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Vishal Infrastructure Limited vs Paulose George Construction ...
2023 Latest Caselaw 2084 Ker

Citation : 2023 Latest Caselaw 2084 Ker
Judgement Date : 3 February, 2023

Kerala High Court
Vishal Infrastructure Limited vs Paulose George Construction ... on 3 February, 2023
OP(C) No.3611/2017                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT
                              THE HONOURABLE MR. JUSTICE C.S.DIAS

                Friday, the 3rd day of February 2023 / 14th Magha, 1944
                                 OP(C) NO. 3611 OF 2017

                     E.P NO.7/ 2017 IN OS 32/2014 OF SUB COURT, PERUMBAVOOR

   PETITIONER/ JUDGMENT DEBTOR/ DEFENDANT:

          VISHAL INFRASTRUCTURE LIMITED, HEAD OFFICE AT #52, R.V.ROAD,
          BASAVANAGUDI, BANGALORE - 560 004. REPRESENTED BY ITS GENERAL
          MANAGER AND AUTHORIZED SIGNATORY K.M. VIJAYAKUMAR.

   RESPONDENT/ DECREE HOLDER/ PLAINTIFF AND GARNISHEE:

      1. PAULOSE GEORGE CONSTRUCTION COMPANY PVT LTD, ENGINEERS & CONTRACTORS
         HAVING ITS REGISTERED OFFICE AT AISWARYA TOWERS, PUTHENCRUZH ROAD,
         KARIMUGAL P.O., KOCHI - 682 303 AND PROJECT OFFICE AT AISWARYA
         TOWERS HOC JUNCTION, AMBALAMUGAL P.O., KOCHI - 682 302, REPRESENTED
         BY ITS MANAGING DIRECTOR, MR.P.V. PAULOSE, S/O. T.P. VARGHESE, AGED
         59 YEARS.

            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 in EP No. 7 of 2017 in O.S No. 32 of 2014 of the
   Sub Court, Perumbavoor, pending decision in the O.P (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
   31.10.2022 and upon hearing the arguments of M/S M.S.UNNIKRISHNAN, JITHIN
   PAUL VARGHESE, K.SUNIL, C.V.VEENA, A.G.NISHA & ALOK PADMAN, Advocates for
   the petitioner and of M/S P.THOMAS GEEVERGHESE & TONY THOMAS
   INCHIPARAMBIL, Advocates for respondent 1 & SRI.S.SUJIN, Advocate for the
   respondent 2, the court passed the following:

                                            O R D E R

The interim order dated 24.10.2019 is extended by six months.

Sd/- C.S.DIAS, JUDGE

03-02-2023 /True Copy/ Assistant Registrar

 
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