warrant issued against the petitioner in
   the above case, pending disposal of the above 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.
   K.K.MOHAMED RAVUF, Advocate for the petitioner, the court passed the following:

                                            ORDER

Issue notice on admission to the respondent through speed post.

The execution of warrant of arrest issued against the petitioner in EA No. 6/2021 in CC No. 201/2017 of the Consumer Disputes Redressal Forum, Kasaragod, shall be kept in abeyance, for one month.

Post immediately after service of notice.

Sd/- V.G.ARUN JUDGE

23-11-2021 /True Copy/ Assistant Registrar