A.C.Baby vs Sheeja And Another
2022 Latest Caselaw 7612 Ker

OP(C) No.906/2022                                1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                            THE HONOURABLE MR.JUSTICE C.S.DIAS
                      Friday, the 24th day of June 2022 / 3rd Ashadha, 1944

                                    OP(C) NO. 906 OF 2022


                E.P.No:8/2021 in O.S.No:8/2018 OF SUB COURT DEVIKULAM, IDUKKI

   PETITIONER/DEFENDANT/JUDGMENT DEBTOR

          A.C.BABY, S/O CHACKO, ELAMTHANATHU HOUSE, POTTENKADU P.O,
          BISONVALLEY KARA, BISONVALLEY VILLAGE, UDUMBANCHOLA TALUK,
          PIN-685565

   RESPONDENTS/PLAINTIFF/DECREE HOLDER

          1. SHEEJA, W/O SHALI, THEKKEPOLAYIL HOUSE, KALLIKKATTU KARA,
          ARATTUPUZHA VILLAGE, KARTHIKAPPILLY TALUK, PIN- 690535

            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 all further proceedings in EP
   No.8/2021 in O.S. No.8/2018 on the files of Sub Court Devikulam pending disposal of
   the above Original Petition (Civil), to meet the ends of justice.


         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 01.06.2022 and upon
   hearing the arguments of SRI.UNNIKRISHNAN.V.ALAPATT, Advocate for the petitioner,
   and of GOVERNMENT PLEADER for respondent 2, the court passed the following:

                                             ORDER

Interim order dated 01.06.2022 will stand extended by two weeks.

Post on 30.06.2022.

Sd/- C.S.DIAS, JUDGE

24-06-2022 /True Copy/ Assistant Registrar