Shivaprasad M vs Shriram Transport Finance ...
2021 Latest Caselaw 17965 Ker

OP(C) No.784/2021                              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. 784 OF 2021


 EP No. 15/2018 in Arbitration OP 188/2016 OF ADDITIONAL DISTRICT COURT- I,
KASARAGOD.

   PETITIONER/RESPONDENT-JUDGMENT DEBTOR NO 2:

          SHIVAPRASAD M, AGED 30 YEARS S/O. VENUGOPALAN, RESIDING AT
          MAYIKAYATHU HOUSE, CHULLIKKARA, PADIMARUTHU, KASARAGOD DISTRICT -
          671531.

   RESPONDENTS/PETITIONER-2ND RESPONDENT &1ST JUDGMENT DEBTOR:

       1. SHRIRAM TRANSPORT FINANCE COMPANY LTD., REGISTERED OFFICE, CHENNAI,
          BRANCH OFFICE UPPALA, KASARGOD DISTRICT, REPRESENTED BY ITS POWER OF
          ATTORNEY HOLDER B SUBRAYA - 671332.

    AND ANOTHER

        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
   issue interim order staying operation of Exhibit P4 order dated 20-01-2021
   in EP No. 15/2018 in Arbitration OP No. 188/2016 in the Court of
   Additional District Judge, Kasargod pending this 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
   29-03-2021 and upon hearing the arguments of M/S SURESH KUMAR KODOTH &
   K.P.ANTONY BINU Advocates for the petitioners and of Sri. RAJESH NAMBIAR,
   Advocates for the respondent No.I, the court passed the following:




                                        O R D E R

Interim order is extended by one month.

Post on 30-09-2021.

Sd/- V.G.ARUN JUDGE

01-09-2021 /True Copy/ Assistant Registrar