Raisuddeen.C vs The Kasargod Public Servants ...
2022 Latest Caselaw 3552 Ker

Citation : 2022 Latest Caselaw 3552 Ker
Judgement Date : 22 March, 2022

Kerala High Court

Raisuddeen.C vs The Kasargod Public Servants ... on 22 March, 2022

OP(C) No.2459/2021                                1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT

                          THE HONOURABLE MR. JUSTICE A. BADHARUDEEN




              Tuesday, the 22nd     day of March 2022 / 1st Chaithra, 1944

                                    OP(C) NO. 2459 OF 2021

                     E.P NO.43/2019 IN ARC 754/2014 OF SUB COURT, KASARGOD

   PETITIONER/ RESPONDENT/ RESPONDENT/ JD:

          RAISUDDEEN.C., AGED 36 YEARS, S/O.ABDUL RAHIMAN.C., RIHAB MANZIL,
          BERKA, CHENGALA VILLAGE, KASARGOD DISTRICT.

    RESPONDENT/ APPLICANT/ PETITIONER/ DH:


        THE    KASARGOD  PUBLIC    SERVANTS   COOPERATIVE    SOCIETY,
   NO.C-290, CHERKALA, KASARGOD-671 514, REPRESENTED BY ITS SECRETARY,
   RAGHAVAN.K.

        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 43/2019 in ARC 754/2014 pending before the
   Sub Court, Kasargod pending disposal of the Original Petition (Civil).

        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
   02.03.2022 and upon hearing the arguments of M/S ABDUL RAOOF P,
   K.R.AVINASH (KUNNATH) & E.MOHAMMED SHAFI, Advocates for the petitioner,
   and of SRI.M.SASINDRAN, Advocate for the respondent, the court passed the
   following:

                                         O R D E R

In this case, Rs 5 lakh was initially deposited by the judgment debtor. Thereafter, Rs 3 lakhs also was deposited as ordered by this court. Now the petitioner/judgment debtor is ready to deposit some amount in installments. I direct the petitioner to deposit Rs 3 lakhs on or before 22.05.2022.

Post for compliance on 23.5.2022.

Sd/- A. BADHARUDEEN, Judge.

22-03-2022 /True Copy/ Assistant Registrar