Varghese George vs State Of Kerala
2021 Latest Caselaw 23223 Ker

OP(C) No.1860/2021                             1/1




                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                           THE HONOURABLE MR.JUSTICE V.G.ARUN

            Wednesday, the 24th day of November 2021 / 3rd Agrahayana, 1943

                                OP(C) NO. 1860 OF 2021


              E.P NO. 81/1998 IN LAR 289/1988 OF SUB COURT, PATHANAMTHITTA

   PETITIONER/ADDL.DECREE HOLDER NO.7:

          VARGHESE GEORGE, AGED 67 YEARS, MAMMUTTILAYAKUZJIYIL VEETTIL,
          CHITTOOR MURI, PATHANAMTHITTA.

   RESPONDENTS/JUDGMENT DEBTORS & ADDL. DECREE HOLDERS 3 TO 6:

      1. STATE OF KERALA, REPRESENTED BY DISTRICT COLLECTOR, CIVIL STATION,
         PATHANAMTHITTA PIN 689 645.

            AND 5 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
   direct the Sub-Court, Pathanamthitta to adjourn the proceedings in EP
   No.81/1998 in LAR No.289/1988, 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
   22.10.2021 and upon hearing the arguments of M/S.JACOB P.ALEX, JOSEPH
   P.ALEX & MANU SANKAR P., Advocates for the petitioner and of GOVERNMENT
   PLEADER for R1 and SRI.V.K.SUNIL, Advocate for R2, the court passed the
   following:

                                          ORDER

Post on 2.12.2021.

Interim order extended till the matter is heard.

Sd/- V.G.ARUN, JUDGE

24-11-2021 /True Copy/ Assistant Registrar