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Francis Joseph vs Tata Tea Limited
2023 Latest Caselaw 1595 Ker

Citation : 2023 Latest Caselaw 1595 Ker
Judgement Date : 20 January, 2023

Kerala High Court
Francis Joseph vs Tata Tea Limited on 20 January, 2023
OP(C) No.1767/2020                             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


                                 OP(C) NO. 1767 OF 2020


          E.P NO. 19/99 IN OS 102/1996 OF MUNSIFF     COURT, DEVIKULAM, IDUKKI

   PETITIONER/ PETITIONER/ JUDGMENT DEBTOR/ DEFENDANT:

          FRANCIS JOSEPH, AGED 77 YEARS, S/O C.J LUIZ, MP 111/1528, KUTTIAR
          DIVISION, MATUPETTI ESTATE, DEVIKULAM TALUK, MUNNAR P.O.IDUKKI
          DISTRICT-685 616

   RESPONDENT/ RESPONDENT/ DECREE HOLDER/ PLAINTIFF:

          TATA TEA LIMITED, HAVING REGISTERED OFFICE AT-1 BISHOP LEFROY ROAD,
          CALCUTTA, HAVING REGIONAL OFFICE AT MUNNAR VILLAGE, MUNNAR P.O.,
          REPRESENTED BY ITS MANAGER, IDUKKI DISTRICT-685 616.


        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
   issue an interim direction to stay all further proceedings in EP No. 19 of
   99 in OS No.102 of 96 on the file of the Munsiff Court, Devikulam, pending
   consideration of the above Original Petition, in the interest of justice.


        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
   20.10.2021 and upon hearing the arguments of SRI. SREEKUMAR. G. CHELUR,
   Advocate for the petitioner and of M/S. ISAAC THOMAS, V ABRAHAM MARKOS,
   ABRAHAM JOSEPH MARKOS, P G CHANDAPILLAI ABRAHAM, ALEXANDER JOSEPH MARKOS,
   SHARAD JOSEPH KODIANTHARA & ZAINAB ZEBA IBRAHIM P.M, Advocates for the
   respondent, the court passed the following:

                                        O R D E R

The interim order dated 03.12.2020 will stand revived and extended by three months.

Post for hearing.

Sd/- C.S.DIAS, JUDGE

20-01-2023 /True Copy/ Assistant Registrar

 
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