State Bank Of India vs Geetha Sekharan W/O. Late P.N. ...
2023 Latest Caselaw 2630 Ker

OP(C) No.1994/2022                           1/2

                        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
                                 OP(C) NO. 1994 OF 2022

             EP 37/2016 IN O.S 408/2003 OF ADDITIONAL SUB COURT, KOTTAYAM.

   PETITIONER:

          STATE BANK OF INDIA (SARC), SME CENTRE, POLACHIRACKAL CHAMBERS, OPP:
          K.K. ROAD, COLLECTORATE, KOTTAYAM -686002.

   RESPONDENTS (LR OF JUDGMENT DEBTOR):

      1. GEETHA SEKHARAN, W/O. LATE P.N. SEKHARAN, PARAYAMKARIYIL
         HOUSE, PADINJATTUMBHAGAM KARA, ATHIRAMPUZHA VILLAGE, ATHIRAMPUZHA
         P.O, KOTTAYAM - 686562.

            AND 3 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;

        i) stay further proceedings in E.P 37/2016 in O.S No.408/2003 on the
   file of the Additional Sub Court, Kottayam, pending final disposal of the
   above original petition.

        ii) injunct 1st respondent from transferring or charging the
   property covered under Exhiibit P5, pending final disposal of the above
   Original Petition.

        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
   20.01.2023 and upon hearing the arguments of M/S PREETHI.P.V & DEEPA
   NARAYANAN, M.V.BALAGOPAL & SANGEETHA SREEKUMAR, Advocates for the
   petitioner, and of Mr.T.SETHUMADHAVAN, Senior Advocate along with M/S
   S.RAJIT, GOKULDAS V.V.H & A.SIVAMANI KAIMAL, Advocates for R1, the court
   passed the following:
                                   O R D E R

Despite repeated steps being taken to effect service of notice on the respondents 2 to 4, they are not being served in the ordinary way. Hence, the petitioner is permitted to take out substituted service of notice by paper publication in the "Mangalam Daily" having circulation in Kottayam district.

The interim order dated 19.10.2022 is extended by four months.

Sd/- C.S.DIAS, JUDGE

24-02-2023 /True Copy/ Assistant Registrar OP(C) No.1994/2022 2/2