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Kanjirappilly Amusement Park & ... vs Fathima Tiles, Marathakkara
2023 Latest Caselaw 2602 Ker

Citation : 2023 Latest Caselaw 2602 Ker
Judgement Date : 24 February, 2023

Kerala High Court
Kanjirappilly Amusement Park & ... vs Fathima Tiles, Marathakkara on 24 February, 2023
CRP No.231/2022                                   1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT
                              THE HONOURABLE MR.JUSTICE C.S.DIAS
                  Friday, the 24th day of February 2023 / 5th Phalguna, 1944

                             IA.NO.1/2022 IN CRP NO. 231 OF 2022

            EP 787/2015 IN O.S 2857/2000 OF THE MUNSIFF COURT, CHALAKKUDY

                        CMA 40/2019 OF THE SUB COURT, IRINJALAKKUDA.

   PETITIONER/REVISION PETITIONER:

          KANJIRAPPILLY AMUSEMENT PARK & HOTEL PVT. LTD, KANJIRAPPILLY P.O,
          PARIYARAM VILLAGE, THRISSUR DISTRICT - 680721, REPRESENTED BY ITS
          MANAGING DIRECTOR N.A. SUNNY.

   RESPONDENT/ RESPONDENT::

          FATHIMA TILES, MARATHAKKARA, REPRESENTED BY MANAGING PARTNER, V.I.
          KIKKILY, CHIRAYATH HOUSE, MARATHAKKARA DESOM - 680014., THRISSUR
          DISTRICT.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the judgment dated 16-12-2021 in CMA 40/2019 of
   the Sub Court, Irinjalakkuda including delivery of the property based on
   EP No. 787/2015 in OS No. 2857/2000 of the Munsiff Court, Chalakkudy
   pending consideration of the above revision in the interest of justice.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 20.01.2023 and upon hearing the arguments of M/S K.R.ARUN
   KRISHNAN, DEEPA K.RADHAKRISHNAN & JISSMON A KURIAKOSE, Advocates for the
   petitioner and of SRI.SHEEJO CHACKO, Advocate for the respondent, the
   court passed the following:



                                          O R D E R

Service is complete.

The interim order dated 01.08.2022 is extended by six months.

Sd/- C.S.DIAS, JUDGE

24-02-2023 /True Copy/ Assistant Registrar

 
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