Citation : 2021 Latest Caselaw 17970 Ker
Judgement Date : 1 September, 2021
OP(C) No.434/2021 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
O.P.(C) NO. 434 OF 2021
EP No.38 of 2003 in OS 250/2000 OF MUNSIFF COURT, DEVIKULAM, IDUKKI
PETITIONER/I JUDGMENT DEBTOR/I DEFENDANT:
P.I.ABRAHAM AGED 78 YEARS S/O.P.M.ITTI, DOING BUSINESS AT 39-MUNNAR
MEDICALS, AND RESIDING IN THE SAME ADDRESS, MUNNAR P.O., KDH
VILLAGE, DEVIKULAM TALUK, IDUKKI DISTRICT-685 612.
RESPONDENT/DECREE HOLDER & JUDGMENT DEBTORS2&3/PLAINTIFF AND THE DEFENDANTS
2&3:
1. M/S TATA TEA LIMITED NOW KNOWN AS M/S. TATA CONSUMER PRODUCTS LTD.
REPRESENTED BY ITS DEPUTY MANAGER, SOUTH INDIA ESTATE DEPARTMENT,
REGIONAL OFFICE, MUNNAR, MUNNAR P.O., KDH VILLAGE, DEVIKULAM TALUK,
IDUKKI DISTRICT-685 612.AND 2 OTHERS
O.P.(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 an interim direction to stay all further proceedings in EP No.38
of 2003 in OS No.250 of 2000 on the file of the Munsiff Court, Devikulam
pending consideration of the above original petition, in the interest of
justice.
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 Sri.G.SREEKUMAR (CHELUR),
Advocate for the petitioner and of M/s.V.ABRAHAM MARKOS, ABRAHAM JOSEPH
MARKOS, ISAAC THOMAS & ALEXANDER JOSEPH MARKOS, Advocates for the
respondent NO1, the court passed the following:
O R D E R
Interim order is extended by one month.
Post on 29.09.2021.
Sd/- V.G.ARUN, JUDGE
01-09-2021 /True Copy/ Assistant Registrar
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