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Muralidharan Narikot vs Sasikumar Shoban @ Sasikumar ...
2021 Latest Caselaw 19915 Ker

Citation : 2021 Latest Caselaw 19915 Ker
Judgement Date : 23 September, 2021

Kerala High Court
Muralidharan Narikot vs Sasikumar Shoban @ Sasikumar ... on 23 September, 2021
CRP No.158/2021                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                              THE HONOURABLE MR.JUSTICE V.G.ARUN
                  Thursday, the 23rd day of September 2021 /1st Aswina, 1943

                             IA.NO.1/2021 IN CRP NO. 158 OF 2021


                    EP 147/2015 OF II ADDITIONAL DISTRICT COURT, PALAKKAD


   PETITIONER/ REVISION PETITIONER/ RESPONDENT/ JUDGMENT DEBTOR:


          MURALIDHARAN NARIKOT, AGED 66 YEARS, S/O. CHINNAN NAIR, NEAR
          NOORJAHAN HOTEL, BEHIND POPULAR AUTO MOBILES AND SERVICE, EAST FORT
          MAIDAN, PALAKKAD-678 001.

   RESPONDENT/ RESPONDENT/ PETITIONER/ DECREE HOLDER:

          SASIKUMAR SHOBAN @ SASIKUMAR CHOYYAN, AGED ABOUT 63 YEARS, S/O.
          CHANDRASEKHARAN, AL-SHARA APARTMENTS, PUDIYARA P.O., KOZHIKODE -673
          004.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to passing of order dated 19-02-2021 in EP No.
   147/2015 by the Additional District Judge- II, Palakkad, pending disposal
   of the above CRP.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 7.9.2021, and upon hearing the arguments of M/S RAJESH
   SIVARAMANKUTTY, ARUL MURALIDHARAN, JAEONA JAMES & K.VIJINA, Advocates for
   the petitioner, the court passed the following:

                                           O R D E R

Learned counsel on either side submits that they are willing to explore the possibility of settling the whole issue through mediation and will get back after consulting their parties.

Post on 01.10.2021.

Interim order stands extended till then.

Sd/-

V.G.ARUN, Judge.

23-09-2021 /True Copy/ Assistant Registrar

 
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