Radha E.K vs Manappuram Asset Finance Limited
2023 Latest Caselaw 7037 Ker

OP(C) No.1259/2023                                1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT
                             THE HONOURABLE MR. JUSTICE P.SOMARAJAN
                     Thursday, the 22nd day of June 2023 / 1st Ashadha, 1945
                                     OP(C) NO. 1259 OF 2023

   EP 632/2017 IN O.P (ARB) 84/2016 OF ADDITIONAL DISTRICT COURT- II, THRISSUR

   PETITIONER/ JUDGMENT DEBTOR/ 1ST RESPONDENT:

          RADHA E.K, AGED 70 YEARS, D/O KOCHUKUTTAN, EDAKKUNNI HOUSE, P.O
          PERAMANGALAM, THRISSUR, PIN - 680545

   RESPONDENT/ DECREE HOLDER/ PETITIONER:

          MANAPPURAM ASSET FINANCE LIMITED, VALAPAD P.O, THRISSUR, PIN - 680
          567.


        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 Exhibit P2 EP 632/2017 in OP (ARB) 84/2016
   before IInd Additional District Court, Thrissur, pending disposal of this
   original petition (civil).


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   M/S A.R.NIMOD & M.A.AUGUSTINE, Advocates for the petitioner, the court
   passed the following:

                                            O R D E R

Heard. Admit.

Issue notice to the respondent. Post on 24-07-2023.

There will be an order of stay as prayed for, till 24-07-2023.

                                                        Sd/- P.SOMARAJAN, JUDGE




22-06-2023                          /True Copy/                            Assistant Registrar
 OP(C) No.1259/2023                 2/2

                      APPENDIX OF OP(C) 1259/2023

Exhibit-P2           TRUE COPY OF THE EXECUTION PETITION E.P 632/2017 IN

O.P(ARB) 84/2016 BEFORE ADDITIONAL DISTRICT COURT-II, THRISSUR DATED 07.08.2017