Chacko vs Boban Markose
2023 Latest Caselaw 3519 Ker

OP(C) No.1861/2022                              1/1

                         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, 1945

                                 OP(C) NO. 1861 OF 2022

      E.P NO.81/2018 IN OS NO.1676/2011 OF PRINCIPAL SUB COURT, IRINJALAKUDA

   PETITIONER/JUDGMENT DEBTOR:

          CHACKO, AGED 66 YEARS, S/O. KUNJU VAREED, MANJALY HOUSE, AIRANILULAM
          P.O., THANISSERY KARA., PIN - 679512.

   RESPONDENT/DECREE HOLDER:

          BOBAN MARKOSE, VETTIKATTIL HOUSE, MARIAPURAM, ANCHERY P.O., THRISSUR
          TALUK., PIN - 680006.


        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.81/2018 in OS 1676/2011 on the file of
   Principal Sub Court, Irinjalakuda, pending disposal of this Original
   Petition (Civil).


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   16.02.2023 and upon hearing the arguments of M/S.AYPE JOSEPH & MERIN ROSE,
   Advocates for the petitioner, the court passed the following:

                                         O R D E R

Copy served.

Service is complete.

The interim order dated 29.02.2022 will stand extended by four months.

Sd/- C.S.DIAS, JUDGE

24-03-2023 /True Copy/ Assistant Registrar