K.S.Shibu vs T.G.Polymers & Co
2022 Latest Caselaw 5623 Ker

OP(C) No.539/2022                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                         THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

                Thursday, the 26th day of May 2022 / 5th Jyaishta, 1944
                                  OP(C) NO. 539 OF 2022

          EA 94/2021 IN EP.NO.14/2013 IN OS 81/2009 OF SUB COURT, CHERTHALA

   PETITIONER/4TH JUDGMENT DEBTOR:

          K.S.SHIBU, AGED 54, S/O. LATE C.V. SUSEELAN, KONCHERRY HOUSE,
          CHERTHALA SOUTH VILLAGE, CHERTHALA SOUTH MURI, MAYITHARA MARKET P.O,
          CHERTHALA - 688539.


   RESPONDENTS/DECREE HOLDERS AND JUDGMENT DEBTORS 1 TO 3 AND 5 TO 8 AND
   GARNISHEE 9 AND 10:


    M/S.T.G.POLYMERS & CO., MUHAMMA P.O, ALAPPUZHA, REPRESENTED BY ITS
    PARTNERS.

       1. MINI PAUL, AGED 54 YEARS, W/O. T.G.PAUL, THANNIKKAL HOUSE,
          CHARAMANGALAM P.O, THANNERMUKKOM SOUTH VILLAGE, CHERTHALA - 688525.

            AND 10 OTHERS


        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 operation of Exhibit P5 order in EA No.94/2021 in EP No.14/2013 in OS
   No.81/2009 on the file of the Sub Court, Cherthala.


        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
   20.05.2022 and upon hearing the arguments of M/S.K.C.ELDHO, S.BIJILAL &
   MALLENATHAN.M., Advocates for the petitioner and of Sri. JOBY CYRIAC,
   Advocate for the respondents 1 & 2, the court passed the following:

                                        O R D E R

Incorparate counter affidavit.

Post on 01.06.2022.

Interim order is extended till 01.06.2022.

Sd/- VIJU ABRAHAM, JUDGE

26-05-2022 /True Copy/ Assistant Registrar