M/S. Jos Electrical Sales ... vs Knass (P) Ltd
2022 Latest Caselaw 10804 Ker

OP (RC) No.201/2022                          1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                             &
                      THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                 Friday, the 21st day of October 2022 / 29th Aswina, 1944

                                 OP (RC) NO. 201 OF 2022


          EP 21/2022 IN RCP 147/2019 OF PRINCIPAL MUNSIFF COURT, ERNAKULAM.

   PETITIONERS/ JUDGMENT DEBTOR:

       1. M/S. JOS ELECTRICAL SALES CORPORATION, AGED 60 YEARS, OPPOSITE
          MAHARAJA'S COLLEGE GROUND, M.G. ROAD, ERNAKULAM REPRESENTED BY ITS
          MANAGING PARTNER MR. J. FRANCIS, PIN - 682035
       2. MR. M.J. FRANCIS, AGED 60 YEARS, MANAGING PARTNER, M/S. JOS
          ELECTRICAL SALES CORPORATION, MUKKADAYIL HOUSE, T.D. ROAD, KOCHI,,
          PIN - 682035

   RESPONDENT/ DECREE HOLDER:

           KNASS (P) LTD, A COMPANY REGISTERED UNDER THE INDIAN COMPANIES ACT
           1956, HAVING REGISTERED OFFICE AT M.G. ROAD, KOCHI REPRESENTED BY
           ITS MANAGING DIRECTOR MR. A. AHAMMEDKUTTY, S/O. LATE AHAMMED PILLAI,
           AGED 85 YEARS, MANAGING DIRECTOR RESIDING AT 47/2168, POTTAKUZHI
           ROAD, KALOOR, ERNAKULAM DISTRICT, , PIN - 682017


        OP (Rent Control) praying inter alia that in the circumstances
   stated in the affidavit filed along with the OP (RC) the High Court be
   pleased to stay all further proceedings in EP 21/2022 in R.C.P 147/2019 on
   the file of the Principal Munsiff's Court, Ernakulam in the interest of
   justice.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP (RC) and upon hearing the arguments
   of M/S K.A.SALIL NARAYANAN & NELSON J.MANAYIL, Advocates for the
   petitioners, the court passed the following:

                                                                            (p.t.o)
 OP (RC) No.201/2022                           2/2




                                       O R D E R

Issue notice before admission to the respondent by Speed Post. Simultaneously the petitioners are permitted to serve notice on the respondent through the learned counsel appearing for the respondent before the Execution Court.

Order of delivery be deferred by three weeks.

Post on 10-11-2022.

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- SHOBA ANNAMMA EAPEN, JUDGE

21-10-2022 /True Copy/ Assistant Registrar