Shabeed @ Shaheed vs Ajesh
2021 Latest Caselaw 17955 Ker

OP(C) No.979/2021                             1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
           Wednesday, the 1st day of September 2021 / 10th Bhadra, 1943
                               OP(C) NO. 979 OF 2021
 E.A. 167/2018 IN E.P. 20/2014 in OS 257/2012 OF SUB COURT, CHERTHALA, ALAPPUZHA
   PETITIONER/RESPONDENT IN E.A/JUDGMENT DEBTOR:

          SHABEED @ SHAHEED, S/O. IBRAHIM, VELIYIL VEEDU, THAICKAL P.O.
          CHERTHALA, ALAPPUZHA DISTRICT.

   RESPONDENTS/PETITIONER IN E.A/DECREE HOLDER:

          AJESH, S/O. ASOKAN, VADAKECHANIYIL, CHERTHALA EAST MURI,
          KOKKOTHAMANGALAM VILLAGE, CHERTHALA P.O. ALAPPUZHA DISTRICT 688 527.

        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 pursuant to the order dated 03.04.2021 passed in
   E.A 167/2018 in E.P 20/2014 in O.S No.257/2012 on the file of the Court of
   the Subordinate Judge, Cherthala, seeking to deliver the property to the
   respondent after dispossessing the petitioner, pending disposal of the
   Original Petition (Civil).
        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
   4.5.2021 and upon hearing the arguments of SRI.C.R.SYAMKUMAR, SRI.SOORAJ
   T.ELENJICKAL, SRI.P.A.MOHAMMED SHAH, SRI.K.ARJUN VENUGOPAL, SRI.ASWIN
   KUMAR M J, SMT.HELEN P.A. & SRI.ARUN ROY, Advocates for the petitioner and
   of SRI.T.JAYAKRISHNAN, SRI.R.KRISHNAKUMAR (CHERTHALA), Advocates for the
   respondent, the court passed the following:
                                      ORDER

Interim order is extended until further orders.

Sd/- V.G.ARUN JUDGE

01-09-2021 /True Copy/ Assistant Registrar