Vijayan vs M. C. Joseph
2022 Latest Caselaw 12303 Ker

OP(C) No.2002/2020                             1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT

                          THE HONOURABLE MR.JUSTICE C.S.DIAS

               Thursday, the 22nd day of December 2022 / 1st Pousha, 1944

                                OP(C) NO. 2002 OF 2020


            EP 29/2013 IN OS 178/2011 OF SUB COURT, PERUMBAVOOR, ERNAKULAM

   PETITIONER/ JUDGMENT DEBTOR:

          VIJAYAN, AGED 51 YEARS, S/O. NARAYANAN, PARAMMEL HOUSE, KAITHAKODU
          KARA, PATTIMATTOM VILLAGE, KUNNATHUNADU TALUK, ERNAKULAM DISTRICT,
          PIN - 683562.

   RESPONDENT/ DECREE HOLDER:

          M. C. JOSEPH, AGED 60 YEARS, S/O. CHACKO, MENACHERY HOUSE, OKKAL
          KARA, CHELAMATTOM VILLAGE, KUNNATHUNADU TALUK, ERNAKULAM DISTRICT,
          PIN - 683550.


        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 the proceedings in EP No. 29/2013 in O.S No. 178/2011, including the
   auction and sale of the attached landed property therein pending disposal
   of the Memorandum of Original Petition (Civil).


        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
   23-09-2021 and upon hearing the arguments of M/S P.MOHAMED SABAH &
   SAIPOOJA, Advocates for the petitioner and of Sri. Shibu Varghese,
   Advocate for the respondent, the court passed the following:


                                        O R D E R

The interim order dated 29-12-2020 will stand extended by one month.

Sd/- C.S.DIAS, JUDGE

22-12-2022 /True Copy/ Assistant Registrar