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Baby George vs P.A.Mathews
2022 Latest Caselaw 6176 Ker

Citation : 2022 Latest Caselaw 6176 Ker
Judgement Date : 1 June, 2022

Kerala High Court
Baby George vs P.A.Mathews on 1 June, 2022
OP(C) No.2056/2021                              1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                            THE HONOURABLE MR.JUSTICE C.S.DIAS

               Wednesday, the 1st day of June 2022 / 11th Jyaishta, 1944

                                    OP(C) NO. 2056 OF 2021


    EP 21/2020 in O.S NO 64/2018 OF SUB COURT / COMMERCIAL COURT, PATHANAMTHITTA.

   PETITIONER/ RESPONDENT/ JUDGMENT DEBTOR.:

          BABY GEORGE, AGED 61 YEARS, S/O.GEORGE, KADUVUNGAL HOUSE,
          KANNAMKODE MURI, ADOOR VILLAGE, ADOOR TALUK,
          PATHANAMTHITTA-691523.

   RESPONDENTS/ PETITIONERS/ DECREE HOLDER:

      1. P.A.MATHEWS, AGED 80 YEARS, S/O. MATHAI ABRAHAM, JIBU BHAVAN,
         KANNAMKODE MURI, ADOOR VILLAGE, ADOOR TALUK, PATHANAMTHITTA-691
         523.


             And another


         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 Exhibit P9 order and all
   proceedings pursuant thereto in E.P No. 21/2020 in O.S No. 64/2018 on the files of the
   Sub Court, Pathanamthitta, until the final disposal of this Original Petition, in the
   interest of justice.


         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 06.04.2022 and upon
   hearing the arguments of Sri. NANDAGOPAL S.KURUP, Advocate for the petitioner and
   of M/S.JACOB.P.ALEX, JOSEPH P.ALEX, MANU SANKAR & AMAL AMIR ALI, Advocates for
   the respondents , the court passed the following:




                                           ORDER

The learned counsel for the petitioner seeks a week's time to get instruction from his client as to the time period in which he can pay off the decree debt.

Post on 10-06-2022.

Interim order dated 10-11-2021 will stand extended till the date of next hearing.

Sd/- C.S.DIAS, JUDGE 01-06-2022 /True Copy/ Assistant Registrar OP(C) No.2056/2021 2/2

 
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