Rijo Baby vs Manappuram Asset Finance Ltd
2023 Latest Caselaw 8580 Ker

OP(C) No.507/2020                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                              THE HONOURABLE MR.JUSTICE C.S.DIAS
                    Monday, the 7th day of August 2023 / 16th Sravana, 1945
                                     OP(C) NO. 507 OF 2020

       EP No.151/2018 in Arb.Case No.92/2016 of the DISTRICT COURT, THRISSUR

   PETITIONERS/JUDGMENT DEBTOR NO.1 AND NO. 2 :

       1. RIJO BABY AGED 44 YEARS S/O. BABY, KALLUKKARAN HOUSE, KALADY P.O,
          PIN 683574, ALUVA, ERNAKULAM REPRESENTED HEREIN BY, HIS SISTER AND
          POWER OF ATTORNEY HOLDER, MRS. RINCY BENNY,AGED 48, W/O. BENNY,
          PONNATTU HOUSE, KAIPATTOOR, KALADY P.O, ALUVA, ERNAKULAM.

            AND ANOTHER



   RESPONDENTS/DECREE HOLDER/JUDGMENT DEBTOR NO.3 :

       1. MANAPPURAM ASSET FINANCE LTD. NO. 111/105, NATTIKA, OPPOSITE
          COOPERATIVE BANK, CHANDAPADI, VALAPPADU, THRISSUR PIN 680 567,
          REPRESENTED BY MR. ANIL KUMAR P.R, AGED 60 THE FIELD OFFICER,
          MANAPPURAM ASSET FINANCE LTD NO. 111/105, NATTIKA, OPPOSITE CO-
          OPERATIVE BANK, CHANDAPADI, VALAPPADU, THRISSUR PIN 680 567.

            AND ANOTHER


         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 including the proposed sale of the property owned by
   the petitioners in EP No.151/2018 in Arb.Case No.92/2016 in the files of the
   District Court, Thrissur, pending disposal of this Original Petition (Civil).

        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 20.2.2020 and upon hearing the arguments of M/S K.R.VINOD,
   K.S.SREEREKHA, M.S.LETHA & NABIL KHADER, Advocates for the petitioners and
   of SRI.C.K.SREEJITH, Advocate for the respondent 1, the court passed the
   following:
                                      ORDER

Admitted. Service is complete.

The interim order dated 20.02.2020 is extended by four months.

Sd/- C.S.DIAS JUDGE

07-08-2023 /True Copy/ Assistant Registrar