K.Anilkumar @ Jiji vs Pratheesh K.P
2023 Latest Caselaw 8659 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                  PRESENT


                    THE HONOURABLE MR.JUSTICE C.S.DIAS



         Wednesday, the 9th day of August 2023 / 18th Sravana, 1945


                          OP(C) NO. 1649 OF 2023


      EP 45/2018 IN OS 39/2017 OF MUNSIFF COURT, ETTUMANOOR, KOTTAYAM

PETITIONER/ JUDGMENT DEBTOR:

     K.ANILKUMAR @ JIJI, AGED 45 YEARS, S/O. KUMARAN, KUNNATHUPARAMBIL
     HOUSE, MANNANAM KARA, ATHIRAMPUZHA VILLAGE, KOTTAYAM DISTRICT, PIN -
     686 584.

RESPONDENTS/ DECREE HOLDER & CLAIM PETITIONER/ THIRD PARTY:

  1. PRATHEESH K.P, AGED 32 YEARS, S/O. V.S. PRASAD, KODOPARAMBIL HOUSE,
     ARPOOKARA P.O., KOTTAYAM DISTRICT, NOW RESIDING AT VELLACHIYIL
     HOUSE, KAIPUZHA P.O, KAIPUZHA VILLAGE, KOTTAYAM DISTRICT, PIN -
     686584
  2. KOTTAYAM CO-OPERATIVE URBAN BANK LTD.NO.421,
     KOTTAYAM-1, THIRUNAKKARA KARA, KOTTAYAM VILLAGE, REPRESENTED BY
     ITS MANAGING DIRECTOR, KOTTAYAM CO-OPERATIVE URBAN BANK LTD. NO.
     421, KOTTAYAM, PIN - 686001


     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 No. 45/2018 in O.S No. 39/2017 of Munsiff
Court, Ettumanoor, pending disposal of the original petition.


     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
M/S E.N.VISHNU NAMBOODIRI, P.SANKARAN NAMPOOTHIRI, NARAYANAN P POTTY &
M.K.SASEENDRAN (MELEL), Advocates for the petitioner, the court passed the
following:


                                                                      {PTO}
                             C.S. DIAS, J.
              ------------------------------
                     O.P.(C.) No.1649 of 2023
              ------------------------------
              Dated this the 09th day of August, 2023

                                    ORDER

Issue notice by special messenger to the

respondents. The messenger is also authorised to

affix the notice in the addresses of the respondents

if they are not served in the ordinary way.

2. The Registry shall call for a report from the

Court of the Munsiff, Ettumanoor to ascertain as to

whether any notices have been served on the

respondents/judgment debtors in E.P. No. 45/2018

in O.S. No.39/2017.

3. The court below is directed to defer further

proceedings in E.P. No.45/2018 till 16.08.2023.

Post on 16.08.2023.

Sd/-

C.S. DIAS JUDGE SKP/09-08

09-08-2023 /True Copy/ Assistant Registrar