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Vishal Infrastructure Ltd vs Paulose George Construction ...
2023 Latest Caselaw 2089 Ker

Citation : 2023 Latest Caselaw 2089 Ker
Judgement Date : 3 February, 2023

Kerala High Court
Vishal Infrastructure Ltd vs Paulose George Construction ... on 3 February, 2023
OP(C) No.3612/2017                               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. 3612 OF 2017


                     EP 7/2017 IN OS 32/2014 OF SUB COURT, PERUMBAVOOR

   PETITIONER/JUDGMENT DEBTOR/DEFENDANT:

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

   RESPONDENT/DECREE HOLDER AND GARNISHEE/PLAINTIFF:

      1. PAULOSE GEORGE CONSTRUCTION COMPANY PVT LTD., ENGINEERS &
         CONTRACTORS HAVING ITS REGISTERED OFFICE AT AISWARYA TOWERS,
         PUTHENCRUZ 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 SRI.M.S.UNNIKRISHNAN,
   SRI.ALOK PADMAN, SRI.JITHIN PAUL VARGHESE, SMT.A.G.NISHA, SRI.K.SUNIL &
   SMT.C.V.VEENA, Advocates for the petitioner and of SRI.P.THOMAS
   GEEVERGHESE & SRI.TONY THOMAS (INCHIPARAMBIL), Advocates for R1 and
   SRI.S.SUJIN, Advocate for R2, 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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