Citation : 2021 Latest Caselaw 19917 Ker
Judgement Date : 23 September, 2021
OP(C) No.1767/2020 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
OP(C) NO. 1767 OF 2020
OS 102/1996 OF MUNSIFF MAGISTRATE COURT, DEVICOLAM, IDUKKI
PETITIONER/ PETITIONER/ JUDGMENT DEBTOR/ DEFENDANT:
FRANCIS JOSEPH, AGED 77 YEARS, S/O C.J LUIZ, MP 111/1528, KUTTIAR
DIVISION, MATUPETTI ESTATE, DEVIKULAM TALUK, MUNNAR P.O.IDUKKI
DISTRICT-685 616
RESPONDENT/ RESPONDENT/ DECREE HOLDER/ PLAINTIFF:
TATA TEA LIMITED, HAVING REGISTERED OFFICE AT-1 BISHOP LEFROY ROAD,
CALCUTTA, HAVING REGIONAL OFFICE AT MUNNAR VILLAGE, MUNNAR P.O.,
REPRESENTED BY ITS MANAGER, IDUKKI DISTRICT-685 616.
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 an interim direction to stay all further proceedings in EP No. 19 of
99 in OS No.102 of 96 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
31.08.2021 and upon hearing the arguments of SRI. SREEKUMAR. G. CHELUR,
Advocate for the petitioner and of M/S. ISAAC THOMAS, V ABRAHAM MARKOS,
ABRAHAM JOSEPH MARKOS, P G CHANDAPILLAI ABRAHAM, ALEXANDER JOSEPH MARKOS,
SHARAD JOSEPH KODIANTHARA & ZAINAB ZEBA IBRAHIM P.M, Advocates for the
respondent, the court passed the following:
O R D E R
Post in the third week of October for hearing.
Interim order is extended till the next date of hearing.
Sd/- V.G.ARUN, JUDGE
23-09-2021 /True Copy/ Assistant Registrar
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