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Rahul Koshy vs K.P.B Nidhi Limited (Erstwhile ...
2022 Latest Caselaw 6275 Ker

Citation : 2022 Latest Caselaw 6275 Ker
Judgement Date : 3 June, 2022

Kerala High Court
Rahul Koshy vs K.P.B Nidhi Limited (Erstwhile ... on 3 June, 2022
OP(C) No.935/2022                            1/3

                           N THE HIGH COURT OF KERALA AT ERNAKULAM


                                           PRESENT


                             THE HONOURABLE MR.JUSTICE C.S.DIAS



                    Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944


                                    OP(C) NO. 935 OF 2022

           EP 98/2018 IN OS 136/2017 OF ADDITIONAL SUB COURT, KOTTAYAM.
   PETITIONERS/ JUDGEMENT DEBTORS:

       1. RAHUL KOSHY, AGED 34 YEARS, S/O LATE PUNNOSE KOSHY, THANAVELIL
          HOUSE, MUTTAMBALAM P.O, MUTTAMBALAM VILLAGE, KOTTAYAM TALUK,
          KOTTAYAM, NOW RESIDING AT THANAVELIL ESTATE, ANACKALPETTY, MARAYOOR
          P.O, MARAYOOR VILLAGE, DEVIKULAM TALUK, IDUKKI-, PIN - 685620
       2. ANU PUNNOOSE, AGED 37 YEARS, D/O LATE PUNNOOSE KOSHY, THANAVELIL
          HOUSE, MUTTAMBALAM P.O, MUTTAMBALAM VILLAGE, KOTTAYAM TALUK,
          KOTTAYAM-686002. REP BY THE POWER OF ATTORNEY- 1ST PETITIONER
       3. ANJU, AGED 46 YEARS, D/O LATE PUNNOOSE KOSHY, THANAVELIL HOUSE,
          MUTTAMBALAM P.O, MUTTAMBALAM VILLAGE, KOTTAYAM TALUK,
          KOTTAYAM-686002. REP BY THE POWER OF ATTORNEY- 1ST PETITIONER.

   RESPONDENTSS/ DECREE HOLDER & THIRD JUDGMENT DEBTOR:

       1. K.P.B NIDHI LIMITED (ERSTWHILE KERALA PERMANENT BENEFIT FUND
          LIMITED), HAVING REGITERED OFFICE AT KPBF MANDIR, SANGEETHA SABHA
          ROAD, ALUVA-683101, REPRESENTED BY ITS MANAGER
       2. LILLY PUNNNOOSE, W/O LATE PUNNOOSE KOSHY, THANAVELIL HOUSE,
          MUTTAMBALAM P.O, MUTTAMBALAM VILLAGE, KOTTAYAM TALUK, KOTTAYAM, NOW
          RESIDNG AT CHENAPARAMBIL HOUSE, MALIPURAM, KOCHI., PIN - 682511


        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 EP 98/2018 in O.S 136/2017 passed by the
   Additional Sub Court, Kottayam, until the final disposal of this Original
   Petition, in the interest of justice.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   M/S NANDAGOPAL S.KURUP, ABHIRAM T.K., Advocates for the petitioners, the
   court passed the following:

                                                                             (p.t.o)
 OP(C) No.935/2022                           2/3




                                      O R D E R

Issue notice before admission to the respondents by speed post.

On a consideration of the pleadings and materials on record, the proposed sale in EP No. 98/2018 in O.S No. 136/2017 of the Court of the Additional Subordinate Judge, Kottayam shall stand deferred till 20-06-2022.

Sd/- C.S.DIAS, JUDGE

03-06-2022 /True Copy/ Assistant Registrar OP(C) No.935/2022 3/3

 
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