Rosily M vs M/S.Delta Cables
2022 Latest Caselaw 6420 Ker

OP(C) No.3064/2016                              1/2

                           IN 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. 3064 OF 2016


                     EP 37/2012 IN OA 19/2009 OF DISTRICT COURT, THRISSUR

   PETITIONER/ JUDGMENT DEBTOR:

      1. ROSILY M., AGED 68 YEARS, W/O. (LATE)CHIRAYATH LONA, AGED 68 YEARS,
         CHIRAYATH HOUSE, ANTHIKKAD P.O., THRISSUR DISTRICT. (DIED) * ADDL
         PETITIONERS 2 & 3 IMPLEADED.

      1. NELSON, AGED 47 YEARS, S/O LATE ROSILY M, CHIRAYATH HOSUE, ANTHIKKAD
         P.O, THRISSUR DISTRICT
      2. LEENA C.L, AGED 44 YEARS, D/O LATE ROSILY M, CHIRAYATH HOSUE,
         ANTHIKKAD P.O, THRISSUR DISTRICT

    ADDL PETITIONERS 2 & 3 (LR's OF DECEASED P1) ARE IMPLEADED VIDE ORDER
    DATED 16-12-2021 IN IA 1/2021

   RESPONDENT/ DECREE HOLDER:

          M/S.DELTA CABLES, REPRESENTED BY ITS PROPRIETOR GEROGE K.A., S/O.
          KULANGARAVEETIL K.V. ANTONY, ERAVU P.O., PARAKKAD, THRISSUR-680620.


        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
   the delivery of the property ordered as per Exhibit P7 pending disposal of
   the above Original Petition.


        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of OP(C) and this court's
   order dated 07-04-2017 and upon hearing the arguments of M/S
   K.MOHANAKANNAN,      A.R.PRAVITHA,     D.S.THUSHARA,     &   H.PRAVEEN
   (KOTTARAKARA), Advocates for the petitioners and of SRI.G.SREEKUMAR
   CHELUR, Advocate for the respondent, the court passed the following:

                                                                              (p.t.o)
 OP(C) No.3064/2016                             2/2




                                        O R D E R

Admitted.

Service is complete.

Interim order dated 01-12-2016 will stand extended by six months.

Sd/- C.S.DIAS, JUDGE

03-06-2022 /True Copy/ Assistant Registrar