P.K.Purushothaman vs Giji Joseph
2022 Latest Caselaw 3285 Ker

OP(C) No.319/2022                              1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
             Friday, the 18th day of March 2022 / 27th Phalguna, 1943
                               OP(C) NO. 319 OF 2022
        E.P. NO.237/2012 IN OS 419/2008 OF PRINCIPAL SUB COURT , KOTTAYAM
   PETITIONER/JUDGMENT DEBTOR:

          P.K.PURUSHOTHAMAN, AGED 68 YEARS, S/O. PADMANABHAN, KALARICKAL
          HOUSE, PALLOM KARA, NATTAKOM VILLAGE, KOTTAYAM, PIN-686007.

   RESPONDENTS/AUCTION PURCHASER/DECREE HOLDER/CLAIM PETITIONER:

       1. GIJI JOSEPH, AGED 46 YEARS, S/O. M.P.JOSEPH, CHIRAYIL HOUSE, MANJOOR
          KARA, MANJOOR VILLAGE, KOTTAYAM, PIN-686603.
       2. SAJIMON, AGED 47 YEARS, S/O. KRISHNAPILLAI, PALANTHANATHU HOUSE,
          NATTASSERY KARA, MUTTAMBALAM VILLAGE, KOTTAYAM PIN-686004.
       3. NATTAKOM SERVICE CO-OPERATIVE BANK LTD. (REG. NO.3839), REPRESENTED
          BY ITS SECRETARY, HAVING ITS OFFICE AT PAKKIL P.O., KOTTAYAM,
          PIN-686012.

        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 call
   for a report from the Principal Subordinate Judge's Court, Kottayam
   regarding the status of the cheque application bearing Court Fee
   No.2371/2020 dated 9.10.2020 filed in E.P No.237/2012 in O.S No.419/2008,
   pending final disposal of the above Original Petition (Civil).
        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   M/S.S.RANJIT (KOTTAYAM) & GOKUL DAS V.V.H., Advocates for the petitioner
   and of M/S.ABRAHAM GEORGE JACOB, C.MURALIKRISHNAN (PAYYANUR), AKSHAY R,
   Advocates for R1 and SRI.C.A.JOJO, Advocate for R3, the court passed the
   following:
                                      ORDER

R2 not served. Hence, repeat notice to R2.

Call after service complete along with OP(C) 354/2020.

Disbursement of the amount shall stand stayed until further orders.

Sd/- A. BADHARUDEEN JUDGE

18-03-2022 /True Copy/ Assistant Registrar