Citation : 2023 Latest Caselaw 286 Ker
Judgement Date : 6 January, 2023
OP(C) No.2044/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Friday, the 6th day of January 2023 / 16th Pousha, 1944
OP(C) NO. 2044 OF 2022
EP 23/2015 IN OS 24/1980 OF SUB COURT, MAVELIKKARA
ORIGINAL PETITIONERS/ ADDITIONAL JUDGMENT DEBTORS 7 TO 10:
1. THAJUNIZZA, AGED 63 YEARS, W/O LATE ABDUL LATHEEF, USHUS, PERINGALA
MURI, KAYAMKULAM VILLAGE, KAYAMKULAM, ALAPPUZHA DISTRICT, PIN -
690502
AND 3 OTHERS
RESPONDENTS/ ADDITIONAL DECREE HOLDERS:
1. JALAJA, W/O LATE SADHANANDHAN, ATHULYA FROM PANAYIL HOUSE,
PADANAIYARKULANGARA MURI, KARUNAGAPPALLY VILLAGE, KARUNAGAPPALLY
TALUK, KOLLAM DISTRICT , PIN - 690518
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. 23/2015 in O.S No. 24/1980 on the file
of the Sub Court, Mavelikkara, pending final disposal of this Original
Petition.
This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of OP(C) and this court's
order dated 29.11.2022 and upon hearing the arguments of M/S GEORGE
VARGHESE (PERUMPALLIKUTTIYIL), MANU SRINATH, NIMESH THOMAS & SHERIN
EDISON, Advocates for the petitioners and of Sri.T.KRISHNANUNNI (SENIOR
ADVOCATE) along with M/S. THAREEQ ANVER K, ANISH ANTONY ANATHAZHATH,
ASHWIN SATHYANATH, M.DEVESH, K.C.KIRAN, M.R.MINI, VINOD RAVINDRANATH &
MEENA.A, Advocates for the respondents, the court passed the following:
O R D E R
The interim order dated 03.11.2022 is extended by two months.
Sd/- C.S.DIAS, JUDGE
06-01-2023 /True Copy/ Assistant Registrar
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