Najmunnesa Basheer vs The Vengola Service Society
2023 Latest Caselaw 13319 Ker

Kerala High Court

Najmunnesa Basheer vs The Vengola Service Society on 15 December, 2023

Author: P.Somarajan

Bench: P.Somarajan

OP(C) No.2001/2023                                1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE P.SOMARAJAN

            Friday, the 15th day of December 2023 / 24th Agrahayana, 1945
                                OP(C) NO. 2001 OF 2023

                     EP 8/2023 IN ARC 1011/2020 OF SUB COURT, PERUMBAVOOR

   PETITIONER/1ST JUDGEMENT DEBTOR/1ST RESPONDENT:

          NAJMUNNESA BASHEER, AGED 40 YEARS, W/O BASHEER, MANGALATH
          (CHERIPRATH) HOUSE, KANDANTHARA, ALLAPRA.P.O, KUNNATHUNAD TALUK,
          VENGOLA VILLAGE, ERNAKULAM DISTRICT, PIN- 683556.

   RESPONDENTS/DECREE HOLDER/PETITIONER AND 2ND AND 3RD JUDGMENT DEBTORS/2ND &
   3RD RESPONDENTS IN THE EXECUTION PETITIOIN:

      1. THE VENGOLA SERVICE SOCIETY, REG NO.4276, VENGOLA, REPRESENTED BY
         THE SECRETARY IN CHARGE, SIMI KURIAKOSE, AGED 39 YEARS, D/O
         KURIAKOSE, NEDUNGOTT PUTHENPURAYIL HOUSE, VENGOLA KARA, VENGOLA
         VILLAGE, ERNAKULAM DISTRICT, PIN - 683547

            and 2 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
   issue an interim direction to stay all further proceedings pursuant to
   Exhibit P4 sale proceedings in Execution Petition EP No.8/2023 in ARC File
   No.1011/2020 pending before the Honourable Sub Court, Perumbavoor, pending
   disposal of the Original Petition (civil).


        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
   30.11.2023 and upon hearing the arguments of M/S. C.A.NAVAS,
   T.K.SASIKUMAR, RAVIVARMA V. & LAYA SIMON, Advocates for the petitioner and
   of M/S K.S ANEESH, M.G.SREEKUMAR, & ASHISH PAUL, Advocates for the
   respondent 1 & M/S K.J.GLADIS & V.C. RAJESH, Advocates for the respondents
   2 & 3, the court passed the following:

                                           O R D E R

Interim order is extended by three weeks.

Sd/- P.SOMARAJAN, JUDGE

15-12-2023 /True Copy/ Assistant Registrar