Arun Kumar R vs Hdb Financial Service Ltd
2021 Latest Caselaw 20191 Ker

OP(C) No.42/2020                                  1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                              THE HONOURABLE MR.JUSTICE V.G.ARUN
                   Friday, the 24th day of September 2021 / 2nd Aswina, 1943
                                      OP(C) NO. 42 OF 2020


 EP No.214/2016 of the Vth ADDITIONAL DISTRICT COURT (FAST TRACK III), PALAKKAD

   PETITIONERS/JUDGMENT DEBTORS/RESPONDENTS:

       1. ARUN KUMAR R., AGED 37, S/O.RADHAKRISHNAN, 6/253, 1ST FLOOR,
          MUPPATHIMUNNU PARAMBU, MATTANCHERRY, ERNAKULAM - 682 002, RESIDING
          AT 2/628, ARUN NIVAS, WEST STREET, VALLANGI, NENMARA, PALAKKAD - 695
          000.

            AND ANOTHER

   RESPONDENT/DECREE HOLDER/PETITIONER:

           M/S HDB FINANCIAL SERVICE LTD., HAVING REGISTERED OFFICE AT RADHIKA,
           2ND FLOOR, LAW GARDEN ROAD, NAVRANGPURA, AHAMEDABAD, GUJARAT - 380
           009, HAVING BRANCH AT NEDUNGADEES CAPITAL TOWER, 2ND FLOOR,
           KALMANDAPAM ROAD, KUNNATHURMEDU, PALAKKAD, REP. BY POWER OF ATTORNEY
           HOLDER, PRATHEESH A.C.

        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 in EP No. 214/2016 pending before the V Additional
   District Court (Fast Track III), Palakkad, till the disposal of the
   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
   29.3.2021 and upon hearing the arguments of M/S.S.GOPAKUMAR & T.M.BINITHA,
   Advocates for the petitioner and of Sri. PAULOCHAN ANTONY.P, Advocate for
   respondent, the court passed the following:

                                             ORDER

It is reported that the 2nd petitioner is no more and the 1st petitioner is taking fresh steps to implead the legal heirs.

Post after one month.

Interim order extended by two months.

Sd/- V.G.ARUN, JUDGE

24-09-2021 /True Copy/ Assistant Registrar