Mohammed Ansar @ Ansari vs Mary Jose
2022 Latest Caselaw 6959 Ker

OP(C) No.817/2022                                1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                            THE HONOURABLE MR. JUSTICE C.S.DIAS

                Tuesday, the 14th day of June 2022 / 24th Jyaishta, 1944

                                   OP(C) NO. 817 OF 2022


                            OS 6/2018 OF SUB COURT, THODUPUZHA

                     EP 185/2021 OF PRINCIPAL SUB COURT, PALAKKAD

   PETITIONER/JUDGMENT DEBTOR:

          MOHAMMED ANSAR @ ANSARI, AGED 63 YEARS, S/O. PALLITHODI MOHAMMED
          ISMAIL, PALLITHODI SOUREETH MANZIL, PALLIMUKKU KARA, THATHAMANGALAM
          VILLAGE, CHITTUR TALUK, PALAKKAD DISTRICT., PIN - 678102

   RESPONDENTS/DECREE HOLDER/3RD PARTY:

       1. MARY JOSE, AGED 68 YEARS, W/O. JOSE, PONNANAKUNNEL HOUSE,
          KANJIRAMATTOM ROAD, THODUPUZHA EAST P.O, THODUPUZHA, IDUKKI
          DISTRICT., PIN - 685585

            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 pass
   an interim order staying all further proceedings in EP No. 185/2021 of the
   court of the Principal Subordinate Judge of Palakkad.


        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
   10.05.2022 and upon hearing the arguments of M/S JACOB SEBASTIAN,
   K.V.WINSTON & ANU JACOB, Advocates for the petitioner and of
   SRI.C.K.VIDYASAGAR, Advocate for the respondents, the court passed the
   following:

                                          O R D E R

Sri.C.K.Vidyasagar enters appearance for the respondents. He prays for time to file Counter Affidavit to the original Petition.

The interim order dated 10.05.2022 will stand extended by three months.

Sd/- C.S.DIAS, JUDGE

14-06-2022 /True Copy/ Assistant Registrar