M F C Limited vs Ali Rasheed Ibrahim Alaskar ...
2021 Latest Caselaw 21399 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
          Friday, the 29th day of October 2021 / 7th Karthika, 1943
                      IA.NO.1/2020 IN RFA NO. 72 OF 2020
                OS 17/2016 OF PRINCIPAL SUB COURT, ERNAKULAM
PETITIONERS/APPELLANTS:

     1. M F C LIMITED, 54, GANDHINAGAR, KOCHI - 582020, REPRESENTED BY
     ITS MANAGING DIRECTOR
         GEORGE C. MATTOM, AGED 60, S/O. PANAKUZHI VARGHESE CHACKO,
     MATTOM GARDEN, POONTHOPPU
         WARD, NEAR ST.MARY'S RESIDENTIAL SCHOOL, AARYAD VILLAGE,
     ALAPPUZHA DISTRICT- 688 521.
     2. GEORGE C MATTOM, AGED 60, S/O.PANAKUZHI VARGHESE CHACKO, MATTOM
     GARDEN, POONTHOPPU
         WARD, NEAR ST.MARY'S RESIDENTIAL SCHOOL, AARYAD VILLAGE,
     ALAPPUZHA DISTRICT- 688521.

RESPONDENT/RESPONDENT:

     ALI RASHEED IBRAHIM ALASKAR ALNUAIMI, AGED 59 , S/O. RASHEED, P. O.
     BOX NO.5777, RAS ALKHAIMAH, UNITED ARAB EMIRATES, UAE.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay all further
proceedings pursuant to the judgment and decree in OS No.17 of 2016 dated
30/9/2019 on the file of the Prl.Sub Court, Ernakulam pending
consideration   of the appeal , in the interest of justice.
     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof,and this Court's
order dated 28/09/2021 and upon hearing the arguments of SRI.G.SREEKUMAR
(CHELUR), Advocate for the petitioners, the court passed the following:




             p.t.o
                   ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
               -----------------------------------------------------------
                                 R.F.A.No. 72 of 2020
               -----------------------------------------------------------
                     Dated this the 29th day of October, 2021


                                       ORDER

Anil K. Narendran, J.

It is reported by Registry that the appellants have

already paid balance court fee on 23.09.2021.

Since process was received only on 16.09.2021, Registry

could not sent notice to the respondent for want of time.

Registry to issue notice to the respondent by speed post,

returnable within four weeks.

I.A.No. 1 of 2020

Interim order extended by three months.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

dkr

29-10-2021 /True Copy/ Assistant Registrar