Citation : 2022 Latest Caselaw 5970 Ker
Judgement Date : 31 May, 2022
OP(C) No.474/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE C.S.DIAS
Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
OP(C) NO. 474 OF 2022
EP(ARB) No.489/2017 in OP 164/2015 OF ADDITIONAL DISTRICT COURT-I, KASARGOD
PETITIONERS/RESPONDENTS/JUDGMENT DEBTORS:
1. YUSAF, AGED 42 YEARS, S/O. ABBAS, R/AT H. NO. 448/2 MADVA HOUSE,
ICHILAMPADY, KODIAMME POST, MANJESHWAR TALUK, KASARAGOD DISTRICT.
AND ANOTHER
RESPONDENT/PETITIONER/DECREE HOLDER:
M/S.SHRIRAM TRANSPORT FINANCE COMPANY LTD., 2ND FLOOR, ARAMANE
ARCADE, BANK ROAD, KASARAGOD DISTRICT - 671 121, POWER OF ATTORNEY
HOLDER B.SUBRAYA MAYYA.
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
of all further proceedings in compliance of the impugned direction in
Ext.P3 order passed by District and Sessions Judge-I, Kasaragod in EA
No.1/2021 in EP No.489/2017 in OP No.164/2015, pending disposal of the
Original Petition (C).
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 08.04.2022 and upon hearing the arguments of SRI.KODOTH
SRIDHARAN, Advocate for the petitioners, the court passed the following:
O R D E R
The learned counsel appearing for the petitioners submits that he seeks for a week's time to pay off the amount as directed by this court on 08.04.2022.
The execution proceedings in EP No.489/2017 of the court of the Additional District Judge -I, Kasaragod, shall stand deferred till the date of next hearing.
Post on 09.06.2022.
Sd/- C.S.DIAS, Judge.
31-05-2022 /True Copy/ Assistant Registrar
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