E.V. Varkey vs Gandhigram Agro Based Industrial ...
2022 Latest Caselaw 11380 Ker

OP(C) No.218/2020                              1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT

                           THE HONOURABLE MR.JUSTICE C.S.DIAS
              Friday, the 2nd day of December 2022 / 11th Agrahayana, 1944

                                 OP(C) NO. 218 OF 2020

                           E.P.No.48/2018      OF SUB COURT, PALA

   PETITIONERS/PETITIONERS/DECREE HOLDERS:

       1. E.V. VARKEY, AGED 60 YEARS, S/O.VARKEY, RESIDING AT ERUPPAKATTU
          HOUSE, VIKOM TALUK, NEZHOOR VILLAGE, KATTAMPAKKU P.O.,
          KOTTAYAM-686612.

            AND 4 OTHERS

   RESPONDENTS/JUDGMENT DEBTOR/RESPONDENTS:

       1. GANDHIGRAM AGRO BASED INDUSTRIAL CO-OPERATIVE SOCIETY, NO.SIND K191,
          KURAVILANGAD, REPRESENTED BY ITS SECRETARY, KURAVILANGAD,
          KOTTAYAM-686633.

            AND 7 OTHERS


         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 E.P.No.48/2018 in the files of Sub Court Pala,
   pending final disposal of the above 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
   30.09.2022 and and upon hearing the arguments of M/S MANUEL KACHIRAMATTAM
   & MERRY GEORGE, Advocates for the petitioners and of SRI.MATHEW JOHN,
   SRI.MATHEW DEVASSI & SRI.ABY J AUGUSTINE, Advocates for R1 and
   SRI.LIJI.J.VADAKEDOM, Advocates for R2 to R8, the court passed the
   following:

                                        O R D E R

The interim order dated 24.01.2020 will stand extended by three months.

Post for hearing.

Sd/- C.S.DIAS, JUDGE

02-12-2022 /True Copy/ Assistant Registrar