Nissar vs Sheeja
2023 Latest Caselaw 816 Ker

OP (FC) No.11/2023                             1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                            &
                        THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
                Thursday, the 12th day of January 2023 / 22nd Pousha, 1944

                                OP (FC) NO. 11 OF 2023(R)

             E.P.NO.65/2016 IN O.P.NO.242/2015 OF FAMILY COURT, MAVELIKARA

   PETITIONER/JUDGMENT DEBTOR/RESPONDENT:

           NISSAR, S/O ISMAIL RAWTHER, ALINTE THEKKETHIL, VETTIYAR MURI,
           VETTIYAR VILLAGE, MAVELIKARA TALUK, PIN - 690 558.

   RESPONDENT/DECREE HOLDER/PETITIONER:

           SHEEJA, D/O MUHAMMED ALI, PLAVILAYIL,
           VETTIYAR MURI, VETTIYAR VILLAGE, MAVELIKARA TALUK,
           PIN - 690 558.


        OP (Family Court) praying inter alia that in the circumstances
   stated in the affidavit filed along with the OP (FC) the High Court be
   pleased to stay all further proceedings pursuant to Ext. P12 in
   E.P.No.65/2016 in O.P.No. 242/2015 on the file of the Family Court,
   Mavelikara, pending disposal of the above Original Petition(F.C).


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP (FC) and upon hearing the arguments
   of SRI.K.K.SATHISH, Advocate for the petitioner, the court passed the
   following:

                                           ORDER

Issue notice on admission to respondent by speed post, returnable

within two weeks.

Any confirmation of the sale conducted in E.P.No. 65 of 2016 in

O.P.No.242 of 2015 will be subject to further orders to be passed in this

Original Petition.

Post on 02/02/2023.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

12-01-2023 /True Copy/ Assistant Registrar OP (FC) No.11/2023 2/2

APPENDIX OF OP (FC) 11/2023 Exhibit P12 TRUE COPY OF THE ORDER DATED 22-11-2022 PASSED BY THE COURT BELOW IN E.P.NO.65/2016 IN O.P.NO.242/2015