Muralidharan Narikot vs Sasikumar Shoban @ Sasikumar ...
2022 Latest Caselaw 486 Ker

CRP No.158/2021                                 1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                        THE HONOURABLE MR.JUSTICE A.BADHARUDEEN

              Thursday, the 13th day of January 2022 / 23rd Pousha, 1943

                            IA.NO.1/2021 IN CRP NO. 158 OF 2021


                  EP 147/2015 OF II ADDITIONAL DISTRICT COURT, PALAKKAD

   PETITIONER/ REVISION PETITIONER/ RESPONDENT/ JUDGMENT DEBTOR:

          MURALIDHARAN NARIKOT, AGED 66 YEARS, S/O. CHINNAN NAIR, NEAR
          NOORJAHAN HOTEL, BEHIND POPULAR AUTO MOBILES AND SERVICE, EAST FORT
          MAIDAN, PALAKKAD-678 001.

   RESPONDENT/ RESPONDENT/ PETITIONER/ DECREE HOLDER:

          SASIKUMAR SHOBAN @ SASIKUMAR CHOYYAN, AGED ABOUT 63 YEARS, S/O.
          CHANDRASEKHARAN, AL-SHARA APARTMENTS, PUDIYARA P.O. KOZHIKODE-673
          004.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to passing of order dated 19-02-2021 in EP No.
   147/2015 by the Additional District Judge- II, Palakkad, pending disposal
   of the above CRP.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 17.12.2021, and upon hearing the arguments of M/S RAJESH
   SIVARAMANKUTTY, ARUL MURALIDHARAN, JAEONA JAMES & K.VIJINA, Advocates for
   the petitioner, and M/S B.KRISHNAMANI & DHANUJA M.S, Advocates for
   respondent, the court passed the following:


                                         O R D E R

Post mext week.

Interim order shall stand extended till the next posting date.

Sd/- A.BADHARUDEEN, JUDGE

13-01-2022 /True Copy/ Assistant Registrar