Citation : 2023 Latest Caselaw 1543 Ker
Judgement Date : 20 January, 2023
CRP No.328/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Friday, the 20th day of January 2023 / 30th Pousha, 1944
IA.NO.1/2022 IN CRP NO. 328 OF 2022
EP 26/2020 in OS 317/2019 OF SUB COURT, PERUMBAVOOR, ERNAKULAM
REVISION PETITIONER/ JUDGMENT DEBTOR:
PAULSON PAUL, AGED 35 YEARS, S/O PAUL, MANGALATH HOUSE, MAZHUVANNOOR
DESOM, IRAPURAM VILLAGE, KUNNATHUNADU TALUK, ERNAKULAM - 683541.
RESPONDENT/ DECREE HOLDER:
SHARE WEALTH CHITS LIMITED, REGISTERED OFFICE AT SIVASAKTHI
BUILDING, COCHIN DEVASWOM BOAD, SWARAJ ROUND NORTH, THRISSUR DESOM,
THIRSSUR VILLAGE, THRISSUR TALUK, REPRESENTED BY ITS PRESENT
MANAGING DIRECTOR, V.T. GEORGE, AGED 58 YEARS, S/O THOMAS,
VAZHAPPILLY, OLARIKKARA DESOM, PULLAZHI VILLAGE, THRISSUR TALUK -
680012
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the entire
proceedings in EP No. 26/2020 in O.S No. 317/2019 of Sub Court,
Perumbavoor, till the disposal of the above Revision Petition.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this court's
order dated 19-12-2022 and upon hearing the arguments of M/S JOBY JACOB
PULICKEKUDY, ANIL GEORGE, DAJISH JOHN & POOJA SEBASTIAN, Advocates for the
petitioner and of Smt. P.K. PRIYA, Advocate for the respondent, the court
passed the following:
O R D E R
The interim order dated 15-11-2022 is extended by three months.
Sd/- C.S.DIAS, JUDGE
20-01-2023 /True Copy/ Assistant Registrar
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