Jacob Cherian vs The Chakkittapara Service ...
2023 Latest Caselaw 3518 Ker

OP(C) No.242/2023                              1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM


                                          PRESENT

                          THE HONOURABLE MR.JUSTICE C.S.DIAS

                Friday, the 24th day of March 2023 / 3rd Chaithra, 1944
                                 OP(C) NO. 242 OF 2023

                        EP 115/2016 OF MUNSIFF COURT, PERAMBARA

   PETITIONER/JUDGMENT DEBTOR:

          JACOB CHERIAN, AGED 70 YEARS, S/O CHERIAN, THERAKATHINGAL,
          CHEMBANODA AMSOM AND DESOM, CHEMBANODA P.O., KOYILANDY TALUK,
          KOZHIKODE DISTRICT, PIN - 673528.

   RESPONDENT/DECREE HOLDER:

          THE CHAKKITTAPARA SERVICE CO-OPERATIVE BANK LTD. NO. F 1675, HEAD
          OFFICE AT CHAKKITTAPARA, CHAKKITTAPARA AMSOM AND DESOM,
          CHAKKITTAPARA P.O., KOYILANDY TALUK, KOZHIKODE DISTRICT, PIN -
          673528, REPRESENTED BY ITS SECRETARY.


        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 P4 execution petition, pending disposal
   of this Original Petition (Civil).


        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 21.02.2023 and upon hearing the arguments of
   M/S.V.N.SANKARJEE, V.N.MADHUSUDANAN, R.UDAYA JYOTHI, M.M.VINOD, M.SUSEELA,
   KEERTHI B. CHANDRAN, VIJAYAN PILLAI P.K., C.PURUSHOTHAMAN NAIR, NITHEESH
   M. & SUKANYA S., Advocates for the petitioner and of SRI.P.C.SASIDHARAN,
   Advocate for the respondent, the court passed the following:

                                           ORDER

Admitted.

Service is complete.

The interim order dated 31.01.2023 is extended by four months.

Sd/- C.S.DIAS, JUDGE

24-03-2023 /True Copy/ Assistant Registrar OP(C) No.242/2023 2/2