Sabu P. Abraham vs Bank Of Baroda (Erstwhile Vijaya ...
2022 Latest Caselaw 12603 Ker

OP(C) No.495/2021                                1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                           PRESENT


                            THE HONOURABLE MR.JUSTICE C.S.DIAS

                    Friday, the 23rd day of December 2022 / 2nd Pousha, 1944

                                   OP(C) NO. 495 OF 2021


        E.P NO. 158/2019 IN OS 389/2010 OF I ADDITIONAL SUB COURT, ERNAKULAM.

   PETITIONERS/ RESPONDENTS/ JUDGMENT DEBTORS/ DEFENDANTS:

       1. SABU P. ABRAHAM, AGED 65 YEARS, S/O ABRAHAM P.V, 702, VANCHINAD
          RESIDENCY, KALOOR, ERNAKULAM, PIN-682 017.


                    AND ANOTHER.

   RESPONDENT/ PETITIONER/ DECREE HOLDER/ PLAINTIFF:

          BANK OF BARODA (ERSTWHILE VIJAYA BANK), VYTTILA BRANCH, SIMON
          TOWERS, NEAR VYTTILA JUNCTION, ERNAKULAM-682 019, REP BY ITS SENIOR
          MANAGER


        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 proceeding in EP No. 158 of 2019 in O.S No. 389 of 2010 on the
   files of 1st Additional Sub Court, Ernakulam.


        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
   23.09.2022      and    upon    hearing     the    arguments      of   M/S
   M.S.UNNIKRISHNAN, V.S.SREEJITH, K.SUNIL, RINU. S. ASWAN, M.ARDRA KRISHNAN,
   ALEENA MARIA JOSE & SUSAN JACOB, Advocates for the petitioners and of
   M/S.SANTHOSH G.PRABHU, DEEPA N.U & ASWATHY.A, Advocates for the
   respondent, the court passed the following:


                                          O R D E R

The interim order dated 23.02.2021 will stand extended by three months.

Sd/- C.S.DIAS, JUDGE

23-12-2022 /True Copy/ Assistant Registrar