Harikkuttan vs Indus Ind Bank Limited
2023 Latest Caselaw 6329 Ker

OP(C) No.1028/2023                                       1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                                   PRESENT


                             THE HONOURABLE MR. JUSTICE P.SOMARAJAN


                                      th
                     Monday, the 12        day of June 2023 / 22nd Jyaishta, 1945


                                           OP(C) NO. 1028 OF 2023


                      EP 543/2018 OF ADDITIONAL DISTRICT COURT - V, KOLLAM

   PETITIONERS/ JUDGMENT DEBTORS:

      1. HARIKKUTTAN, AGED 41 YEARS, S/O VASU, ULATHOOR KIZHAKKATHIL VEETIL,
         MARUTHADI P.O.,KOLLAM, PIN - 691003
      2. GEETHA, AGED 37 YEARS, W/O HARIKKUTTAN , ULATHOOR KIZHAKKATHIL
         VEETIL, MARUTHADI P.O.,KOLLAM., PIN - 691003

        BY ADVS. M/S AJAYA KUMAR. G & C.R.BIJU KUMAR.

   RESPONDENT/ DECREE HOLDER:

          INDUS IND BANK LIMITED, REPRESENTED BY ITS MANAGER (LEGAL), HAVING
          OFFICE AT NO.115,116 GN, CHETTY ROAD, T.NAGAR, CHENNAI, PIN - 600
          017.

        BY ADV: Sri.        VARGHESE C.KURIAKOSE

        This OP (Civil) having come up for orders on 12-06-2023, the court
   on the same day passed the following.

                                                  O R D E R

It is submitted across the bar that there exists a fair chance of settlement in the matter through mediation. As such, both parties shall appear before this Court at 10.15 am on 20/06/2023 so as to explore the possibility of settlement in the matter.

Post on 20-06-2023. Till that time, execution proceedings will stand deferred.

Sd/- P.SOMARAJAN, JUDGE

12-06-2023 /True Copy/ Assistant Registrar