Unnikrishnan vs Madhu
2021 Latest Caselaw 21198 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
        Wednesday, the 20th day of October 2021 / 28th Aswina, 1943

                           OP(C) NO. 517 OF 2020


            OS 355/2013 OF MUNSIFF COURT, OTTAPPALAM, PALAKKAD

PETITIONER/JUDGMENT DEBTOR/DEFENDANT :

     UNNIKRISHNAN, AGED 54 YEARS, S/O. DAMODARAN, PLANTHOTTATHIL HOSUE,
     KOTHAYOOR DESAM, VANIYAMKULAM, OTTAPALAM, PALAKKAD.

RESPONDENT/DECREE HOLDER/PLAINTIFF:

     MADHU THAMARAKULATH HOUSE, KANNIYAMPAURAM, OTTAPALAM, PALAKKAD,
     PIN-679 101




     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 pursuance of Exhibit P6 & Exhibit P9 during the
pendency of this 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
11.10.2021 and upon hearing the arguments of MR.K.A.SREEJITH, Advocate for
the petitioner and of SRI.M.PROMODH KUMAR, Advocate for the respondent,
the court passed the following:




                                                                      (P.T.O)
                                   V.G.ARUN (J)
                               -----------------------
                           O.P.(C) No. 517 of 2020
                                        and
                           O.P.(C) No.1467 of 2021
                       ------------------------------------
                    Dated this the 20th day of October, 2021

                                   ORDER

On 22.09.2021, petitioner was granted a final chance

for effecting payment and saving his property. Thereafter, the

matter was posted to 11.10.2021.

2. Inspite of the petitioner's failure to effect payment

in terms of the order, the interim order was extended till

today.

Today, when the matter is taken up, there is no

representation for the petitioner. Learned Counsel for the

respondent submits that the payment, in terms of the

previous order, has not been effected. Hence, I find no

reason to continue the interim order. The interim order is

hereby vacated.

Sd/-

V.G.ARUN JUDGE RK

20-10-2021 /True Copy/ Assistant Registrar